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[Cites 0, Cited by 0] [Section 337(3)] [Section 337] [Entire Act]

State of Andhra Pradesh - Subsection

Section 337(3)(i) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(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.