LAXMAN JAIRAM MALVANKAR Vs. RESHMA RAMESH NARVEKAR

JUDGEMENT

(1.) THIS Second Appeal is directed against the judgment, order and decree dated 23/06/2004 passed by the learned Adhoc Additional District Judge (Fast Track Court), Mapusa (First Appellate Court) in Regular Civil Appeal No. 62 of 2004.

(2.) THE said Regular Civil Appeal No. 62 of 2004 was preferred by the plaintiff of Regular Civil Suit No. 122/2000/C(New) against the judgment, order and decree dated 16/03/2004 passed by the learned Civil Judge, Junior Division, Bicholim (Trial Court).

(3.) THE parties shall be referred to as per their status in the said Regular Civil Suit No. 122/2000/C(New). The plaintiff had filed the said suit against the defendants for recovery of a sum of Rs. 70,000/ - as compensation for lodging false complaint and for publication of libel. The defendant no. 1 is the complainant whereas defendant no. 2 is the Editor of the daily news paper "Tarun Bharat". The defendant no. 1 had lodged the complaint at Bicholim Police Station against the plaintiff and others.