GENERAL SALES LTD. Vs. JAGDISH RANA

JUDGEMENT

(1.) The parties to this appeal have compromised the disputes subject matter of this appeal. CMP No. 402 of 2010 has been filed containing the terms on which the parties have settled the dispute inter se amongst themselves. This application has been signed by the learned Counsel for the parties, the Director of the Appellants as also the Respondent all of whom are present in Court today. The compromise is also supported by the respective affidavits of the authorized representative of the Appellants as also by the Respondent, agreeing, accepting and undertaking to abide the compromise. The compromise is exhibited as Ex.A -1 and accepted to be correct by both the parties. The terms on which the appeal has been settled are: