INIGO IRUDAYARAJ Vs. PAUL ROBIN

JUDGEMENT

(1.) The above application is filed by the plaintiff seeking an ad-interim injunction restraining the defendants 2 to 3, their men, agents, staff, subordinates or whomsoever representing on their behalf from posting any adverse remarks, defamatory messages, statements, caricature, photographs relating to the applicant in the Facebook pages of the respondents or in any other social media or social platforms whereby damaging the applicant's reputation directly or indirectly till the disposal of the suit. The contentions in the application are by and large a repetition of the contents of the Plaint. The facts which have culminated in filing of the suit by the applicant is hereinbelow extracted:

(2.) The applicant would contend that he is a Post Graduate from Loyola College at Chennai. He would contend that he was originally a businessman, running a business under the name and style of "TAIG Fashion Profiles Private Limited"?. The applicant would contend that he is an Income-tax Assessee and a law abiding citizen. He would also contend that he is a prominent person in his locality not only on account of his business but also on account of his social work and that he has a voice amongst the members of the Christian Community. The applicant would contend that not only does he carry a reputation among the clergy but also the laity.

(3.) The applicant would further contend that with the aim of forming a Forum to address the grievance and to help the unprivileged Christian Community, he had formed a Trust called "Christua Nallenna Iyakkam"? hereinafter for the sake of brevity referred to as "CNI"?. This Trust was formed in the year 2010 in which the applicant was both the Author as well as the Founder. The objects of this Trust was predominantly to spread the word of the Christ and handhold the under privileged of the community and to protect their rights besides having other objects. Apart from the above Trust, the applicant has also floated an Association in the same name as that of the trust in the year 2016. This Association were registered under the Societies Registration Act and it is the case of the applicant that upon its formation, it is the society that has been extending the same help as the Trust. The applicant would also state that he has rubbed shoulders with prominent political personalities.