INSTITUTE FOR INNER STUDIES Vs. CHARLOTTE ANDERSON

JUDGEMENT

(1.) The plaintiffs, (ten in numbers) have filed the present suit seeking declaration, permanent injunction and mandatory injunction alongwith damages against the defendants in order to restrain the defendants from carrying out activities of spreading Pranic Healing teachings, techniques, practices and courses, or any other techniques, practices, courses and other teachings invented by the Master Choa Kok Sui ("Master") and organizing and continuing to organize workshops, training programmes, seminars in relation to Pranic Healing without authorization from the plaintiffs.

(2.) Plaintiffs' Case

(3.) In order to strengthen their case, it is alleged by the plaintiffs that Yoga Vidya Pranic Healing Foundation Trust, Cochin, defendant No. 12 herein, filed a suit bearing Original suit OS No.1207/2010 against Dr. Joy Joseph and Yoga Vidya Pranic Healing Foundation Trust, Cochin, Kerala (which is affiliated to plaintiff No.5 herein) in the Court of the Principal Munsif, Ernakulam. In the above mentioned suit, the defendant No.12 herein being the plaintiff made statement about the ownership of the mark and copyright in favour of the present plaintiffs. The Principal Munsif, Ernakulam though refused to grant injunction however, concludes that plaintiff No.3 is the supreme authority to conduct courses to teach Pranic Healing. The plaintiff thus claims the intellectual property rights in the Pranic Healing Techniques/ Modern Pranic Healing Techniques.