AARUR TAMILNADAN Vs. S.SHANKAR

JUDGEMENT

(1.) This application has been taken out by the plaintiff in CS No.914 of 2010 seeking to implead respondents 4 and 5 herein, as defendants 4 and 5 in the said suit.

(2.) The Original Suit has been filed by the applicant herein seeking (i) declaration that the plaintiff is the author and first owner of the copyright of the story 'Enthiran' on the contention that it is a pirated version of his original story 'Jugiba' which was published in April 1996; (ii) for declaring that the film 'Enthiran' is the infringing copy of the plaintiff's story 'Jugiba';

(3.) The plaintiff would claim that he is a prolific Tamil writer and he has written many short stories, novels and poems. He has also written lyrics for many tamil movies. It is the contention of the plaintiff that he had written a short story titled 'Jugiba' in which he had depicted a Robot, which develops a human mind. According to the plaintiff, this plot of his story is the basis for the film 'Enthiran' and hence the defendants namely the Story Writer cum Director, the Producer and the Director of the Producer Company are guilty of infringing his copyright.