NIRANJAN SINGH Vs. KULWANT KAUR

JUDGEMENT

(1.) THIS regular second appeal is directed against the judgment and decree dated 16.11.2004, passed by the learned lower appellate Court vide which suit filed by the plaintiff/appellant seeking damages on the ground of defamation stands dismissed.

(2.) THE plaintiff/appellant brought a suit for recovery of a sum of Rs. 50,000/- as damages on the plea that a news item published in the newspapers had defamed him and his family members.

(3.) THE defendant/respondents preferred an appeal against the judgment and decree passed by the learned trial Court. The appeal was accepted by the learned lower appellate Court by recording following findings :-