S PAUL RAJ Vs. TATA CONSULTANCY SERVICES LIMITED

JUDGEMENT

(1.) HEARD both sides. Both applications were filed by the applicant/plaintiff.

(2.) THE first application is for the grant of an interim injunction, restraining the respondents/defendants from infringing the plaintiff's copyright in the work titled "FLYGUARD" in respect of the invention of the plaintiff under the name/title "e-Passport(Smartcard)" and also as "TCS e-Passport Solution" or such other name or title which are in any manner identical and similar with the copyright in the work on the plaintiff's invention/work "FLYGUARD".

(3.) IT is claimed by the applicant that he had studied B.Sc.(Computer Science) and during his study, he identified several areas in common daily life, which can be simplified with the intervention of technology. In order to avoid the aircrafts being hijacked and also the lives of several unwary travellers being put to peril, the applicant invented the concept of a travel document, which will be the substratum for the information of the traveller. The travellers details as also all data (both physiological and physical) will be retained in the document that they carry with them.