FRANKFINN AVIATION SERVICES PVT. LTD. Vs. AKASH GUPTA

JUDGEMENT

(1.) The Plaintiff filed the aforesaid suit against the Defendant on the basis of advertisement published by the Defendant in the newspaper HT City of Hindustan times (Delhi edition) dated 3rd August, 2005 in which the Defendant has allegedly made a false, misleading, disparaging and defamatory statement against the Plaintiff which harms/injure the Plaintiff's reputation and business interest as well as mislead the public especially the existing and prospective students and their parents.

(2.) The Plaintiff is a company incorporated under the Companies Act, 1956 having its registered office at 721, Suneja Tower -II, Dist. Centre, Janak Puri, New Delhi -110058. The suit has been filed by Mr. Arun Kumar, Manager (Operations) of the Plaintiff company who is authorized to sign and institute the present suit on behalf of the Plaintiff company by board resolution passed in his favour on 26th May, 2005 which is exhibited as Ex. PW -1/1.

(3.) The Plaintiff provides training in aviation, hospitality and travel industry. It is running a chain of institutes under the name and style of "Frankfinn Institute of Airhostess Training" and has 43 centres all over the country constituting the largest network of Airhostess training centres in the country.