Section 337(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)If the settlement disposes of only certain issues arising in the suit, the Court shall record the settlement on the date fixed for recording the settlement and(i)If the issues are servable 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 straightaway 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 servable, the Court shall wait for a decision of the Court on the other issues which are not settled.
