ASHIM KUMAR BAGCHI Vs. BALAJI TELEFILMS LTD

JUDGEMENT

(1.) By this Interim Application, the Plaintiff has sought an injunction restraining the Defendants from exploiting the film titled "DREAM GIRL -2" produced by Defendant No.1 on the grounds of (i) alleged infringement of the Plaintiffs copyright in its purported literary work being the script titled "KAL KISNE DEKHA" which the Plaintiff claims was re-registered under the title "THE SHOW MUST GO ON"; (ii) breach of confidence.

(2.) The Plaintiff states that he had written and developed an original story in the form of the Plaintiff's script for the purpose of having it made into a film.

(3.) The Plaintiff states that the "idea" of the Plaintiff's work is based on the concept of gender swap comedy. The protagonist, a male, dons the persona and performance of a female and tackles various comedic situations where his identity may get exposed.