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Judgment
6 paragraphs · 111 words
Jackson, J.—The order of the District Munsif sought to be reveled is correct. When the decree was passed it was not certain whether a
compromise decree could extend beyond the subject matter of the suit Muthu Vijaya Raghunatha Udayana Tevar v. Thandavaraya Thmbiran,
[1899] 22 Mad. 214 Natesa Chetti v. Vengu Nachiar [1909] 33 Mad. 102 and the decree in its present form was no doubt drawn up deliberately
after due consideration of law. That opinion on the question has now modified (Ramaswami Naidu v. Subbaraya Tevar A. I. R. 1925 Mad. 1101
is no reason for amending the decree at this late date.
2.
The petition is dismissed with costs.