A.Garbiey Nawas vs M/S.Galatta Media Private Limited
2026 Latest Caselaw 125 Mad

Citation : 2026 Latest Caselaw 125 Mad
Judgement Date : 8 January, 2026

[Cites 1, Cited by 0]

Madras High Court

A.Garbiey Nawas vs M/S.Galatta Media Private Limited on 8 January, 2026

                                                                                        C.S.No.169 of 2024

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      Dated: 08.01.2026

                                                              Coram:

                                       THE HONOURABLE MR.JUSTICE P.DHANABAL

                                                  C.S.No.169 of 2024
                                                          and
                                       O.A.No.531 of 2024 and A.No.3959 of 2024
                                                           ---

                     M/s.Azeem Transport Company,
                     Represented by its Partners
                     1. A.Garbiey Nawas
                     2. G.Rahila Begum

                     No.10, Azad Street, Near Seven Colours,
                     Khaderpet, Tiruppur.                                                  .. Plaintiff

                                                                 Vs.

                     1. M/s.Galatta Media Private Limited,
                        by its Managing Director,
                        Unit 701, Raheja Towers,
                        Sigma Wing, 177, Anna Salai,
                        Nance Salai, Chennai-2.

                     2. S.Pandian, S/o Nagoor Pitchai,
                        4/11, 2nd Floor,
                        United India Colony 1st Street,
                        Kodambakkam, Chennai-24.

                     3. YouTube India,
                        Rep. by its Resident Grievance Officer
                           for YouTube,
                        Google LLC - India Liaison Office Unit,
                        Unit No.26, The Executive Centre, Level 8,
                        DLF Centre, Sansad Marg, Connauaght Place,


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                                                                                                C.S.No.169 of 2024

                         New Dellhi-110 001.

                     (Third defendant impleaded as per
                      Order dated 30.06.2025 in A.No.5123 of 2024)                                 .. Defendants


                             Civil Suit filed under Order VII Rules 1 and 2 CPC read with Order 4 Rule 1
                     of the Original Side Rules of this Court praying to pass a judgment and decree as
                     follows:
                             (a) Direct the defendants to jointly and severally pay a sum of
                     Rs.1,00,10,000/- (Rupees one Crore Ten thousand only) to the plaintiff towards
                     damages;
                             (b) grant permanent injunction restraining the defendants, their men and
                     agents from any manner telecasting, printing, publishing or propagating any
                     article, defamatory and scandalous against the plaintiff; and
                             (c) to pay costs.

                                              For plaintiff     : M/s.N.A.Nassir Hussain

                                              For defendants: M/s.Sanjay Pinto for R-1

                                                                  M/s.R.S.Diwager for
                                                                     M/s. Vivriti Law for R-3

                                                                   R-2 unserved, not ready


                                                                JUDGMENT

When the suit is taken up for hearing, both sides' learned counsel are

present with their respective parties and they have filed Joint Memo of

Compromise, dated 15.12.2025 and the same has been signed by the parties

and their respective counsel.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/01/2026 05:38:13 pm )

2. This Court also enquired the parties and perused the terms of

compromise and the parties have also agreed to the terms of compromise.

3. Further, a sum of Rs.1,70,000/- was paid by the first defendant to the

plaintiff through Demand Draft No.647859, dated 15.12.2025, drawn at Deutsche

Bank, Nungambakkam in favour of the plaintiff, which has also been

acknowledged by the plaintiff.

4. Recording the terms of the above said Joint Memo of Compromise, the