Madras High Court
M/S.Madura Coats Private Limited vs M/S.Mavis Satcom Limited on 19 September, 2025
C.S.No.243 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.09.2025
CORAM:
THE HONOURABLE MR. JUSTICE P.DHANABAL
C.S.No.243 of 2023
M/s.Madura Coats Private Limited,
Having its Head Office at 7th Floor,
Jupiter, Block 2A, Prestige Tech Park,
Outer Ring Road, Marathahalli,
Bangalore - 560 103.
Represented by its Senior Manager - Legal
Mr.M.Ramasubramanian ... Plaintiff
vs.
1.M/s.Mavis Satcom Limited,
Represented by its Managing Director,
No.48, N.P.Jawaharlal Nehru Road,
Ekkattuthangal, Chennai - 600 032.
2.The Editor - in - Chief,
Jaya Plus - A24 x 7 News and Current
Affairs Channel of Jaya TV Network and
owned by M/s.Mavis Satcom Limited,
No.48, N.P.Jawaharlal Nehru Road,
Ekkattuthangal, Chennai - 600 032.
Email id : [email protected]
3.Mr.Prabhakaran
Head, News Room Editorial Team - Jaya Plus,
No.48, N.P.Jawaharlal Nehru Road,
Ekkattuthangal, Chennai - 600 032.
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C.S.No.243 of 2023
4.Mr.John Peter,
Local Reporter - Jaya Plus,
Pottal, Kallidakurichi - 627 416,
Tirunelveli District. ... Defendants
PRAYER: Civil Suit filed under Order VII Rule 1 CPC r.w Order IV
Rule 1 of O.S. Rules seeking for the following reliefs:
(a) to grant a decree and judgment in favour of the plaintiff and as
against the defendants ; directing the defendants to jointly and
severally to pay to the plaintiff a sum of Rs.10,00,00,000/- (Rupees
Ten Crores Only) together with interest at the rate of 12% per
annum from the date of plaint till the date of realization, towards
damages for loss of the plaintiff's name and reputation ;
(b) Grant a mandatory injunction directing the defendants, their
associates and group concerns, their man, agents, employees,
correspondents, reporters, officers and / or any other person or
entity connected with the defendants, to remove the wholly
defamatory, untrue, utterly false and unverified news about the
plaintiff, telecasted on 01.07.2023, from all forms of media,
including online, digital and social media, and further direct the
defendants not to re-telecast the said news report in any manner ;
(c) Grant a permanent injunction restraining the defendants, their
associates and group concerns, their men, agents, employees,
correspondents, reporters, officers and / or any other person or
entity connected with the defendants, from publishing, telecasting,
disseminating in any manner and form whatsoever, including print,
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C.S.No.243 of 2023
television, digital media, Facebook, Twitter / S, YouTube and all
other social media platforms, any news report, news articles, etc.
concerning the plaintiff, without first contacting the plaintiff and
carrying out a due diligence fact checking and verification process
with the plaintiff ;
(d) directing the defendants to pay the costs of the suit ; and
(e) to pass such further orders
For Plaintiff : Mr.A.Arun
For Defendants : Mr.K.V.Babu
JUDGMENT
Today when the matter is taken up for consideration, both side
counsel present and represented that the matter is amicably settled
between the parties before the Tamil Nadu Mediation and Conciliation
Centre (TNMCC) attached to High Court, Madras. Mediation was also
conducted and Settlement Agreement dated 01.09.2025 was sent along
with the mediation report dated 12.09.2025, which was produced before
this Court.
2. This Court perused the Settlement Agreement. The parties
have amicably settled the matter between them. Therefore, this Court
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decreed the Civil Suit in C.S. No.243 of 2023 in accordance with the
settlement agreement arrived at between the parties in Mediation and
Conciliation Centre attached to High Court, Madras. The Settlement
Agreement shall form part of the decree in C.S. No.243 of 2023.
3. The Civil Suit is disposed of accordingly. No costs. The
Registry is directed to refund the entire court fee paid by the plaintiff.
19.09.2025
Index : Yes/No
Speaking / Non-speaking order
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P.DHANABAL, J.
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19.09.2025
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