accord

transitive verb | \ ə-ˈkȯrd \ | ac·cord

1. : to bring into agreement

2. : to grant or give especially as appropriate, due, or earned

   : to be consistent or in harmony

   Note: Accord in this sense is often used to introduce a case or an authority that accords with the case or authority just cited, as for example in a sentence like “… a decision based on equitable principles. Accord Smith v. Jones, 1 F.2d 2 (1900).”

noun

1. : agreement of opinion both cases in accord

2. : a formal act of agreement : treaty an economic accord

3. : an accepted offer by which the parties agree that a specified future performance will discharge in full an obligation when performed even though the performance is of less value than the original obligation; also : the defense that an accord was agreed upon —usually used in the phrase accord and satisfaction — called also executory accord ; compare composition, compromise, novation, satisfaction, substituted contract at contract, transaction 3 : the defense that an accord was agreed upon —usually used in the phrase accord and satisfaction — called also executory accord ; compare composition, compromise, novation, satisfaction, substituted contract at contract, transaction 3