ZEE ENTERTAINMENT ENTERPRICES Vs. GAJENDRA SINGH

JUDGEMENT

(1.) DEFENDANT No. 2 is one Ms. Karuna Raju Samtani and Defendant No. 3 is star (India) Limited.

(2.) THE suit is filed for a perpetual injunction restraining the Defendants from infringing the Plaintiff s copyright in the literary work and cinematograph film embodying the television game show "titan Antakshari" being broadcast on its television channel "zee" since september, 1993 inter-alia by Defendant No. 3 broadcasting the television game show "antakshari The Great Challenges". The plaintiff has also sought an order restraining the Defendants from making and broadcasting the television game show "antakshari The great Challenge" and/or using the content and/ or presentation and/or the word "antakshari" in relation to any television game show so as to pass off such show as being a television game show associated with and/or authorized by and/ or having any connection with the Plaintiff s game show "titan Antakshari". Finally the plaintiff has sought damages and an order for delivery up and destruction of the infringing material. The Plaintiff's case :

(3.) THE Plaintiff claims to be one of india's largest entertainment companies with its operations spread across several countries in the world engaged inter-alia in content and broadcasting including film production and distribution consisting of production, activation and distribution of films and programmes and aggregation of TV software and syndication, mso Operations, distribution of satellite channels and internet over cable. The Plaintiff claims to be well-known throughout the country and in large parts of the world. Defendant No. 2 carries on business of production of programmes and serials for television channels. Defendant No. 3 carries on inter-alia similar business as that of the Plaintiff.