Section 12(2) in The Chhattisgarh Gram Nyayalaya Rules, 2001
(2)The record shall contain :-(a)the time and date of proceeding;(b)the names of the parties appearing, their lawful representatives, if any;(c)a brief statement of the case of each party;(d)the terms of the compromise.(e)where a party is minor or a person under disability a statement whether in the opinion of the Gram Nyayalaya the compromise is in the interest of the minor or such person as the case may be :Provided that in case no compromise has been arrived at, only items (a), (b) and (c) and the fact of failure to arrive at compromise shall be mentioned.
