MICHALE NIRMALA DEELITE Vs. KOSHI

JUDGEMENT

(1.) The short question which this Court is called upon to answer in this revision petition challenging the order dated 27/01/2004 in EP No. 280/1996 in OS No. 124/1992 on the file of the Munsiff Court, Thiruvananthapuram, is whether the execution Court can refuse to execute a compromise decree placed on board for execution on the ground of substantial compliance.

(2.) Now to the facts.

(3.) Arguments have been heard and the records including the impugned order perused.