GANGADHAR PADHY Vs. PREM SINGH

JUDGEMENT

(1.) The appeal impugns the judgment and decree dated 28th January, 2013 of the Court of the Additional District Judge (ADJ)-I, Patiala House Courts, New Delhi of dismissal of Suit No.675/2010 (ID No.2403C031222010) filed by the appellant/plaintiff for recovery of Rs.5 lakhs from the respondent/defendant towards damages suffered by the appellant/plaintiff due to malicious prosecution and defamation of the appellant/plaintiff at the instance of the respondent/defendant.

(2.) Notice of the appeal and the application for condonation of 18 days delay in re-filing the same was issued.

(3.) The appellant/plaintiff instituted the suit from which this appeal arises, pleading: