- (1.) This is an appeal from a judgement and decree passed on 29th March, 1994 recording a compromise between the plaintiff bank and the respondent Tea Company. .
(2.) The Bank, the appellant, has pressed the case that there was no finalized agreement and such recording of compromise by invoking Order 23 Rule 3 was inappropriate. .
(3.) It is well known, that in the present amended state of the Code, parties are free to enter into a compromise in relation to their suit, and even settle matters outside the suit, provided the agreement is in writing and signed by the parties. Needless to mention that the agreement must also be lawful.;