IN THE SUPREME COURT OF INDIA                CIVIL APPELLATE JURISDICTION

        CIVIL APPEAL Nos.1009-1010 OF 2001  

TARA CHAND & ORS.                                     .....APPELLANT(S)

VERSUS

MUNICIPALITY GHARAUNDA                                ....RESPONDENT(S)

             O  R  D  E  R

In our view, the appeals have abated in its entirety.  In view of the abatement caused

on the death of the appellant Nos.6,10,13 & 14 which would be evident from the order of this Court

dated 29th April, 2008, we, therefore, hold that these appeals have abated in its entirety and the

appeals are, therefore, dismissed as abated.  No order as to costs.

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

                  .............................J.                              ( AFTAB ALAM )

NEW DELHI; JULY 17, 2008.