H P SANDYAL Vs. BHABA SUNDARI DEBI

JUDGEMENT

(1.) This is an appeal from the judgment and decree of the Additional Subordinate Judge at Burdwan in. a suit for defamation in which he has given the plaintiff a decree for Rs. 500 with costs.

(2.) It appears that the defendant was appointed Receiver to "the joint estate of the Searsol Babus and that the plaintiff, a lady co-sharer in that estate, has in addition a large separate estate of her own.

(3.) Her manager Chandra Mohan Das filed a petition in her name making allegations of the grossest dishonesty against the defendant and asking for his removal from the Receivership. The defendant was called upon by the Court for an explanation and the explanation he submitted is couched in the most inflated and exaggerated language showing that he has an imperfect knowledge of English idiom and has a very great feeling of rancour towards Chandra Mohan Das, against whom there is in the explanation a great deal which, if not privileged, is most defamatory.