• Sign In/Sign Up
  • Menu
  • +Clients Back

    • Get Free Legal Answers
    • Get Fee Estimates
    • Find Lawyers
  • +Lawyers

    • Case Diary & Office Manager
    • Post News & Artilces
    • Post Jobs & Internships
  • +Law Students

    • Campus Ambassadors
    • Find Jobs & Internships
    • Post News & Articles
    • Resource Sharing
  • +Law Schools

    • Post Admissions
    • Post Opportunities
    • Get Law School Rating

  • Home
  • News/Articles
  • Tamil Singer Chinmayi Expulsion From Dubbing Union Was Stayed By Chennai Court: #Metoo.

Latest News

Back

Tamil Singer Chinmayi Expulsion From Dubbing Union Was Stayed By Chennai Court: #Metoo.

Courtesy/By: Rishikesh  |  18 Mar 2019     Views:623

A Chennai Court in a relief to playback singer ChinmayiSripada, has stayed the decision taken by South Indian Cine,Television Dubbing Artists Union on November 11,2018 to expel her from its membership.

She approached the Chennai City Civil Court stating that the Union's decision was a vindictive response to her #MeToo revelations.

Empowered by the #MeToo movement in social media, she had come forward and tweeted about the instances of sexual harassment she had to face in the film industry, said the award winning singer in her application for interim stay. She added that several women shared similar experiences of harassment with her, which she shared in her Twitter account. The Union got irked by her actions, since some of the allegations were against the Union President Radha Ravi.

In the removal order the purported reason which was stated was that she had failed to pay subscription fee. She claimed that after paying a requisite fee she had become a life member of Union.

Empowered by the #MeToo movement in social media, she had come forward and tweeted about the instances of sexual harassment she had to face in the film industry, said the award winning singer in her application for interim stay. She added that several women shared similar experiences of harassment with her, which she shared in her Twitter account. The Union got irked by her actions, since some of the allegations were against the Union President Radha Ravi.

The purported reason stated in the removal order was that she had failed to pay the subscription fees. She claimed that she had become a life member of the Union after paying the requisite fee. No show-cause notice was also served on her before the removal order, she pointed out. The removal has serious civil consequences and has resulted in denial of livelihood, Chinmayi's counsel V Suresh argued before the Court.

The Court found that Chinmay had made out a "prima facie case" and that the "balance of convenience was in her favour". From records, the Court found that Chinmay was a life member. It noted that Union had not served a show-cause notice to the singer, which was a mandatory requirement as per the bye-laws.

The Court also agreed with Chinmayi's contention that removal from union has caused her "great mental and emotional stress" and has deprived her of work. ""Unless an ad-interim injunction is granted the petitioner will be put to irreparable loss and hardship", observed the Court. As a result, the effect of November 19 decision is stayed and the Union is restrained from interfering with Chinmayi's right in continuing as a member of the Union and enjoyment of privileges and employment as an artist in film industry. The Union and its President Radha Ravi have been made respondents in the application, who have been asked by the Court to respond by March 25. Chinmayi started her #MeToo campaign with allegations of sexual harassment against veteran Tamil lyricist Vairamuthu.


