BHUPINDER CHAUDHARY Vs. CHANDER PARKASH

JUDGEMENT

(1.) THE plaintiff has filed this suit against the defendants for recovery of damages of Rs. 50 lakhs for his malicious prosecution in criminal case vide FIR No. 60/1991 under Section 420/406/392 ipc, PS Model Town, Delhi.

(2.) THE summons of the suit were sent to the defendants but they could not be served on them in the ordinary course. The summons of the suit were, therefore, ordered to be served by publication in newspaper "rajasthan Patrika" of 11. 10. 2007. The defendants did not appear despite their deemed service by publication and hence, they were proceeded ex parte vide order dated 03. 09. 2008.

(3.) BRIEFLY stated, the facts of the case relevant for decision of this suit are that the plaintiff is stated to be doing the business of LPG distribution at Delhi for the last more than 20 years. He is stated to be the President of Delhi LPG Distributors' Association and also the president of Block Congress Committee at Gurgaon during the year 1990-91.