REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO(S). 3961 OF 2010

TRILOKI NATH SINGH ….APPELLANT(S)

VERSUS

ANIRUDH SINGH(D) THR. LRS & ORS. ….RESPONDENT(S)

J U D G M E N T

Ajay Rastogi, J.

1.The question arises in the appeal for our consideration is as to

whether the decree passed on a compromise can be challenged by

the stranger to the proceedings in a separate suit.

2.The seminal facts which are relevant for the present purpose

and the circumstances in which it arises for our consideration are

that the appellant­plaintiff filed suit before 4

th

  sub­judge, Chapra

seeking   a   declaration   that   the   compromise   decree   dated   15

th

1

September, 1994 passed in Second Appeal No. 495/86 by the High

Court   is   illegal,   inoperative   and   obtained   by   fraud   and

misrepresentation   and   also   prayed   for   injunction   against   the

respondents­defendants   restraining   them   from   entering   into

peaceful possession of the suit property.

3.The case in shorn of the appellant­plaintiff is that the land

described in Schedule 1 of the plaint originally belonged to Lakhan

Singh   who   died   leaving   behind   three   sons,   namely,   Din   Dayal

Singh, Jalim Singh and Kunjan Singh.  Din Dayal Singh is said to

have  died  issueless  during  lifetime  of  his  father  and  his   other

brother, namely, Jalim Singh also died leaving behind a son Ram

Nath Singh and two daughters Sampatiya and Soniya.  As regards

the third son Kunjan Singh, he is said to have died issueless but

prior to his death he gifted the land of his share to Sampatiya on

the basis of a gift deed dated 10

th

  July, 1978 which came on

possession over her.  

4.The further case of the appellant is that one Salehari wife of

Satyanarayan Prasad claiming herself to be the daughter of late

Kunjan Singh filed a partition suit 13/78 in the Court of Munsif,

2

Chapra for setting aside the aforesaid gift and for partition of her

share in the ancestral property.   In that suit, Sampatiya, Dulari

Devi, Ram Nath and Soniya were impleaded as party respondents­

defendants.   Ram Nath died during pendency of the proceedings

and only Sampatiya contested the suit.  It was further stated that

suit was dismissed and it was held that Salehari was not the

daughter of Kunjan Singh and have no right in the properties.

5.Salehari filed T.A. No. 19/84 which was dismissed on 7

th

 April,

1986.  The further case is that a total of 3 Bigha 6 Katha 3 Dhurs

was   sold   by   Sampatiya   to   appellant­plaintiff   for   a   sum   of   Rs.

25,000/­ by a registered sale deed dated 6

th

 January, 1984 and put

the appellant­plaintiff in possession over the suit property.  In July,

1995, when respondents­defendants started making interference in

possession of the suit property of the appellant­plaintiff and on

query   it   revealed   that   it   was   claimed   on   the   strength   of   a

compromise decree entered between Sampatiya and Salehari which

was filed in second appeal before the High Court of Patna.

6.The case of the appellant­plaintiff is that the said compromise

decree was obtained by fraud and misrepresentation concealing the

3

salient fact from the High Court that the sale deed was executed

much prior to the compromise being executed between the parties

to the proceedings and as such the said compromise was liable to

be   declared   to   be   void   which   was   obtained   by   fraud   and

misrepresentation.

7.The respondents­defendants contested the suit on the ground

that the suit was not maintainable.  It was also alleged that the suit

was hit by the provisions of Section 34 of the Specific Relief Act and

Order 23 Rule 3A Code of Civil Procedure(hereinafter being referred

to as “CPC”).  It also urged that the appellant­plaintiff has no right

to file the suit in the Court of Sub­Judge rather he ought to have

filed   an   application   before   the   High   Court   which   passed   the

compromise decree and the appellant­plaintiff has no right to seek

relief of injunction.   That apart, it was stated to be barred by

Section 52 of Transfer of Property Act.   The specific plea of the

respondents­defendants in the written statement was that Kunjan

Singh has not died issueless rather he had a daughter namely

Salehari   being   his   sole   heir.     It   was   also   denied   that   he   had

executed a deed of gift in favour of Sampatiya and has delivered

4

possession of the gifted land to her.  It was, however, conceded that

Salehari   filed   a   partition   suit   no.   13/79   in   which   she   lost,

whereafter she filed First Appeal No. 19/84 which was dismissed.

