RAM NIWAS GUPTA Vs. DAINIK SANDHYA PRAKASH

JUDGEMENT

(1.) THESE appeals have been preferred by Shri Ram Niwas Gupta aggrieved by dismissal of civil suits filed by him against the respondents claiming compensation on account of defamatory publications. The suits have been dismissed as barred by limitation by the trial Court while deciding the preliminary issue as to the limitation. The point agitated is the same in these appeals, as such appeals are being decided by common judgment.

(2.) IN F.A. No. 127/2001 the plaintiff-appellant Ram Niwas Gupta filed Civil Suit No. 3-A/99 against Dainik Sandhya Prakash news-paper, Surya Enterprises, the publisher and Surya Printers. The suit was filed on 11-7-1997. As per plaint initial defamatory publication was made on 15-10-1995, thereafter on 21-10-1995 and lastly on 26-8-1996 separate publications were made on the aforesaid dates. The plaintiff claimed compensation of Rs. 20 Lacs against the defendants.

(3.) IN F.A. No. 214/06, a Civil Suit No. 7-A/99 was preferred against Dainik Nai Duniya, its Editor Madan Mohan Joshi and publisher. The suit was filed on 18-10-1996. It was averred that initial defamatory publication was made on 13-10-1995 and thereafter it was published on 28-10-1995.