BODI ANJANNIYULU Vs. BODI BHARANI BHARATHY

JUDGEMENT

(1.) The suit has been filed seeking compensation of Rs. 25,50,000/- [Rupees Twenty Five Lakhs Fifty Thousand Only] for printing and circulating cards containing defamatory words, causing insult, dis-reputation, disrespect, disregard and mental agony to the plaintiff and for costs.

(2.) The brief facts of the plaint are as follows:

(3.) After the marriage, the attitude of the first defendant-wife was totally indifferent. When the plaintiff used to visit the bank to pick up the first defendant after office hours, the first defendant prevented the plaintiff entering the bank premises and would instruct him to wait in the bus stand, till she comes out of the bank. On 14.11.2006, when the plaintiff was in the High Court, the first defendant along with second defendant and one Kottaiah, barged into the residence of the plaintiff by breaking the padlock. When the plaintiff reached the house, they abused him and asked him to go out of the house. On 15.11.2006, the trio had forcibly thrown all the articles of the plaintiff out of the house and forced the plaintiff to leave the house.