DEEPA JAYAKUMAR Vs. A. L. VIJAY

JUDGEMENT

(1.) This Original Side Appeal (O.S.A) has been filed as against the order dated 12.12.2019 made in O.A.No.1102 of 2019 in C.S.No.697 of 2019 by the learned Single Judge dismissing the Original Application filed by the appellant herein for interim injunction to restrain the respondents 1 to 3 from in any manner making, releasing, publishing, exhibiting publicly or privately selling, promoting or advertising or entering into film festival or otherwise producing in any format, any film, drama, serial, tele-serial, web serial or any other literary or artistic expression in respect of the life of Dr.J.Jayalalitha, the former Chief Minister of Tamil Nadu and/or her family members and their direct descendants without the consent of the applicant/plaintiff, pending disposal of the suit which has been filed for declaration and permanent injunction.

(2.) The brief facts which are necessary for disposal of this appeal are as follows.

(3.) It is the case of the appellant that she is the brother's daughter of former Chief Minister of Tamil Nadu late. Dr.J.Jayalalitha, a well known public personality and who had acquired very good name, image and reputation in the midst of the people of Tamilnadu and all over India as a political leader. She had established a great name for the political party - All India Anna Dravidar Munnetra Kalagam (AIADMK) founded by Late.Dr.M.G.Ramachandran, former Chief Minister of the State of Tamil Nadu. Further, Late Dr.J.Jayalalitha is the aunt of the appellant/Deepa Jayakumar. As a family member of Late.Dr.J.Jayalalitha, the appellant/plaintiff acquainted herself in various parts of her life and has been present along with her on important occasions.