NOTICE CLAIMING DAMAGES FOR DEFAMATING

 

Registered A/D
To
The Editor & Publisher of _____ (name of the newspaper)
Sub: _________

Dear Madam/Sir,
Per instructions and on behalf of my client, I serving you  the following notice:
An article published  in your paper of ______ date concerning the corrupt practices followed by my clients in their nursing home (copy of the article enclosed).
My client by this highly defamatory  remarks  has suffered deep set back in his reputation ,  Thus suffering a loss his in his practice. on his  instruction for  my client idemand from you, a sum of Rs. ______ as damages /an unqualified apology to be published in your  esteemed newspaper within ___ days from the receipt of this notice.
Also take notice that on none compliance with this notice, proper legal action will be taken against you at your risk and cost.
This is without prejudice to all other legal rights /remedies available our client for the above-stated cause.
Kindly take notice.
Copy of this notice is retained in my records for further action if required.

Yours faithfully,
Advocate