P S RAJA ALIAS KANDASAMY Vs. PALANISAMY

JUDGEMENT

(1.) A memo, dated 29.01.2008, has been filed before this Court signed by the appellant, as well as the learned counsel appearing on behalf of the appellant stating that the dispute in issue in the present second appeal has been amicably settled. It has also been prayed that the second appeal may be dismissed as withdrawn.

(2.) BASED on the memo filed on behalf of the appellant, the second appeal is dismissed as withdrawn. No costs. Consequently, C.M.P.No.3886 of 2006 is closed.