KRNAL AGRICULTURAL INDUSTRIES LTD Vs. PRINCE INDUSTRIES

JUDGEMENT

(1.) I .A. 2554/2015 (joint application u/O XXIII R 3 CPC)

(2.) THE terms and conditions of the settlement are set out in para 2 of the application. In view of the undertaking given by the defendant to the plaintiff and recorded in the application, the plaintiff has agreed to give up the relief of damages/compensation against the defendant. Counsels for the parties state that they shall remain bound by the obligations undertaken by them and recorded in the compromise application and request that the suit be decreed in terms thereof.

(3.) THE application has been signed by the authorised signatory of the plaintiff/company and the sole proprietor of the defendant. The same is supported by the affidavits of the signatories to the application. The application has also been signed by the counsel for the plaintiff/company.