K.M. VARGHESE Vs. CBS PUBLISHERS & DISTRIBUTORS

JUDGEMENT

(1.) Today the case is fixed for framing of issues. The subject suit is a suit for declaration, injunction, rendition of accounts etc by the plaintiff Sh. K.M. Varghese claiming copyright in the book titled as "Theory and Practice of Industrial Pharmacy" by Leon Lachman, Herbert A. Lieberman and Joseph L. Kanig. Plaintiff does not claim to be the owner of the copyright but only a licensee from the owners of the copyright who as per the plaint are Lea & Febeiger, Philadelphia, U.S.A.

(2.) The licensee rights which the plaintiff claims are in terms of a Letter dated 10.10.1986 issued by Lea & Febeiger to the plaintiff and which reads as under: -

(3.) Plaintiff claims that he has a right to reprint the third edition of the book 'Theory and Practice of Industrial Pharmacy' by virtue of this Letter dated 10.10.1986 which is reproduced above.