NANDAGOPAL Vs. RAJATHI

JUDGEMENT

(1.) THE Learned Counsel for the Appellant/Defendant informs this Court that the matter has been settled out of Court and hence, the Appellant/ Defendant may be permitted to withdraw the Second Appeal. Also, the Learned Counsel for the Appellant/Defendant has made an endorsement to that effect in the Second Appeal case bundle.

(2.) IN view of the said endorsement that the matter has been settled out of Court, the Second Appeal is dismissed as settled out of Court. No costs.