P THULASIDAS Vs. K VASANTHAKUMARI

JUDGEMENT

(1.) THE suit was filed by the plaintiff for declaring his sole and exclusive copy of distribution, exhibition and exploitation of the Tamil Talkie picture titled as "BHAGA PRRVTNAI" in all dimensions, including dubbing rights of Hindi and other Indian languages or foreign languages, Television rights, Video transfusion rights, Audio Cas-setts rights etc. through out the world; for a permanent injunction restraining the defendant and others from infringing in any manner with the plaintiff's sole and exclusiv e copyright mentioned above and for a mandatory injunction defendant and others to withdraw all the Video Cassetts produced, published and marketed for sale and surrender them into Court of the said film. THE plaintiff also prayed to direct the defendant to render true and proper account of the realisation made by them by selling the Video Cassetts of the said film through-out country and elsewhere and direct the defendant to pay such a sum to the plaintiff as might be found payable and for costs.

(2.) THE plaintiff is a Film Distributor and is having his business at Salem and branch offices at Madras and Coimbatore. He is having the absolute and exclusive Copyright of distribution, exhibition and exploitation in many talkie pictures. THE plaintiff is the absolute owner and is having absolute and exclusive copyright of distribution, exhibition and exploitation of the film in all dimensions and other rights as mentioned above. He purchased the above said right in Court auction sale held in the insolvency proceedings of G.N. Velumani in I.P. No. 64 of 1972 on the file of this Court and the sale in his favour was confirmed by the Official Assignee, High Court, Madras on 25.9.1974. THE plaintiff, till date is exercising all his rights over the distribution, exhibition and exploitation of the said picture. He has leased out the distribution rights of the said picture to various persons to various areas, permitted Doordharsan Kendras to telecast the said picture in the programmes and received his royalties. None else except the plaintiff has any title, interest or Copyright in the said picture. While so, on 17.8.1988 he came to know that the defendant herein has produced, published and distributed Video Cassettes of the said picture for sale all over India and other places, infringing the plaintiff's copyright in it knowingly for loss and damages to the plaintiff unlawfully. THE plaintiff submits to state that the copy right of the said picture is still with him and he has not given any licence or consent to anyone for producing, and publishing such Video Cassettes for public sale or for any other purposed much less to the defendant. THE defendant has dealt with the plaintiff's copyright in a manner inconsistent with the right and interest of the plaintiff to their self gain. Due to the illegal act of the defendant the value of his copyright to produce Video Cassettes or to licence to others of such right is considerably diminished and the plaintiff has incurred a considerable loss. THErefore, the plaintiff is entitled to a decree for declaration of his Copyright and the defendant has to be restrained by a decree of permanent injunction from infringing the plaintiff's Copyright in the said picture in any manner and also by a mandatory injunction directing the defendant to withdraw all the cassettes distributed by them for sale in the open market. THE plaintiff has issued a lawyer's notice on the defendant to withdraw the Video Cassettes of the said picture and to surrender the same to him and to pay damages for their illegal act on 25.8.1988. After receipt of the said notice the defendant sent a reply dated 17.9.1988, through the counsel, with false averments and unlawful claims. THE defendant has also denied the plaintiff's rights in the said picture and claimed the rights of the defendant as her own as if she has acquired legally. THE plaintiff has also prayed this Court to conduct an enquiry in respect of the loss caused to the plaintiff by the defendant by way of their illegal act and fix and award the damages which this Court deems proper. THE plaintiff undertakes to pay the necessary and additional court-fee for the damages fixed by this Court to be awarded to him from the defendant. THE plaintiff submits that the defendant is liable for accounting to her for unlawful gain and compensate the plaintiff for the wrongful loss caused to him. Hence the suit.

(3.) ON the above pleadings the following issues have been framed: "