RASHIDA KHATOON Vs. ABDUL SAMAD KHAN

JUDGEMENT

(1.) THIS order shall also govern the disposal of Civil Revision No. 673 of 1965 (Kumari Camarunnisa v. Abdul Samad). These two revisions have been filed by the plaintiffs, who are real sisters and who had filed independent suits claiming damages for libel against the respondents. The present revision arises out of the order of remand, dated 24-6-1965, passed by the District Judge, Bhopal, in Civil Appeal No. 17-B of 1964, arising out of the decree, dated 17-6-1963, passed by the II Civil Judge Class 2, Bhopal, in Civil Suit No. 53-B of 1959. The connected revision (C. R. No. 673 of 1965) arises out of the order of remand passed by the District Judge, Bhopal on 24-6-1965, in Civil Appeal No. 18-B of 1964, arising out of the decree, dated 17-6-1963 passed by the Second Civil Judge Class II, Bhopal, in Civil Suit No. 53-B of 1959.

(2.) THE respective petitioners filed separate suits claiming damages from the respondents alleging that they had defamed them by printing some pamphlets and by holding public meetings protesting against the conduct of the petitioners attributing them such actions which would cast an aspersion on their character.

(3.) AGAINST the decree of the trial Court, the defendants filed separate appeals before the District Judge. In the course of those appeals the defendants filed amendment applications in that Court seeking an amendment of their written statement alleging that-