A P INTERNATIONAL Vs. V CREATIONS

JUDGEMENT

(1.) The plaintiff and defendants have settled their issues among themselves. To that effect, a joint memorandum of compromise has been filed.

(2.) This joint memorandum of compromise has been signed by the partner of the plaintiff, Proprietor of the 1st defendant and authorised signatory of the 2nd defendant. They have also affixed their seal and put their signatures in each page of the joint memorandum of compromise.

(3.) The learned counsels for the plaintiff, 1st defendant and 2nd defendant have also signed in the joint memorandum of compromise. The joint memorandum of compromise among other terms also states that the amount of Rs.2 Crores which was deposited to the credit of the Suit in the High Court shall be received by the 1st defendant. The joint memorandum of compromise shall form a part of decree.