The agreement in question was not to further prosecute the suit, that is, not to obtain a decree in the suit. The decision in K. A. N. Chidambaram Chettiar v. Krishna Vathiyar does not apply as the agreement before decree in that case was to the effect that a decree was to be passed but the decree so obtained was not to be executed.
The question whether there was an agreement which prevented a decree itself being passed in the suit cannot be gone into, in execution.
The former decree, however, as against the respondents Nos. 4 to 7 (defendants 5 to 8) has been set aside by the decree in a fresh Suit. On this ground this appeal is dismissed as against them.
As regards the 3rd respondent (4th defendent), the appeal is adjourned till the disposal of the Second Appeal No. 101 of 1917.
S. S.Appeal dismissed.