Section 25 in Alternative Dispute Resolution and Mediation Rules, 2017
25. Parties alone responsible for taking decision.
- The parties shall be made to understand that the mediator only facilitates in arriving at a decision to resolve dispute(s) and that he will not and cannot impose any settlement nor does the mediator give any warranty/assurance that the mediation will result in a settlement. The mediator shall not impose any decision on the parties.
