LAWS(DLH)-2006-1-52

RAM JETHMALANI Vs. SUBRAMANIAM SWAMY

Decided On January 03, 2006
RAM JETHMALANI Appellant
V/S
SUBRAMANIAM SWAMY Respondents

JUDGEMENT

(1.) Needless to state, to appreciate an action for libel or slander, knowledge of the facts constituting the backdrop against which the battle of words was fought is essential. Briefly stated, origin of the present suit are the proceedings which commenced pursuant to a notification dated 23.8.1991 issued by the Central Government under Section 3 of the Commissions of Inquiry Act, 1952.

(2.) Justice M.C.Jain Commission of Inquiry was constituted under the Commissions of Inquiry Act, 1952 with the mandate to make an inquiry with respect to the following matters :-

(3.) Having regard to the nature of inquiry, notification directed that all provisions of Sub-Sections 2, 3, 4 and 5 of Section 5 of the Commission of Inquiries Act, 1952 would be made applicable to the Commission.