ALAMELU AMMAL Vs. RAMA IYER

JUDGEMENT

(1.) We have before us a civil revision petition and an appeal against an order.

(2.) The appeal against the order can be dealt with shortly. The order in question is one regarding a compromise between the parties. Decree in terms of that compromise was passed later. It is impossible to see how there can be an appeal against that order, when it has become merged in the subsequent decree.

(3.) The appeal against the order must be dismissed with costs.