V. VANITHA Vs. RAJAMANIAMMAL

JUDGEMENT

(1.) This revision petition has been filed by the plaintiffs in O.S.No.128 of 2015 pending on the file of the III Additional District and Sessions Court, Poonamallee under Article 227 of the Constitution of India questioning the order dated 21.12.2020 in I.A.No.9 of 2020 in O.S.No.128 of 2015, I.A.No.9 of 2020 had been filed by the 1 st and 2 nd defendants in the suit under Section 151 of CPC to withdraw the compromise filed on 13.01.2020 and 03.02.2020.

(2.) The revision petitioners filed O.S.No.330 of 2010 before the Sub Court Poonamallee, which suit was subsequently transferred to the III Additional District Court Ponammallee and re-numbered as O.S.No.128 of 2015 seeking a judgment and decree to declare the title of the suit property in S.No.188/1A and for consequential injunction restraining the defendants from interfering with peaceful possession and enjoyment of the suit property in S.No.188/1A and to declare the Sale Deed dated 14.12.2009 executed by the 1 st and 2 nd defendants in favour of the 3 rd defendant as null and void.

(3.) Before examining the order now questioned in this Revision Petition, a few background facts will have to be narrated.