Courtesy/By: Rishikesh  |  18 Mar 2019     Views:623

News Updates

The Legal Framework of Bail Conditions in India: B...
25 Oct 2024     Views:4078
Changing an Arbitrator Mid-Proceeding: Legal Frame...
23 Oct 2024     Views:3556
IMF Retains India's FY25 GDP Growth Forecast at 7%...
22 Oct 2024     Views:3559
The Evolving Landscape of Russian Anti-Suit Injunc...
22 Oct 2024     Views:3341
Hyundai’s IPO vs Competitors: How the Auto Giant...
15 Oct 2024     Views:3352
The Validity of Arbitration Agreements Post Decree...
14 Oct 2024     Views:3038
SEBI Issues Checklist for AIFs, Their Managers, an...
08 Oct 2024     Views:3402
The Siemens v. Russian Railroads Case...
07 Oct 2024     Views:3392
Empowering Minds in Confinement: Bombay HC’s Lan...
03 Oct 2024     Views:3531
The Dynamics of Novation in Contract Law and Its I...
02 Oct 2024     Views:3679
SEBI Establishes Consistent Evaluation Standards f...
01 Oct 2024     Views:3399
Landmark Decision by Austrian Supreme Court on Arb...
30 Sep 2024     Views:3394
Key Considerations for Indian Commercial Claims...
25 Sep 2024     Views:3358
Boom or Bust: Africa’s Oil Giants Face Declining...
23 Sep 2024     Views:3456
The Growing Role of Arbitration in Intellectual Pr...
23 Sep 2024     Views:3424
Supreme Court Greenlights Sub-Classification of SC...
20 Sep 2024     Views:3712
SEBI's Employee Grievances Prompt Formation of Wor...
19 Sep 2024     Views:3559
Environmental Law in India: Challenges and Opportu...
18 Sep 2024     Views:4332
Navigating the New Legal Landscape of Exclusive Ju...
16 Sep 2024     Views:3535
The Anatomy of Joint Venture Breakups in India (an...
31 Jul 2024     Views:3871
The Integration of ESG in India's M&A Landscape...
31 Jul 2024     Views:3768
Future of AI in Legal Systems and Conflict Resolut...
21 Jul 2024     Views:3985
World Health Assembly Revises International Health...
21 Jul 2024     Views:3842
Pokemon GO Fans Concerned Over Restrictive New Ter...
21 Jul 2024     Views:3957
Landmark Judgment on Setting Aside Arbitration Awa...
21 Jul 2024     Views:3732
Understanding the Process of Issuing Summons in In...
11 Jul 2023     Views:7018
Understanding the Unlawful Activities (Prevention)...
10 Jul 2023     Views:5656
Understanding the Mental Health Act in India: A St...
09 Jul 2023     Views:5689
Combating Manual Scavenging in India: A Call for S...
07 Jul 2023     Views:5524
Impleadment in Supreme Court of India: A Comprehen...
05 Jul 2023     Views:6428
Unraveling the Distinction: Culpable Homicide vs. ...
03 Jul 2023     Views:5795
Understanding the Difference between Money Bills a...
02 Jul 2023     Views:4356
Understanding the Civil Procedure Code in India: A...
01 Jul 2023     Views:5088
The Rights of Criminals in India: Upholding Justic...
30 Jun 2023     Views:4377
Exploring the Differences between the US and India...
29 Jun 2023     Views:4386
What to Do If the Police Refuse to Register Your F...
26 Jun 2023     Views:4625
Timeline of Environmental Protocols: A Global Effo...
25 Jun 2023     Views:4332
How to Deal with Cheque Bounce Cases in India...
24 Jun 2023     Views:4318
Pursuing a Lucrative Litigation Career in Indian L...
22 Jun 2023     Views:4354
Understanding the Emergency Provisions of India: S...
21 Jun 2023     Views:4348
Environment Legislation in India: A Comprehensive ...
20 Jun 2023     Views:4679
Understanding the Emergency Powers of the Constitu...
18 Jun 2023     Views:4211
Understanding the Emergency Powers of the Constitu...
17 Jun 2023     Views:4219
Timeline of Same-Sex Laws in India: A Journey Towa...
16 Jun 2023     Views:4656
Sir Creek Dispute and Legal Implications...
15 Jun 2023     Views:4845
Jurisprudence of NDPS Laws in India: A Comprehensi...
14 Jun 2023     Views:4435
Impleadment Proceedings: A Comprehensive Guide to ...
13 Jun 2023     Views:4876
Understanding Continuing Mandamus: A Powerful Judi...
12 Jun 2023     Views:6746
Res Judicata: The Doctrine of Finality in Legal Pr...
10 Jun 2023     Views:4874
Mastering the Art of Legal Drafting: A Comprehensi...
08 Jun 2023     Views:4552
Order 1 Rule 10 of the Code of Civil Procedure (CP...
07 Jun 2023     Views:10112
Understanding the Laws of War: Protecting Humanity...
03 Jun 2023     Views:4289
Understanding the Code of Criminal Procedure (CRPC...
02 Jun 2023     Views:5089
The National Drug and Psychotropic Substances (NDP...
01 Jun 2023     Views:4672
A Step-by-Step Guide: How to File an FIR in India...
31 May 2023     Views:4393
Zero FIR: An Effective Tool for Prompt Criminal Ju...
30 May 2023     Views:4628
Unveiling the Dissent of Judges in Judicial Judgme...
28 May 2023     Views:4284
Environmental Laws in India: Safeguarding Nature f...
25 May 2023     Views:4718
The Recusal of Supreme Court of India Judges from ...
24 May 2023     Views:4397
Understanding the Jurisdiction of the Supreme Cour...
23 May 2023     Views:4872
Article 142 of the Constitution of India: A Compre...
22 May 2023     Views:5040
Landmark Judgments in Arbitration Law in India: A...
21 May 2023     Views:5270
Landmark Cases on Anticipatory Bail in India: A Pa...
20 May 2023     Views:9150
Embracing the Future: How AI is Revolutionizing th...
18 May 2023     Views:4514
Understanding Narcotics Laws in India: A Comprehen...
17 May 2023     Views:4358
Understanding Indian Laws on Cross-Border Transact...
16 May 2023     Views:5451
ADR mechanism of legal adjudication in India...
15 May 2023     Views:4211
Validity of foreign arbitral award in India throug...
14 May 2023     Views:4237
Scope of Section 151 CPC...
13 May 2023     Views:5789
Detailed Overview on Section 482 of Crpc...
11 May 2023     Views:4756
Scope of Decree under CPC...
10 May 2023     Views:4335
Legal development of Arbitration Laws in India....
09 May 2023     Views:4364
Arbitration Laws in India...
07 May 2023     Views:4303
Impact of COVID-19 on Legal Industry...
06 May 2023     Views:6412
Chargesheet not having authority's valid sanction ...
02 May 2023     Views:4566
Same-Sex Marriage in India...
30 Apr 2023     Views:4225
National Commission for Women...
27 Apr 2023     Views:4074
Law making process of India....
26 Apr 2023     Views:5149
Bail Provisions in India...
25 Apr 2023     Views:4103
Life imprisonment in Criminal Law in India...
24 Apr 2023     Views:4504
Contempt of Court...
23 Apr 2023     Views:4354
The collegium system of Judiciary in India....
22 Apr 2023     Views:4044
Remarriage before Expiry of Limitation Period to f...
21 Apr 2023     Views:4065
Need for strict measure of NDPS laws in India....
20 Apr 2023     Views:4196
Nature of Offence under Section 138 of NI Act is Q...
19 Apr 2023     Views:6604
Order VII Rule 11 CPC: Plaint cannot be rejected m...
18 Apr 2023     Views:5220
Mediation: At the Dawn of Golden Age organized at ...
16 Apr 2023     Views:4349
Central Government's motto should be mediate, not ...
15 Apr 2023     Views:4057
Ambedkar Jayanti Celebrations...
14 Apr 2023     Views:4246
Supreme Court of India calls for Preventive Measur...
12 Apr 2023     Views:3837
Pursuing LL.M is not break in Law Practice, Rules ...
11 Apr 2023     Views:4027
Law should take into consideration realities of co...
10 Apr 2023     Views:3882
Delhi High Court said that peeping into public bat...
08 Apr 2023     Views:4444
Delhi High Court denies bails to AAP's Satyendra J...
06 Apr 2023     Views:4588
Supreme Court’s Triple Talaq Judgement Would App...
30 Jan 2023     Views:4316
Article 311(1) | An Order of Removal From Service ...
26 Jan 2023     Views:4796
Leaders shouldn't disrespect the President or Pri...
17 Jan 2023     Views:4113
New bench will hear Ashwini Upadhyay's Supreme Cou...
15 Jan 2023     Views:4231
Person Who Drove Rashly with the Knowledge that it...
12 Jan 2023     Views:4815
The rigours of Section 37 of the NDPS Act cannot b...
11 Jan 2023     Views:4557
FIND A LAWYER




