J.K. ROWLING Vs. CITY PUBLICATION

JUDGEMENT

(1.) The plaintiffs have filed the present suit for permanent injunction restraining infringement of copyright and trademark, rendition of accounts of profits, damages, delivery-up etc.

(2.) The brief facts of the case are that the plaintiff No.1, Ms. J.K. Rowling is the creator and author of several original literary works including the world famous 'Harry Potter' series of children's literature titled as:- a) Harry Potter and the Philosopher's Stone first published in 1997 b) Harry Potter and the Chamber of Secrets first published in 1998 c) Harry Potter and the Prisoners of Azkaban first published in 1999 d) Harry Potter and the Goblet of Fire first published in 2000 e) Harry Potter and the Order of the Phoenix first published in 2003 f) Harry Potter and the Half Blood Prince first published in 2005 g) Harry Potter and the Deathly Hallows first published in 2007.

(3.) Ms. Rowling, the plaintiff No.1, is the owner of all copyright in the literary works under the Harry Potter series as mentioned hereinabove. The said works are original literary works as contemplated under Section 2(o) of the Copyright Act, 1957.