Delhi High Court
Interlude Technologies Through ... vs Popular Entertainment Network ... on 23 November, 2015
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) No. 2339/2007
% 23rd November, 2015
INTERLUDE TECHNOLOGIES THROUGH ITS PROPRIETOR
..... Plaintiff
Through: Mr. M.S.Ahluwalia, Advocate.
Versus
POPULAR ENTERTAINMENT NETWORK LTD. & ORS. ..... Defendants
Through:
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA
To be referred to the Reporter or not?
VALMIKI J. MEHTA, J (ORAL)
1. Plaintiff M/s Interlude Technologies, a proprietorship concern
through proprietor Sh. Amit Sharma, has filed the present suit against a total
of 8 defendants alleging infringement of copyright, passing off, seeking
rendition of accounts, etc with respect to the case of the plaintiff that
defendants have violated the copyright of the plaintiff in the animated
feature film 'Ramayana' created by the plaintiff.
2. Defendants have not appeared in the suit and have been
proceeded ex parte. Though originally the defendant no.5 appeared and
contested the suit however the defendant no.5 thereafter chose not to appear
CS(OS) No. 2339/2007 Page 1 of 5
and was proceeded ex parte. Vide a detailed Order dated 13.4.2009 of a
learned Single Judge of this Court, interim injunction in favour of the
plaintiff was confirmed and the defendants were restrained from in any
manner violating the copyright of the plaintiff in the animation film
'Ramayana' either by telecasting the same or in any other manner.
3. The case of the plaintiff is that the plaintiff is engaged in the
manufacturing and publishing of animated cinematographical films and their
licensing and distribution etc. Plaintiff states that he does his business by
manufacturing and publishing animated films and videos in various
categories. The various steps required for preparation of animated films
with respect to which plaintiff has a copyright are stated in para 2 of the
plaint as under:-
"i) The first step is to write a script for the given subject. Scripts
comprises of narrations and dialogues of various characters.
The script is then edited and finalised.
ii) The finalized script is then given shape in the S/W process flow
chart from of wherein everything is explained in detail. The
software development done as per the S/W process flow chart.
iii) The story board comprising of voice over, narrations and
dialogue delivery is then sent to Plaintiff in house digital sound
studios wherein where in professional voice artist and mimicry
artist record voices and narration for the given characters. The
recorded voice is edited and background sound/music and
special effects is inserted according to the storyboard.
CS(OS) No. 2339/2007 Page 2 of 5
iv) Now the story board is ready for the development team, who
first of all identify all the characters used in the story boards
and start drawing the characters in every angle, once all the
characters are drawn they are given movement through various
animation tools simultaneously voice/music is synchronized
according to story board.
v) Once everything is animated as per the story board final video
is rendered and then it is edited by the editor who check for
mistakes/discrepancies, if any.
vi) It is rectified for any mistakes/discrepancies and again the final
video is rendered and a final Master CD is written/burnt.
vii) Plaintiff then make multiple copies of the above made final
products Master CD with the help of Plaintiff in house multi
duplicator machine."
4. Plaintiff pleads that plaintiff has created the animated feature
film 'Ramayana' of which he/it has the original source code. Defendant
no.7/ETC Network and defendant no.8/Zee TV Network are the TV
channels which telecast the movies. Defendant no.1 is the company which
has infringed the copyright of the plaintiff. Defendant nos. 2 to 4 are the
Directors or the persons in-charge of the defendant no.1/company.
Defendant nos. 5 and 6 as per the plaintiff were in the employment of the
plaintiff and they are the persons who are stated to have stolen the copyright
material of the plaintiff and given it to defendant nos. 1 to 4.
CS(OS) No. 2339/2007 Page 3 of 5
5. Plaintiff has filed his affidavit by way of evidence and has
proved the creation of the animated film 'Ramayana' and which is an
original literary work and a copyright material as per Section 2(o) and
Section 13(1)(a) of the Copyright Act, 1957. The idea was developed by the
plaintiff in the year 2004 whereafter he created the script in a year or two
thereafter. The copy of frame by frame character illustration has been
exhibited by the plaintiff alongwith the affidavit by way of evidence as
Ex.PW1/3(colly) and in the other vernacular languages as Ex. PW1/4(colly).
The source code is exhibited by the plaintiff as Ex.PW1/5(colly). The pirated
CDs of the defendants which violate the copyright of the plaintiff have been
filed and proved as Ex.PW1/6 to Ex.PW1/8. There is no cross-examination
of the plaintiff to the affidavit by way of evidence filed and various
documents which have been exhibited.
6. Counsel for the plaintiff does not press for damages but only
prays for costs of the present suit in addition to its relief of injunction which
has been claimed.
7. In view of the above discussion and the plaintiff having proved
his/its case by his/its affidavit by way of evidence, the suit of the plaintiff is
decreed and defendants are restrained from in any manner violating the
CS(OS) No. 2339/2007 Page 4 of 5
copyright of the plaintiff in the animated film 'Ramayana' or any other
copyright work which is identical or nearly identical to the work of the
plaintiff or which will result in violation of the copyright of the plaintiff in
the feature film 'Ramayana'. Plaintiff is also entitled to costs of the suit.
Suit is decreed accordingly. Decree sheet be prepared.
NOVEMBER 23, 2015 VALMIKI J. MEHTA, J.
ib
