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Delhi District Court

Smt. Sangeeta Jain vs Smt. Sita Sharma on 28 September, 2018

 IN THE COURT OF SH. SANJEEV KUMAR­I, ADDITIONAL DISTRICT JUDGE­12, 
                      TIS HAZARI COURTS, DELHI

Suit No. 17516/16


Smt. Sangeeta Jain,
W/o Sh. Vinay Chand Jain,
R/o 1444, Gali Chhipian,
Bazar Maliwara, Delhi - 110006.                                         ....    Plaintiff.


                                          Versus
Smt. Sita Sharma,
W/o Sh. Munna Lal,
R/o House No. 5910, Veenu Fall Wale,
Opp. Bissumal Dharamshala, 
Gali Jattumal Missar, Jogiwara,
Nai Sarak, Delhi - 110006.                                                ....      Defendant.


    SUIT FOR RECOVERY OF DAMAGES AND FOR DECREE OF PERMANENT 
                                       INJUNCTION.


Date of Institution                                     :       21.10.2011
Date of reserving Judgment                              :       19.07.2018
Date of pronouncement                                   :       28.09.2018


JUDGMENT

Vide this Judgment I shall decide the present suit filed by the plaintiff for  Suit No. 17516/16 Sangeeta Jain Vs. Sita Sharma & Ors. Page No. 1 of 9. recovery of damages and permanent injunction against the defendant. 

2. It is worthwhile to mention here that initially there was three defendants  but defendant No. 2 ASI and defendant No. 3 SHO PS Chandni Chowk were deleted  from the array of parties as plaint qua them was rejected by the Ld. Predecessor vide  order dated 13.2.2013. Hence, now there is only one defendant. 

3. Brief facts as stated in the plaint are that the husband of defendant No. 1  is   friend   of   plaintiff's   husband.   Some   dispute   were   arose   between   the   husband   of  plaintiff and husband of defendant and defendant No. 1 lodged a false complaint in PS  Chandni Chowk in the year 2006 that her husband has illicit relationship with the plaintiff  which resulted into the registration of Kalandara 107/151 Cr.PC vide DD No. 4­B dated  13.4.2006. Later on, said complaint was withdrawn by the defendant No. 1 saying that  she has not lodged the said complaint. 

Further, the said allegations leveled by the defendant No. 1 used by the  plaintiff's   husband   in   a   litigation   between   plaintiff   and   her   husband   with   regard   to  petition under Section 125 Cr.PC. 

It is further stated by the plaintiff that the defendant No. 1 again filed a  false complaint in PS Chandni Chowk in the year 2008 leveling similar false allegations  vide DD No. 28A dated 29.3.2008 under Section 107/50 Cr.PC which resulted into  registration of Kalandara. In the statement recorded by the Investigating Officer in the  said Kalandara, the defendant No. 1 has made false, frivolous and vexatious allegations  Suit No. 17516/16 Sangeeta Jain Vs. Sita Sharma & Ors. Page No. 2 of 9. on   character   of   plaintiff   and   leveled   that   the   plaintiff   has   been   maintaining   illicit  relationship with her husband. However, the said Kalandara was disposed off by SEM in  June, 2009 and plaintiff was discharged. 

The defendant No. 1  did  not  stop  there and constantly making  false  propaganda in the locality and neighbourhood of the plaintiff stating that the plaintiff is  maintaining illicit relations with the husband of defendant No. 1 due to which plaintiff is  facing taunting remarks from the neighbours, local people and other known persons. It  is further stated that her husband lodged false complaint against her taking advantage  of the allegations leveled by defendant No. 1. Hence, the defendant No. 1 is liable to  pay   damages   to   the   plaintiff   for   a   sum   of   Rs.   7,50,000/­.   It   is   further   stated   that  defendant Nos. 2 and 3 who are ASI and SHO of PS Chandni Chowk deliberately acted  upon   the   false   complaints   of   the   defendant   No.   1   without   proper   inquiry   and  investigation and hence, they are also liable to pay damages to the plaintiff for a sum of  Rs. 2,50,000/­ towards her defamation, harassment, mental agony etc. 

4. Summons of the suit were issued to all the defendants. Despite being  served, the defendant No. 1 did not filed written statement. Hence, defendant No. 1 was  proceeded ex­parte vide order dated 13.2.2013.

5. The defendant No. 3 only filed written statement in which he denied the  contents for want of knowledge except the registration of Kalandara dated 13.4.2016  and Kalandara dated 29.3.2008 and the proceedings qua said Kalandaras. However, it  Suit No. 17516/16 Sangeeta Jain Vs. Sita Sharma & Ors. Page No. 3 of 9. is denied that the defendant No. 3 has made any allegations and imputations against  the plaintiff in connivance with the defendant No. 1 or her husband. 

