DEEPA JAYAKUMAR Vs. A.L. VIJAY AND ORS.

JUDGEMENT

(1.) This application is filed for an interim injunction to restrain Respondents 1 to 3 from, directly or indirectly, releasing, publishing or exhibiting a film, drama, serial, tele-serial, web serial, etc. in respect of the life of the late Dr.J.Jayalalithaa, the former Chief Minister of Tamil Nadu (the Former CM) and/or that of her family and their direct descendants without the consent of the Applicant/Plaintiff pending disposal of the suit.

(2.) I heard the learned counsel for the Applicant/Plaintiff, Mr. T.Thiageswaran, the learned senior counsel for Respondents 1 and 2, Mr. P.S.Raman, and the learned senior counsel for Respondent 3, Mr.Satish Parasaran.

(3.) Mr.T.Thiageswaran, the learned counsel for the Applicant submitted that the suit is filed for a declaration that the defendants do not have the legal right, power or authority to make, release, publish or exhibit a film, tele-serial or web serial in the name of the Former CM and/or her family and their direct descendants without the consent of the Plaintiff and also for a consequential permanent injunction to restrain the aforesaid.