BIDHAN CH BARUAH Vs. G L PUBLICATIONS 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. 1. The appellant has approached this Court by way of an appeal 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.

(2.) THE appeal memo discloses that the appellant being dissatisfied with the judgment and decree dated 20.06.2006 in Money Suit No. 18/2004 passed by the Learned Additional District Judge, Jorhat, preferred this Appeal on the ground that the learned Court below has passed the judgement and decree without appreciating both the facts and law. Hence this appeal.

(3.) ON perusal of the impugned judgment dated 20.06.2006 and the plaint before the learned Court below, it appears to us that the entire case is based on a news item published at a local daily newspaper called "Amar Asom." The translated version which is a hereunder: