KRISHNAMMA Vs. KALAPPA

JUDGEMENT

(1.) Aggrieved by the judgment dtd. 7/2/2022 rendered by this Court in RFA No.956/2018, the instant review petition is filed on the ground that the impugned judgment suffers from an error apparent on the face of the record.

(2.) The petitioners herein were the appellants in RFA No.956/2018. The petitioners were originally defendants in the suit in O.S.No.450/2008 along with several other defendants. The petitioners were deleted from the original suit and a compromise was arrived at between the plaintiffs and some of the defendants and a compromise decree was passed. Aggrieved by the said compromise decree, the petitioners herein preferred RFA No.956/2018. The said appeal was disposed of as not maintainable for the following reasons:

(3.) The case of the petitioners is that an appeal against a compromise decree is maintainable under the provisions of Sec. 96(1) read with Order 43 Rule 1A(2) of CPC.