In   Second   Appeal   No.   495/86   before   the   High   Court,   at   her

instance,   a   compromise   was   executed   between   the   parties   and

accordingly, the compromise decree was passed by the High Court

dated   15

th

  September,   1994.     The   extract   of   the   terms   of

compromise is reproduced ad infra:­

“That the said compromise has been reached on following

terms and conditions:­

(i)That the respondent no. 1(Sampatiya D/o Late

Jalim Singh) accepts that the plaintiff­appellant

Salehari Devi is the daughter of Kunjan Mahto.

(ii)That respondent no. 1 accepts the alleged deed

of   gift   dated   10.7.1987   executed   by   Kunjan

Mahto in favour of respondent no. 1 is illegal,

void and in­operative and that respondent no. 1

derived neither title nor possession on account

of the said deed of gift.

(iii)That it is accepted by the respondent no. 1 that

the   plaintiff   appellant   Salehari   Devi   after   the

death   of   her   father   Kunjan   Mahto   came   in

possession of his properties as she was the sole

surviving legal heir of her father,

(iv)That the plaintiff­appellant accepts that she has

got only half share in the entire suit properties

and other half share belongs to respondent no. 1

Sampatiya Devi.

(v)That   to   remove   vagueness   as   to   which   suit

properties   will   go   to   whose   share,   it   is   made

clear   that   schedule­I   property   of   the   plaint

which   is   made   annexure­1   containing

exhaustive   details   of   properties   will   go   to   the

5

share of plaintiff appellant and the rest of the

suit properties as described in schedule­II of the

plaint will go to the share of respondent no. 1,

(vi)That   according   to   their   respective   shares   the

appellant   and   respondent   nos.   1   and   2   have

come in possession thereof.”

8.On the basis of pleadings of the parties, the learned trial

Judge in all framed 9 issues.  The same are reproduced as under:­

1.Is the plaintiff got any valid cause of action?

2.Is the suit as framed maintainable?

3.Is the Court fee paid sufficient?

4.Is the suit barred by limitation?

5.Is the suit u/s 34 S.R. Act.

6.Is the compromise dated 30

th

 May, 1994 and order dated

15

th

 September, 1994 in 2

nd

 appeal 495/95 of the Hon’ble

High Court is illegal, inoperative and inaffective due to

fraud.

7.Is the plaintiff got right, title and interest in the suit

property?

8.Is the plaintiff entitle for decree as claimed

9.To what over relief and reliefts plaintiff to?

9.It is relevant to notice that issue nos. 4 & 5 were not pressed

and rest of the issues were decided against the appellant­plaintiff

after due appreciation of the evidence on record on merits by the

trial Judge by its judgment and decree dated 31

st

 July, 1998 which

was   challenged   by   the   appellant­plaintiff   in   appeal   before   the

learned District Judge in Title Appeal No. 80/98(3/99).   On due

6

appreciation of evidence on record, the appeal came to be dismissed

by the Court of Appeal by its judgment dated 5

th

 May, 2003 that

came to be challenged by the appellant in Second Appeal No. 153 of

2003 before the High Court which came to be dismissed at the

motion stage by judgment dated 20

th

 April, 2009 which is a subject

matter in appeal before us.

