JACINTHA BROWN Vs. SYED SAJID ALI

JUDGEMENT

(1.) The Respondent/Plaintiff (hereinafter, "Plaintiff") had filed a suit for damages on account of defamation, mental torture, harassment, etc. against the Appellant/Defendant (hereinafter, "Defendant") praying for a decree to the tune of Rs.15 lakhs. The origin of the case was a complaint by the Defendant against the Plaintiff, that he had used improper language with her and she had thus alleged sexual harassment.

(2.) Summons were issued in the suit on 28th January, 201 Defendant entered appearance on 2nd May, 2012 through counsel. However, subsequently the Defendant stopped appearing in the matter and on 29th August, 2012 she was proceeded ex-parte. The Plaintiff then led evidence. The Defendant did not join the proceedings even at that stage.

(3.) The following witnesses were examined by the Plaintiff