Section 8B(2) in Jammu and Kashmir Arbitration and Conciliation Act, 1997
(2)Reference to mediation :(i)Where a dispute has been referred for resolution by recourse to mediation, the procedure envisaged under the Civil Procedure Alternative Dispute Resolution and Mediation Rules, 2009 shall apply.(ii)In case of a successful resolution of the dispute, the Mediator shall immediately forward the mediated settlement to the referral court.(iii)On receipt of the mediated settlement, the referral court shall independently apply its judicial mind and record a satisfaction that the mediated settlement is genuine, lawful, voluntary, entered into without coercion, undue influence, fraud or misrepresentation and that there is no other legal impediment in accepting the same.(iv)The court shall record a statement on oath of the parties, or their authorized representatives, affirming the mediated settlement, a clear undertaking of the parties to abide by the terms of the settlement as well as statement to the above effect.(v)If satisfied, the court shall pass an order in terms of the settlement.(vi)If the main petition, in which the reference was made is pending, it shall be disposed of by the referral court in terms thereof.(vii)If the main petition, in which the reference was made stands disposed of, the mediated settlement and the matter shall be listed before the referral court, which shall pass orders in accordance with clause (iii), (iv) and (v) above.(viii)Such a mediated settlement, shall have the status of a modified arbitral award and may be enforced in the manner prescribed under section 36 of the Act.
