- (1.) Cm-10288-C of 2013 There is delay of 214 days in re-filing the present appeal. Heard on the application. In view of the reasons mentioned in the application, the application stands allowed and the delay of 214 days in re-filing the appeal is hereby condoned. R.S.A No. 3818 of 2013 The present appeal has been preferred against the judgment and decree dated 17.08.2012 passed by the learned District Judge, Bathinda, vide which the appeal preferred against the judgment and decree dated 27.07.2010 passed by learned Additional Civil Judge (Sr. Division), Bathinda has been partly accepted. The judgment and decree passed by the learned trial Court has been upheld with modifications.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) Plaintiff-Respondent Saroj Bala filed the suit for recovery of Rs. 5 lacs as compensation/damages for defamation.;