STANDARD BOOK COMPANY Vs. ARUN GOEL

JUDGEMENT

(1.) The plaintiff has filed a suit for recovery of Rs. 10 lakhs from the defendant towards damages incurred by the plaintiff. The case of the plaintiff tersely stated is as follows.

(2.) On 14.05.1992, the correct advertisement was made and the plaintiff is only the distributor of the book. On 09.04.1992, a notice was issued by the first defendant in the following terms:

(3.) The plaintiff sent a notice to the second defendant Big Database Publishing Pvt. Ltd. for making reckless allegations against the plaintiff and demanded unconditional apology and compensation for Rs. 10 lakhs as defamation. On 26.03.1996 the defendants were set ex parte and the plaintiff was directed to give evidence. On 21.08.1996 Mr. Sant Lal Jain a partner of the plaintiff's Company was examined as PW-1. He has stated in the examination that he has lost his goodwill because of the notice issued by the second defendant that the sale of book has come to a standstill. The plaintiff having business turnover of Rs. 2.5 crores during the year 1992 to 1995.