BARBARA TAYLOR BRADFORD Vs. SAHARA MEDIA ENTERTAINMENT LTD

JUDGEMENT

(1.) This is an appeal from an interlocutory order in a copyright action. The order is dated 30th of June, 2003, when His Lordship refused injunction to the plaintiffs/appellants who are also the appellants before us. However, the order directed a furnishing of bank guarantee to the extent of Rs. 25 lakhs, such guarantee to be given by the respondents.

(2.) The suit was filed in Calcutta on or about the 7th of May, 2003 by the plaintiffs, who'are the authoress and her husband of the book named "A Woman of Substance". The copyright in that book has been, or is likely to be, allegedly infringed. Claims for infringement are also made with regard to two sequels of the said book and the serialised television version thereof which were produced by the authoress' husband namely the 2nd appellant.

(3.) The complaint is against a serial called "Karishma-The Miracle of Destiny" which has been financed and is quite ready to be produced and televised by the 1st respondent who are a public limited company. They bear the Sahara name, and under that name there are several business undertakings running in India.