SUKKAN TELI Vs. BIPAD TELI

JUDGEMENT

(1.) This appeal arises out of a suit brought by the plaintiff to recover damages from the defendant for defamation.

(2.) The lower Court has held that the person defamed was the plaintiff's wife and therefore the suit is not maintainable by the plaintiff, that there was no special damage suffered by tire plaintiff, and that for this reason, if the suit lay, the plaintiff could not recover damages.

(3.) The plaintiff appeals. His pleader's arguments are (1) that there was special damage, (2) that the words alleged to have been used by the defendant were defamatory in themselves, and (3) that the plaintiff was himself defamed and that conse-quently the plaintiff was entitled to sue.