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Report No. 185 Section 55 In the 69th Report it was suggested (see p.358) that as to 'Libel action', in a suit for damages for defamation for injury to reputation of a person, evidence of character should relate to that aspect of that person's character to which the libel relates and that this recommendation is in furtherance of the approach of the 69th Report to section 12 (see para 8.40 of the Report). On a consideration of this aspect, we are of the opinion that the above aspect is indeed a matter on facts in each case, and that no special provision need be made in section 55 to cover cases of libel. Section 56 This section as pointed out in para 21.21 of the 69th report, is introductory in nature and requires no amendment.    |
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