PRABHULINGAPPA Vs. HARADATTA

JUDGEMENT

(1.) The sole appellant having expired, his wife and children are brought on record as appellants No.1(a) to 1(c).

(2.) Memo dtd. 17/11/2022 has been filed by the counsel for the appellant as also appellants No.1(a) to 1(c). In the said memo it is sated that the appellants and respondents have amicably settled the dispute and as such, appellants wish to withdraw the above appeal. The appellants are also present before this Court today and stated that they wish to withdraw the above appeal.

(3.) Sri. S K. Kayakamath, learned counsel for respondents No.1 to 4 has no objection for withdrawal of the above appeal.