Section 37 in The Meghalaya Employees' State Insurance Courts Rules, 1980
37. Compromise of suit.
- Where it is proved to the satisfaction of the Court that a case has been adjusted wholly or in part by any lawful agreement or compromise or where the opposite party satisfied the applicant in respect of the whole or any part of the subject-matter of the case, the Court shall order such agreement, compromise or satisfaction to be recorded, and shall pass final order in accordance therewith so far as it relates to the case.
