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SC: Party Denying Compromise Decree Needs to go Back to the Trial Court to Challenge Validity - (28 Apr 2025)

CIVIL

SC has observed that if a person is already a party to the suit, and denies that any lawful compromise ever took place, the CPC requires that person to go back to the Trial Court under the proviso to Order XXIII Rule 3 and ask that Court to decide whether the compromise is valid.

Tags : SUPREME COURT   COMPROMISE DECREE   TRIAL COURT  

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