He has also filed an application under Order 7 Rule 11 CPC for rejection  of the plaint qua him which was allowed by the Ld. Predecessor and the plaint against  defendant Nos. 2 and 3 was rejected vide order dated 13.2.2013. 

6. In order to prove her case, the plaintiff has examined herself as PW1  who  led  her  evidence  by  way  of   affidavit  as  Ex.  PW1/A.  PW1  has  deposed  same  contents in her affidavit, Ex. PW1/A which was stated by her in the plaint. Hence, same  are   not   repeated   here.   Further,   she   has   proved   the   documents   Ex.   PW1/1   to   Ex.  PW1/12. 

Plaintiff's evidence was closed vide order dated 12.9.2017. Thereafter,  the matter was listed for ex­parte final arguments. 

7. I have heard arguments advanced by the counsel for the plaintiff and  have gone through the case file.

8. The onus was upon the plaintiff to prove that she is entitled to recover  the damages even if the defendant is ex­parte. In order to prove her case, the plaintiff  has examined herself as PW1 and led her evidence through affidavit, Ex. PW1/A in  which she has almost deposed the same facts as stated by her in plaint. Therefore, the  same are not repeated here. She has also proved the documents which are as follows :­

1. Photocopy of proceeding of Kalandara dated 13.4.2006 as Ex.  Suit No. 17516/16 Sangeeta Jain Vs. Sita Sharma & Ors. Page No. 4 of 9.

PW1/1.

2. Copy of letter to the police commissioner by defendant Smt. Sita  Sharma as Ex. PW1/2.

3. Copy of the affidavit of Smt. Sita Sharma dated 8.12.2007 as Ex.  PW1/3. 

4. Copy   of   Kalandara   dated   29.3.2008   under   Section   107/150  Cr.PC as Ex. PW1/4.

5. Copy to the SHO, PS Chandni Chowk by Smt. Sita Sharma as  Ex. PW1/5.

6. Copy of the DD entry No. 26A dated 29.3.2008 as Ex. PW1/6.

7. Copy  of the legal notice  to the commissioner  of police  dated  19.7.2008 as Ex. PW1/7.

8. Copy of the legal notice to Smt. Sita Sharma dated 10.7.2008 as  Ex. PW1/8.

9. Copy of statement of the witnesses before SEM as Ex. PW1/9  (Colly.).

10. Photocopy of complaint to the SHO by Smt. Sita Sharma dated  8.10.2011 as Ex. PW1/10 (Colly.).

11. Photocopy of order dated 16.9.2011 passed in CS No. 20/2011  as Ex. PW1/11.

Suit No. 17516/16 Sangeeta Jain Vs. Sita Sharma & Ors. Page No. 5 of 9.

12. Photocopy of the plaint titled as Shri Jain Swetamna Temples,  Paushal & Charitable Trust Vs. Smt. Sangeeta Jain & Ors. as  Ex. PW1/12.

9. Since   the   defendant   is   ex­parte   therefore,   testimony   of   plaintiff   has  remained unrebutted. However, it is settled law that even if defendant is ex­parte, the  plaintiff has to prove his / her own case.

10. It is contended by the counsel for the plaintiff that from the testimony of  plaintiff, it is proved that defendant has defamed the plaintiff by leveling false allegations  of illicit relationship of plaintiff with her husband. Therefore, plaintiff has proved her case  hence, a decree of Rs. 7,50,000/­ be passed against the defendant. 

11. Before deciding whether the defendant has defamed the plaintiff or not, it  would be appropriate to discuss what is defamation. The defamation has only been  defined in Section 499 IPC which is reproduced as under :­ "Defamation.­­­Whoever,   by   words   either   spoken   or   intended   to   be   read, or by signs or by visible representations, makes or publishes any   imputation   concerning   any   person   intending   to   harm,   or   knowing   or   having reason to believe that such imputation will harm, the reputation of   such   person,   is   said,   except   in   the   cases   hereinafter   expected,   to   defame that person. 

Explanation 1.­­It may amount to defamation to impute anything to a   deceased person, if living, and is intended to be hurtful to the feelings of   his family or other near relatives.

Suit No. 17516/16 Sangeeta Jain Vs. Sita Sharma & Ors. Page No. 6 of 9.

Explanation   2.­­It   may  amount   to  defamation  to   make  an  imputation   concerning  a  company  or  an  association  or  collection  of   persons  as   such.