FIND A LAW SCHOOL



Most Read News Articles

  • Sabrimala Verdict (28 sept 2018) - A End of Taboo.
    On 07 Oct 2020    Views:94556
  • Case Analysis: Vellore Citizens Welfare Forum vs Union of India
    On 11 Dec 2020    Views:72028
  • Case Analysis: THE BERUBARI UNION CASE
    On 14 Dec 2020    Views:69457
  • DOCTRINE OF ELECTION UNDER TRANSFER OF PROPERTY ACT, 1882
    On 08 Jul 2020    Views:68649
  • A.K. Gopalan v. State of Madras (1950 AIR 27, 1950 SCR 88)
    On 08 Nov 2020    Views:57937
View all >>

Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified Propertified

86540

Lawyers Network

103860

Users

630

Cities Serving

114

Law Schools Network

59824

Law Students Network

About us

  • Company Profile

Indian Major Laws

  • Indian Constitution
  • IPC
  • CrPC
  • CPC
  • Companies Act
  • Indian Evidence Act
  • CGST Act
  • Limitation Act

Policies

  • Terms of Use
  • Privacy Policy
  • Refund & Cancellation

    Ads & Media

  • Resource Sharing
  • Advertiser(Sign Up/Login)
  • Media

    Careers

  • Internships
  • Jobs
  • Student Journalists

    HELP & SUPPORT

  • Contact Us
  • Grievances
  • Test

News

  • Legal News
  • Post Article
  • Post Interview

Legal Library

  • Central Acts
  • Deeds Drafts [1128 ]
  • Legal Maxims

Connect

Lawsisto Direct

 

  •  
  •  
DISCLAIMER
Copyright © Lawsisto Private Limited. All rights reserved.
Unless otherwise indicated, all materials on these pages are copyrighted by Lawsisto Private Limited. All rights reserved. No part of these pages, either text or image may
be used for any purpose. By continuing past this page, you agree to our Terms of Service, Cookie Policy, Privacy Policy and Content Policies.