SRIMATI SUSHILA GUPTA Vs. RABINDRA KUMAR GUPTA

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of the opposite party.

(2.) This application has been filed assailing the order, dated 16.11.2010 passed by Sub-Judge-IV, Ara, holding that the Misc. Case No. 41/2007 filed for challenging the compromise decree is maintainable.

(3.) The necessary facts, as disclosed from the revision petition is that the petitioner Smt. Sushila Gupta had instituted Money Suit No. 18 of 2005 against the opposite party Rabindra Kumar Gupta for the main relief of payment of Rs. 80,000/- The parties to the suit entered into compromise and filed a compromise petition dated 14.2.2007 which was accepted by the Court by its order dated 15.2.2007 and the suit was disposed of in terms of the said compromise.