NANDAGOPAL CHETTY Vs. SUNIL

JUDGEMENT

(1.) Heard the learned counsel appearing for the plaintiffs.

(2.) The suit is filed for the following reliefs:

(3.) The brief facts narrated in the plaint is that 1st plaintiff is in the business of film financing, producing pictures and distributing the same. The 2nd plaintiff is the assignee of the right in "POONILAMAZHA", Malayalam Movie which the 1st plaintiff has acquired the copy rights from its producer by a letter dated 10.01.1997. While the copy right is held by the 2nd plaintiff through the 1st plaintiff, the 2nd defendant herein has telecasted the Movie in the Channel during the month of October 2013 without any authority or right. Hence the plaintiffs as well as the 3rd defendant issued notice to the 2nd defendant not to telecaste the Movie in their Channel, but the notice did not evoke any response. Hence the present suit has been filed for declaration, permanent injunction and for damages as stated above.