KAMAL KANT CHANDRA Vs. AYUSHMANN KHURANA AND ORS.

JUDGEMENT

(1.) The learned Senior Advocate appearing for the Plaintif has moved this Court for urgent ad-interim relief i.e. to restrain Defendant Nos.2 and 3 from releasing the flm 'BALA' on 8th November, 2019.

(2.) According to the Plaintif, he has written a story named "WIG", which pertains to the social ridicule faced by a person experiencing premature balding and the undue importance placed by the society in assessing the worth of a person. The Plaintif has alleged that, based on the said story written by him, the Defendants have made a flm named 'Bala'. The Defendants have therefore infringed his copyright in the said story.

(3.) The Plaintif has therefore, fled the above Suit for the following reliefs :