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.