YELLAPPA NINGAPPA GAVI vs. FAKIRAPPA MONAPPA TURUMURI (D)BY LRS&ORS

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 CASE NO.: Appeal (civil) 4123 of 2001 PETITIONER: Yellappa Ningappa Gavi & Ors RESPONDENT: Fakirappa Monappa Turumuri (D) by Lrs. & Ors DATE OF JUDGMENT: 13/02/2008 BENCH: Tarun Chatterjee & Harjit Singh Bedi JUDGMENT: JUDGMENT O R D E R CIVIL APPEAL NO.4123 0F 2001 W I T H SPECIAL LEAVE PETITION [C] No. 13754 of 2001 After hearing the learned counsel for the parties and going through the impugned judgment in the appeal as well as in the special leave petition, we are unable to interfere with the impugned orders in the exercise of our power under Article 136 of the Constitution of India. Accordingly, the appeal and the special leave petition are dismissed. There shall be no order as to costs.