PM JAMES Vs. PM JONACHAN

JUDGEMENT

(1.) THIS Second Appeal arises from the judgment and decree of the Principal Sub Court, Alappuzha in A.S. No.5 of 2005 reversing the judgment and decree of the Munsiff's Court, Alappuzha in O.S. No.170 of 2000.

(2.) FIRST appellant and respondent are direct brothers. Second appellant is the son of the first appellant.

(3.) LEARNED counsel on both sides submitted that parties have settled the dispute outside court and accordingly this appeal could be dismissed as withdrawn.