OPERATION MERCY INDIA FOUNDATION Vs. FACEBOOK INC

JUDGEMENT

(1.) By way of the present application, defendant nos. 2 and 3 seek rejection and return of the plaint in terms of Order VII Rule 10 and Rule 11 of the Code of Civil Procedure, 1908 ('CPC').

(2.) The plaintiffs comprise Operation Mercy India Foundation and O.M. Books Foundation, both companies registered under Sec. 25 of the Companies Act, 1956, having their registered offices in Telangana. Plaintiff No. 3, Joseph Gregory Dsouza, is the director of both entities and has been instrumental in their functioning since their incorporation. The plaintiffs collectively form part of the O.M. Group, purportedly engaged in charitable and philanthropic activities across India, including the running of educational institutions and the sale of religious books. Defendant no. 1, Meta owns and operates the social media platform Facebook. Defendant nos. 2 and 3 are individuals who operate a Facebook page titled "OM Justice Seekers," created using the email address omjusticeseekers@gmail.com.

(3.) The present dispute arises from the creation of the aforenoted page, through which defendant no. 2 began disseminating posts alleging benami transactions, misappropriation of donations, exorbitant fees, and adverse conditions within the plaintiffs' institutions.