BENEFITS OF MEDIATION

 

1. Disputes can be dealt with promptly.

2. It provides an opportunity to address the situation before the problem accelerate.

3. Parties control the outcome of the dispute.  It provides a win win situation for both the parties as they play an important role in formulating the terms of the settlement.

4. Improves relationship between disputing parties.

5. Creates a forum where disputes and issues can be heard and   addressed by the parties with the help of a neutral third  party.

6. It saves money as the disputes are promptly settled or
   if not settled are referred back to the court immediately.