BOSCO PRABU Vs. P.S.MITHRAN

JUDGEMENT

(1.) This common order will dispose of these three applications.

(2.) Three applications on hand have been taken out by plaintiff in the main suit. There are three defendants in the main suit and defendants 1 to 3 are respondents 1 to 3 respectively in all three applications on hand. From hereon, parties in these applications will be referred to by their respective ranks in the main suit for the sake of convenience and clarity.

(3.) Instant lis pertains to a Tamil movie which goes by the title 'Hero' (hereinafter 'suit movie' for the sake of convenience and clarity) directed by first defendant and produced by second defendant. Central theme of the main suit is the script or in other words, the story used by defendants 1 and 2 for making suit movie. While plaintiff has laid the suit claiming that the script / story qua suit movie belongs to him absolutely, defendant No.1 contends that it belongs to him.