Supreme Court: Advocate Cannot Enter a Compromise Without the Client’s Authorisation - (02 Jul 2026)
CIVIL
Supreme Court held that an advocate cannot enter into a compromise on behalf of a client without express authorisation. It further stated that under Order XXIII Rule 3 CPC, a valid compromise decree requires a settlement signed by all parties to the dispute.
Tags : COMPROMISE; CLIENT’S AUTHORISATION ; ADVOCATE
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