RAJIV KHAJURIA Vs. VINOD KUMAR

JUDGEMENT

(1.) THE petitioner is a publisher of newspaper namely "Himalayan Vision". This newspaper is published from Rajouri Town. In the issue of 16th of May 2001 a news item was published. Its heading is United Capital Services Dupes Account holders, employees". So far as news item itself is concerned, it reads as under: -

(2.) A perusal of the above news item and also its heading makes it apparent that it gives an impression that Mr. Vinod Kumar Dutta has duped public in large to the extent of Rs. 3.5 crores.

(3.) THE word "Dupe" stands defined in the Websterâ„¢s third New International Dictionary, at P.702, The meaning of the terms be noticed;