MAGAN LAL SAVANI Vs. UTTAM CHITRA

JUDGEMENT

(1.) THIS order will govern the plaintiffs Notice of Motion. By consent and at the request of Learned counsel, the Motion has been taken up for hearing and final disposal.

(2.) THE first plaintiff is a proprietary concern and claims a sole and exclusive copyright in respect of nine feature films which form the subject-matter of the suit. The second plaintiff is a Company incorporated under the Companies' Act, 1956 to which the first plaintiff has granted a licence inter alia in respect of the suit films. Defendants 1 to4 are the producers of the films; Defendant 5 claims copyrights in the films; and defendant nos. 6 and 7 are Companies through whom defendant No. 5 claims the alleged rights.

(3.) A chart has been submitted before the court in respect of the nine suit films containing: