N N S RANA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appellant has challenged the judgment and decree of the learned Trial Court whereby his suit for damages has been dismissed as being barred by limitation.

(2.) THE learned Trial Court has held that the period of limitation for filing a suit for compensation for libel is one year from the date of the publication of libel under Article 75 of the Limitation Act.

(3.) THE learned Trial Court held the suit to be barred by limitation. THE findings of the learned Trial Court are as under: