Karnataka HC: Physical Presence of Parties is Not Needed for Compromise Petition - (13 Jul 2020)
CIVIL
Karnataka High Court has held that it is perfectly lawful for the Courts to record the compromise on the basis of the compromise Petitions duly signed by the Parties and tendered by their respective Advocates before the Court, even without procuring the personal presence of the parties.
Tags : KARNATAKA HIGH COURT PRESENCE OF PARTIES COMPROMISE PETITIONS
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