RAGHU Vs. N. C. SOMASEKHARA REDDY

JUDGEMENT

(1.) Appellant No.1 / party-in-person is absent. Counsel appearing for appellant No.2 has filed a memo dtd. 2/12/2019. The said memo reads thus;

(2.) By noting the said memo, the appeal of appellant No.2 has been dismissed as withdrawn by order dtd. 3/2/2020. On perusal of Paragraph No.2 of the said memo, the appellants and the respondent have entered into a family settlement by deed dtd. 30/8/2018.

(3.) It appears that in view of the said settlement, appellant No.1 is not appearing in this matter. Hence, the appeal is dismissed as settled out of the Court.