REGENT COMPUTRONICS PVT. LTD.

Rajkumari Indira Devi Appellant

V/S

G. Satyaki Respondents

Referred Judgements :-

ASSISTANT COMMISSIONER (CT) LTU,KAKINADA AND OTHERS V. GLAXO SMITH KLINE CONSUMER HEALTH CARE LIMITED [REFERRED TO]
STATE OF UTTAR PRADESH MANBODHAN LAL SRIVASTAVA VS. MANBODHAN LAL SRIVAITAVA:STATE OF UTTAR PRADESH [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY VS. LALA PANCHAM [REFERRED TO]
STATE OF GUJARAT VS. VINAY CHANDRA CHHOTA LAL PATHI [REFERRED TO]
S RAJAGOPAL VS. C M ARMUGAM [REFERRED TO]
SALIGRAM RUPLAL KHANNA VS. KANWAR RAJNATH [REFERRED TO]
HAJI MOHAMMAD ISHAQ WD S K MOHAMMED VS. MOHAMAD IQBAL AND MOHAMED ALI AND CO [REFERRED TO]
THAKAMMA MATHEW VS. M AZAMATHULLA KHAN [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
D S LAKSHMAIAH VS. L BALASUBRAMANIYAM [REFERRED TO]
BALAKRISHNAN VS. MALAIYANDI KONAR [REFERRED TO]
JAI NARAIN PARASURAMPURIA VS. PUSHPA DEVI SARAF [REFERRED TO]
NORTH EASTERN RAILWAY ADMINISTRATION GORAKHPUR VS. BHAGWAN DAS [REFERRED TO]
STATE OF U P VS. KRISHNA MASTER [REFERRED TO]
PREM PRAKASH ALIAS LILLU VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
TOMASO BRUNO VS. STATE OF U.P. [REFERRED TO]
ANDISAMY CHETTIAR VS. SUBBURAJ CHETTIAR [REFERRED TO]
BHARAT SANCHAR NIGAM LIMITED VS. NORTEL NETWORKS INDIA PRIVATE LIMITED [REFERRED TO]
SANJAY KUMAR SINGH VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed by the appellant who is the defendant No.2 aggrieved by the judgment and decree dtd. 7/2/2018 in O.S.No.419 of 2008 on the file of the XI Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The parties are hereinafter referred as arrayed before the trial court.

(3.) The respondent No.1 is the plaintiff. The plaintiff filed the suit seeking permanent injunction restraining the defendants from using, publishing, printing and passing off the copyright works titled as "My country, My people" (modern epic) "Naa-desham Naa-prajalu" and other related literary works written by late Sri G.Seshendra Sharma, who was the father of the plaintiff claiming that the plaintiff was the absolute owner of the copyright works of his father and claimed notional damages of Rs.50,000.00 towards loss of income and loss of reputation along with costs of the suit.

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RAJKUMARI INDIRA DEVI Vs. G. SATYAKI

Referred Judgements :-

JUDGEMENT

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