Section 33(1) in Alternative Dispute Resolution and Mediation Rules, 2017
(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.
