David Raj and Chella Settle Sale Dispute for ₹10.51 Lakh; Madras HC Disposes Revision on Mediation Terms

David Raj filed a civil revision petition under Article 227 of the Constitution challenging the order dated 13 February 2023 in I.A. No. 5 of 2022 in O.S. No. 114 of 2019, on the file of the Subordinate Court, Sivakasi.

During the revision, the parties consented to mediation and reached a written settlement dated 15 October 2026. The settlement addressed disputes arising from a sale transaction and related proceedings, and the parties jointly requested that the revision be disposed of in its terms.

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

The Court did not discuss the scope of Article 227, cite any precedent, or apply a separate statutory test. It acted on the parties’ written mediated settlement and directed that the settlement agreement form part of the decree.

The Court recorded that the parties had voluntarily settled their disputes through mediation and had signed the settlement agreement.

As both parties sought disposal on those terms, the Court accepted the agreement, incorporated it into the decree, and did not adjudicate the merits of the challenge to the Subordinate Court’s order.

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