USHARANI Vs. RAJARAM

JUDGEMENT

(1.) "My word is my bond irrespective of whether there is consideration to support it. Once a man gives a promise or assurance to his neighbour on which the neighbour relies he should not be allowed to go back on it.... It is a Principle of Justice and Equity." - Lord Denning, thus, explained the Principle of Estoppel in the book, "Discipline of Law".

(2.) "Settlement" is termination of Legal proceedings by mutual consent. When the brothers and sisters entered into a settlement and obtained an Award from the Lok Adalat by mutual consen/consus -ad -idem and later during execution whether the brothers can be allowed to retract from the Compromise and whether they are not estopped from disputing the validity of Compromise is the issue raised.

(3.) THE Plaintiffs in the Suit in O.S. No.84 of 2010/the Petitioners in E.P. No.43 of 2012 and the Respondents in Execution Application Nos.163, 164, 165 and 166 of 2012 in E.A. No. 141 of 2012 in E.P. No.43 of 2012 are the Revision Petitioners.