WORLD WRESTLING ENTERTAINMENT, INC. Vs. SAVIO FERNANDES

JUDGEMENT

(1.) The plaintiff has filed the present suit for permanent injunction for infringement of copyrights, infringement and dilution of registered trademark, passing off, rendition of accounts, damages, delivery up, etc. against the defendants.

(2.) The plaintiff, is a company incorporated under the laws of the State of Delaware, USA and also has offices in New York City, Los Angeles, London, Shanghai, Tokyo, Singapore and in India (Mumbai). The plaintiff was previously known as World Wide Wrestling Federation and later as World Wrestling Federation (WWF). In 1982, it was sold to the same family's Titan Sports company, which later changed its name to World Wrestling Federation Entertainment (WWFE), before finally becoming World Wrestling Entertainment (WWE) in May, 2002.

(3.) It has been stated in the plaint that the plaintiff, which commenced its business in the year 1952, is an international integrated media and entertainment company principally engaged in the development, production and marketing of television programming, pay-per-view programming and live events, and the licensing and sale of branded consumer products featuring its highly successful WWE brand. Plaintiff has been providing to the public live and televised wrestling and entertainment events since February 1983. In addition to the televised events, plaintiff presents live WWE events on a regular basis in most major cities throughout the world including India.