KRISHNAMURTHY VIJAYAKUMAR Vs. K.S. SRINIVASAN

JUDGEMENT

(1.) This Civil Revision Petition challenges the Order passed by the learned Principal Commercial Court at Egmore in I.A. No.2 of 2024 in C.O.S. No.221 of 2023, dtd. 8/11/2024.

(2.) The Plaintiff is the Civil Revision Petitioner. C.O.S. No.221 of 2023 was originally presented as C.S. No.321 of 2014. The relief sought for in the Suit is as follows:

(3.) The case of the Plaintiff is that he had entered into an Agreement with the First Defendant on 13/9/2012 for distribution and exhibition of a Tamil film "Nimirnthu Nil" in foreign territories. He alleges that the First Defendant has stated that the movie would be released on 7/3/2014, but the movie was not released on that date. It was released on 9/3/2014. On account of the delay in release, he had suffered damages to the tune of Rs.57,00,000..00 Hence, he came forward with the Suit pleading that the First Defendant should not release its next production titled "Jandapai Kapiraju" without liquidating the amount of Rs.57,00,000..00 The Suit was originally presented before the original side of this Court in 2014. Due to enhancement of pecuniary jurisdiction, the Suit was transferred to the file of the XXIII Additional City Civil Court at Chennai and re-numbered as O.S. No.2232 of 2020.