Union Of India vs Sathyalaya Ramakrishnan
2022 Latest Caselaw 14146 Mad

                                                                                      C.S.No.639 of 2007

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Date : 08.08.2022

                                                          CORAM:

                                     THE HON`BLE MR.JUSTICE A.A.NAKKIRAN

                                                     C.S.No.639 of 2007

                     Union of India,
                     Rep. by Commissioner of Customs
                     (Airpot and Air Cargo)
                     Air Cargo Complex, Meenambakkam
                     Chennai-27.                                                 .. Plaintiff

                                                              vs.
                     1. Sathyalaya Ramakrishnan
                        Founder and Publisher Arasial Erimalai
                        B-28, Tower Block, Taylors Road
                        Kilpauk, Chennai-600 010

                     2. Arasial Erimalai
                        B-28, Tower Block, Taylors Road
                        Kilpauk, Chennai-600 010
                        Through its Publisher                                    .. Defendants

                     Prayer: Civil Suit filed under Order VII Rule 1 of CPC read with Order IV
                     Rule 1 of Original Side Rules, praying to pass the following judgment and
                     decree against the defendants.
                                  a) permanent injunction restraining the defendants, their
                                  men, agents, or any one claiming through them from in
                                  any manner making, Reporting, Publishing false and

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https://www.mhc.tn.gov.in/judis
                                                                                         C.S.No.639 of 2007

                                   defamatory statements against the plaintiff.
                                          b) directing the defendants jointly and severally to
                                   pay to the plaintiff, a sum of Rs.1,00,00,000/- as damages
                                          c) to pay cost to the plaintiff

                                               For Plaintiff       : No Appearance

                                               For Defendants      : No Appearance


                                                         JUDGMENT

Earlier, when this Civil Suit was posted on 23.06.2022, 14.07.2022

and 01.08.2022 for hearing, there was no representation for the plaintiff and

hence, the matter was posted today under the caption “for dismissal”. Even

today, (08.08.2022) there is no representation on behalf of the plaintiff

either in person or through the counsel on record. Hence, the Civil Suit is

dismissed for default. No costs.

08.08.2022

Index : Yes/No Internet : Yes Speaking/Non-speaking order uma

List of Witnesses & documents on either side : Nil

https://www.mhc.tn.gov.in/judis C.S.No.639 of 2007

A.A.NAKKIRAN,J.

uma

C.S.No.639 of 2007

08.08.2022

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