CHELLAPPASWAMY Vs. KPSINGARAVELU MUDALIAR

JUDGEMENT

(1.) There is a provision in Section of the Copyright ct of 1847, that a certified copy of the entry in the Copyright Register Book is prima facie evidence of the proprietorship of the person mentioned therein, to the copyright of the book in question. Such prima facie proof cannot be said to have been rebutted by anything in the complainant?s statements before the Magistrate. That provision has no doubt, been repealed by the new Act of 1914 and though the new Act grants, by Section 24, Clause (a), of the first Schedule to the owners of existing copyrights, rights at least as valuable as the rights given under the repealed Act, the rule of evidence is not reproduced in the new Act.

(2.) Assuming, therefore, that the complainant ought to prove his case, Section 114 of the Evidence Act can be invoked in his favour Further, his statements before the Magistrate do not show that he claimed to be the joint author of the work as stated by the Magistrate.

(3.) The further statement attributed to him that the author himself made the first publication, is evidently a mistake. The Magistrate?s statement of the complainant obtaining the copyright by making a false declaration, is rather far-fetched, as he have denied the authorship of his deceased guru and the certificate of 1888 on which the Magistrate relies, for this observation itself clearly mentions in the first column that the work was produced by the complainant?s Guru.