MEDIATION CENTRE

WHAT IS MEDIATION?

Mediation is a voluntary party-centered and structured negotiation process where a neutral third party assists the parties in amicably resolving their dispute by using specialized communication and negotiation techniques. In mediation, the parties retain the right to decide for themselves whether to settle a dispute as also the terms of settlement. Even though the mediator facilitates their communication and negotiation, the parties always retain control over the outcome of the dispute. The entire process is confidential. The Settlement, accepted by the Court, is binding on the parties to the Settlement and can be enforced as Court’s order/decree.

Mediation is:

* Voluntary and forward looking.

* Confidential - only you decide what information may be shared with the other party or the court.

* Transparent - there are no surprises in mediation.

* Time and cost efficient.

* Informal - focusing on the parties' interests rather than the rules of procedure and evidence.

* Flexible - enabling the parties to resolve the dispute by themselves.

* Offers, win-win situation to the parties.

CASES SUITABLE FOR MEDIATION:

Cases suitable for referral to mediation/conciliation include commercial and contractual matters, property matters, partnership disputes, company disputes, family matters including matrimonial and child custody, family business matters, labour matters, landlord-tenant matters, offences which are compoundable in Criminal Procedure Code, Accident Claim matters, Negotiable Instruments Act cases etc. The scope of these processes is not limited to these types of disputes and may cover all such and other disputes which the Court may find appropriate for mediation and conciliation.

It is important that the settlement at mediation should be lawful.

HOW TO GET A REFERAL FOR MEDIATION?

Where it appears to the Court that a case is appropriate for referral to mediation/conciliation, the court may refer such case to the Centre.

The Court may fix the date for appearance of the parties and their counsel at the Centre and the time frame within which the mediation/conciliation ought to be completed, directing that the matter should be listed before the Court at the end of such period.

LIST OF MEDIATORS AND THEIR CONTACT NUMBERS