W E SATHYANARAYANA Vs. W S VIJAYAKUMAR

JUDGEMENT

(1.) THIS is plaintiffs appeal against the Judgment and decree dated 10-7-2003 in OS No. 4469/1997.

(2.) THE suit is one for damages of Rs. 3 lakhs with interest. The case of the plaintiff is that, a partition suit in OS No. 8386/1980 was pending on the file of the Addl. City Civil Judge (CCH-31) Bangalore City. The defendant, who is working in M/s. Prakash Leasing, Bangalore is highly influential persons by virtue of his professional dealings, filed a false complaint on 30-1-1992 before the Shivaji Nagar Police Station for the offences punishable under Sections 324 and 506 Indian Penal Code, without any reasonable or probable cause, police registered the complaint. However, the said prosecution resulted in discharge of the plaintiff by an order dated 28-6-1996 by the Criminal Court. The prosecution case went from 1992 to 1996. The plaintiff who is an Advocate suffered physical, mental and financial stress and his reputation is lowered in the Society. He is a member of the Rotary International, having a badge of Notary International, Canada and a member of Institute of Engineers, member of the Institution of the valuers (India), and an Advocate, has lost time and money for the defence and lost professional opportunities and service to Society and community. Further, he was prevented from attending and contributing in the National and International conferences. Therefore, claimed damages of Rs. 3 lakhs.

(3.) THE defendants though served remain un-represented and placed exparte.