A.PARANDHAMA REDDY Vs. SHIVANI SHIVATMIKA MOVIES

JUDGEMENT

(1.) Heard learned counsel for the petitioner/plaintiff and learned counsel for respondent/defendant no.1.

(2.) Parties are referred to as arrayed in the suit. Plaintiff filed suit praying to grant decree to pay 87,10,000/- along with interest @ 24% per annum by the defendant no.1, to restrain the first defendant from alienating the rights of Telugu movie 'SEKHAR' and to restrain defendant nos.11 to 13 from screening the Telugu Talkie picture 'SEKHAR'. Along with the suit, plaintiff filed three Interlocutory Applications i.e., 874 to 876 of 2022 under Order XXXIX Rules 1 and 2 of Code of Civil Procedure, 1908 (for short, CPC) praying to restrain defendants 11 to 13 from Telecasting/ Transmitting the movie "SEKHAR"; to restrain defendant no.1 from alienating the Digital and Satellite rights to defendants 2 to 10; and to direct defendant no.1 to deposit an amount of 87,10,000/-failing which to attach picture negative of the movie, respectively in three IAs. In I.A.No.876 of 2022, the Court below asked the defendant no.1 to show-cause why order of attachment before judgment should not be passed. Notice was served in the said I.A., but defendant did not choose to furnish security or showed cause against attachment and, therefore, by order dtd. 19/5/2022 Court below passed order of attachment before judgment.

(3.) Person by name Sri B.Sudhakar Reddy filed I.A.No.365 of 2022 (old) under Order XXXVIII Rule 10 read with Sec. 151 of CPC praying to raise attachment order. The plaintiff counsel reported no objection for screening of the film provided screening proceeds are deposited in a bank account for securing the suit amount. Accordingly, said application was allowed directing the petitioner therein to open a separate bank account for keeping the amount derived from screening the film in that account to the extent of suit amount.