Section 26 in Madhya Pradesh Mediation Rules, 2016
26. Court to record settlement and pass decree.
(1)On receipt of settlement agreement, if the Court is satisfied that the parties have settled their disputes voluntarily, the Court may pass appropriate order/decree on the basis of settlement, if the same is not found collusive/illegal/unworkable. However, if the settlement disposed of only certain issues arising in the matter, the Court may record settlement in respect of the issues settled in the mediation and may proceed to decide other issue which are not settled.(2)Settlement between the parties shall be final in respect of the proceedings pending before the Court.
