Time Manager International A/S vs Context Technologies
2006 Latest Caselaw 240 Del

JUDGMENT

Badar Durrez Ahmed, J.

1. During the pendency of this suit the plaintiff and the defendant have arrived at a settlement. The settlement has been reduced in writing in this application. The application has been moved jointly by the plaintiff and the defendant under Order XXIII Rule 3, read with Section 151 of the Code of Civil Procedure, 1908 praying that the compromise be recorded and a decree be passed in terms thereof. This application is signed by Mr Navin Kumar, who is the power of attorney holder of the plaintiff company and by Ms Alena, who is the proprietor of the defendant concern. The application is also signed by the respective counsel for the parties. It is supported by affidavits of the said Mr Navin Kumar and Ms Alena. The same is exhibited as Ext. C-1.

2. The defendant has admitted that the plaintiff is the owner and proprietor of the copyright in the book titled Time Manager - The Key to Personal Effectiveness as well as the book titled TMI - Personal Organisation and the book titled Employeeship - Mobilising everyone's energy to win. The defendant has also stated that it has no intention to publish, distribute or sell any book, which would infringe or violate the copyright in the plaintiffs works referred to in paragraph 2 of the application.

3. I have heard the learned counsel for the parties and have examined the terms of settlement arrived at between the parties and find that the same are lawful. Accordingly, the compromise is taken on record and a decree is passed in terms of the compromise contained in this application Ext. C-1 which shall form part of the decree.

4. No order as to costs.

5. The suit stands disposed of.