Section 33 in Alternative Dispute Resolution and Mediation Rules, 2017
33. Recording settlement and passing Decree / Order / Judgment.
(1)If there is a settlement, in a case of Civil nature the court shall examine the settlement agreement and make a decree/order in terms of it, applying the principles of Order 23 Rule 3 of the Civil Procedure Code 1908 and, in Compoundable Criminal Cases the Court shall refer to the settlement agreement in its Judgment.(2)If the settlement disposes of only certain issues arising in a suit, and(i)if the issues are severable from other issues and if a decree could be passed to the extent of the settlement covered by those issues, the Court may pass a decree straight away in accordance with the settlement on those issues without waiting for a decision of the Court on the other issues which are not settled,(ii)if the issues are not severable, the Court shall wait for a decision of the Court on the other issues which are not settled.(3)Every settlement agreement entered into through the process of mediation shall be deemed to be a Decree of a Civil Court.
