LRS OF SATYANARAYAN Vs. LRS OF RAM PRASAD

JUDGEMENT

(1.) A civil suit came to be decided by learned trial court on the compromise produced by the parties. The petitioner moved an application making challenge to the compromise decree. The said application has been dismissed by learned trial court hence this petition.

(2.) An identical situation has been dealt with by this Court vide order dtd. 7/8/2025 in the case of Jitendra Singh Deora Vs. Paras Kanwar and Ors., in S.B. Civil Revision Petition No. 51/2025 for ready reference, the same is reproduced herein-below:-

(3.) The governing principles related to present controversy have been made to discussion in the judgment referred supra. The petitioner may make a challenge to the impugned order by moving a writ petition under Article 227 of the Constitution of India wherein distinct from appellate or revisional jurisdiction, this Court can exercise its supervisory power by invoking Article 227 of Constitution of India which includes its powers to call for records and to intervene in case of manifest injustice of jurisdictional over reach. The powers under Article 227 of Constitution of India are meant to be exercised to ensure the purity of the judicial process and maintain judicial discipline and to see that the Court subordinate to it are acting within their legal authority; if he desires to do so.