Raj Television Network Limited vs Kangeyam Chellamuthu Prakash
2025 Latest Caselaw 7875 Mad

Madras High Court

Raj Television Network Limited vs Kangeyam Chellamuthu Prakash on 15 October, 2025

                                                                                       C.S(COMM DIV) No. 90 of 2025



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 15-10-2025

                                                         CORAM

                             THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR

                                          C.S(COMM DIV) No. 90 of 2025
                                                    AND
                                               OA.No.336 of 2025

                Raj Television Network Limited
                Represented by its Authorised
                Signatory Mr Manimaran S
                Having office at No 32, Poes Road, 2nd
                Street, Chennai 600 018.
                                                                                       Plaintiff (s)
                                                              Vs
                1.Kangeyam Chellamuthu Prakash
                New No.3, Old No.8, AR Cauveri
                               st
                Enclave, F2, 1 Floor, NGO Colony,
                3rd Street, Vadapalani,
                Chennai - 600 026.
                2. YouTube
                Google LLC
                Unit No.26 Executive Center
                Level 8, DLF Centre, Sanad Marg,
                Connaught Place, New Delhi-110 001.
                                                                                       Defendants (s)
                Prayer:
                     Plaint filed under Order IV Rule 1 OS Rules r/w Order VII Rule 1 of CPC

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                                                                                     C.S(COMM DIV) No. 90 of 2025



                and under Sections 55 and 62 of the Copyright Act, 1957, praying to a. Grant a

                permanent injunction restraining the Defendants, its men, agents, officers,

                servants, licensees, or persons claiming on its behalf and all other persons as

                well as all other Associated Channels/Sub Channels of First Defendant in any

                manner exhibiting, exploiting, or interfering with the exploitation of the

                plaintiffs copyrights in the schedule mentioned films, by way of storing,

                broadcasting, commercially exploiting, monetizing, licensing, communicating

                to the public and/or otherwise making available through YouTube Channels

                “Tamilfilm Junction” of the First Defendant without prior authorization or

                license, and/or in any other manner whatsoever which violates the plaintiffs

                rights under the Copyright Act, 1957. b. A Mandatory injunction, directing the

                First Defendant, its men, agents, officers, servants, assignees, licensees, or

                persons claiming on its behalf and all other persons including its Associated

                Channels / Sub Channels of first Defendant and on their behalf, to provide

                statement of accounts / revenues earned on account of the exploitation of the

                plaintiff's copyright in schedule mentioned films by the First Defendant on or

                through YouTube Channels including the Associated Channels/Sub Channels of

                the First Defendant including but not limited to “Tamilfilm Junction”, across the

                world and/or in any other manner whatsoever. c.Direct the Defendant to pay the

                costs of the suit.



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                                                                                            C.S(COMM DIV) No. 90 of 2025



                                  For Plaintiff        :     Mr.M.Dhanush
                                                             for M/s.Vijayan Subramanian

                                  For Defendants(s):        Mr.G.Balasubramanian
                                                            for M/s.Leela And Co. for D2

                                                           JUDGMENT

The learned counsel for the 2nd defendant submits that the content is being

blocked by the 2nd defendant in their platform and it has been confirmed by the

learned counsel for the plaintiff. A memo has also been filed by the 2nd

defendant to that effect and the same is recorded.

2. Recording the above Memo filed by the 2nd defendant, this Civil Suit is

closed. No costs. Consequently, connected application is also closed.

15-10-2025 kmi Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To The Sub Assistant Registrar, Original Side, High Court, Madras.

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N.SENTHILKUMAR J.

kmi

C.S(Comm Div) No.90 of

15-10-2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 02:50:01 pm )