ABHISHEK RAY Vs. R. PAUL

JUDGEMENT

(1.) The Plaintiff- Mr. Abhishek Ray has filed the present suit for declaration and permanent injunction, rendition of accounts, damages, delivery up, etc. The suit is filed against four Defendants, namely, Mr. R. Paul (Defendant No.1), Mr. Michael Menezes (Defendant No.2), Showtimes Events (India) Pvt. Ltd. (Defendant No.3) and M/s The Storytellers (Defendant No.4).

(2.) As per the Plaint, the Plaintiff is a well-known music composer-singer and he has several prestigious albums both in Indian and in the international market. The profile of the Plaintiff is that he has been composing music for television channels including Doordarshan, Star, Sony, Zee, etc. The Plaintiff has composed music for more than 500 television serials aired on various channels. The feature films and documentaries for which the Plaintiff claims to have composed music are:

(3.) Defendant No.3 - Showtimes Events (India) Pvt. Limited is a company run by Defendant No.1- Mr. Rohin Paul and Defendant No.2- Michael Menezes. Defendant No. 3 is engaged in the business of creating, staging and managing various events and shows in India and across the world. The said Defendant is also engaged in the entertainment industry. Defendant No.4- M/s The Storytellers is an entity engaged in the business of making ad films and is not a contesting party. The said Defendant has already been proceeded ex parte vide order dtd. 4/4/2008. The case of the Plaintiff is that he composed, arranged, sung, recorded and produced a music album in September, 2004 called 'Kamasutra - Moods of Love'. The album consisted of the following seven songs: