THIAGARAJAN Vs. CAPITAL FILM WORKS

JUDGEMENT

(1.) The present Petition is filed to reject the plaint in C.S.No.93 of 2012 as per Order VII Rule 11 (a) of the Civil Procedure Code.

(2.) Brief facts of the case to decide the issue on hand are narrated below:

(3.) While so, the applicants took steps to dub the movie in Telugu. Having coming to know of such dubbing of the movie, the respondent claimed Copy Right of the literary work and on that basis, filed the main Suit for permanent injunction to restrain them from translating the script "Aaranya Kaandam" into any language making any new cinematograph that is based on the script "Aaranya Kaandam" incorporating any translated version of the script "Aaranya Kaandam" as part of any new or existing cinematograph film or doing any other act inconsistent with the right of the plaintiff under 14(a) of the Copyright Act, 1957 (for brevity, "the Act"). .