LAWS(APH)-1967-7-27

CHALLA SUBBATAYUDU Vs. DARBHA RAMKRISHNA RAO

Decided On July 20, 1967
Challa Subbatayudu Appellant
V/S
Darbha Ramkrishna Rao Respondents

JUDGEMENT

(1.) The plaintiff-appellant filed O.S. No. 18 of 1960 out of which this second appeal arises for recovery of Rs. 5100/- as damages for insult and slanderous and libellous acts committed by the defendant. The defendant married the Sister of the plaintiff. The plaintiff is a medical practitioner at Tuni. The defendant is a lecturer in Government Mining Institute, Gudur. It was alleged inter alia by the plaintiff that after his sister's marriage with the defendant in 1954, they lived happily for about two years. Thereafter the defendant began ill-treating his wife on account of which her health became bad.Therefore the plaintiff brought his sister Vijayalakshmi to Tuni as she was also pregnant. In May 1958, Vijayalakshmi gave birth to a still-born child at Tuni. She remained with her brother at Tuni. The relationship between the husband and wife became more strained.

(2.) The plaintiff alleged that on 13-1-1959 he received an envelope through post. When he opened it he found six cheap plastic bangles enclosed in it with a letter written by the defendant. While opening the cover they fell to the ground. The plaintiff felt distressed as the bangles fell out in the presence of his clients.

(3.) On 5-8-1959 when he was in the company of his brother and others, the plaintiff received another cover through the post Office containing tuft of hair.