SEETHARAM VENKATARAMANA AND ORS Vs. J KRISHNA PALEMAR

JUDGEMENT

(1.) In this appeal, appellants are calling in question the order dated 22.09.2012 passed by the Court below granting temporary injunction against them restraining them from printing or publishing any defamatory or false articles concerning the respondent herein in the newspaper or periodicals till the disposal of the suit.

(2.) It is not in dispute that appellant No. 1 is the Director, appellant No. 2 is the Managing Director and appellant No. 3 is the Editor and Publisher of the Kannada Daily Newspaper 'Karavali Ale" and Daily Newspaper 'Canara Times' and Jana Antharanga'. The plaintiff-respondent herein filed a suit in O.S. No. 118/2011 seeking compensation byway of damages in a sum of Rs. Two Crores for the alleged defamatory articles published against him by the defendants - appellants herein.

(3.) An application seeking temporary injunction to restrain the defendants from publishing any further defamatory statement and articles in their newspapers was sought by the plaintiff. The said application was considered. The trial court has granted an order of Temporary injunction. The said order reads as under:-