CHANCERY PAVILION Vs. INDIAN PERFORMING RIGHTS SOCIETY LTD.

JUDGEMENT

(1.) The present Appeal is directed against the Order dtd. 5/12/2014 passed by the XVIII Additional City Civil Judge, Bengaluru, CCH-10, in O.S.No.617/2013 on I.A.No.4 filed by defendants under Sec. 60 of Copyright Act, 1957 r/w Order VII Rule 11(d) of the Code of Civil Procedure, whereby the plaint came to be rejected by allowing the application.

(2.) For the sake of convenience, parties are referred to as plaintiffs and defendants as per their original ranking before the Trial Court.

(3.) Shorn of unnecessary details, facts in brief for disposal of the present appeal are as under: