DAWA GYALTSEN Vs. SONAM SANGBO JADUR AND ANR

JUDGEMENT

(1.) The plaintiff and defendant No. 1 are Tibetans who are residing at Dharamsala. The plaintiff has filed this suit on the allegations that defendant No. 1 who was a Member of the Tibetan Supreme Justice Commission deliberately and with malicious intent undertook a course of conduct to malign the reputation of the plaintiff. According to the pleadings, the plaintiff pleads

(2.) Whether Reporters of Local Papers are allowed to see the judgment Yes. that the acts constituting defamation attributable to defendant No. 1 are that he was proclaiming:

(3.) This circulation, according to the plaintiff, was made by defendant No. 1 by word of mouth amongst the Tibetan community and the public at large on various occasions, has damaged his reputation and he claims damages which he quantifies at Rs. 10,25,000/-. He also prays for a decree of declaration that the order dated 21.9.2002 Ex.PW-4/E, passed by the Tibetan Supreme Justice Commission be declared null and void, a decree of permanent prohibitory injunction restraining the defendants from functioning or holding the office of the Chief Justice/ Commissioner of Tibetan Supreme Justice Commission.