FR JEGATH GASPAR RAJ Vs. EDITOR

JUDGEMENT

(1.) The Plaintiff is the Applicant herein. The Suit is filed for Permanent Injunction restraining the Defendants from making or publishing any further defamatory articles, statements, photos, or caricatures imputing the character or insinuating the reputation or defaming the name of the Plaintiff in any manner and mandatory injunction directing the Defendants to pay to the Plaintiff a sum of Rs. 50 lakhs towards damages. The Suit is filed along with this Application for interim relief in the same line as that of the permanent relief.

(2.) According to the Plaintiff, he is a Roman Catholic Priest, having high academic qualifications with additional qualification in Classical languages, trained musician and writer of hundreds of articles both in Tamil and English. He is, according to him,

(3.) The Defendants 1 to 6 are the Editor, Publisher, News Editor, Senior Correspondent and Reporter of Tamil magazine by name Kumudham.