On September 14, 2024, the International Arbitration and Mediation Centre (IAMC), Hyderabad, commenced a mediation training programme, specifically tailored for the members of the Telangana High Court Advocates’ Association (THCAA). This initiative aims to develop a group of qualified mediators from within the legal fraternity.
Honourable Sri Justice B. Vijaysen Reddy graced the occasion as the Chief Guest. In his inaugural address, Justice Reddy discussed the evolution of mediation, from the traditional Panchayati Raj system to the current statutory framework under the Mediation Act, 2023. He explained that while traditional systems were dispensed with because of two concerns “lack of empowerment and neutrality”, the new legislative framework effectively addresses these issues.
Justice Reddy also highlighted how public perception of ADR mechanisms has shifted over time. Once viewed as processes mainly relevant to the corporate sector, these mechanisms have now gained much more recognition in other areas as well. He explained that with the introduction of the Family Courts Act of 1984 and Lok Adalats, ADR processes have gained more traction due to their effectiveness in resolving disputes efficiently. Sharing anecdotes from his life, Justice Reddy emphasized that there are two important things about mediation. First, mediation is an art. Second, it can be conducted for all matters, except non-compoundable criminal offences.
Justice Reddy further discussed conciliatory provisions of various acts, such as the Motor Vehicles Act of 1988 and the Family Courts Act of 1984. He highlighted the long journey of civil suits, which usually results in settlement. Therefore, Justice Reddy encouraged the advocates to consider mediation before “painful” litigation, stating, “When the road of a civil suit journey often ends with settlement, why not do this at the beginning of the road itself?”
While concluding, Justice Reddy noted various initiatives taken by IAMC, Hyderabad, that have brought Hyderabad to the forefront of dispute resolution. He expressed his hope that with the Centre’s proactive approach, Hyderabad will continue to strengthen its role as a leading hub for alternative dispute resolution.
Mr. Tariq Khan, Registrar of IAMC, extended his gratitude to Justice Reddy for gracing the occasion and encouraging mediation. He also thanked Mr. A.J. Jawad, Senior Mediator-Trainer for the Supreme Court of India’s Mediation and Conciliation Project Committee (MCPC), for conducting this mediation training. Mr. Tariq Khan concluded with the statement, “ Mediation is here to stay. It never fails. If a settlement is not reached now, it may still happen later. Therefore, rather than saying that mediation has failed, we should just say that, at this juncture, the matter could not be settled.”
