Terms of Compromise in a Suit

IN THE COURT OF ___________________ AT ___________

SUIT NO. ________ OF 200________

Mr. ABC....... PLAINTIFF/APPELLANT

VERSUS

Mr. XYZ... DEFENDANT/RESPONDANT

CONSENT TERMS

The Suit be and is hereby compromised between the parties hereto on the following terms and conditions viz.

1.      The defendant shall pay to the plaintiff the sum of Rs. __________ per month as maintenance allowance during her lifetime for the maintenance of herself and a sum of Rs. 200 per month for the maintenance of her minor daughter C up to her marriage.

2.      The defendant shall pay to the plaintiff the sum of Rs. __________ in respect of her legal and other expenses.

3.      In case the defendant shall fail to pay maintenance allowance to the plaintiff for six consecutive months, decree in terms of prayer (a) of the plaint to be executed forthwith.

4.      The plaintiff covenants that she will remain chaste and lead a good moral life during her lifetime.

Decree in terms of the above terms.

Dated this ญญญ_____ day of __________, 2000.

_________Advocate for plaintiff Mr. ABC Plaintiff

_________ Advocate for defendant Mr.. XYZ Defendant

DATED:

PLACE: