Aarthi Ravi vs Mohan Ravi And Another
2026 Latest Caselaw 2699 Mad

Madras High Court

Aarthi Ravi vs Mohan Ravi And Another on 21 May, 2026

A No. 2168 of 2026

IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 21-05-2026 CORAM THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN A No. 2168 of 2026 AND CS NO. 111 OF 2025,A NO. 2169 OF 2026

Aarthi Ravi D/o.Vijayakumar Presently residing at No.65, Kalpana House, Santhome High Road, Chennai 600 004.

..Applicant(s) Vs

1. Mohan Ravi and another S/o.A.Mohan, No.1-B, Govindham Apartments, 2nd Lane, Chamiers Road, Alwarpet, Chennai 600 018.

2. Mrs.Sujatha Vijayakumar W/o.Vijayakumar, Kalpana House, No.65, Santhome High Road, Chennai 600 004.

..Respondent(s)

Mohan Ravi S/o.A.Mohan, No.1-B, Govindham Apartments, 2nd Lane, Chamiers Road, Alwarpet, Chennai 600

..Applicant(s) Vs

1. Aarthi Ravi and another D/o.Vijayakumar Presently residing at No.65, Kalpana House, Santhome High Road, Chennai 600 004.

2. Mrs,Sujatha Vijyakumar W/o.Vijayakumar, Kalpana House, No.65, Santhome High Road, Chennai 600 004.

..Respondent(s)

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Aarthi Ravi D/o.Vijayakumar Presently residing at No.65, Kalpana House, Santhome High Road, Chennai 600 004.

..Applicant(s) Vs

1. Mohan Ravi and another S/o.A.Mohan, No.1-B, Govindham Apartments, 2nd Lane, Chamiers Road, Alwarpet, Chennai 600 018.

2. Mrs.Sujatha Vijayakumar W/o.Vijayakumar, Kalpana House, No.65, Santhome High Road, Chennai 600 004.

..Respondent(s)

For Applicant(s): M/s. M.Sneha

For Respondent(s): Mr.Vignesh Venkatachalam.

Order These two applications have been moved by Ms. Sneha, alleging that, in

utter defiance of the orders of this Court in O.A.No.525 of 2025 and A.No.2424

of 2025 dated 23.05.2025, the 1st respondent/plaintiff held a press meet and

released certain statements regarding the matrimonial dispute and discord that

exist between the plaintiff and the 1st defendant.

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2. Hence, in order to clarify the situation, the 1 st defendant wants to hold a

press meet and, at the same time, wants a direction to the 1 st respondent/plaintiff

to take down all materials and posts touching upon the matrimonial dispute that

were uploaded pursuant to the press meet dated 16.05.2026.

3. When I took up the matter yesterday, I pointed out to Mr. Sricharan

Rangarajan, appearing on behalf of Mr. Vignesh Venkatachalam, that the order

of this Court dated 23.05.2025 is clear and specific. It had directed the media as

well as the parties to the proceedings not to debate, post or host any information

concerning the matrimonial dispute between the plaintiff and the 1st defendant

and, hence, his act of holding a press meet on 16.05.2026 is ex facie

contumacious. I called upon Mr. Sricharan Rangarajan to get instructions as to

how his client is going to rectify this situation brought about by him.

Mr. Sricharan Rangarajan requested a day's time to get instructions. Hence, I

posted the matter today.

4. When I took up the matter for hearing, Mr. Vignesh Venkatachalam

had filed an affidavit stating that the press meet had been called only in order to

announce the pause in his acting career and that, on account of the emotional

breakdown that he underwent, he had made certain statements which would run

contrary to the order of injunction granted by this Court. He pleads apology for

the error committed by him. He has also apologised to any person to whom the

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statements might have caused hurt or who would have been affected on account

of the press meet.

5. The plaintiff has also undertaken to take steps to take down the video

of the press meet conducted on 16.05.2026 and also such measures as may be

necessary to restore the situation back to the position in which the parties were

placed before the press meet.

6. The proof of the pudding is in the eating. The plaintiff shall do the

needful as undertaken by him in the affidavit by 29.05.2026. Whether the

apology of the plaintiff must be accepted or not will be decided based on the

actions that he is going to take between today and 29.05.2026.

7. Call this matter on 29.05.2026.

21-05-2026 SRN

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V.LAKSHMINARAYANAN J.

SRN/SHR

AND CS NO. 111 OF 2025,A NO. 2169 OF 2026

21-05-2026

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