Badesaheb M.S.T. (D)
by Pros. L.R.S. & Ors. Vs. Lalasaheb F. Tehsildar (Dead) By LRS & ORS
[2008] INSC 1161 (17 July 2008)
Judgment
CIVIL APPELLATE
JURISDICTION CIVIL APPEAL NO.5396 OF 1998 BADESAHEB M.S.T.(D)BY PROS.L.RS.
& ORS. .....APPELLANT(S) VERSUS 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.
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