LAWS(MAD)-2023-12-26

GANDHI MEENAL Vs. JOTHI MUTHURAMALINGAM

Decided On December 04, 2023
Gandhi Meenal Appellant
V/S
Jothi Muthuramalingam Respondents

JUDGEMENT

(1.) The plaintiff in O.S.No.161 of 1979 on the file of the Subordinate Court, Ramnad is the revision petitioner. The revision petition has been filed challenging the dismissal of an application made by the plaintiff under Ss. 151 and 152 of C.P.C for amending the memo of compromise entered into between the parties on 20/11/1985.

(2.) The revision petition herein as plaintiff had filed O.S.No161 of 1979 on the file of the Subordinate Court, Ramnad at Madurai as against 33 defendants for the following reliefs.

(3.) Pending suit, some of the parties to the suit entered into a compromise and filed I.A.No.515 of 1984 to record the said compromise. The compromise memo was signed by the plaintiff, defendants 15 to 17 and one Indirasenai, Suriyapiragasam and Dhanachandirapragasam. The said compromise memo entered into between the plaintiff and some of the defendants was accepted by the Court and a compromise decree came to be passed on 28/10/1985.