KISHORELAL GUPTA Vs. DEVILAL KALWAR ALIAS GOWALLA

JUDGEMENT

(1.) THE opposite party has instituted Money Suit No. 8 of 1968 against the petitioner. That suit is for a decree for Rs. 500/- as damages for defamation.

(2.) ISSUES were struck in the suit and the trial began from 28th October, 1969. Witnesses for the parties were examined. On 3-11-1969, the evidence was closed. The learned trial Judge passed the following order :