Madras High Court
Venu Srinivasan vs Arjun Muruganandam And 3 Others on 28 April, 2026
O.A.No.378 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28-04-2026
CORAM
THE HON'BLE DR.JUSTICE A.D.MARIA CLETE
OA No. 378 of 2026 & A. Nos. 1987 & 1989 of 2026
in
C.S. No. 102 of 2026
Venu Srinivasan
S/o.Late Mr.T.S.Srinivasan,
Westside House,
No.3, Adyar Club Gate Road,
Raja Annamalai Puram,
Chennai 600 028.
..Applicant(s) in all
Vs
1. Arjun Muruganandam
S/o.Mr.Muruganantham,
11512, Annabelle Dr.
Mckinney TX 75072
Email: [email protected]
2. Google LLC
(a company operating under the laws of
Delaware)
1600 Amphitheatre Parkway,
Mountain View, CA 94043
Also at;
Google LLC India Liaison Office
Unit No.26, The Executive Center,
Level 8, DLF Centre, Sansad Marg,
Connaught Place, New Delhi – 110 001
Email: [email protected]
3. Meta Platform Inc
Unit 28 and 29, The Executive Centre,
1/7
https://www.mhc.tn.gov.in/judis
O.A.No.378 of 2026
Level 18, DLF Cyber City, Building No.5 Tower
A, Phase III, Gurgaon, Haryana 122002.
Email:[email protected]
4. Ashok Kumar/John Doe
..Respondent(s) in all
PRAYER IN O.A.NO.378 OF 2026: To ad interim injunction restraining the 1st
Respondent/1st Defendant, his agents, representatives, associates and all other
persons acting for or on his behalf and unknown persons/john doe(s)/Ashok
Kumar(s) from publishing, republishing, circulating or disseminating in any
manner, whether directly or indirectly the defamatory Video viz.,
https://www.youtube.com/watch?v=12j3uQeGN_0&t=1500s and
https://www.facebook.com/reel/1222009902982893 and/or any part/portion thereof
and/or any other content containing the same or similar false, malicious and
defamatory allegations against the Plaintiffs on any platform whatsoever, pending
final disposal of the suit.
PRAYER IN A.NO.1987 OF 2026: To ad interim direction directing the
respondents 2 & 3 / defendants 2 & 3 to forthwith take down, remove, block and
disable access globally the defamatory video at https://www.youtube.com/watch?
v=12j3uQeGN_0&t=1500s and
https://www.facebook.com/reel/1222009902982893 and/or any posts, videos,
articles, or links containing the same or similar defamatory content against the
plaintiff pending final disposal of the suit.
2/7
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O.A.No.378 of 2026
PRAYER IN A.NO.1989 OF 2026: To ad interim dynamic direction directing the
respondents 2 & 3 / defendants 2 & 3, upon intimation by the applicant/plaintiff, to
globally take down, remove or block access to any future uploads, posts, videos,
articles or links on their platforms that contain the same and/or similar defamatory
content as available at https://www.youtube.com/watch?
v=12j3uQeGN_0&t=1500s and
https://www.facebook.com/reel/1222009902982893 and/or any posts, videos,
articles, or links containing the same or similar defamatory content against the
plaintiff pending final disposal of the suit.
For Applicant(s): Mr.Mahesh Jethmalam, Senior Counsel for
Mr.P.V.Balasubramaniam, Senior Counsel
for Mr.R.Palaniandavan.
For Respondent(s): --
ORDER
These matters, viz., O.A. No.378 of 2026, A. No.1987 of 2026 and A. No.1989 of 2026 in C.S. No.102 of 2026, are taken up together, as they arise out of the same suit and concern the same impugned online publication/video.
2.The reliefs sought are:
(i)In O.A. No. 378 of 2026, an ad interim injunction restraining the 1st Respondent/1st Defendant, his agents, representatives, associates and all other persons acting for or on his behalf and unknown persons/john doe(s)/Ashok 3/7 https://www.mhc.tn.gov.in/judis O.A.No.378 of 2026 Kumar(s) from publishing, republishing, circulating or disseminating in any manner, whether directly or indirectly the defamatory Video and/or any part/portion thereof and/or any other content containing the same or similar false, malicious and defamatory allegations against the Plaintiffs on any platform whatsoever, pending final disposal of the suit.
(ii)In A. No.1987 of 2026, an ad interim direction directing the respondents 2 & 3 / defendants 2 & 3 to forthwith take down, remove, block and disable access globally the defamatory video and/or any posts, videos, articles, or links containing the same or similar defamatory content against the plaintiff pending final disposal of the suit.
(iii)In A. No.1989 of 2026, an ad interim dynamic direction directing the respondents 2 & 3 / defendants 2 & 3, upon intimation by the applicant/plaintiff, to globally take down, remove or block access to any future uploads, posts, videos, articles or links on their platforms that contain the same and/or similar defamatory content and/or any posts, videos, articles, or links containing the same or similar defamatory content against the plaintiff pending final disposal of the suit.
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3.Learned Senior Counsels for the applicant/plaintiff submitted that the impugned video/publication is presently available in the aforesaid links mentioned in the prayer of these applications and that an urgent interim protection is necessary.
4.Without expressing any opinion on the merits of the rival claims, notice is ordered in all the three applications.
Notice. Private notice permitted. Learned counsel for the applicant is directed to serve complete sets of papers on the respondents forthwith and file affidavit of service.
5.In the meanwhile, till the next date of hearing, the 1st respondent shall not re-upload, repost, share or otherwise recirculate the impugned video identified in the links in the prayer. Respondents 2 and 3 shall forthwith disable access to the URL / said impugned video till the next date of hearing. Respondents 2 and 3 shall also preserve all records, upload particulars, URLs and metadata relating thereto.
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6.Post these applications after service of notice by three weeks.
28-04-2026 AY 6/7 https://www.mhc.tn.gov.in/judis O.A.No.378 of 2026 DR.A.D.MARIA CLETE, J.
AY OA No. 378 of 2026 & A. Nos. 1987 & 1989 of 2026 in C.S. No. 102 of 2026 28-04-2026 7/7 https://www.mhc.tn.gov.in/judis