CHIRANJILAL AGRAWAL Vs. RIKHABDASS

JUDGEMENT

(1.) THIS is a revision against an order of the learned Munsif of Hindaun, dated 4-ll1952.

(2.) THE respondent, Rikhab Das, filed a suit in the court of Munsif, Hindaun, on 2811-1949' on the allegations that a certain news item sent by one Raghubir Sharan was published in the newspaper "janta" in its issue No. 16 of 28-11-1948, in which the plaintiff was much maligned. It was alleged that the defendant, Shri chiranjilal, was the editor of that paper. It was alleged that the said paper had circulation in various cities of Rajasthan, and when its copy was received in hindaun, the plaintiff came to know of the news item, which was greatly defamatory. It was alleged that the cause of action arose at Hindaun when the paper was received on 27-12-1948. He claimed Rs. 1000/- as damages.

(3.) THE defendant admitted that he was the chief editor in name but that the editing was done by other persons. He did not admit the jurisdiction of the court, and pleaded bona fides in respect of the article.