Section 2(c) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
(c)"Settlement by Arbitration" means the process by which an arbitrator appointed by parties or by the Court, as the case may be, adjudicates the disputes between the parties to the suit and passes an award b> the application of the provisions of the Arbitration and Conciliation Act. 1996 (Act No. 26 of 1996), in so far as they refer to arbitration.