10.  Learned   counsel   for   the   appellant­plaintiff   submits   that

provision of Order 23 Rule 3A CPC is applicable only to the parties

to the suit and the said provision does not apply to a stranger to the

compromise   decree,   therefore,   the   remedy   is   always   open   to   a

stranger to the compromise decree to file a separate suit to ventilate

his   grievance   in   the   appropriate   proceedings.     In   the   given

circumstances, the High Court has committed a manifest error in

dismissing the appeal at the motion stage to non­suit the appellant­

plaintiff and make him remediless in questioning the compromise

decree   which   has   seriously   affected   his   right   over   the   subject

property   in   question   and   the   only   remedy   available   with   the

appellant­plaintiff was to file a suit claiming his right over the

subject land in question which was created on the basis of a sale

7

deed executed by one of the party to the proceedings dated 6

th

January, 1984 much before the compromise decree was passed by

the High Court.

11.Learned counsel further submits that when the previous suit

filed by Salehari was dismissed on merits on 30

th

 December, 1983,

thereafter on 6

th

 January, 1984, Sampatiya sold the suit property to

the appellant­plaintiff on the basis of the gift deed executed in her

favour.  It was not open for Sampatiya to enter into the compromise

against her pleadings without any consideration and such an act of

Sampatiya clearly implies her collusion with Salaheri in order to

dishonestly and fraudulently defeat the rights of her vendor/the

appellant/plaintiff for no forceable reason whatsoever.

12.Per contra, learned counsel for the respondents­defendants

while supporting the findings recorded by the High Court under the

impugned judgment submits that at least the compromise decree

which was executed between the parties was not open to question

even by the stranger to the proceedings although suit could have

been filed by the appellant­plaintiff for the protection of his own

rights admissible under the law but, in the instant proceedings, suit

8

was filed seeking a declaration that a compromise decree dated 15

th

September, 1994 passed in Second Appeal by the High Court of

Patna be declared to be illegal which was obtained by fraud and

misrepresentation and that was not open to the civil court for

adjudication in view of bar under Order 23 Rule 3A CPC.   That

apart, the learned trial Judge on the basis of pleadings of the

parties specifically framed issue nos. 6 & 7 and recorded a finding

regarding the effect of the compromise decree dated 15

th

 September,

1994 passed by the High Court against the appellant.   Even the

finding in reference to issue no. 7 with regard to right, title and

interest in the suit property of the appellant has been decided

against him on merits. In the given circumstances, their appears no

substance in the present appeal and deserve to be dismissed. 

13.The precise question that falls for our determination is as to

whether   the   suit   filed   by   the   appellant­plaintiff   in   seeking   a

declaration against the decree of compromise dated 15

th

 September,

1994 passed by the High Court of Patna in Second Appeal was

maintainable in view of the provisions of Order 23 Rule 3 and Rule

9

3A CPC.   Order 23 Rule 3 and Rule 3A CPC may at this stage be

extracted for ready reference:­

“3.Compromise   of   suit.—Where   it   is   proved   to   the

satisfaction of the Court that a suit has been adjusted wholly

or in part by any lawful agreement or compromise in writing

and signed by the parties, or where the defendant satisfies

the   plaintiff   in   respect   of   the   whole   or   any   part   of   the

subject­matter   of   the   suit,   the   Court   shall   order   such

agreement, compromise or satisfaction to be recorded, and

shall pass a decree in accordance therewith so far it relates

to the parties to the suit, whether or not the subject­matter

of the agreement, compromise, or satisfaction is the same as

the subject­matter of the suit:

Provided that where it is alleged by one party and denied

by the other that an adjustment or satisfaction has been

arrived   at,   the   Court   shall   decide   the   question;   but   no

adjournment shall be granted for the purpose of deciding the

question,   unless   the   Court,   for   reasons   to   be   recorded,

thinks fit to grant such adjournment.

Explanation.—An agreement or compromise which is void

or voidable under the Indian Contract Act, 1872 (9 of 1872),

shall not be deemed to be lawful within the meaning of this

Rule.

3A. Bar to suit – No suit shall lie to set aside a decree on the

ground that the compromise on which the decree is based

was not lawful.”

