S MOHAMMED ISMAIL Vs. S FATHIMMAL BEEVI

JUDGEMENT

(1.) The above first appeal is directed against the judgment and decree dated 30.9.1992 made in O.S.No.35 of 1986 on the file of the learned Subordinate Judge, Kanyakumari at Nagercoil.

(2.) Pending the above first appeal, the appellants and the respondents have settled the disputes out of the Court and also filed a memo dated 23.10.2003, which reads as follows:

(3.) Recording the memo filed by the appellants, the above first appeal is dismissed as 'not pressed'. No costs. Consequently, CMP.No.6423 of 1999 is also dismissed.