CIVIL PROCEDURE
MEDIATION (AMENDMENT) RULES, 2015
Rule - 1.
(a) These Rules may be called the
Civil Procedure Mediation (Amendment) Rules, 2015.
(b) These Rules shall come into force
with immediate effect.
Rule - 2.
Rule 24(2) of the Civil Procedure Mediation (Amendment)
Rules-2012, in pursuance of resolution dated 04.12.2014 of the Mediation and
Conciliation Project Committee, Hon'ble Supreme Court of India, shall be
amended as under -
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Existing Rule
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Amended Rule
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Rule 24(2): The mediator shall be paid fee as per
following scale:
a. Successful Mediation: Rs. 5000/- per case.
b. Unsuccessful Mediation: Rs. 1,000/-per case.
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Rule 24(2): The mediator shall he paid fee as per
following scale:
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S. No.
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Nature of case
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Honorarium
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1
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On settlement through mediation of a matrimonial
case (including criminal), custody, guardianship, probate, partition and
possession.
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Rs. 3000/- per case (with two or more connected
cases, the maximum would be Rs. 4000/-)
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2
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All other matters.
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Rs. 2000/- per case (with two or more connected
cases, the maximum would be Rs. 3000/-)
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3
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Connected case.
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Rs. 500/- per case subject to a maximum of Rs.
1000/-(regardless of the number of connected cases)
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4
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In case of no settlement.
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No honorarium.
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