THIRUVARUR VAIDYANATHAN Vs. N MURALI

JUDGEMENT

(1.) The above application is filed for an ad-interim mandatory injunction directing the respondents / defendants to include the name of the petitioner / plaintiff as a Mridangam accompanist for the forthcoming Annual Conference and Concerts December 2020, the music festival conducted by the Music Academy, Madras, hereinafter referred to as the Academy and pass such other orders. The applicant herein had filed the suit C.S.No.78 of 2020 seeking, the following reliefs:

(2.) The applicant has knocked the doors of this Court with the following case. He would submit that he is a renowned Mridangam Vidwan who was an accompanist for several renowned Carnatic vocalist and musicians. He would state that he has played for Late. Smt.M.L.Vasanthaumari, Late. Smt.D.K.Pattammal, Late. Flute Ramani, Late. Shri.K.V.Narayanasamy, Late. Dr.M.Balamurali Krishna, Late. Shri.Maharajapuram Santhanam, Late. Shri. Mandolin Srinivas, Shri. T.N.Krishnan, Shri. T.V.Sankaranayanan, Smt.Aruna Sairam, Shri. K.J.Yesudas, Smt.Sudha Raghunathan, Shri.Ravikiran to name but a few.

(3.) The applicant has also listed out the various awards that he has been conferred with. The applicant would also state that he had the honour of playing the Mridangam in Jugalbandi Concerts with legends such as Shri.Pandit Bhimsen Joshi, Shri.Ajay Chakraborty, Shri. Pandit Sahit Parvesh, Shri. Rakesh Chaurasia and Shri. Pandit Debashish Battacharya. He would state that he is well renowned not only in the Carnatic field but also in Hindustani Music Circles.