J JAYALALITHA Vs. ARCOT N VEERASAMY

JUDGEMENT

(1.) The petitioner Selvi J. Jayalalitha, is a former Chief Minister of Tamil Nadu. She filed a complaint against the respondent/accused Mr. Arcot N. Veerasamy, who is presently a Minister in Tamil Nadu Government, through her power of attorney agent Mr. V. S. Sethuraman, before the Lower Court, for the offence under Section 500 of the Indian Penal Code.

(2.) The accusation against the respondent is that the accused made certain defamatory statement against the petitioner in connection with the attack made on the former Chief Secretary of Tamil Nadu Mr. T. V. Venkataraman, that took place on 17-8-1996.

(3.) The petitioner on reading the newspaper, which published the said defamatory statement, felt that the said statement was made to tarnish her image in the public, and so she filed this complaint before the lower Court, through her power of attorney agent Mr. V. S. Sethuraman.