RAJ VIDEO VISION Vs. S A RAJKANNU

JUDGEMENT

(1.) BOTH these appeals are directed against the common decision of the learned single Judge in C. S. No. 803 of 1994 and Tr. C. S. No. 279 of 1998.

(2.) C. S. NO. 803 of 1994 was filed by the present appellant against the present Respondents 1 and 2 for declaration that the plaintiff is the owner of the limited copyright, video-cum-television including satellite television, of the Tamil picture Mahanadhi for the entire India for perpetual period and for permanent injunction against the defendants from interfering with such right by telecasting the said picture and for rendering accounts. Such suit was filed on 11. 7. 1994. Defendant No. 2 in the aforesaid suit filed an independent suit in C. S. No. 907 of 1994, subsequently transferred and numbered as Tr. C. S. No. 279 of 1998, for declaration that it is the owner of the copyright in respect of Satellite Television broadcast relating to the pictures described in the plaint schedule wherein the picture Mahanadhi was included as S. No. 1 and also for permanent injunction against the defendants. In such suit, the present appellant was impleaded as Defendant No. 2.

(3.) FOR convenience, the appellant, who is the plaintiff in C. S. No. 803 of 1994 and Defendant No. 2 in the Tr. C. S. No. 279 of 1998, is described as the plaintiff, and the plaintiff in the connected case is described as the contesting defendant, and the Producer of the film Mahanadhi, who is the common Defendant No. 1 in both the suits, is described as the Producer.