LAWS(KAR)-2022-7-1452

KEMPAMMA Vs. RADHA GOPAL

Decided On July 19, 2022
KEMPAMMA Appellant
V/S
Radha Gopal Respondents

JUDGEMENT

(1.) Learned counsel for the appellants in both the appeals have filed separate memos stating that the matter is settled out of Court and appellants do not want to prosecute the appeal and same may be dismissed as withdrawn.

(2.) Memos are placed on record.

(3.) The appeals are dismissed as withdrawn.