KALANITHI MARAN Vs. R. KRISHNAMURTHY

JUDGEMENT

(1.) THE plaintiff/applicant has filed application under Order XIV Rule 8 of O.S. Rules read with Order XXXIX Rule 1 & 2 of C.P.C. for interim injunction restraining the respondents/defendants, their men, agents, servants, person or persons claiming through them form publishing any article concerning the applicant/ plaintiff or his family, his private life of his family members, his business activities carried on by him lawfully in "DINAMALAR " a daily newspaper printed and published by the respondents/defendants without ascertaining the truth from the applicant/plaintiff, till the disposal of the suit.

(2.) IT is submitted that the plaintiff/applicant is a renowned businessman and carrying on business of television network in a laudable manner. The applicant is a MBA graduate and law abiding citizen hailing from a well-known and reputed family of India. The plaintiff/applicant is the Chairman of Sun Group of Companies which command a commendable respect and enjoy a high reputation among the general public. The plaintiff/applicant has received various awards including Young Businessman awards from CNBC, ERNST & Young and Prestigious USA title from "Forbes " Magazine.

(3.) IT is submitted that the entire article is false outrageously scandalous, atrocious, baseless published with a sole object to tarnish and malign his reputation and his family members. The article is said to have been published without ascertaining the truth.