“Nobody Called It ADR. We Called It Panchayat”: CJI on India’s Mediation Tradition

Speaking at the Commonwealth Peace, Mediation and the Rule of Law Conference in Jaipur, the Chief Justice of India reflected on India’s

Speaking at the Commonwealth Peace, Mediation and the Rule of Law Conference in Jaipur, the Chief Justice of India reflected on India’s long-standing tradition of resolving disputes through dialogue, community participation and consensus.

As the CJI observed, it was mediation before the word became fashionable.

Watch the excerpt for a powerful reflection on how traditional Panchayat systems embodied the core idea of mediation: resolving disputes while preserving the relationships that continue after the dispute is over.

 

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