P. POONKOTHAI Vs. S. SEETHARAMAN

JUDGEMENT

(1.) The above application has been filed by the 14 th defendant in the suit, seeking to set aside the Compromise Decree dated 1.11.2012 in C.S.No.122 of 2008.

(2.) A brief narration of the facts is essential for appreciating the point in issue.

(3.) The respondents 1 to 4 herein had filed the suit, C.S.No.122 of 2008, seeking partition of their 3/8th share in the suit schedule properties.