Madras High Court
T.R.Silambharasan … vs C.Michael Royappan on 10 August, 2023
C.S.No.17 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.08.2023
CORAM
THE HONOURABLE MS.JUSTICE R.N.MANJULA
C.S.No.17 of 2019 and
O.A.Nos.14 to 16 of 2019 and
A.Nos.113 & 114 of 2019
T.R.Silambharasan … Plaintiff
Vs.
1.C.Michael Royappan
2.The Tamil Film Producers Council
No.606, Anna Salai, Chennai 600 006.
By its President Vishal Krishna
3.The South Indian Artists Association,
Nandu Apartments, 21 Habibullah Road,
T.Nagar, Chennai 17,
Rep by its General Secretary Mr.Vishal Krishna
4.Vishal Krishna . . . Defendants
PRAYER: Plaint filed under Order VII Rule 1 C.P.C r/w Order IV Rule 1
of Original Side Rules, praying for the following judgment and decree as
against the defendants;
a) for recovery of Rs.1,00,00,000/- (Rupees One Crore only) from the
first defendant towards damages for loss of plaintiff's reputation and
goodwill committed by the first defendant;
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C.S.No.17 of 2019
b) for a permanent injunction restraining the defendants 1 to 4 either
directly or indirectly from interfering with the plaintiff's carrying on his
lawful profession as an artist in the film industry and from interfering with
the smooth release of the plaintiff's film not only in Tamil Nadu, but also
throughout India, in all languages, and from threatening the plaintiff not to
act in any film and not to work in any production house, who are employing
the plaintiff as an artist;
c) for a permanent injunction restraining the defendants 2 to 4 from
acting on the false complaint dated 01.10.2017 given by the first defendant
and from issuing any illegal decree or direction against the plaintiff or the
plaintiff's film, on the basis of the false complaint dated 01.10.2017 given
by the first defendant, by holding “Kangaroo Court” by means of “Katta
Panchayat”;
d) for a permanent injunction restraining the fourth defendant being
an artist and member in the South Indian Artists Association as well as
Producer and Member of the Tamil Film Producers Council, to represent
both the registered bodies, particularly without validly elected to the South
Indian Artists Association.
For Plaintiff : M/s.Shanmugha Associates
For Defendants : Mr.I.Abrar Md.Abdullah for D1
Mr.Krishna Ravindran for D2& D3
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C.S.No.17 of 2019
ORDER
This suit has been filed by the plaintiff for recovery of
Rs.1,00,00,000/- (Rupees One Crore only) from the first defendant towards
damages for loss of plaintiff's reputation and goodwill committed by the
first defendant and for permanent injunction.
2. When the matter is taken up today, the learned counsel for the
plaintiff submitted that he is not pressing the suit and the same shall be
dismissed as withdrawn. He made an endorsement to that effect.
3. Considering the above submission and the endorsement made by
the learned counsel for the plaintiff, this suit is dismissed as withdrawn.
There shall be an order of costs. Consequently, connected applications are
closed.
10.08.2023
Index :Yes/No
gsk
https://www.mhc.tn.gov.in/judis
C.S.No.17 of 2019
R.N.MANJULA, J.
gsk
C.S.No.17 of 2019
and O.A.Nos.14 to 16 of 2019
and A.Nos.113 & 114 of 2019
10.08.2023
https://www.mhc.tn.gov.in/judis
