BALAJI ENTERPRISES Vs. SURYA MOVIES

JUDGEMENT

(1.) THIS appeal challenges a common order of a learned single Judge of this Court dated 02.07.2009 in O.A.No,546 of 2008 and Application No,2295 of 2009 in C.S.No,485 of 2008, whereby O.A.No,546 of 2008 filed by the plaintiff was closed.

(2.) THE appellant/plaintiff filed the suit, seeking for the relief of a permanent injunction restraining respondents 1 and 2/defendants 1 and 2 and their men from infringing the Surface Transport Copyrights of the plaintiff in respect of the suit schedule films VCD, DVD formats either by dealing with the said rights or exploiting the same in any other manner and for costs.

(3.) HEARD the learned senior counsel appearing for the 2nd respondent, who made his sincere attempt of sustaining the order of the learned single Judge.