AGREEMENT OF PARTIES AS TO ISSUES TO BE TRIED
(O. 14, r. 6.)
(Title)
WHEREAS we, the parties in the above suit, are agreed as to the question of fact [or of law] to be decided between us and the point at issue between us is whether a claim founded on a bond, dated the day of _______ 20 _______ and filed as Exhibit ______ in the said suit, is or is not beyond the statute of limitation (or state the point at issue whatever it may be):
We therefore severally bind ourselves that, upon the finding of the Court in the negative [or affirmative] of such issue, _______ will pay to the said ______ the sum of Rupees ___________________ (or such sum as the Court shall hold to be due thereon), and I, the said ____________, will accept the said sum of Rupees ____________ or such sum as the Court shall hold to be due) in full satisfaction of my claim on the bond aforesaid [or that upon such finding I, the said ____________, will do or abstain from doing, etc., etc.]
Dated the ______ day of ______ 20 ______.
Plaintiff.
Defendant.
Witnesses:
- ____________
- ____________
