SAROJA AMMAL Vs. ANGAMMAL

JUDGEMENT

(1.) THE plaintiff is the appellant. On the death of the appellant, the legal representatives of the deceased have been added as appellants. Originally suit filed by the plaintiff for partition has been dismissed by the trial Court and as against which the appeal has been filed.

(2.) NOW the learned counsel appearing on either side represented that the matter has been settled out of Court. Therefore, recording the said statement, the Appeal is dismissed as settled out of Court. No costs.