STAR INDIA PRIVATE LIMITED Vs. LAXMIRAJ SEETHARAM NAYAK

JUDGEMENT

(1.) THE plaintiff is a company incorporated under the Companies Act, 1956 presently known as Star India Private Limited. It carries on a business of acquiring copyrights in cinematrographic films, television serials, programmes etc. and it also produces and commissions production of television programmes for various television channels. The plaintiff also claims that it enjoys tremendous popularity amongst television viewers in India and abroad. The plaintiff has an exclusive contract/contracts with Satellite Television Asia Region Ltd. , a company incorporated in Hong Kong for advertising and revenue collection in respect of its eight telecast channels.

(2.) THE defendant No. 1 joined the plaintiff company as Area Sales Manager in January 1993 and the graph of his progress shows that he became Sales Manager, Vice President Advertising Sales, Senior Vice President Advertising Sales and on and from July 2002 he became Executive Vice President Advertising Sales under the renewed contract dated 27-6-2001 for a period of three years upto 30th June, 2004. The said contract incorporated several terms and conditions of service. His salary in July 2002 was Rs. 83,42,400/- p. a. It further appears that the aforesaid salary was excluding other perquisites such as company accommodation, chauffeur driven car club membership, mobile phone, laptop computer, telephone, medical expense reimbursement etc.

(3.) THE 2nd defendant was subsequently impleaded as a party, as according to the plaintiff, the 2nd defendant induced breach of contract by the 1st defendant and purported to employ him inspite of the subsistence of the service contract dated 27th June, 2001 till 30th June, 2004. According to the plaintiff, the said 2nd defendant is carrying on a competing business with the plaintiff. The 2nd defendant was closely associated with the plaintiff in as much as that the news programmes for Star News Channel of the plaintiff were produced by the 2nd defendant. According to the plaintiff, the 2nd defendant disassociated with the plaintiff and intends to start its own business of news channel with the help of the 1st defendant by employing him.