K.A. PAUL Vs. K. NATWAR SINGH

JUDGEMENT

(1.) THESE applications in Civil Suit, CS(OS) No.1161 of 2007 are by the Defendants. Defendants 1 and 3 have filed IA Nos. 10647 of 2007 and 13220 of 2007 respectively under Order 7 Rule 11 CPC. Defendant No.2 has filed IA No.8848 of 2007 under Order 1 Rule 10(2) CPC. The prayer in the applications under Order 7 Rule 11 CPC is for dismissal of the plaint. The prayer in the application IA 8848 of 2007 under Order 1 Rule 10(2) CPC is for discharging the summons issued to Defendant No.2.

(2.) THE prayer in the suit is for the issuance of summons to the Defendants for defaming the Plaintiff and awarding exemplary compensation of not less than Rs. 1 crore for the loss of reputation caused to the Plaintiff and the Plaintiff's charitable organizations.

(3.) ACCORDING to the Plaintiff, the Defendant No.1 again called the former Prime Minister on 4th July 2005 advising him not to associate himself with the peace mission and repeated his low opinion of the Plaintiff. The Plaintiff claims that the defamatory remarks not only caused a loss of reputation to him in the leaders of the five countries but also a financial loss.