LAWS(MAD)-2013-9-184

R. RADHA KRISHNAN Vs. A.R. MURUGADOSS

Decided On September 25, 2013
R. Radha Krishnan Appellant
V/S
A.R. Murugadoss Respondents

JUDGEMENT

(1.) O.A.No.710 of 2013 is filed under Order XIV Rule 8 of Original Side Rules read with Order XXXIX Rules 1 and 2 and Section 151 CPC praying to grant an order of interim injunction, restraining the first respondent, his heirs, legal representatives, agents and any other person authorized by him, from releasing the film Titled "RAJA RANI" starring Arya, Jai, Nayanthara, Nasriya or any other actor or actresses and Directed by Atlee and proposed to be released on 27th September 2013 or any other future date.

(2.) O.A.No.711 of 2013 is filed under Order XIV Rule 8 of Original Side Rules read with Order XXXIX Rules 1 and 2 and Section 151 CPC praying to grant an order of ad-interim injunction, restraining the first respondent, his heirs, legal representatives, agents and any other person authorized by him, from using the Title of the Plaintiff's short film 'RAJA RANI' to the Defendant's feature film starring Arya, Jai, Nayanthara, Nasriya or any other actor or actresses and Directed by Atlee and proposed to be released on 27th September 2013 or any other future date.

(3.) Heard Mrs.M.Christella, learned counsel appearing for the applicant/plaintiff; Mr.R.Krishnamoorthy, learned senior counsel representing Mr.S.Vijayaraghavan, learned counsel appearing for the first respondent/first defendant; Mrs.Maimoona Badsha, learned counsel appearing for the third respondent/third defendant and Mr.R.Gandhi, learned senior counsel representing Mr.G.K.Muthukumaran for M/s.GMS Law Associates, learned counsel appearing for the fourth respondent/fourth defendant.