(1.) The prayer in the plaint filed by the plaintiff is for a Judgment and Decree directing the defendants 1 and 2 to pay jointly and severally a sum of Rs.50,00,000/- as compensation towards damages on account of publishing the plaintiff as "Insolvent" in the Dina Malar on 08.12.2015. He also prays for 18% interest per annum for the aforesaid amount from the date of suit till the date of realisation and costs of the suit.
(2.) The brief facts of the plaint are as follows:
(3.) The contentions in the written statement filed by the defendants is as follows: