Section 2 in The U.P. Civil Procedure Alternative Dispute Resolution Rules, 2009
2. Definition. -
In these rules, unless the context otherwise requires -(a)"Code" means the Code of Civil Procedure, 1908 as amended from time to time.(b)"Court" means for the purpose of these rules the District Court and every Civil Court of a grade inferior to that of a District Court.(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.(d)"Settlement by Conciliation" means the process by which a conciliator who is appointed by parties or by the Court, as the case may be, conciliates the disputes between the parties to the suit by the application of the provisions of the Arbitration and Conciliation Act, 1996 (Act No. 26 of 1996) in so far as they relate to conciliation, and in particular in exercise of his powers under Sections 67 and 73 of that Act, by making proposals for a settlement of the dispute and by formulation or reformulating the terms of a possible settlement, and has a greater role than a mediator.(e)"Settlement by Mediation" means the process by which a mediator appointed by parties or by the Court, as the case may be, mediates the dispute between the parties to the suit by the application of the provisions of the Uttar Pradesh Civil Procedure Mediation Rules. 2009 and in particular, by facilitating discussion between parties directly or by communicating with each other through the mediator, by assisting parties in identifying issues, reducing misunderstandings, clarifying priorities, exploring areas of compromise, generating options in an attempt to solve the dispute and emphasizing that it is the parties' own responsibilities for making decisions which affect them.(f)"Settlement in Lok Adalat" means settlement by Lok Adalat as contemplated by the Legal Services Authority Act, 1987.(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.
