SUSI GANESAN Vs. V.ELANGO

JUDGEMENT

(1.) This petition has been filed to call for the records pertaining to C.C.No.3239 of 2009 pending on the file of the VII Metropolitan Magistrate, George Town, Chennai, and quash the same.

(2.) For the sake of convenience, the petitioners and the respondent are referred to as accused and complainant respectively.

(3.) The complainant is an Advocate practising in the High Court and is said to be a Tamil lyricist. It is his case that the accused engaged the services of the complainant to pen a song for their Tamil film Kandasamy , after explaining to him the situation. Even according to the complainant, he prepared a part of the lyrics, namely the pallavi portion for the song and read out the lines to the first accused on 10.07.2007 over phone. It is his further case that on 11.07.2007, he recorded the part of the lyrics in a Compact Disc [CD] along with the tune for the song and gave it to the first accused. Admittedly, according to the complainant, he had framed the lyrics conceived by him as under: