NAGENDRAN Vs. MANI

JUDGEMENT

(1.) THE learned counsels appearing for the petitioners had submitted that the issue raised in the suit, in O.S.No.2045 of 2007, on the file of the Principal District Munsif Court, Coimbatore, had been amicably settled amongst the parties concerned. THErefore, it is prayed that they may be pleased to permit the petitioners to withdraw the Civil Revision Petitions.

(2.) BASED on the submissions made by the learned counsels for the petitioners in both the civil revision petitions and in view of the endorsement made by the learned counsels, the civil revision petitions are dismissed as withdrawn. No costs. Consequently, connected M.P.No 1 of 2009 and M.P.No.1 of 2009 are closed.