SOORAJMULL NAGARMULL Vs. DALHOUSIE PROPERTIES LIMITED

JUDGEMENT

(1.) The litigation that has been carried on for over 40 years has now ended in a compromise entered into by the parties. Counsel appearing for the parties are directed to file in the Registry a deed of compromise, duly signed by parties within six weeks from today. That compromise shall comprise of the following terms:

(2.) The appeal is accordingly disposed of. No costs.