ASHUTOSH Vs. ARUN JAITLEY

JUDGEMENT

(1.) The first respondent filed a suit for damages alleging that the six defendants were members of a political party which was in power in the Union Territory of Delhi and that the first defendant was the Chief Minister of Delhi and defendants No.2 to 5 were the office bearers of the political party.

(2.) The appellant is defendant No.2. The plaintiff is respondent No.1. Other respondents were the co -defendants. Counsel appeared for the contesting respondent yesterday and arguments were heard.

(3.) As per the plaint, the political party of which the defendants are members of is a political opponent of the party to which the plaintiff belongs. It is pleaded that it is in public knowledge that since December, 2013 the plaintiff was not the president of DDCA. As per the plaint, when the Central Bureau of Investigation conducted a search in the Secretariat of the Government of NCT of Delhi on December 15, 2015, a malicious propaganda of disseminating false information was orchestrated in which the defendants made statements which are defamatory of the plaintiff and his family and false to their knowledge. In various sub -paras of para 5 of the plaint the statements said to be defamatory, used by the defendants, have been extracted.