K I GEORGE Vs. C CHERIYAN

JUDGEMENT

(1.) Defendants 3 and 4 are the revision petitioners. The plaintiff, who is respondent 1 herein, filed O.S. No.556 of 1984 on the file of the Additional Munsif, Kottayam, with the following prayers :

(2.) By the impugned order the Munsiff's Court has held that the Munsiff's Court has jurisdiction to try this case. Defendants 3 and 4 are challenging this decision in this civil revision petition.

(3.) The learned counsel for the revision petitioners placed reliance on certain clauses in document No.1 and also on certain statements in the plaint in order to substantiate his contention that this is a suit coming under the Copyright Act. Clauses 1 and 4 of the Agreement dated 20th September, 1982 are as follows : "1. We are pleased to offer you one-shot publication rights in respect of Tinkle in Malayalam, but the copyrights in respect of the Malayalam version will continue to vest with us. X X X XX X X X X