KRISHNASWAMY EDUCATION TRUST Vs. JABELY EDWARD

JUDGEMENT

(1.) The revision petitioners, who are defendants 2 and 3 in the original suit have preferred this revision petition against the order passed in I.A.No.1551 of 2002 in O.S.No.269 of 2002 dated 22.06.2009 on the file of the Principal District Munsif Court, Cuddalore.

(2.) For the sake of convenience, defendants 2 and 3 in the original suit are referred as revision petitioners, plaintiffs 1 to 6 in the original suit are referred as respondents 1 to 6, the first defendant in the original suit is referred as 7th respondent and the fourth defendant in the original suit is referred as 8th respondent hereinafter.

(3.) Respondents 1 to 6 filed a suit in O.S.No.269 of 2002 and seeking the relief of declaration that the compromise final decree passed in I.A.No.864 of 1998 in O.S.No.347 of 1977 on 30.04.1999 on the file of the Principal District Munsif Court, Cuddalore is not valid and unenforceable and also prayed for to set aside the same.