BHARANI R. PALUVAL Vs. SRIKANTH NAGOTHI

JUDGEMENT

(1.) The Civil Suit has been filed for a permanent injunction restraining the defendants, servants or any other persons acting under them or authorised by them from in any manner using the title "Banumathi Ramakrishna" for release of the forthcoming web film or in any of the forthcoming films in any manner amounting to infiltration of the Plaintiff's mother's name viz., "Bhanumathi Ramakrishna" in violation of her Personality rights; to direct the Defendants to remove all references/ press releases/ videos/ posters/ advertisements/ content/ publicity materials containing the name "Bhanumathi Ramakrishna" in the websites, television channels, radio channels, newspapers and/or other modes of advertisement in any other modes of electronic and/or print media; directing the defendantsto compensate the plaintiff as compensatory and punitive damages a sum of Rs.1,00,00,001.00 for unauthorised use of the Plaintiff mother's name "Bhanumathi Ramakrishna" in advertisements and trailers thereby causing physical and mental paid and to pay costs of the proceedings.

(2.) Heard Mr.V. Raghavachari, learned counsel appearing the Plaintiff and Mr.P.R.Raman, learned Senior Counsel appearing for the Defendants through video conferencing elaborately.

(3.) After hearing some time, the learned counsel for the Plaintiff submitted that it is not the question of compensation, but the question of right of celebrity. Admittedly the parents of the Plaintiff are celebrities and illustrative persons which has not been disputed by the Defendants in the communications between them. Such being the position, their right cannot be interfered by the Defendants by naming their film which is scheduled to be released on 03.07.2020.