INTERLUDE TECHNOLOGIES Vs. POPULAR ENTERTAINMENT NETWORK LTD.

JUDGEMENT

(1.) THE Plaintiff has filed a suit for permanent injunction restraining infringement of copyright, passing off, unfair competition, rendition of accounts, delivery up and damages.

(2.) THE Plaintiff firm M/s Interlude Technologies was established in 1998 and is engaged in the business of production, manufacturing and publishing animated Cinematograph films on CD ROM and Video CD, licensing and distribution of films like, Animated Nursery Rhymes, Animated Mythological Stories, Classical Stories, Edutainment titles etc. The Plaintiff has produced and distributed various animation films including Lord Shiva, Ramayan, Shree Ganesha, Jai Hanuman, Shri Krishna, First Step to English, Little Angels Rhymes, My favourite Nursery Rhymes and Alphabets & Counting.

(3.) ACCORDING to the Plaintiff, the Plaintiff and his team has created and produced the animated film 'Ramayana' with their original hard work and under the copyright law, the said 'Ramayana' animated film is a protected intellectual property and in particular is original literary works under Section 2(0) and Section 13(1)(a) of the Copyright Act 1957.