AMAR NATH SEHGAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Copyright is one of the three main branches of the traditional law of intellectual property, along with patent law and trade mark law. Overshadowed historically by the economic worth of patents and trade marks, the plaintiff who believes that there can be no beauty without a soul, has brought the present action, hoping that the soul (copyright) is given its due place and recognition in the history of law.

(2.) The Cinderella (Copyright) of the family of intellectual property, long pushed into the chimney seeks, in the present proceedings, to endow herself with the gift of the fairy godmother - the magical pumpkin coach and the mice footmen.

(3.) Plaintiff's pleadings takes one back to the year 1957. A peep behind the pleadings would take us back to the early fifties.