MAHA SINGH Vs. DHARAMBIR @ DHARMA AND ANOTHER

JUDGEMENT

(1.) The plaintiff has filed the present regular second appeal being aggrieved of concurrent judgments and decrees of the Courts below dismissing his suit for damages.

(2.) The parties for the sake of convenience are being referred to as per their status in the original suit.

(3.) The plaintiff was a permanent resident of Village Rudroal, Tehsil Charkhi Dadri and was serving as a guard in Mining Department of Government of Haryana, Mini Secretariat, Bhiwani. It was alleged that the defendants agreed to cultivate the land of the plaintiff but left the fields in between. To settle the dispute, the Panchayat was convened on 30.4.2008 and the matter was settled on the conditions that defendants would be paid Rs.10,242/-. The settlement was jotted down in writing. The plaintiff alleged that the defendants in order to harass, humiliate and defame him made several complaints to the SSP Bhiwani and DC Bhiwani etc.As per the plaintiff the said complaints were found false and a case under Section 182 IPC was filed against the defendants. The plaintiff pleaded that he had to take leave and permission from his office authorities to attend the false complaints. It was stated that the defendants defamed him at his work place. The case of the plaintiff is that his reputation has been lowered down in the eyes of the society because of the complaints made by the defendants and he has also suffered economic loss. Hence, the suit was filed claiming damages of Rs. 1 lakh along with interest.