BIDHAN CHANDRA BARUAH Vs. G L PUBLICATION LTD

JUDGEMENT

(1.) HEARD Mr. Satyen Sarma, learned counsel appearing for the appellant/plaintiff. None appeared on behalf of the respondents/defendants, though the record speaks that A/D for them have returned after service.

(2.) THE appellant has approached this Court by way of an appeal under Section 96 read with Order 41 Rule 1 & 2 of the Code of Civil Procedure against the Judgment & Decree dated 20.06.2006 passed in the Money Suit No. 18 of 2004 by the Court of the Additional District Judge, Jorhat.

(3.) THE learned counsel also submitted that though the appellant had failed to produce the original newspaper at the time of filing issues and documents at a later stage, a petition was filed before the learned Court below to allow him to produce the publication, in question, but the same was not entertained and the suit was dismissed. In course of his submissions the learned counsel also relied on (1998) 4 5CC 543: Shreenath & Anr. Vs. Rajesh & Ors., (2001) 8 SCC 151:Ms. Grewal & Anr. Vs. Deep Chand Sood & Ors., (2004) 2 GLR 256: Shikhar Chand Falodia & Anr. Vs. Sushil Kumar Sanganeria & Brothers, (1989) 1 5CC 494: Smt. Kiran Bedi Vs. Committee of Inquiry & Anr.