Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5396 OF 1998
BADESAHEB M.S.T.(D)BY PROS.L.RS. &ORS. .....APPELLANT(S)
VERSUS
LALASAHEB F. TEHSILDAR (DEAD)BY LRS.&ORS ....RESPONDENT(S)
O R D E R
In view of the law laid down by this Court in Abubakar Abdul Inamdar (Dead) by
Lrs. & Ors. vs. Harun Abdul Inamdar and Ors., (1995) 5 SCC 612, we do not find any ground to
interfere with the impugned judgment. The appeal is accordingly dismissed. There shall be no
order as to costs.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( AFTAB ALAM )
NEW DELHI;
JULY 17, 2008.