NIRMALJIT SINGH NARULA Vs. SH. YASHWANT SINGH

JUDGEMENT

(1.) This order shall dispose of the application filed under order 39 Rule 1& 2 of CPC in the present suit, whereby the plaintiff is seeking adinterim injunction against the defendants for publishing defamatory content about the Plaintiff on their website. Before I proceed to decide the aforesaid application, It would be pertinent to give a brief resume of facts that led to the filing of the present suit by the plaintiff:-

(2.) As per the Plaintiff, Nirmaljit Singh Narula popularly known as 'Nirmal Baba' is a highly revered spiritual guide, renowned worldwide for his spiritual discourses .The Plaintiff is also known for his healing powers, and regularly conducting assemblies called as 'Samagams'. The preaching emphasize on the values of true, selfless prayer and devotion to one's duties and guide his followers/devotees to abstain from, rather shun the path of "mantra", "tantra" or "yantra", or in other words "black magic" or "tantric practices". The plaintiff teaches his followers to spiritually evolve their lives by believing in the ultimate powers of the religion they follow. As per the Plaintiff, the plaintiff has lacs of followers in India and abroad and plaintiff's website is visited by over million followers in a month.

(3.) The plaintiff started holding Holy Samagams (congregation) where the followers/devotees come to hear his spiritual discourses and seek his blessings.