Second appeal dismissed as withdrawn following an amicable settlement between the parties.

The appellants (Vasudev and two others) filed a second appeal against the respondents (Dhanurjai and seventeen others) before the High Court of Chhattisgarh

During the hearing on March 23, 2026, the counsel for the appellants submitted an application to withdraw the appeal

The ground for withdrawal was that the parties involved in the litigation had reached an amicable settlement regarding the underlying dispute

Whether the appellants should be permitted to withdraw the second appeal in light of an out-of-court settlement between the parties

The court applied the procedural principle regarding the voluntary withdrawal of an appeal by an appellant.

While the judgment does not explicitly cite the statute, this is governed by Order XXIII, Rule 1 of the Code of Civil Procedure, 1908 (read with Section 107), which allows a plaintiff or appellant to abandon their suit or appeal, particularly when a compromise or settlement has been reached between the parties

The Court took into consideration the statement made by the learned counsel for the appellants, who sought permission to withdraw the matter because the dispute had been settled amicably

Finding the submission valid and noting the consensus between the parties to end the litigation, the Court determined that the appeal did not require further adjudication on its merits

No further relief or directions were issued