Post Court Victory, Meghan Markle receives public apology from British newspaper

Duchess Meghan got her court-ordered apology from the British newspaper that published a private letter she wrote to her dad after marrying Prince Harry.

The Mail on Sunday quietly published a mea culpa, which posted online late Christmas Day with the generic headline “The Duchess of Sussex” and acknowledged her legal victory.

“Following a hearing on 19-20 January 2021, and a further hearing on 5 May 2021, the Court has given judgment for The Duchess of Sussex on her claim for copyright infringement,” the notice read. “The Court found that Associated Newspapers infringed her copyright by publishing extracts of her handwritten letter to her father in The Mail on Sunday and in Mail Online. Financial remedies have been agreed.”

The former Meghan Markle, 40, wrote a five-page letter to her estranged father, Thomas Markle, in February 2019, after marrying into the royal family in 2018. Associated Newspapers had contended that palace officials helped Meghan write the letter and therefore she didn’t hold the copyright as the sole author.

The court dismissed the Mail's appeal, ruling that “the Duchess had a reasonable expectation of privacy in the contents of the letter. Those contents were personal, private and not matters of legitimate public interest.”

In a statement earlier this month, Meghan called her win “a victory not just for me, but for anyone who has ever felt scared to stand up for what’s right.”

“While this win is precedent-setting, what matters most is that we are now collectively brave enough to reshape a tabloid industry that conditions people to be cruel, and profits from the lies and pain that they create,” the statement said.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)

Source Link