K. J. AMMINI Vs. K. R. RAMESH

JUDGEMENT

(1.) The defendant in a suit for damages on account of Malicious prosecution is the appellant. The plaintiff sought for total damages of Rs.1,00,000.00 under two heads from the defendant. Under the first head plaintiff claimed damages of Rs.50,000.00 for injury sustained by him on account of false registration of Ext.A2 Crime No. 878/2016 of Harbour Police Station on 10/8/2016 and its conduct till the date of acceptance of Ext.A4 Refer Report by Judicial First Class Magistrate Court- I, Kochi on 18/4/2018 . Under the first head plaintiff claimed damages of Rs.50,000.00 for injury sustained by him on account of the very same false allegations before the Departmental Authorities of the Cochin Port Trust, where both parties were working and the consequential delay in promotion, monetary loss and for mental agony, harassment and loss of reputation before the right thinking persons in the society.

(2.) The Trial Court decreed the suit in part granting damages of Rs.50,000.00 with 9% interest per annum from the defendant under the first head. Though the defendant filed an Appeal before the First Appellate Court, the First Appellate Court dismissed the same confirming the judgment and decree passed by the Trial Court.

(3.) I heard the learned counsel for the appellant, Sri. Litto Varghese Palathingal, and also the learned counsel for the respondent, Sri. Latheesh Sebastian, who appeared on filing caveat.