Explanation 3.­­An imputation in the form of an alternative or expressed   ironically, may amount to defamation.

Explanation  4.­­No   imputation   is  said  to  harm   a  person's   reputation,   unless that imputation directly or indirectly, in the estimation of others,   lowers the moral or intellectual character of that person, or lowers the   character of that person in respect of his caste or of his calling, or lowers   the credit of that person, or causes it to be believed that the body of that   person is in a loathsome state, or in a state generally considered as   disgraceful".

12. From the testimony of the plaintiff, it is evident that she has alleged that  since defendant No. 1 has stated in the Kalandara dated 13.4.2006, Ex. PW1/1 and  Kalandara dated 29.3.2008, Ex. PW1/4 that she has illicit relations with the husband of  defendant No. 1 due to which her reputation has been damaged and thus, defendant  No. 1 is liable to compensate for defamation but on perusal of Kalandara, Ex. PW1/1.

13. On perusal of Kalandara Ex. PW1/1 and on perusal of Kalandara dated  29.3.2008, Ex. PW1/4, I did not find any allegation of illicit relation levelled by defendant  against the plaintiff. However, the said Kalandara has been recorded by SI Jai Singh in  which he has stated that he reached at the spot on receipt of call on quarrel and he  Suit No. 17516/16 Sangeeta Jain Vs. Sita Sharma & Ors. Page No. 7 of 9. recorded statement of Smt. Sita Sharam (defendant No. 1) who stated to him that her  husband Munna Lal Sharma used to visit the house of Smt. Sangeeta Jain and there is  illicit   relation  (galat  sambandh)  between  her  husband  and  Smt.  Sangeeta  Jain  and  whenever she used to stop her husband from going to house of Smt. Sangeeta Jain,  Smt. Sangeeta Jain used to come to her house and quarrel with her. Statement of Smt.  Sita Sharma is proved as Ex. PW1/5 which also contain the facts as mentioned in  Kalandara Ex. PW1/4. Ex. PW1/6 is copy of daily diary register DD No. 28A dated  29.3.2008 got recorded by SI Jai Singh. 

14. Hence,   from   perusal   of   Ex.   PW1/4,   Ex.   PW1/5   and   Ex.   PW1/6   it   is  proved that defendant has leveled allegations against the plaintiff that she has illicit  relation with her husband. The leveling of such kind of allegation are defamatory against  the plaintiff which will certainly lowered her esteem. The onus was upon the defendant  to prove that her allegations were true as truth is one of the defence against offence of  defamation  but  she  did  not   contest  the  case  hence,  I   held  that   the  defendant  has  committed defamation against the plaintiff. 

15. It is pertinent to mention here that there are two kinds of defamation, one  is libel where defamation committed through publication and other is slander where  defamation is committed through spoken words. The period of limitation to file suit for  compensation for Libel and Slander is given in Entry Nos. 75 and 76 of the Schedule to  the Limitation Act, 1963. As per the Entry No. 75 of Schedule to the Limitation Act, the  Suit No. 17516/16 Sangeeta Jain Vs. Sita Sharma & Ors. Page No. 8 of 9. period of limitation of filing a suit for libel is one year and similarly as per Entry No. 76,   period of limitation for filing a suit for slander is also one year. The present suit is filed  on   21.10.2011   though   admittedly,   the   defamation   against   the   plaintiff   was   done   on  13.4.2006 and 29.3.2008 i.e. when defendant's statement was recorded by the police  leveling allegations of illicit relation of plaintiff with her husband for which Kalandara Ex.  PW1/1 and Ex. PW1/14 have registered respectively. Hence, the suit is filed beyond the  period of limitation. Even as contended by the counsel for the plaintiff that period of  limitation starts from   the date of order of the SEM passed in Kalandara i.e. in June  2009 when he dropped the proceedings, even then the suit is filed beyond the period of  one year as same has been filed on 21.10.2011. Therefore, the present suit is barred by  limitation. 

16. RELIEF.

In view of the aforesaid facts and circumstances of the case, I held that  since suit is barred by limitation therefore, plaintiff is not entitled to any relief. No order  as to costs.  Decree sheet be prepared accordingly. File be consigned to record room  after necessary compliance. Digitally signed by SANJEEV SANJEEV KUMAR Announced in the open KUMAR Date: 2018.09.28 14:49:07 +0000 Court on 28.09.2018  ( Sanjeev Kumar­I) Additional District Judge­12,(Central), Tis Hazari Courts, Delhi 28.09.2018.

Suit No. 17516/16 Sangeeta Jain Vs. Sita Sharma & Ors. Page No. 9 of 9.