INFOSEEK SOLUTIONS Vs. KERALA LAW TIMES

JUDGEMENT

(1.) This appeal is against an order of temporary injunction passed on an application under Rules 1 and 2 of Order XXXIX of the Code of Civil Procedure in a suit for a decree of permanent injunction restraining the defendants, their principal officers, directors, agents, franchisees, servants, licenses and all other persons acting for and on behalf of the defendants from publishing, advertising, reproducing, storing in any manner in any medium now known or in the future being developed, transmitting, offering for sale, selling, distributing, issuing to the public, licensing, renting, allowing access either through their website or CD-ROMS either free or for a fee, judgments which are identical, of a substantial and/or colourable reproduction of the text of the judgments of the Kerala Law Times (including head-notes, short notes, long notes, editorial notes, citations, various copy editing inputs described therein), as published in the KLT, or in any other publications of the plaintiff. During the course of proceedings before the Court below, additional plaintiffs were impleaded. They are collectively called the "plaintiff" hereinafter in this judgment.

(2.) I.A. 391/2006 was filed for an order of temporary injunction in terms of the reliefs sought for in the suit. On 7-2-2006, the Court below passed an ad interim order of injunction as prayed for. That order, after hearing parties, was made absolute as per the impugned order dated 30-6-2006.

(3.) Defendants 1 and 2 are the appellants.