ARPUTHAM CINE RELEASE Vs. RAJA THEATRE

JUDGEMENT

(1.) THE 1st defendant in the suit is the Revision Petitioner herein.

(2.) A suit in O.S.No.308/2002 was filed by the respondent herein against the petitioner/1st defendant and two others praying for a decree and judgment for recovery of a sum of Rs.3,73,012.81 together with subsequent interest at 12% per annum.

(3.) IT is the case of the respondent/plaintiff that they entered into a contract for the release and exhibition of the Tamil Movie "Aalavandhaan" for which the Revision Petitioner/1st defendant had the distribution rights. As per the terms and conditions of the agreement, a sum of Rs.3,33,698.25 is due and payable by 1st defendant to plaintiff. As it was not paid, the suit was filed by the plaintiff before the Sub-Court at Kallakurichi for the recovery of the above said amount with interest. In para 10 of the plaint it is averred that cause of action for the suit arose at Kallakurichi where the agreement for screening the film was made, the film itself was screened at the theatre at Kallakurichi and the demand notice dated 23.9.2002 was also sent from Kallakurichi.