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CASE NO.: Appeal (civil)  4123 of 2001

PETITIONER: Yellappa Ningappa Gavi & Ors

RESPONDENT: Fakirappa Monappa Turumuri (D) by Lrs. & Ors

DATE OF JUDGMENT: 13/02/2008

BENCH: Tarun Chatterjee & Harjit Singh Bedi

JUDGMENT: JUDGMENT O R D E R

CIVIL APPEAL NO.4123 0F 2001 W I T H SPECIAL  LEAVE  PETITION  [C] No. 13754 of 2001

        After  hearing  the  learned  counsel   for the parties  and going through the  impugned judgment in the appeal as well as in the special leave petition, we  are unable to interfere with the impugned orders in the exercise of our power  under Article 136 of the Constitution of India. Accordingly, the appeal and  the special leave petition are dismissed. There shall be no order as to costs.