SUSI GANESAN Vs. LEENA MANIMEKALAI

JUDGEMENT

(1.) The Suit has been filed seeking for damages and for permanent injunction restraining the defendants from making defamatory statements against the plaintiff. The plaintiff has also sought for mandatory injunctions, as seen from the prayer No.(c) to prayer No.(g) in the plaint.

(2.) The plaintiff claims to be a renowned film director based in Mumbai, having directed 6 movies with a star studded cast of actors and actresses, over a span of 27 years working in the film industry. According to him, he has garnered accolades from both the film fraternity and the public alike for his work.

(3.) According to the plaintiff, it is a case of vendetta on the part of the first defendant to publish a defamatory post against the plaintiff in the year 2017 in the fifth defendant's website, alleging that she was a victim of sexual harassment while recounting her alleged encounter in the year 2005 without accusing anyone in particular.