ASHUTOSH ROY Vs. SM ANJALI SARKAR

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed on 12.11.79 by Shri N. Rob, the learned Subordinate Judge, Additional Court, Nadia in Money Suit No. 2 of 1978 (M.S. No. 8 of 1977 in the court of Subordinate Judge, Nadia).

(2.) Plaintiff Anjali Sarkar filed the aforesaid Suit as an indigent person against the defendant. Ashutosh Roy for recovery of the total damage of Rs. 100000.00 (Rs. 10000.00 for defamation and Rs. 90, 00.00 for breach of contract).

(3.) It was the case of the plaintiff in brief that the plaintiff and the defendant were close neighbours in their village Ananda-nagar intervened by only two houses and that they were class-mates in the village primary school in their childhood and close intimacy grew between them. Then the plaintiff was about 13, the defendant gave a proposal to marry the plaintiff who how-ever refused.