REGENT COMPUTRONICS PVT. LTD.

DAINIK BHASKAR Appellant

V/S

MADHUSUDAN BHARGAVA Respondents

Referred Judgements :-

SUTTERLAND V. STOPES [REFERRED TO]
KNUPFFER V. LONDON EXPRESS NEWSPAPER LTD. [REFERRED TO]
MORGAN V. ODHAMS PRESS LTD. [REFERRED TO]
SLIM V. DAILY TELEGRAPH [REFERRED TO]
DAILY TELEGRAPH LTD. [REFERRED TO]
KEMSLEY V. FOOT [REFERRED TO]
MOORE V. NEWS OF THE WORLD [REFERRED TO]
S. AND K. HOLDINGS V. THROGMORTON [REFERRED TO]
ROMESH THAPPAR VS. STATE OF MADRAS [REFERRED TO]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
CHHOGALAL VS. PURUSHOTTAM VIJAY [REFERRED TO]
BINOD MILLS COMPANY LTD UJJAIN VS. REGIONAL PROVIDENT FUND COMMISSIONER INDORE M P [REFERRED TO]
RUSTOM K KARANJIA VS. KRISHNARAJ M D THACKERSEY [REFERRED TO]

JUDGEMENT

(1.) This is defendants' appeal who are aggrieved by the judgment awarding damages against them in a defamation suit, indeed to plaintiff/respondent No. 1 only.

(2.) On 2-11-1972, in a local newspaper, Dainik Bhaskar, at page 6, Cols. 2 and 3, a news item was published which gave rise to the cause of action for the suit. The offensive statement is extracted in para 3 of the plaint and in para 4, it is stated that the extracted news item was false and baseless. Publication thereof had given mental pain and suffering to the two plaintiffs and they had been lowered in public estimation as they had been portrayed as persons belonging to abominable character and conduct.

(3.) The offensive statement is extracted below: -

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DAINIK BHASKAR Vs. MADHUSUDAN BHARGAVA

Referred Judgements :-

JUDGEMENT

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