S.J. SURYAH Vs. S.S. CHAKRAVARTHY

JUDGEMENT

(1.) We have heard Mrs. V. Mohana, learned Senior Advocate, appearing for the petitioner for about half an hour but unable to convince this Court on the injunction to be granted against the remake of the film Vaalee in Hindi and other languages.

(2.) We have gone through the impugned judgment and order passed by the High Court. No interference of this Court is called for insofar as refusing to grant the injunction is concerned. However, at the same time, it is observed that if ultimately the plaintiff succeeds in the suit and establishes his right, he can claim the damages and/or compensation, which may be considered in accordance with law and on its own merits.

(3.) With this, the present Special Leave Petition stands dismissed.