In dealing with the cases of satisfaction, compromise or adjustment the attention of presiding Judges is invited to the provisions of Rule 3 of Order XXIII. This rule contemplates two separate actions by the Court- (1) Ordering the agreement, compromise or satisfaction to be recorded, (2) Passing decree in accordance therewith so far as it relates to the suit. A proper and effectual way of carrying out these actions will be either to recite the whole agreement in the decree and to conclude with an order relative to that part which was the subject-matter of the suit or to introduce the agreement as a schedule to the decree.
