GHANSHYAM HEMDEV Vs. BHARATHI RAJA

JUDGEMENT

(1.) The present suit is filed by the plaintiff seeking declaration that he is the absolute owner of the Internet and Digital copyrights of the plaint schedule cinematograph films as set out in the agreement and the addendum agreement dtd. 16/6/2014 and for permanent injunction restraining the defendant from any manner infringing or interfering with the plaintiff's Internet and digital copyright exploitation of the plaint schedule films.

(2.) Plaint Averments:

(3.) Averments contained in the written statement: