K VALLIAMMAI AND ORS Vs. S P SUBRAMANIAN

JUDGEMENT

(1.) The Learned Counsel for the Appellants/Defendants has filed a memo dated 18.07.2011 to the effect that the Second Appeal has been settled out of Court and hence, the same may be dismissed as not pressed.

(2.) In view of the said memo filed on behalf of the Appellants/Defendants and also the endorsement made by the Learned Counsel for the appellants to that effect on 18.11.2011 (in the memorandum of grounds), this Second Appeal is dismissed as not pressed. No costs.