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The name of Prime Minister Narendra Modi has been removed as the first defendant in a civil suit which is seeking the damages for the killing of the three British Citizens during the riots of 2002. This rule has been brought into force by the Civil Court in Gujarat. This application was filed by lawyer S S Shah on the behalf of Narendra Modi to strike off his name.
Further, three suits were filed by British citizens in a local court regarding Mr.Modi who were seeking for the damages as compensation of Rs 20 crores because of the death of their three relatives while they were returning from Rajasthan, also to note that they were killed in a mob on National Highway.
But it was observed by the court that there is no direct on indirect involvement of Mr. Modi in the deaths and hence he is not liable to pay any damages regarding the same, court further added that the averments which are been asked are made very cleverly to that it connects to Modi to the riots and court said that all the allegation made against Modi are totally reckless and does not form any basis which indicates that Modi was involved in the deaths.
Plaintiff contended that as the Mr. Modi were the chief minister of Gujarat at the times of the riots he had held every command of the state machinery and it is his responsibility to pay the damages for the deaths which had occurred at that time.
The court observed that there was no strong material that was presented that could have shown that Narendra Modi was involved in the incident and released that his name should be struck off. The court observed that the plaintiff is deliberately dragging the suit and removing the name of Narendra Modi would not make any adverse effect on the claim of the plaintiff.
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