As per the case facts the appellant a 'Communidade' an agricultural association with common properties challenged a High Court judgment concerning a compromise or agreement The High Court had denied ... legal sanctity to this compromise deeming it an abuse of law The Communidade appealed asserting its power to enter into such agreements The question arose whether Article g of the Code grants unfettered power to a Communidade to enter into a compromise without the Administrative Tribunal's sanction Finally the Supreme Court dismissed the appeal finding no reason to interfere with the High Court's order The Court clarified that while Article g allows deliberation on compromise terms it does not confer unfettered power without the Tribunal s sanction and the compromise was rightly denied legal sanctity as it was a ploy to defeat the provisions of law