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Judgment
We do not understand the grounds on which the District Judge objects to the procedure of the District Munsif in framing the third issue. When
the defendants alleged a compromise for consideration in the course of the suit and the plaintiff''s denied it, an issue arose between them, and the
District Munsif was right to record it and determine it, so as to enable him to deal with the suit u/s 375, Code of Civil Procedure. That Section 375
was intended to meet cases in which the parties, having agreed to compromise subsequently fall out, has been held in Karuppan v. Ramasami ILR
8 Mad. 482 and Appasami v. Manikam ILR 9 Mad. 103. The District Munsif found that Rs. 80 was paid by the defendants as consideration for
the promised withdrawal of the suit by plaintiffs, but that plaintiffs failed to fulfil their promise. We do not think that there is any necessity to
consider the validity of the sale-deed which is said to have been executed. The only question is whether the defendants paid the plaintiff''s Rs. 80
on the plaintiffs'' promise to withdraw the suit. If they did, the compromise ought to be enforced.
We must ask the District Judge to return a finding on this issue, on the evidence already recorded, within three weeks of the receipt of this
order. Seven days will be allowed for filing objections after the finding has been posted up in this Court.