- (1.) Plaintiff has filed a suit for recovery of Rs. 4,00,000/- as damages on account of loss of reputation, mental agony and harassment etc. It has been pleaded by the plaintiff that he holds a good reputation in the society and the defendant has caused loss of reputation, unwanted harassment, loss of carrier and mental agony to the plaintiff thereby tentatively causing damage to the tune Rs. 4,00,000/- to the plaintiff. The defendant by moving false application to the authorities had used defamatory and filthy language against the plaintiff and this act has lowered down the reputation and image of the plaintiff in the eyes of the general public, friends and relatives.
(2.) The suit has been contested by the defendants on number of grounds, claiming that the behavior of the plaintiff was not good. The occurrence dated 24.03.2007 was witnessed by Satinder Kaur and Amarjit Kaur and the application to the authorities was based on true facts.
(3.) From the pleadings of the parties, following issues were framed:-- "1. Whether plaintiff is entitled to recovery of Rs. 4,00,000/- from defendant on the grounds, prayed for? OPP. 2. Whether the suit of plaintiff is not maintainable? OPD. 3. Whether plaintiff is liable to be rejected for want of court fee? OPD. 4. Relief.";