December 5,2018:

Canadian singer Abel Makkonen Tesfaye, popularly known by his stage name ‘The Weeknd’, is being sued by Eymun Talasazan, a comic book writer, over the comic book The Weeknd which has been launched in collaboration with Marvel.

The comic Weeknd created earlier this summer revolved around his alter-ego by the name of ‘Starboy’, which was also a hit single by the Canadian singer in the album of the same name.

The lawsuit rests upon the fact that Eymun Talasazan came up with an idea four years ago of building a comic book universe that “revolved around Rhythm & Blues and Rap Stars”.

The writer also approached the singer’s team to incorporate ‘Starboy’ into his comics following the release of the famous song. Also, Talasazan filed a trademark for ‘Starboy’ as his comic book hero.

Even though the singer and the comic writer never got around to working together, Talasazan alleges that Weeknd was aware of the ‘Starboy’ character and that Talasazan had already filed a trademark for that character.

Kirk Schenck, Talasazan’s attorney pursued legal action stating that the comic published by Marvel had a “near identical premise” of what Talasazan vision of the comic was. In the lawsuit, Talasazan is suing the Canadian singer for trademark infringement and wants all the copies of the comic book to be recalled and destroyed.

Talasazan’s lawyer said in an interview, “This is not a case about who created or first used the term 'Starboy.' This case will decide if a songwriter automatically (without filing a trademark application) obtains trademark protection for all later uses of a word, even if those later uses have nothing to do with albums, song titles, music or lyrics.”

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