SHRADDHA ENTERTAINMENT Vs. SHVEDH A PARTNERSHIP FIRM

JUDGEMENT

(1.) The applicant filed O.A.No.548 of 2019 seeking an order of interim injunction restraining the respondent from encumbering or alienating or exhibiting or causing the exhibition of the next film, i.e., the Tamil Cinematograph, starring Vaibhav, Venkat Prabhu, etc. and directed by SG Charles or any rights in and over such film or part thereof anywhere in the World and in any format, whatsoever, pending disposal of the proposed arbitration.

(2.) A.No.3620 of 2019 is filed by the applicant seeking to render true and proper accounts, including all third party contracts entered into with respect to their Tamil Cinematograph film titled "Jaragandi" starring Jai and Reba Mounica.

(3.) The applicant is a partnership firm engaged in the business of production of films. A partner of the respondent firm approached the applicant for producing the Tamil film "Jaragandi" under the banner of the respondent and requested the applicant to finance the said film to the tune of Rs.2.75 Crores. It was agreed to complete the movie and release the same by Feb. 2018. However, the said film could not be completed by Feb. 2018 by which time, the applicant claimed to have paid the entire sum of the agreed loan amount. It is further stated that the respondent required an additional loan of Rs.1 Crore to complete the said film and the applicant was also constrained to advance such amount. It is claimed that the respondent assured the applicant to repay such loan and further loan from the proceeds of the said film and in the event of any shortfall, then the same be repaid from their next production.