SUN TV NETWORK LTD Vs. G K FILM CORPORATION; VIKRAM KRISHNA; BALAJI VIDEO MUSIC WORLD; RAMANAIDU COLOUR LABORATORIES

JUDGEMENT

(1.) The suit falls under the Indian Copyright Act, 1957.

(2.) The plaintiff, as a part of their business, purchased copyrights of the movies from the producers or the copyright holders for the exclusive copyright in respect of the World Satellite Television Broadcast, Direct to Home Broadcast, Direct Satellite Service, Terrestrial Television Broadcast and all other rights connected therewith including exhibition of the films by means of wireless diffusion and by wire for communication to the public through Television Broadcast and as such, the exclusive copyrights vests with the plaintiff for broadcasting the films through Satellite Television Broadcast, Direct to Home Broadcast, Internet, VCD, DVD, Inflight, Airborne, Terrestrial Television Broadcast, through cable / via cable TV wire wireless or through any other forms, means and modes, including all channels of Doordarshan without restriction of geographical area.

(3.) The plaintiff is the exclusive copyright holder of the Telegu Cinematography film "PISTHA", which has been obtained from the first defendant, by an agreement dated 18.06.2009, which is marked as Ex.P2. The second defendant had authorized the fourth defendant to deliver the sound and picture negatives to the plaintiff and the fourth defendant had given a confirmation letter dated 19.06.2009 to the plaintiff in this regard, which is marked as Ex.P3.