Section 2(g) in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
(g)"Judicial Settlement" means a final settlement by way of compromise entered into before a suitable institution or person to which the Court has referred the dispute and which institution or person arc deemed to be the Lok Adalats under the provisions of the Legal Service Authority Act, 1987 (39 of 1987) and where after such reference, the provisions of the said Act apply as if the dispute was referred to a Lok Adalat under the provisions of that Act.
