MS. KIRTHANA Vs. MRS. VINAYA KRISHNAN

JUDGEMENT

(1.) The suit is filed for recovery of a sum of Rs.50,00,000.00 towards liquidated damages together with interest at the rate of 18% per annum from the date of plaint till the date of realization.

(2.) The case of the plaintiff is that in the year 2008, there was a discussion between Mrs. Ramya Krishnan, a cine artist who had expressed her interest about making an entry in the small screen industry to the plaintiff. Prior to few months to the said discussion, the plaintiff had branched out from her mother namely Ms. Kutty Padmini, who is also a leading child artist, now producing various serials in the small screen industry and the plaintiff started a company called Satarlight Works and when the said Mrs. Ramya Krishnan in the said conversation told the plaintiff that her company Rithvik Dream Visuals , a company which was lying idle for about 3 years and the said company's production was only being a coffee and chat show in the Gemini T.V. and that she wanted her sister Ms. Vinaya Krishnan to get into production, the plaintiff has discussed with her mother Ms. Kutty Padmini and after discussion with her mother, the plaintiff herein had set up a new team, brought in producers and created the concept. Few weeks later, the plaintiff herein along with the defendant, herein started a partnership firm by name RDV Staarlight Works since Mrs. Ramya Krishnan wanted her sister namely the defendant to be a part of the new firm RDV Staar Works . The plaintiff and the defendant co-produced Kalasam with Visiontime Ramamurthy, Mrs. Ramya Krishnan as a lead heroine and Ms. Kutty Padmini Creative Director.

(3.) In the year 2009, the entire venture Kalasam all of a sudden halted either without the consent of the plaintiff or without her knowledge. Many issues have cropped up and the defendant herein along with her sister Mrs. Ramya Krishnan, ended Kalasam serial and started another serial called Thangam with the very same producer Visiontime Ramamurthy. The plaintiff herself was shocked and she was also thoroughly cheated. The plaintiff's mother who has also been cheated, went ahead for legal course. However, the plaintiff herein patiently waited since she thought that being friends, there could be an amicable settlement reached. Therefore, it is stated by the plaintiff that as per the prior agreement with the plaintiff, she is entitled to 50% of the total cost. Accordingly, the Visiontime Ramamurthy has sold 55,000 episodes and the plaintiff is entitled Rs.30,00,000.00 with accrued interest thereupon. However, the plaintiff has not moved the Court. But only wanted an amicable settlement.