MOHAN BANERJEE Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS Regular First Appeal has been filed by the appellant against the order dated 24.12.2010 passed by Shri L.K. Gaur, Additional District Judge, New Delhi in Suit No. 384/2010 wherein the suit of the appellant was dismissed on the ground of limitation.

(2.) THE appellant had been facing trial since 1990 on the allegation that he used to give false sureties by impersonation on the basis of forged and fabricated documents. The charge had been framed against the appellant, along with other accused persons, by a common order dated 6.5.2005. On 4.10.2008, the appellant/plaintiff was acquitted.

(3.) THE appellant then filed a civil suit for compensation of Rs.20,00,000.00 for causing harassment, mental agony, economical and physical losses, loss of reputation etc. due to false implication in a criminal case.