STATE OF TRIPURA Vs. NURJAHAN BEGAM

JUDGEMENT

(1.) This petition is directed against the order dated 2nd March, 2016 passed by the learned Civil Judge, Sr. Division, West Tripura, Agartala, Court No.1 whereby he rejected the request of the defendant No.1 seeking adjournment to produce two other witnesses.

(2.) I have perused the case record. No doubt the case is a very old one and was instituted on 28.09.2005. The plaintiff filed a suit for damages claiming compensation of Rs. 3,00,00,000/- on the ground that the publication which had appeared in the newspaper had damaged his reputation.

(3.) Issues in the case were framed on 12.09.2007 and thereafter the matter was adjourned and the plaint was amended and the evidence of the plaintiffs was closed on 07.08.2015. Therefore, it took the plaintiff almost 8(eight) years to record his evidence from the date of framing of the issues till the evidence was fully recorded.