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Calling Husband ‘Impotent’ in Pleadings can Amount to Defamation: Bombay High Court - (12 Nov 2018)

Bombay High Court has held that calling a husband impotent in pleadings can amount to defamation and observed that word “impotent” when understood in its plain and grammatical sense, reflects adversely upon the manhood of a person.

Tags : BOMBAY HIGH COURT   IMPOTENCY   DEFAMATION  

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