ANANT RAM SHARMA Vs. RAMESH SINGH

JUDGEMENT

(1.) The plaintiff's suit, for rendition of a decree, for damages, comprised in a sum of Rs.1, 00, 000/-, arising from the defendant's libel, stood dismissed by the learned trial Court. In an appeal carried therefrom, before the learned First Appellate Court, by the defendant, the latter Court allowed his appeal besides obviously reversed the trial Court's judgment and decree. Hence the instant appeal by the aggrieved defendant.

(2.) Briefly stated the facts of the case are that the suit of the plaintiff was for a claim of Rs.1, 00, 000/-, on account of libel. The defendant lodged a complaint with police station Ghumarwin, alleging that the plaintiff was misusing government vehicle for his personal use, for carrying sand from river. On this complaint, police registered a case and carried out investigation at plaintiff's village Panthera and also at Saproon (Solan) . The plaintiff was put to harassment and suffered in reputation. On investigation, the complaint was found to be false.

(3.) The defendants contested the suit and filed written statement, wherein, the defendant took the plea that the investigation was not properly made and that the complaint was in fact true.