Simple
Compromise Agreement
This
Agreement of compromise made at __________ on this ____ day of ___________,
2000 between A son of _____________ resident of ___________________
(hereinafter called Party No. 1) of the One Part and B son of ____________ resident
of ___________________ (hereinafter called Party No. 2) of the Other Part.
Whereas
disputes and differences have arisen between the parties aforementioned
regarding _____________________.
And
Whereas the parties have agreed to settle their disputes and differences
amicably between themselves without recourse to litigation and for that purpose
are willing to abandon their claims in the manner hereinafter appearing.
Now
This Deed Witnesseth That It Is Hereby Agreed As Follows:
1.
2.
In
Witness Whereof, the parties have hereunto set and subscribed their respective
hands, the day, month and year first above written.
Signed
and delivered by the within named A
Witnesses
1.
2.
Signed
and delivered by the within named B
