T N SESHAN Vs. UNITED NEWS

JUDGEMENT

(1.) This is an application filed by the plaintiff under Order 8 R.I, 0.8 R.5, 0.8 R.10. of the C.P.C., read with Chapter VI Rule 3 of the Delhi High Court Rules, for pronouncement of judgment.

(2.) The facts giving rise to this application are that the plaintiff has filed the present suit for defamation, seeking recovery of damages of rupees one crore against the defendant United News Agency, for having published a report which according to the plaintiff, defamed him.

(3.) The suit was filed on 24.08.1992 and re-filed on 29.8.1992. Summons were issued by the Registrar on 2.9.1992, directing on that date that the matter be listed before the JR/DR on 19.11.1292. It is asserted that despite provision? of Q, 8 R. 1, written state- ment was not filed before the first hearing on 19.11.1992.