Cases Suitable for Mediation
The working of the mediation centres has revealed that Suits for Injunction, Specific Performance, Suit for Recovery, Labour Management disputes, Motor Accident Claims cases and Matrimonial Disputes have met with a positive result during mediation.
As far as criminal cases are concerned, cases of harassment on account of dowry and cruelty under section 406/498-A IPC and under section 138 of Negotiable Instruments Act are suitable for mediation.