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CASE NO.: Appeal (civil)  4959 of 2001

PETITIONER: SYED BAQAR ALI & ORS

RESPONDENT: SARDAR KHAN (D) BY LRS. & ORS

DATE OF JUDGMENT: 02/04/2008

BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT

O R D E R CIVIL APPEAL NO(s). 4959 OF 2001

               Heard learned counsel for the parties.                 This appeal is concluded by the findings of facts rendered by the High  Court in Second Appeal No.90 of 1975.  We are not inclined to interfere with the  same.  The appeal is accordingly dismissed.  Interim order, if any, shall stand vacated.   There will be no order as to costs.         In view of the order passed in the appeal, the application for impleadment  stands disposed of as having become infructuous.