(1.) TELUGU Version rights of Tamil Version "Vettaiyadu Vilayadu" is the subject matter of these appeals arising out of common order of the learned Single Judge dated 03.04.2007.
(2.) ENTANGLEMENT in litigation by persons who claim to have advanced monies to the first Defendant - M/s.Roja Combines led to the filing of four suits. The Interlocutory Applications were disposed of by the learned Single Judge by a common order. All the appeals arise out of common order and since common points arise for consideration, all the Appeals were heard together and disposed of by this common Judgment. For convenience, parties are referred in their original rank in C.S.No.168/2006, which is a comprehensive suit.
(3.) CASE of the plaintiff is that the first Defendant assigned the right of the Telugu Version of suit film in favour of the plaintiff under an Agreement dated 17.12.2005 for a total consideration of Rs.2,30,00,000/ - and therefore, the plaintiff is the absolute Copyright Holder of Telugu Version of the suit film. Plaintiff is said to have arranged for a payment of Rs.29,00,000/ - payable by the first Defendant to the second Defendant for cancellation of the prior Agreement. Through 6th Defendant Laboratory, plaintiff has learnt that Defendants 3 to 5 also claim the said Copyright. Asserting Telugu Version rights and alleging that Defendants are laying claim over the suit film, plaintiff has filed suit for Permanent Injunction for declaration that he is the sole and absolute owner of the copyright pertaining to the Telugu Version of the suit film and also for mandatory injunction to direct 6th Defendant Laboratory to deliver prints of Telugu Version to the plaintiff. Plaintiff has also filed applications for Temporary Injunction directing the 6th Defendant Laboratory to deliver the prints of Telugu Version of suit film and to restrain the Defendants from interfering with copyright of the Telugu Version.