ASHU DUTT Vs. ANEESHA DUTT

JUDGEMENT

(1.) By this Interim Application, the Applicant/Plaintiff is seeking amendment of the Plaint as per the Schedule annexed at Exhibit-A to the Interim Application.

(2.) The amendment which is sought by the Applicant/Plaintiff is in respect of an Article published in the Bar and Bench on 25/6/2020 which the Plaintiff has claimed constitutes libel against the Applicant/Plaintiff. The amendment is also in respect of the communication dtd. 27/4/2021 addressed by Defendant No. 1 herein through her Advocate to the Applicant/Plaintiff and his Advocates with copy marked to the Royal Thai Consulate-General, Mumbai, India and The US Embassy, Mumbai (U.S. Consulate General Mumbai) which the Plaintiff has claimed constitutes libel against Plaintiff.

(3.) Mr. Rohaan Cama, learned Counsel appearing for the Applicant/Plaintiff has submitted that the present suit has been filed in respect of an Article titled "Investment Manager and Author Ashu Dutt lands in cop net for dowry harassment" which had been published on 11/1/2017 and which the Plaintiff has claimed constitutes libel against him published by the Defendant Nos. 2 to 5 who are claimed to be acting at the instance of Defendant No. 1. The Plaintiff has claimed damages for the loss suffered by and/or occasioned to him on account of publication of the said Article. The Article has been published by the media houses and that is the reason for joining Defendant No. 2 to 5.