Zoom, the video conferencing firm, has agreed to settle a class-action United States privacy lawsuit for $85 million, it said Sunday.
The suit charged that Zoom's sharing of users' personal data with Facebook, Google & LinkedIn was a breach of privacy for millions.
While Zoom denied wrongdoing, it did agree to improve its security practices.
The settlement needs to be approved by US District Judge Lucy Koh in San Jose, California.
"The privacy & security of our users are top priorities for Zoom, & we take seriously the trust our users place in us."We are proud of the advancements we have made to our platform, & look forward to continuing to innovate with privacy & security at the forefront," a Zoom spokesman told AFP.
The settlement will set up a "non-reversionary cash fund of $85 million to pay valid claims, notice & administration costs, Service Payments to Class Representatives, & any attorneys' fees & costs awarded by the Court," according to the preliminary settlement.
All class members are eligible for payment, it said.
Those who paid for an account can receive 15 percent of the money they paid to Zoom for their core subscription during that time or $25, whichever is greater; while those who did not pay for a subscription can make a claim for $15.
As the coronavirus pandemic closed offices due to health risks & companies shifted to working online, use of video & collaboration platforms hosted by companies including Zoom, Slack, Microsoft, & Google rocketed.
But Zoom's rapid growth came with pressure to deal with security & privacy as the platform faced scrutiny from rising usage.
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