NIRMALJIT SINGH NARULA Vs. INDIJOBS AT HUBPAGES.COM

JUDGEMENT

(1.) ISSUE notice for the date fixed.

(2.) THE Plaintiff claims that he is a highly revered spiritual guide, renowned worldwide for his spiritual discourses as "Nirmal baba". He is known for his spiritual teachings and healing powers and he regularly conducts assemblies across India called ,,Samagams wherein, he interacts with his followers and offers spiritual guidance. His preachings are telecasted by over 30 television channels on a daily basis including Sony TV and Aajtak, SAB and IBN7. He claims that he has lakhs of followers in India and abroad and plaintiffs website www.nirmalbaba.com is visited by over one million followers in a month. Hence, he is a person with considerable reputation to protect. THE defendant No.1 is a ,,hubber,which means a person or entity that is registered as a writer who writes articles on any topic on the defendant No.2s website, www.hubpages.com where defendant No.2 provides webspace and technology to publish the content written by a hubber.

(3.) AS per the plaintiff, the defendant No.1 has written a false and defamatory article about plaintiff which, the defendant No.2 has and the same is titled "Is Nirmal Baba a Fraud?" at published http://indijobs.hubpages.com/hub/Is-Nirmal-Baba-a-Fraud,. In the said article defendants No.1 and 2 have made false statements about the plaintiff that he is "a suspicious guru" and have made false and derogatory imputations by alleging that plaintiff uses ,,Vashikaran mantra', that is black magic, tantric powers in the following words ? "He is quite confident about his vashikaran mantra by which he can control the thinking power of anyone on this planet.".." He looks like a fraudster masquerading as a spiritual guru."