IMTIAZ AHMED Vs. DURDANA ZAMIR

JUDGEMENT

(1.) IA No. 10367/2007 this suit has been filed by the plaintiff for damages on account of defamation and for permanent injunction on the ground that defendant filed a complaint before the Crime Against Women (CAW) Cell allegedly making defamatory allegations against him. The plaintiff claimed damages to the tune of Rs. 20 lac from the defendant.

(2.) THE excerpts of the complaint which, according to the plaintiff amounted to his defamation and entitled him to damages are as follows:

(3.) IT is contended by the plaintiff that plaintiff was a highly reputed person. He was a professor of Sociology at JNU. He was internationally known and was visiting professor in number of universities in USA, Canada, italy and UK. He was a man of international academic standards and had taken part in number of national and international conferences and was a familiar voice on AIR, BBC, NDTV, ETV etc. He stated that he had no contact with the defendant's family or with the family of her husband except that he had attended the marriage. At one point of time, the relations between defendant and her husband became estranged and she had come to his house accompanied by her father, mother and brother and asked him to interfere in the matter. However, since he was not willing to take any interest or intervene in the matter, he refused. He stated that on the basis of the complaint made by the defendant, an FIR No. 611 under Sections 406, 498a and 34 Indian Penal Code was registered by the police and he had to obtain anticipatory bail.