14.What is emerged as a legislative intent has been considered in

extenso by this Court in Pushpa Devi Bhagat(Dead) Through LR

Sadhna Rai(Smt)  Vs.  Rajinder Singh and Others   

1

, after taking

note of the scheme of Order 23 Rule 3 and Rule 3A added with

1 2005(5) SCC 566

10

effect from 1

st

  February, 1977.   The relevant paragraphs are as

under:­

“17. The position that emerges from the amended provisions

of Order 23 can be summed up thus:

(i) No appeal is maintainable against a consent

decree   having   regard   to   the   specific   bar

contained in Section 96(3) CPC.

(ii) No appeal is maintainable against the order

of   the   court   recording   the   compromise   (or

refusing to record a compromise) in view of the

deletion of clause (m) of Rule 1 Order 43.

(iii) No independent suit can be filed for setting

aside a compromise decree on the ground that

the compromise was not lawful in view of the bar

contained in Rule 3­A.

(iv)  A   consent   decree   operates   as  an  estoppel

and is valid and binding unless it is set aside by

the court which passed the consent decree, by

an order on an application under the proviso to

Rule 3 Order 23.

Therefore, the only remedy available to a party to a consent

decree   to   avoid   such   consent   decree,   is   to   approach   the

court which recorded the compromise and made a decree in

terms of it, and establish that there was no compromise. In

that event, the court which recorded the compromise will

itself consider and decide the question as to whether there

was a valid compromise or not. This is so because a consent

decree is nothing but contract between parties superimposed

with   the   seal   of   approval   of   the   court.   The   validity   of   a

consent   decree   depends   wholly   on   the   validity   of   the

agreement or compromise on which it is made. The second

defendant, who challenged the consent compromise decree

was fully aware of this position as she filed an application for

11

setting aside the consent decree on 21­8­2001 by alleging

that there was no valid compromise in accordance with law.

Significantly, none of the other defendants challenged the

consent   decree.   For   reasons   best   known   to   herself,   the

second defendant within a few days thereafter (that is on 27­

8­2001)   filed   an   appeal   and   chose   not   to   pursue   the

application filed before the court which passed the consent

decree. Such an appeal by the second defendant was not

maintainable, having regard to the express bar contained in

Section 96(3) of the Code.

(Emphasis supplied)

15.The scope of intent of Order 23 Rule 3 and Rule 3A was

further   considered   by   this   Court   in  R.   Rajanna  Vs.  S.R.

Venkataswamy and Others   

2

 wherein this Court held as under:­

“11. It is manifest from a plain reading of the above that in

terms of the proviso to Order 23 Rule 3 where one party

alleges and the other denies adjustment or satisfaction of any

suit  by  a lawful  agreement  or compromise  in writing  and

signed by the parties, the Court before whom such question

is raised, shall decide the same. What is important is that in

terms of Explanation to Order 23 Rule 3, the agreement or

compromise   shall   not   be   deemed   to   be   lawful   within   the

meaning of the said Rule if the same is void or voidable under

the Contract Act, 1872. It follows that in every case where the

question   arises   whether   or   not   there   has   been   a   lawful

agreement   or   compromise   in   writing   and   signed   by   the

parties, the question whether the agreement or compromise is

lawful has to be determined by the court concerned. What is

lawful   will   in   turn   depend   upon   whether   the   allegations

suggest any infirmity in the compromise and the decree that

would make the same void or voidable under the Contract

Act. More importantly, Order 23 Rule 3­A clearly bars a suit

to set aside a decree on the ground that the compromise on

2 2014(15) SCC 471

12

which the decree is based was not lawful. This implies that

no sooner a question relating to lawfulness of the agreement

or   compromise  is raised  before  the  court  that   passed  the

decree on the basis of any such agreement or compromise, it

is  that  court  and  that  court  alone  who can  examine  and

determine that question. The court cannot direct the parties

to file a separate suit on the subject for no such suit will lie in

view of the provisions of Order 23 Rule 3­A CPC . That is

precisely what has happened in the case at hand. When the

appellant filed OS No. 5326 of 2005 to challenge the validity

of the compromise decree, the court before whom the suit

came up rejected the plaint under Order 7 Rule 11 CPC on

the application made by the respondents holding that such a

suit was barred by the provisions of Order 23 Rule 3­A CPC.

