SHEEJA BEEVI Vs. SHARAFFUDEEN

JUDGEMENT

(1.) The facts revealed in this Writ Petition are strange. The petitioner/wife had filed O.P.No.312 of 2006 claiming amounts from the respondent, her husband. When the matter came up for hearing on 20.8.2007, there was a representation by the counsel that the matter has been settled and that a compromise petition shall be filed. The court below accepted that representation and proceeded to pass the order in the O.P. accepting the compromise. But actually the compromise petition was not filed. It is now submitted at the Bar that eventhough the parties have hoped to settled the matter and file a compromise petition, the compromise was not reached and hence compromise petition could not be filed.

(2.) The situation was strange. The court had disposed of the Original Petition accepting the compromise, which does not exist. The petitioner filed an application to review the order. The court below, obviously dissatisfied that such an incorrect representation has been made, directed the Original Petition to be restored to file on deposit of cost of Rs.2,000/- The matter was posted for payment of cost. On that day, for want of representation, that petition was dismissed for default. The application filed for restoration was dismissed by the court below by the impugned order.

(3.) Now it is submitted that the amount of Rs.2,000/- has already been deposited before the court below as cost. Counsel only prays that the Original Petition may be ordered to be disposed of afresh on merits. Learned counsel for the respondent raises no objection. We are satisfied, in these circumstances, that this Writ Petition can be allowed.