INDIAN PERFORMING RIGHT SOCIETY LTD. Vs. R. KRISHNAMURTHY

JUDGEMENT

(1.) THE plaintiff before this court is a company which is registered under the Companies Act, 1956. The plaintiff is also registered as a Copyright Society under Section 33 of the Copyright Act, 1957 (hereinafter referred to as the Act). It is alleged by the plaintiff that the defendants have committed flagrant violation of the rights of the plaintiff in the works assigned to him by numerous members. The plaintiff by way of the present suit has sought the following reliefs:

(2.) IT is established in the affidavit by way of evidence that the plaintiff is a non -profit making body established on 23.08.1969 to monitor, protect and enforce the rights, interest and privileges of its members which consists of authors, composers and publishers of literary and musical works, as well as on behalf of members of other sister societies who are owners of copyright in their literary and musical works. The plaintiff has contended that it is, in fact, the sole representative body as also the sole national copyright society of authors, composers and publishers of literary and musical works. Its members consist not only of persons from this country but also other nationalities.

(3.) PERFORMING Rights under Indian law include: -