Section 33(2) in Alternative Dispute Resolution and Mediation Rules, 2017
(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.
