LAWS(KER)-2012-6-129

KL GEETHA Vs. K VENUKUTTAN

Decided On June 11, 2012
K.L.GEETHA, SAROJINI VEEDU Appellant
V/S
K.VENUKUTTAN Respondents

JUDGEMENT

(1.) HEARD both sides.

(2.) LEARNED counsel for appellant submits that since the matter is settled between the parties, the appeal may be dismissed as withdrawn and the order of attachment may be lifted.

(3.) IN the light of the submission and I.A.No.678 of 2012 this appeal could be dismissed as withdrawn and the attachment lifted. Resultantly the second appeal is dismissed as withdrawn. The conditional attachment before judgment ordered by this Court on 11.10.2006 is lifted. Registry shall intimate the order lifting the attachment to the Sub Registrar concerned. No cost.