A. SOMASEKHARA RAO Vs. JAVVADI NARENDRA BABU

JUDGEMENT

(1.) The suit has been laid for a declaration that the plaintiff is the absolute owner of the limited copyright namely, sole and exclusive rights of entire World Satellite Television Broadcasting Rights including India without any geographical restriction, VCD, DVD, internet, Web TV, Pay TV, Doordarshan, IPTV, DVBT Broadband, Telephony rights, Mobile Phone rights, Wire, Wireless, Overseas, Portal Video on Demand or any other right that may come in future and any form of communication in the five telugu Pictures described in the Schedule to the plaint for the perpetual period and for permanent injunction restraining the defendants, their men, agents, officers, etc., from telecasting either as a whole picture, its songs and clippings including promos, interfering or infringing the plaintiff's copyright namely the sole and exclusive rights of entire World Satellite Television Broadcasting Rights including India without any geographical restriction, VCD, DVD, internet, Web TV, Pay TV, Doordarshan, IPTV, DVBT Broadband, Telephony rights, Mobile Phone rights, Wire, Wireless, Overseas, Portal Video on Demand or any other right that may come in future and any form of communication in the five Telugu Pictures described in the Schedule to the plaint for perpetual period.

(2.) The averments contained in the plaint are briefly stated as follows:

(3.) The averments contained in the written statement filed by the 4th defendant are briefly stated as follows: