(1.) This application is filed under Order 23 Rule 3 CPC to record compromise between the parties, terms of which are set out in para 4 of this application.
(2.) This Court had directed the parties to appear before the Registrar (Judicial) of this Court. They have appeared before the Registrar (Judicial) on 28/7/2023 and have been identified by their respective counsel(s). Copies of the Aadhar cards were also placed on record. Statements of the parties were also recorded, wherein they have admitted that they have entered into a compromise, terms of which are set out in para 4 of the application.
(3.) In view of the same and in view of the fact that the compromise appears to be lawful, RSA No. 432 of 2018 is disposed of in terms of the compromise set out hereunder.