As per the case facts, the appellant sought modification of a judgment from the High Court of Delhi, which had dismissed their application filed under specific sections of the CPC. ... This appeal challenged the High Court's decision to refuse to entertain the application for modification of a consent decree. The question arose whether a consent decree could be modified or altered on the ground of mistake or misunderstanding, especially when there was no allegation of fraud or misrepresentation. Finally, the Supreme Court upheld the judgment of the High Court and dismissed the appeal, stating that a consent decree cannot be modified or altered unless the mistake is patent or obvious. The Court emphasized that allowing modifications based on general misunderstanding would jeopardize the finality of consent decrees, especially when correspondence between legal experts showed no ambiguity or lack of clarity.