IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

IA 2/2007  in CIVIL APPEAL NO. 2388 OF 2007

KAMLA DEVI PODDAR & ANR.             ....Appellant (s)

                       VERSUS

MAHENDER PRATAP GARG & ORS.          ....Respondent(s)

O R D E R

There is no need to clarify or modify the order dated 4.5.2007 passed by us in

the matter.  The application for clarification is accordingly dismissed.  However, it

would be open to the applicants/appellants to challenge the order rejecting the prayer

for accepting the affidavit evidence in accordance with law in an appropriate forum.

......................J. (TARUN CHATTERJEE)       

......................J. (HARJIT SINGH BEDI)      

NEW DELHI, February 25, 2008.