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Supreme Court Of India

(From : Madhya Pradesh)*

Hon'ble Judge(s): Doraiswamy Raju, Arijit Pasayat , JJ

(A) Civil P.C. (5 of 1908) , O.23 R.3, O.3 R.1— Compromise decree - Compromise to be 'in writing and signed by parties' - Does not exclude authority of Counsel to enter into compromise on behalf of party. Byram Pestonji Gariwala v. Union Bank of India, AIR 1991 SC 2234 : 1991 AIR SCW 2567, Foll. (Para 8) (B) Civil P.C. (5 of 1908) , O.23 R.3— Compromise decree - Decree passed as result of consensus arrived at before Court - Cannot always be said to be one passed on compromise or settlement and adjustment - It may, at times, be also a judgment on admission. (Para 8)