JUHI CHAWLA Vs. DN PRODUCTION

JUDGEMENT

(1.) This is plaintiff's application under Order 39 Rules 1 & 2 of the Code of Civil Procedure seeking temporary injunction restraining the defendants from offering to telecast and/or further telecasting any part/episode of tele serial MAHASHAKTI.

(2.) Plaintiff in the suit has claimed a decree for permanent prohibitory injunction restraining the defendants from offering for telecast and/or to telecast the tele serial MAHASHAKTI or any other tele serial under any other name, giving to understand and portraying the plaintiff as one of the artists thereof, leading or otherwise. In addition, injunction has also been claimed against defendants from telecasting the work of the plaintiff, alleged to have been obtained by them in full length feature film JANNAT/VADA HAI MILAN KA for the purpose of tele serial MAHASHAKTI or any other tele serial.

(3.) It is alleged that the plaintiff has worked only In cinematographic films and in full length feature films and has at no point of time worked in any tele serial since, according to the plaintiff, working for a tele serial is not considered good for the reputation and position of a film artist, whose cinematic-graph is on the rise. Plaintiff claims that her career graph has been on rise ever since the release of her first film QAYAMAT SE QAYAMAT TAK and presently is one of the top-most heroine of Indian film industry. It is alleged that towards the end of 1988 defendant No. 1 through defendant No.2 approached the plaintiff and offered to give her the lead female role in their feature film intended to be produced and tentatively titled JANNAT along with the lead male artist Aditya Pancholi. It was represented to the plaintiff that Sharad Saran would be the Director and Anand Miland the Music Director of the film. On the basis of this representation and since it was to be a full length feature film, the plaintiff agreed to work for the lead role of heroine in the film.