The Tribunal’s Order Was Modified in Accordance With the Parties’ Compromise.

Respondent No. 3, a senior citizen, had executed two registered gift deeds dated 6 February 2024 in favour of the petitioner.

On her application under the Maintenance and Welfare of Parents and Senior Citizens Act, 2007, the Assistant Commissioner cancelled the deeds and directed restoration of revenue entries and possession in her favour.

The petitioner challenged that order under Articles 226 and 227 of the Constitution.

During the writ proceedings, the petitioner and respondent No. 3 filed a compromise allocating specified portions of the agricultural lands and the house site to the petitioner, and the remaining specified land to respondent No. 3.

They agreed that the gift deeds would remain valid subject to the compromise.

1. Whether the Court should accept and record the parties’ compromise resolving the dispute over the gifted properties

2. Whether the Assistant Commissioner’s order should be modified in accordance with that compromise

The Court applied the principle that, where parties to a pending proceeding voluntarily reach and present a compromise, and confirm their agreement before the Court, the Court may dispose of the proceeding in terms of that compromise.

The judgment does not cite or analyse any statute, precedent, or substantive legal rule governing the validity of the gift deeds or the Assistant Commissioner’s order.

The Senior Citizens Act, 2007, is mentioned in the compromise petition, but the Court did not decide any issue under that Act.

The parties filed a written compromise, appeared before the Court, and admitted that they had executed it.

The compromise set out their agreed allocation of the properties and their respective relinquishment of claims over the properties allotted to the other party.

In light of the parties’ confirmed settlement, the Court disposed of the writ petition on its terms rather than adjudicating the underlying challenge to the Assistant Commissioner’s order.

It modified the Assistant Commissioner’s order dated 31 January 2025 accordingly; any pending interlocutory applications were also disposed of.