Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.1009-1010 OF 2001
TARA CHAND & ORS. .....APPELLANT(S)
VERSUS
MUNICIPALITY GHARAUNDA ....RESPONDENT(S)
O R D E R
In our view, the appeals have abated in its entirety. In view of the abatement caused
on the death of the appellant Nos.6,10,13 & 14 which would be evident from the order of this Court
th
dated 29 April, 2008, we, therefore, hold that these appeals have abated in its entirety and the
appeals are, therefore, dismissed as abated. No order as to costs.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( AFTAB ALAM )
NEW DELHI;
JULY 17, 2008.