- (1.) The suit is for recovery of damages as compensation for libel. The plaintiff has claimed Rs.2 crores as compensation for libel made And published by the defendants on 29th January, 2000.
(2.) The suit was instituted on 22nd February, 2002. The suit appears to be barred by limitation under Article 75 of the Limitation Act, 1963 being instituted after one year of the publication.
(3.) Since the defendants were not represented in spite of giving repeated opportunities, the plaintiff was permitted to proceed with the suit. The plaintiff has produced two witnesses, namely, Ratan Kumar Kedia And Rajiv Tatia in support of its claim.;