BOSCO Vs. ALEXANDER

JUDGEMENT

(1.) THE order of the learned Subordinate Judge, Cuddalore made in I. A. No. 249 of 2000 denying to grant final decree is challenged by the revision petitioners.

(2.) IT was a suit for partition. On 18. 2. 1976, an ex parte preliminary decree was passed. The plaintiff filed I. A. No. 249 of 2000 for passing a final decree. The application was dismissed on the ground of memo of compromise entered between the parties in OS. No. 32 of 1985. Hence, no final decree can be passed. Under the said circumstances, the said order is sought to be challenged in this Civil Revision Petition.