HEMALAL SONWANI Vs. REKHA VERMA

JUDGEMENT

(1.) In this first appeal the challenge levied is to the judgment and decree dated 20.01.2006 passed by the District Judge, Durg in Civil Suit No. 24B/2003 whereby and whereunder he dismissed the appellant's suit.

(2.) It is admitted by the respondent that she had lodged a report on 24.02000 against the appellant alleging that he entered in her house and molested her, police station Bhilai had registered a crime and a charge sheet was filed in the Court of Durg, he was acquitted in that criminal case.

(3.) In brief the appellant's case is that he is a reputed person. Respondent had lodged the said report against him to harass and defame him. The trial Court had acquitted him on the ground that case was false. His reputation was spoiled. He had spent a lot of money in his defence in the Court.