SOM VEER Vs. ANAND SINGH

JUDGEMENT

(1.) CM No. 12850 -C -2011.

(2.) FOR the reasons stated in the application, the delay in re -filing the appeal is condoned.

(3.) THIS is plaintiffs second appeal in a suit for damages brought against the defendant. The plaintiff was at the relevant time working as a Junior Engineer with HUDA and claimed in the suit that he held a responsible post in the Department and enjoyed very good reputation and was known for his honesty. His service record was clean. It was the say of the plaintiff that the defendant, who is a Professor, developed 'intimacy' with the plaintiff and started visiting the plaintiff in his office. The plaintiff entertained the defendant because he was a Professor. One day, the defendant approached him requesting a favour to obtain for him a completion certificate of his house in Sector 31, Gurgaon. The plaintiff asked him to see the person concerned and to complete the formalities as required by the Department. Moreover, Sector 31 territory was not under his charge and he could not directly be of any help. The relationship soured which led the defendant to file a complaint against the plaintiff to the Administrator, HUDA. Departmental enquiries were held against the plaintiff and he was found innocent of the imputation of misconduct. All the allegations levelled against him by the defendant are baseless. The result of the enquiry was communicated to the defendant vide letter sent in November, 2000. The defendant threatened him with further complaints even if they were to be made anonymously. In making false complaints, the plaintiff was wronged by the defendant which led him to file the suit for damages claiming Rs. 5 lacs for harassment, mental pain and agony, with interest @ 24% per annum.