K.KALYANASUNDARAM, J. - (1.) The reliefs sought for in the suit are as follows:- a) For a permanent injunction restraining the defendant from writing or publishing any letters either in print or in electronic from to any Statutory Authorities, persons holding any high public officers and/or to any third parties on the basis of the defendant's false and fraudulent claim containing false and/or defamatory allegations against the plaintiff company, its Directors and its present / past employees; (b) for a permanent injunction restraining the Defendant from sending and/or writing any messages, or holding out threats by way of letters, WhatsApp and/or in any other electronic from whatsoever to the plaintiff Company's Directors, present and ex-employees; (c) for damages of a sum of Rs.2,00,00,000/- (Rupees Two Crores only) towards the plaintiff's Company's loss of its name, reputation and goodwill caused on account of the Defendant's wilful acts in publishing letters not only to various statutory authorities and persons holding high public offices which are pre se false, defamatory and derogatory against the plaintiff Company; (d) To pay the costs of the suit.
(2.) The plaintiff's case in brief is as follows: The plaintiff is a Private Limited Company and it was incorporated on 16.04.1990 under the provisions of the Companies Act, 1956 and from 23.04.1993, it became a Public Limited Company. The plaintiff engages in manufacture, sale and export of pharmaceutical products and formulations to several countries all over the world and thereby enjoys goodwill and reputation, not only in India, but in several foreign countries. Therefore , the plaintiff is required at all time to ensure its name and goodwill are preserved and protected and it is not tarnished in any manner.
(3.) The plaintiff would state that in the year 1994, it came with an Initial Public Offer and offered its shares to the public at the rate of Rs.10/- per equity share. The shares of the plaintiff was traded in the Stock Exchange at Rs.1,366/- at the time of filing of the suit. The earning of the plaintiff in the financial year was Rs.224.14 Crores and in the financial year 2018-19, it was Rs.572.30 Crores.;