ZEE ENTERTAINMENT ENTERPRISES LIMITED Vs. TRILLER INC

JUDGEMENT

(1.) This summary suit is instituted in this Court's Commercial Division for the recovery of a sum of $300,000/- equivalent to Rs.2,44,26,480.00 along with interest thereon at the rate of 18% p.a. on the principal sum of $ 3,00,000/- from the date of filing of the suit till payment and/or realization as particularly set out in Exhibit M to the Plaint.

(2.) By this Interim Application ("IA") the Plaintiff seeks security, attachment of all properties of the Defendant both moveable and immovable available in India and pending the final hearing of the IA an affidavit disclosing on oath, all properties and bank statements particularly mentioned in prayer clause (c) of the IA and an injunction restraining the Defendants from in any manner dealing with and/or disposing in any manner whatsoever the properties belonging to the Defendant.

(3.) The Plaintiff a Public Listed Company is engaged in the business of procurement, development, distribution and dissemination, broadcast/re-broadcast of music, entertainment, television programs including cinematograph feature films serials, talent hunts, reality shows through satellite, terrestrial and cable channels, through Direct to Home ("DTH") using existing and emerging platforms in short the media and entertainment business. The Plaintiff is an owner of a large repertoire of copyrights in sound recordings and audio visuals/music videos as also the underlying musical and literary works embodied therein (Repertoire). Its music division is engaged in acquisition, distribution, exploitation and broadcasting content such as song/sound recordings, audio visuals songs/music videos and underlying literary and musical works embodied therein across various mediums.