BANK OF INDIA, MUMBAI Vs. PUSHPA PANIKAR

JUDGEMENT

(1.) Both these first appeals along with the cross-objection arise out of the common judgment and decree dtd. 29/10/2009 passed by the Sub-Judge-VI, Ranchi in Title Suit No. 36 of 1999, therefore they have been heard together and shall be disposed of by common judgment.

(2.) Appellants are the Defendants and the suit has been decreed awarding compensation of Rs.15.00 lakhs each against both the Appellants.

(3.) The respondents are the substituted heirs and descendants of A.V. Panickar who was the Plaintiff in the suit brought for defamation against Bank of India and Bihar Air Products Ltd.