K P MALIK Vs. RAJ KUMAR SHARMA

JUDGEMENT

(1.) By way of this order I propose to decide application being I.A. No. 22366/2012 under Order 7 Rule 10 CPC filed by the defendant seeking for return of the plaint.

(2.) The plaintiff has filed a suit for damages for a sum of Rs. 20,00,500/- against the defendant.

(3.) It is the case of the plaintiff that the plaintiff is a senior journalist in Delhi who is associated with Rashtriya Lok Dal, a political party whereas the defendant is working as a reporter for the Hindustan Hindi newspaper in Agra. On 15th October, 2011 the plaintiff went to Agra for meeting other political workers of Rashtriya Lok Dal. In order to defame plaintiff with some ulterior objective, the defendant in conspiracy with certain local political workers of some other political parties framed a false story in the local edition of Hindi Hindustan dated 17th October, 2011 at Agra wherein it was mentioned that the plaintiff demanded mobile phone and Rs.20,000/- for getting assembly seat for the forthcoming U.P. election from RLD and also made another false assertion that the plaintiff is of old age whereas the plaintiff is a young man of 42 years.