(1.) The suit has been filed for a Permanent Injunction restraining the defendants or any one associated with them from exhibiting, publishing or screening of the movie "Vettaikaran" with the scenes disparaging Plaintiffs registered trademark "Hit" by featuring a deceptively similar trademark "TIT" in theaters, VCD's, cable television or in any other formats.
(2.) The plaintiff is a Company registered under the Companies Act 1956 and it is a joint venture between Godrej Group India and Sara Lee Corporation, USA.
(3.) The 1st defendant is a Company registered under the Companies Act 1956, and is a producer of cinematographic films.