(1.) This suit has been filed for a permanent injunction restraining the defendants and his men from in any manner infringing the plaintiff's copyright in the Tamil feature film titled "Pongadee Neengalaum Unga Kadhalum" starring M.A.Ramakrishnan, Athmiya and Karunya in particular by distributing or exhibiting or releasing the same or communicating it to the public in any manner whatsoever on any date or by dealing with it in any manner whatsoever.
(2.) Brief facts of the plaintiff case is as follows :
(3.) Denying the allegations, it is is contention of the first defendant that the plaintiff has no means to advance such huge funds. The defendant had finance for the film distribution. He never approached the plaintiff for financial assistance, since the plaintiff is a pauper. The plaintiff introduced one Habibur Rehman to the defendant and the said Habibur Rehman evinced interest in stock trading run by the first defendant and the first defendant has suffered huge loss in the stock trading done. Thereafter, the first defendant and the said Habibur Rehman mutually agreed to share the loss at 50 - 50 ratio and the first defendant had agreed to refund a sum of Rs.29 lakhs to the said Habibur Rehman within a period of one month and issued a blank cheque as a security for refund of the amount and the said cheque was misused by the plaintiff. It is his contention that the signature of the defendant in blank cheques have been utilized for filing the suit with false allegations. The Assignment Deed was not executed by the first defendant in favour of the plaintiff, which is sheer forgery and fabrication of the documents.