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Judgment
4 paragraphs · 95 words
1.
We entirely agree with the District Judge that the Vakil for the 2nd defendant had no authority to enter into an, agreement which settled none of
the matters in dispute between his client and the plaintiff, but left his client, to fight the whole matter out in a fresh litigation, surrendering possession
of the property meanwhile to the plaintiff. We think he had power to enter into a compromise, but not to enter into the agreement in question. The
Vakil appears to have acted improperly in doing so. We dismiss the appeal with costs.