Having   thus   got   the   plaint   rejected,   the   defendants

(respondents herein) could hardly be heard to argue that the

plaintiff   (appellant   herein)   ought   to   pursue   his   remedy

against the compromise decree in pursuance of OS No. 5326

of 2005 and if the plaint in the suit has been rejected to

pursue   his   remedy   against   such   rejection   before   a   higher

court.”

      (Emphasis supplied)

16.By   introducing   the   amendment   to   the   Civil   Procedure

Code(Amendment) 1976 w.e.f. 1

st

  February, 1977, the legislature

has brought into force Rule 3A to Order 23, which create bar to

institute the suit to set aside a decree on the ground that the

compromise on which decree is based was not lawful.  The purpose

of effecting a compromise between the parties is to put an end to

the   various   disputes   pending   before   the   Court   of   competent

jurisdiction once and for all.

13

17.Finality   of   decisions   is   an   underlying   principle   of   all

adjudicating forums.   Thus, creation of further litigation should

never be the basis of a compromise between the parties.  Rule 3A of

Order 23 CPC put a specific bar that no suit shall lie to set aside a

decree on the ground that the compromise on which the decree is

based was not lawful.  The scheme of Order 23 Rule 3 CPC is to

avoid multiplicity of litigation and permit parties to amicably come

to a settlement which is lawful, is in writing and a voluntary act on

the part of the parties.  The Court can be instrumental in having an

agreed compromise effected and finality attached to the same.  The

Court should never be party to imposition of a compromise upon an

unwilling party, still open to be questioned on an application under

the proviso to Rule 3 of Order 23 CPC before the Court.

18.It can be further noticed that earlier under Order 43 Rule

1(m), an appeal which recorded the compromise and decide as to

whether there was a valid compromise or not, was maintainable

against an order under Rule 3 of Order 23 recording or refusing to

record   an   agreement,   compromise   or   satisfaction.     But   by   the

amending Act, aforesaid clause has been deleted, the result whereof

14

is that now no appeal is maintainable against an order recording or

refusing to record an agreement or compromise under Rule 3 of

Order 23.   Being conscious of this fact that the right of appeal

against the order recording a compromise or refusing to record a

compromise was being taken away, a new Rule 1A was added to

Order 43 which is as follows:­

“1­A. Right   to   challenge   non­appealable   orders   in   appeal

against decree.— (1) Where any order is made under this

Code   against   a   party   and   thereupon   any   judgment   is

pronounced against such party and a decree is drawn up,

such party may, in an appeal against the decree, contend

that   such   order   should   not   have   been   made   and   the

judgment should not have been pronounced.

(2)   In   an   appeal   against   a   decree   passed   in   a   suit   after

recording a compromise or refusing to record a compromise,

it shall be open to the appellant to contest the decree on the

ground that the compromise should, or should not, have

been recorded.”

19.Thus,   after   the   amendment   which   has   been   introduced,

neither any appeal against the order recording the compromise nor

remedy by way of filing a suit is available in cases covered by Rule

3A of Order 23 CPC.  As such, a right has been given under Rule

1A(2) of Order 43 to a party, who denies the compromise and invites

order of the Court in that regard in terms of proviso to Rule 3 of

15

Order   23   CPC   while   preferring   an   appeal   against   the   decree.

Section 96(3) CPC shall not be a bar to such an appeal, because it

is applicable where the factum of compromise or agreement is not

in dispute.

20.In the present case, the partition suit was filed in 1978 and

after the decision of the trial Court, the matter went in first appeal

and eventually, Second Appeal No. 495/86 before the High Court.

