MUKUL M SANGMA Vs. P.A.SANGMA

JUDGEMENT

(1.) THE above mentioned application has been filed by the plaintiff under Section 149 read with Section 151 CPC for paying the deficient court fee. Learned Senior counsel for the plaintiff states that the plaintiff has applied for remaining court fee and the same shall be deposited within two weeks from today. In view of the said statement, the application is disposed of.

(2.) LEARNED Senior counsel for the plaintiff is pressing for ex -parte ad -interim order.

(3.) THIS is a suit filed by the plaintiff for a sum of Rs.25 crores being compensation towards the damage caused to the plaintiff due to the alleged defamatory remarks made by defendant No.1 against the plaintiff and published by defendant Nos.2 and 3.