TECH BOOKS INTERNATIONAL Vs. NITI SAXENA

JUDGEMENT

(1.) THE relationship between the two parties is that of Publisher (Tech books international) and author (Niti Saxena also acting on behalf of Prof. Satish Chandra, co -author). The dispute between them is regarding publication of the work "Alternative Therapies".

(2.) THE respondents filed a suit for permanent injunction, damages, rendition of accounts against the infringement of copyright under Section 51 of the Copyright Act, 1957 and for recovery of royalty amount and editing commission and damages against mental harassment.

(3.) THE respondents in their reply to the written statement denied the execution of such an agreement and argued it to be forged.