As per the case facts a property gifted to the original plaintiff during minority was later revoked by his grandmother The High Court reversed a trial court decision that had ... rejected the plaint leading the defendants to appeal The question arose whether the High Court was correct in overturning the trial court's rejection of the plaint Finally the Supreme Court allowed the appeal restoring the trial court's order The Court clarified that the validity of the compromise decree was not decided on its merits and remained open for the concerned court to address