During the pendency of first appeal being continuation of the suit

as stated, one of the parties to the pending proceedings, namely,

Sampatiya allegedly entered into a sale deed with the appellant on

6

th

 January, 1984.  Indubitably the issue regarding right, title and

interest in respect of the land which was the subject matter of sale

deed dated 6

th

  January, 1984, was still inchoate and not finally

decided.     In  that  sense,   the   claim  of   the   appellant   was   to  be

governed by the decision in favour of or against Sampatiya in the

pending appeal.  It must follow that the alleged transaction effected

in favour of the appellant by a sale deed dated 6

th

 January, 1984

ought   to   abide   by   the   outcome   of   the   said   proceedings   which

16

culminated with the compromise decree passed by the High Court

in Second Appeal No. 495/86 dated 15

th

 September, 1994.

21.Indeed,   the   appellant   was   not   a   party   to   the   stated

compromise decree.   He was, however, claiming right, title and

interest over the land referred to in the stated sale deed dated 6

th

January,  1984,  which  was  purchased  by him  from Sampatiya­

judgment debtor and party to the suit.  It is well settled that the

compromise decree passed by the High Court in the second appeal

would relate back to the date of institution of the suit between the

parties thereto.  In the suit now instituted by the appellant, at the

best, he could seek relief against Sampatiya, but cannot be allowed

to question the compromise decree passed by the High Court in the

partition suit.   In other words, the appellant could file a suit for

protection of his right, title or interest devolved on the basis of the

stated sale deed dated 6

th

 January, 1984, allegedly executed by one

of the party(Sampatiya) to the proceedings in the partition suit,

which could be examined independently by the Court on its own

merits in accordance with law.  The trial Court in any case would

17

not be competent to adjudicate the grievance of the appellant herein

in   respect   of   the   validity   of   compromise   decree   dated   15

th

September, 1994 passed by the High Court in the partition suit.

22.In  other  words,  the   appellant   can  only  claim  through his

predecessor­   Sampatiya,   to   the   extent   of   rights   and   remedies

available   to   Sampatiya   in   reference   to   the   compromise   decree.

Merely because the appellant was not party to the compromise

decree in the facts of the present case, will be of no avail to the

appellant, much less give him a cause of action to question the

validity of the compromise decree passed by the High Court by way

of   a   substantive   suit   before   the   civil   Court   to   declare   it   as

fraudulent, illegal and not binding on him.   Assuming, he could

agitate about the validity of the compromise entered into by the

parties to the partition suit, it is only the High Court, who had

accepted the compromise and passed decree on that basis, could

examine the same and no other Court under proviso to Rule 3 of

Order 23 CPC.   It must, therefore, follow that the suit instituted

before the civil Court by the appellant was not maintainable in view

18

of specific bar under Rule 3A of Order 23 CPC as held in the

impugned judgment.

23.In the instant case, the suit was instituted in the year 1995

and 25 years have rolled by now and after the finding has been

recorded in reference to issue no. 7 regarding the right, title and

interest of the suit property against the appellant by the learned

trial Judge devolved on the basis of a stated sale deed dated 6

th

January, 1984 and not interfered by the Court of Appeal preferred

at   the   instance   of   the   appellant,   in   the   given   circumstances,

remitting the matter back to the learned trial Court to examine the

suit filed at the instance of the appellant­plaintiff independently for

protection of his right, title or interest being devolved on the basis of

the stated sale deed dated 6

th

  January, 1984 which as alleged to

have   been   executed   by   one   of   the   party   to   the

compromise(Sampatiya)   in   the   changed   circumstances   may   not

serve any purpose more so after the concurrent finding of Courts

below have been recorded against the appellant­plaintiff.

24.Consequently, in our view, the appeal is without substance

and the same is accordingly dismissed.  No costs.

19

25.Pending application(s), if any, stand disposed of.

…………………………………..J.

(A.M. KHANWILKAR)

…………………………………..J.

(AJAY RASTOGI)

NEW DELHI

MAY 06, 2020

20