MEENAMBALAM SANTHOSH Vs. SUNISH S ANAND

JUDGEMENT

(1.) Appellant challenges the order passed by the Additional District Judge-IV, Thiruvananthapuram in I.A.No.1742 of 2018 in O.S.No.5 of 2018. He is aggrieved by an order of temporary injunction passed under Order 39 Rule 1 of the Code of Civil Procedure, 1908 (in short, the Code) restraining the appellants, their agents and assignees from using the sound recording of all musical works, including the background music done by the respondent in the drama 'Kavikulaguru Thunchathu Ezhuthachan', till the disposal of the suit.

(2.) Heard the learned counsel for the appellants and the respondent.

(3.) Short facts relevant for disposal of the appeal are as follows: