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Judgment
This is a petition u/s 115, Code of Civil Procedure, whether or not the Subordinate Judge was acting quite regularly in entertaining this petition.
u/s 151, we find there is the authority of this Court for considering that he might have reviewed his decree in the suit, under Order 47, CPC see
Alamelu Ammal v. Rama Aiyar 1922 Mad. 446, and if he had acted in the exercise of his power under that Chapter of the Code, he might have
passed a similar order to that, now sought to be revised. As the Judge made a regular enquiry, before passing his order setting aside previous
order dismissing the suit, and as he found as the result of that enquiry that the defendant fraudulently and through undue influence caused the
plaintiff to sign the compromise petition and to present it in Court, and seeing that the merits of the whole case will be thoroughly enquired into at
the trial of the suit, there are no good reasons for our exercising our revisional powers in favour of the petitioner, when the order is substantially
just: see Narayanasami v. Natesa (1893) 16 Mad. 424.
The Civil Revision Petition is dismissed with costs.