A K MOHANASUNDARAM Vs. T R GOPALAKRISHNAN

JUDGEMENT

(1.) ACCORDING to the Learned Counsel for the Appellant/ Defendant, 'the Appellant has intimated that he has settled the dispute with the Respondent/Plaintiff and hence, this Court may be pleased to dismiss the Appeal as withdrawn.' Also to that effect, the Learned Counsel for the Appellant/ Defendant has made an endorsement.

(2.) IN view of the endorsement and in view of the submission made by the Learned Counsel for the Appellant/ Defendant that the Appellant/ Defendant has settled the matter with the Respondent/ Plaintiff, this Court dismisses the Appeal A.S.No.929 of 2005 as withdrawn. No costs. Consequently, the connected miscellaneous petition is closed.