HAMID NARENDRA DABHOLKAR Vs. SANATAN SANSTHA

JUDGEMENT

(1.) These Applications are filed under Sec. 24 of the Code of Civil Procedure, 1908 ('the Code'), seeking transfer of Special Civil Suit Nos.14 of 2017, 15 of 2017, 35 of 2018, 26 of 2018 and 25 of 2018 instituted by Sanatan Sanstha, (R1) in all the applications, against the Applicant(s) in the respective applications and other Defendants, from the Court of Civil Judge, Senior Division, Ponda, Goa, to any Court of competent jurisdiction at Mumbai, Pune or Kolhapur or any other station in the State of Maharashtra.

(2.) As all the applications seek transfer of the respective suits on, by and large, similar grounds and the resistance thereto by the Respondent No.1 - Plaintiff proceeds on the similar lines and common questions of facts and law arise for determination in these applications, they were heard together and are being decided by this common judgment.

(3.) A common thread which permeates the abovenumbered suits instituted by the Respondent No.1 - Plaintiff is that the applicants and other co- defendants have made and/or published deliberate false and defamatory statements, and, thereby defamed the Plaintiff and, hence, the suits for award of damages for the injury caused to the reputation of Plaintiff.