Supreme Court: Valid Compromise has to be in Writing and Signed by Parties - (18 Jul 2024)
CIVIL
SC has held that for a valid compromise in a suit there has to be lawful agreement or compromise in writing & signed by parties which would then require it to be proved to satisfaction of Court. Mere statements of parties before court about such compromise will not validate the compromise decree.
Tags : SUPREME COURT LAWFUL AGREEMENT VALID COMPROMISE
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