LAIGI MIRI Vs. MUDANG BAT

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 21. 11. 2006 passed by learned Additional District and Sessions Judge, Yupia, Arunachal Pradesh in Money Suit No. 140/2003 filled by the appellant as plaintiff, dismissing the same.

(2.) THE plaintiff-appellant instituted Money Suit No. 3/1997 in the learned Court below claiming damages to the tune of Rs. 3 crores with interest against the present respondent as defendant contending interalia that the defendant-respondent has lodged a complaint before the Deputy Commissioner, Zero on 18. 9. 97 with copy to the Chief Minister; Chief Secretary; Commissioner (Vigilance); Secretary, PHE Department; and to the CBI, making defamatory statement to the effect that the plaintiff, a Government servant, is corrupt and amassed a huge fortune by corrupt means and also an encroacher of the Govt. land. It has further been pleaded in the plaint that because of such false and baseless allegations the plaintiff's reputation in the society has been lowered in the estimation of the public, as he belongs to a highly respectable family of Zero.

(3.) THE learned trial Court on the basis of the pleadings has framed the following issues: