MAYAWWA Vs. SIDDAWWA

JUDGEMENT

(1.) Petitioners are before this Court under Article 226 of the Constitution of India challenging the compromise decreed dated 17.11.2006 in O.S. No. 43/2001 on the file of the Senior Civil Judge, Saundatti before the Lok Adalath, Saundatti.

(2.) Petitioners are plaintiffs 1 to 3 in O.S. No. 43/2001 filed for partition and separate possession of the suit schedule property. Plaintiffs No. 1 to 4 and defendant No. 3 entered into a compromise before the Lok Adalath and accordingly a decree was passed on 17.11.2006. The petitioners aggrieved by the said compromise decree dated 17.11.2006 are before this Court in this writ petition.

(3.) Heard the learned counsel for the petitioners and perused the material on record.