Section 124 in The Jammu and Kashmir Panchayati Raj Rules, 1996
124. Compromise of suit and compounding of cases.
(1)Where it is proved to the satisfaction of Panchayati Adalat that a suit has been agreed upon to be decided wholly or in part in accordance with any settlement compromise or oath, the Panchayati Adalat shall order such settlement, compromise or oath to be recorded and shall decide the suit and pass a decree in accordance therewith :Provided that no oath shall be in any form repugnant to justice or decency to affect any third person.(2)A Panchayati Adalat may permit any case to be compounded, if such case is, according to the provisions of the Code of Criminal Procedure, 1989, compoundable with or without permission of the Court.
