Y.M. SHAMSHUDDIN Vs. G.M. RAJASHEKAR

JUDGEMENT

(1.) THIS is plaintiffs appeal, assailing the judgment passed in Regular Appeal No. 93/2004 by the Civil Judge (Sr.Dn.), Chikmagalur, in reversing the judgment and decree dated 10.8.2004 passed by the trial court/Additional Civil Judge (Jr.Dn.), Chikmagalur, in O.S. No. 254/2001.

(2.) THE parties will be referred to as per their original status before the trial court.

(3.) IT was the case of the plaintiff that, he is working as an assistant to Dr. T.H. Shamshuddin and eking out his livelihood; the defendant in his fortnightly newspaper for the period 3 -7, September 2001 published a news under the head (the fake doctor Shamshuddin killed the person by tying a thread) which is defamatory and caused dis -reputation to him. Since the defendant published plaintiffs photo while publishing the news item in respect of Dr. T.H. Shamshuddin, he is subjected to humility amongst his friends circle, well -wishers and public, hence prays for a nominal damage of Rs. 15,000/ - from the defendant and for permanent injunction.