Civil revision petition disposed of in accordance with the parties’ joint compromise memo.

The petitioners filed a Civil Revision Petition under Article 227 of the Constitution challenging the order dated 7 March 2026 in E.P. No. 141 of 2026 in R.L.T.O.P. No. 386 of 2025, before the Xth Court of Small Causes, Chennai.

During the revision, the parties stated that they had amicably resolved their disputes and entered into a joint memo of compromise dated 1 October 2026, signed by the parties and their counsel.

Whether the revision petition should be disposed of in accordance with the parties’ joint memo of compromise.

Whether any further relief or costs should be ordered following the settlement.

The petition invoked the High Court’s supervisory jurisdiction under Article 227 of the Constitution.

The Court disposed of the revision in accordance with the parties’ joint memo of compromise, which it directed to form part of its order.

The Court recorded that the parties had amicably resolved all disputes and mutual claims, with no further claims against each other, and had executed a joint memo of compromise.

As the parties had settled the matter, the Court did not adjudicate the merits of the challenge to the execution court’s order; it disposed of the revision on the terms of the compromise.

No costs were awarded, and the connected miscellaneous petition was closed.