SHIVAJI RAO GAIKWAD Vs. VARSHA PRODUCTIONS

JUDGEMENT

(1.) This Original Application has been filed by the applicant/plaintiff under Order XIV Rule 8 of the High Court Original Side Rules read with Order XXXIX Rules 1 & 2 of C.P.C., seeking for grant of interim injunction restraining the respondent/defendant, by themselves, their directors, principal officers, successors-in-business, assigns, servants, agents, distributors, advertisers or anyone claiming rights through them, from using the applicant's/plaintiff's name/image/caricature/style of delivering dialogues in the forthcoming project/film titled 'Main Hoon Rajinikanth' or in any of the forthcoming projects/films in any manner whatsoever amounting to infiltration of the applicant's/plaintiff's personality rights by such unauthorised use, pending disposal of the suit.

(2.) The applicant herein is the plaintiff and the respondent herein is the defendant in the suit. For the sake for convenience, the parties are referred to as per their rankings in the suit.

(3.) The plaintiff has filed the suit for the following reliefs_