Deed of Release between to contesting parties in a pending suit as to the rights or action
THIS DEED of release is made the ______ day of ______ 20_____
BETWEEN
__________________ hereinafter called the Releasor of the ONE PART
AND
______________ hereinafter called the Release of the OTHER PART.
WHEREAS the Releasor has an action in the court of City Civil Judge, _______________ for the sum of Rs._________ against the Releasee pending being No. CS. ______ of 20______.
AND WHEREAS the parties have agreed that the Releasor releases the Releasee on receipt of Rs.__________ in full satisfaction of damages and costs and amount due under the said Civil Suit.
NOW THIS DEED WITNESSETH that in consideration of the sum of Rs.________ so paid by the defendant in the said suit being the Releasee herein, to the Releasor in full satisfaction as aforesaid (the receipt whereof the Releasor hereby acknowledges) the Releasor hereby releases and discharges the Releasee from all actions, suits, causes of action, claims and demands whatsoever which he the Releasor now has or at any time hereafter may have or but for execution of this deed could or might have had against the Releasee for or in respect of the said breach of contract or for in respect of any matter or thing in anywise relating thereto and the Releasor hereby agrees that all proceedings in the said action shall forthwith be stayed and got dismissed and that he the Releasor will at the cost of the Releasee give all necessary consents to any application which may be made by the Releasee for that purpose.
[Signatures of the parties]
