Madras High Court
M/S.Nian Media Private Limited vs Mrs.W.Vijayashree on 30 August, 2023
C.S.No.17 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.08.2023
CORAM
THE HONOURABLE MS.JUSTICE R.N.MANJULA
C.S.No.17 of 2023 and
A.No.493 of 2023 and
O.A.No.68 of 2023
M/s.Nian Media Private Limited,
Rep by its Authorised Signatory,
Mr.Paul Kenny M.D,
No.118-E, Building-B,
Velachery Main Road, Guindy,
Chennai 600 032.
… Plaintiff
Vs.
Mrs.W.Vijayashree . . . Defendant
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 defendant;
a) to direct the defendant to pay a sum of Rs.1,00,00,000/- towards
damages and compensation to the plaintiff.
b) for permanent injunction restraining the defendant and her men and
agents from in any manner making, uploading, writing, printing, publishing,
broadcasting, distributing or disseminating in print media or electronic
media or internet media or any form whatsoever any defamatory material,
statements, continuing in uploading, publishing - including the purported /
video / audio any material or statement, relating to or arising from, relatable
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C.S.No.17 of 2023
to the plaintiff's channel Behindwoods which is affecting and damaging the
name and reputation of plaintiff's channel Behindwoods in any manner.
c) for mandatory injunction directing the defendant to remove / delete
the false, defamatory video / audio, interview or any other material or
statements aforesaid including tagging the name of the plaintiff's channel
Behindwoods in all online media including but not limited to Twitter,
Facebook, Instagram and Whatsapp.
For Plaintiff : Mr.Vijayan Subramanian
For Defendant : Mr.S.Shyam Kumar
JUDGMENT
This suit has been filed by the plaintiff to direct the defendant to pay a
sum of Rs.1,00,00,000/- towards damages and compensation to the plaintiff
and for permanent and mandatory injunction.
2. When the matter is taken up today, the learned counsels for the
both sides submitted that the parties have arrived at a compromise and the
matter has been settled out of the Court. A joint memo of compromise is
filed to that effect and it is signed by the learned counsels for both sides.
3. Considering the above submission and the joint compromise memo
dated 16.08.2023, this suit is disposed as settled out of Court. The terms of
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C.S.No.17 of 2023
the joint compromise memo shall form part of this decree. The plaintiff is
entitled to the refund of Court fee as per the Judgment of the Hon'ble
Supreme Court in “The High Court of Judicature at Madras Vs.
M.C.Subramanian and others” in S.L.P.Nos.3063 & 3064 of 2021 dated
17.02.2021. No costs. Consequently, connected applications are closed.
30.08.2023
Index :Yes/No
gsk
https://www.mhc.tn.gov.in/judis
C.S.No.17 of 2023
R.N.MANJULA, J.
gsk
C.S.No.17 of 2023 and
A.No.493 of 2023 and
O.A.No.68 of 2023
30.08.2023
https://www.mhc.tn.gov.in/judis
