Section 12 in The Chhattisgarh Gram Nyayalaya Rules, 2001
12. Compromise.
(1)If compromise between the parties is effected it shall be reduced to writing and brought on record.(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.(3)The record shall be read out to the parties or shall be given to them for reading and the fact that the same has been read over and admitted to be correct, shall be noted.(4)The record shall be signed or thumb-marked as the case may be, by the parties and the members of the Gram Nyayalaya.(5)A compromise duly recorded under this rule shall be binding on the parties.
