M. SARAVANAN Vs. NAGARAJAN

JUDGEMENT

(1.) The Appeal Suit in A.S.No.20 of 2021 has been filed to set aside the Judgment and Decree dtd. 19/9/2019 passed in O.S.No.123 of 2018 by the II Additional District Judge, Chidambaram.

(2.) The learned counsel for the appellant has made a submission that the issues between the parties are settled out of Court and he has chosen to withdraw the Appeal Suit.

(3.) Accordingly, the Appeal Suit in A.S.No.20 of 2021 stands dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is closed.