GANGADHARAPPA MUNINDRA KUMAR Vs. M/S. EAGLESIGHT MEDIA

JUDGEMENT

(1.) Aggrieved by the orders passed on memo filed by defendant No.3 in O.S.No.584/2022 dtd. 3/9/2022 passed by the XVIII Additional City Civil Judge at Bengaluru City, defendant No.3 therein has preferred this petition.

(2.) Respondent No.1 is the plaintiff before the trial Court. It has filed O.S.No.584/2022 with the following prayers:

(3.) The suit pertains to intellectual property. However, as the prayer pertains to injunction, the suit has been valued at one thousand rupees as per Sec. 26(c) of the Karnataka Court Fees and Suits Valuation Act, 1958, under Court Fee of Rs.25.00 is paid on the plaint.