ANANDA VIKATAN PUBLISHER PVT. LTD. Vs. R. BOOMI

JUDGEMENT

(1.) This Civil Revision Petition has been filed under Article 227 of the Constitution of India by the defendants in O.S. No. 73 of 2020, pending on the file of the 2nd Additional District Court, Vellore to strike off the plaint.

(2.) The suit in O.S. No. 73 of 2020 had been filed by the plaintiff, Tmt. R. Bommi against three defendants, (1) M/s Ananda Vikatan Publishers Pvt. Ltd., (2) S. Arivazhagan, the Editor and Publisher of Junior Vikatan and (3) S. Raju, of SSS Soft Source and Printing Solutions Pvt. Ltd., claiming damages of Rs.11,00,000/- (Rupees Eleven Lakhs only) for the defamative allegation leveled and published against the plaintiff's husband together with interest @ 9% perannum from the date of the plaint till the date of realization and for costs of the suit.

(3.) The plaintiff's husband, late G.G. Ravi was said to be a reputed personality, having started an Engineering College, being elected as Councillor in Vellore Corporation, and having served the poor and downtrodden in society. He had been murdered on 12.02.2007. In this connection, FIR in Cr. No. 48 of 2017 had been registered by the Inspector of Police, Viruthampet Police Station.