R.RAJESH Vs. V.SASIDHARAN PILLAI

JUDGEMENT

(1.) THE petitioner who is a minor was initially in the party array in O.S No.67/2006 on the file of the Court of the Principal Subordinate Judge of Kollam. The said suit was filed by respondent Nos. 1 and 2 herein for cancellation of two documents and for consequential injunction. Subsequently the petitioner was deleted from the party array and a compromise decree passed. It is discernible therefrom that the compromise pertains to the plaint A' schedule property only.

(2.) THE petitioner has admittedly no claim over the plaint A' schedule property at any point of time. The claim of the petitioner is confined to the plaint B' schedule property only. This was precisely the reason as to why the court below refused to review the compromise decree at the instance of the petitioner . The order dated 29-7-2011 in I.A No.1185/2008 in O.S No.67/2006 is eloquent . It has been reiterated therein the compromise decree does not affect the plaint B'schedule property at all.