A.Vijayakant vs Dinamalar Tamil Daily News Paper
2021 Latest Caselaw 21559 Mad

                                                                                     C.S.No.300 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 27.10.2021

                                         CORAM : JUSTICE N.SESHASAYEE

                                                    C.S.No.300 of 2014

                     A.Vijayakant                                              ...   Plaintiff

                                                              Vs.

                     Dinamalar Tamil Daily News Paper,
                     represented by its Editor R.Krishnamurthi,
                     having its Administrative Office, No.39,
                     Whites Road, Chennai - 600 014.                          ...     Defendant

                     PRAYER : Civil Suit filed under Order VII Rule 1 of Civil Procedure
                     Code, Read with Order IV Rule 1 of High Court O.S.Rules :


                              (a) Directing the Defendant to pay damages a sum of Rs.One
                              Crore to the plaintiff and.
                              (b) Granting permanent injunction restraining the Defendant,
                              his men, agent, staff or any person claiming through or on
                              behalf of his from in any way editing, printing at Chennai,
                              Vellore, Puduchery, Salem, Erode, Coimbatore, Trichi,
                              Madurai,    Tirunelveli       and   Nagerkoil   publishing     and
                              circulating any news or any articles and photographs or any
                              caricature or fudged photographs of the plaintiff and his
                              family members in his Tamil Daily News Paper and in his
                              electronic medias, websites published under the control of the

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                                                                                     C.S.No.300 of 2014

                              defendnat in any manner causing damage to their reputation
                              without seeking any clarificatin from the plaintiff.
                              (c) For costs of suit.
                              (d) Granting such further or other reliefs as this Hon'ble Court
                              may deem fit and proper in the circumstances of the case and
                              thus render justice.


                                            For Plaintiff : Ms.K.Sunitha


                                                       JUDGMENT

The learned counsel for the plaintiff seeks the leave of the Court to

withdraw the suit as the parties have amicably settled the matter between

them outside the Court.

2.A Memo to that effect it filed and the same is recorded.

3.The suit is dismissed as settled out of Court. No costs. The Registry is

required to refund the Court fee as per law.

27.10.2021

Tsg Index : Yes / No Speaking Order / Non-speaking order

https://www.mhc.tn.gov.in/judis/

C.S.No.300 of 2014

N.SESHASAYEE.J.,

Tsg

C.S.No.300 of 2014

27.10.2021

https://www.mhc.tn.gov.in/judis/