(2)When the terms of any agreement or compromise are such as might unfairly or inequitably affect the rights of third parties, the Court shall not pass a decree in accordance with such agreement or compromise unless and until it is satisfied by evidence that the statements made by parties thereto are correct.Illustration.-A, a proprietor agrees the B, this tenant, shall be recorded as an occupancy raiyat. This affects the rights of the tenant of it. The Court must under this sub-section enquire whether B is a permanent tenure-holder, jotedar or a raiyat as defined in Section 6. If the Court finds on the evidence that B is a raiyat, it may pass a decree in accordance with the agreement but shall not do so if it finds that B is a permanent tenure-holder or jotedar.
