N RAMASAMY GOUNDER Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The Learned counsel for the Appellant/Defendant on 27.09.2010 has made the following endorsement:

(2.) In view of the said endorsement made to the effect that the Appeal has been settled between the parties and that the Appellant has paid the amount as per compromise and the matter is settled between the parties, this Court dismisses the Appeal 'as settled out of Court.'

(3.) At this juncture, the Learned counsel for the Appellant/Defendant cites the decision of this Court S.JAYALAKSHMI AND 5 OTHERS V. M/S.VASAVI TRANSPORT, KULITHALAI REP. BY ITS MANAGING DIRECTOR R.JAGAN MOHAN AND ANOTHER, 1994 (2) L.W.110 (DB), wherein it is laid down as follows: