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.