Mediation is a voluntary collaborative process where individuals who have a conflict with one another identify issues, develop options, consider alternatives, and develop a consensual agreement. Trained Mediators facilitate open communication to resolve differences in a non-adversarial, confidential manner. The provision under Section 89 CPC is an attempt to bring about resolution of disputes between parties, minimize costs and reduce the burden of the courts. It is provided for with the sole objective of blending judicial and non-judicial dispute resolution mechanism and bringing alternate dispute mechanism to the centre of the Indian Judicial System.

The Main Objective of Mediation are to:

• Reduce obstacle to communicate between the parties.

• Address the needs of everyone involved.

• Maximize the discovery of alternatives.

• Help participants to achieve their own resolution.

• Provide a proven model for future conflict resolution.