PRABHUDAN CHENDAN GADHVI Vs. SANGHI INDUSTRIES LIMITED

JUDGEMENT

(1.) The present First Appeal was directed against judgment and decree dtd. 31/1/2009 passed by learned 3rd Additional Senior Civil Judge, Bhuj-Kutchchh in Special Civil Suit No. 89 of 1996. It was a suit filed for defamation and compensation in that regard in respect of news item published in the local daily "Kutchchh Mitra" pertaining to the respondent company. The court below partially allowed the suit directing the appellant herein to to pay Rs.5,00,001.00 with 6% interest.

(2.) The appeal was admitted by the court as per order dtd. 13/4/2020.

(3.) Today, when the appeal comes up for consideration, it is accompanied with office note dtd. 4/4/2022 which inter alia annexes copy of letter dtd. 30/3/2022 by the learned advocate for the respondent company placing on record the terms of the settlement arrived at between the parties. The settlement deed was taken on record which was done pursuant to order dtd. 15/2/2022 whereby the court required the parties to file necessary note and place on record the settlement.