As per case facts the appellant-plaintiff filed a suit seeking a declaration that a compromise decree passed by the High Court was illegal and obtained by fraud also seeking an ... injunction against the respondents from entering the property The question arose whether a decree passed on a compromise can be challenged by someone not involved in the original proceedings in a separate lawsuit Finally the Supreme Court found the suit filed by the appellant challenging the compromise decree not maintainable due to a specific bar under Rule A of Order CPC