AKBAR ALI Vs. STATE

JUDGEMENT

(1.) THE plaintiff has on 10th May, 2005 sued the State (Govt. of NCT of Delhi), the Commissioner of Police, the S.H.O. Police Station -Jahangirpuri, Sub Inspector, Jaipal Singh and one Mr. Niranjan Singh, for damages and compensation in the sum of Rs.22 lakhs along with interest @ 12% per annum from the date of institution of the suit till realization, pleading:

(2.) SUMMONS of the suit were issued. Written statement was filed by the defendants No.1 to 4, contending:

(3.) NEEDLESS to state that the plaintiff has filed replications to both the written statements.