DAEWOO MOTORS INDIA LIMITED Vs. BRIJENDRA PRASAD

JUDGEMENT

(1.) The defendant no.4 was once employee of the plaintiff. Defendant no.1 is his brother who is a self-styled Chief Director General of Public Interest Issues Research Academy. The Northern Region Chapter of this Academy has been shown as the residential address of defendant no.4. According to the plaintiff the services of defendants were terminated on 15th May, 1998 whereas the defendant claims that he had resigned and the resignation was accepted on the said date it self. After having severed his relationship as that of employee and employer the defendant allegdly started vilification campaign against the plaintiff which is a multi national company engaged in the business of manufacture and sale of Cars and Commercial. Vehicles.

(2.) Through this suit permanent injunction has been sought restraining the defendants; and their agents, servants etc. from indulging in or repeating any act which is likely to, directly or indirectly harm or damage the reputation, honour and goodwill of the plaintiff company, its Directors, officers, employees.

(3.) It is averred that on and around the 3rd week of July 1998 the plaintiff received a threatening letter dated 16th July, 1998 addressed to its Chairman, Vice-chairman, Deputy Managing Director (Finance & Business Management) and Director(Personnel) from defendant no.1 levelling various false, frivolous, baseless, scandalous and vexatious allegations against the plaintiff company and its employees/agents with malafide intention and ulterior motives. In the said letter the defendant threatened and gave time schedule that it would initiate legal action against the plaintiff in case demands mentioned in the said letter were not implemented.