RAJEEV AGGARWAL Vs. VIJAY KUMAR DIWAKAR

JUDGEMENT

(1.) The defendants are ex-parte. The instant suit for compensation/damages for defamation and permanent injunction has been filed by the plaintiff seeking damages and compensation for the disrepute caused to the plaintiff on account of publication of two defamatory articles dated 11.09.2008 (Exhibit PW-1/1) and 16.11.2008 (Exhibit PW-1/2).C.S. (OS) No.47/2009

(2.) Brief factual matrix of the case is that the Plaintiff has been working in the real estate sector and textile industry for the last several years having a net worth of Rs.700,00,000/-. He owns several properties and is the managing director of M/s Exclusive Overseas Pvt. Ltd. a company engaged in manufacturing and processing of textiles with an annual turnover of Rs.200,00,000/-.

(3.) It is averred in the plaint that on 25.08.2008 the plaintiff had made a complaint (Ex. PW-1/3) against Mr. Raj Kumar Bhandana and Mr. Anil Arora for unauthorizedly occupying Khasra No.239/1/1, 239/1/2, 239/2/2 and 239/3/1 in village Pul Pehladpur, Tehsil Kalkaji, New Delhi. On 07.09.2008, the plaintiff was summoned by the Police Officials of Chowki Pul Pehladpur, Police Station Sangam Vihar for investigating into a complaint made by Mr. Anil Arora.