BHARANI PICTURES PRIVATE LIMITED Vs. DOORDARSHAN KENDRA

JUDGEMENT

(1.) The suit has been filed for infringement of copyright and for damages.

(2.) The plaintiff claims that they are the copyright holders of the 21 films disclosed in the schedule to the plaint. The plaintiff claims that they are the producer of the schedule films and that the Censor Certificate issued by the Censor Board also confirms the same. The plaintiff claims that they have not assigned the copyright over the schedule films in favour of any party, much less to the defendants. The plaintiff claims that they came to know from the market circles that the defendants have been illegally telecasting the schedule films without obtaining permission of the plaintiff, thereby infringing the copyright of the plaintiff over the suit films.

(3.) The plaintiff claims that they have issued a legal notice to the defendants on 28/2/2019 intimating the infringement of the plaintiff's copyright by the defendants. The plaintiff also claims that they had also caused a paper publication on 17/8/2016 in Andhra Prabha, a Telugu daily, having wide circulation in the State of Andhra Pradesh and Telengana