Madras High Court
M/S.Sun Tv Network Ltd vs M/S.Atlantic Cinema on 6 July, 2021
C.S.No.938 of 2008
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.07.2021
CORAM
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.S.No.938 of 2008
M/s.SUN TV Network Ltd.,
Rep. by its Manager (Programming),
L.Jotheeswaran,
No.4,Norton Road,
Mandaveli,
Chennai – 6000 028. ...Plaintiff
.Vs.
1.M/s.Atlantic Cinema,
Rep. by its Proprietor
S.Umapathy,
Having Office at 12, Parthasarathy Street,
Saligramam, Chennai – 600 094.
2.M/s.Vaigai TV rep. by its Manager,
Having Office at 20/44, Kakkan Street,
Shenoy Nagar, Madurai – 20.
3.M/s.Media TV rep. by its Manager,
Having Office at 12/18, Vaithinatha Iyer Street,
Shenoy Nagar, Madurai – 20.
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C.S.No.938 of 2008
4.M/s.Krishna TV rep. by its Manager,
Having Office at No.1 Malligai Malar Street,
Bharathi Nagar, Krishnapuram Colony,
Madurai – 14.
5.M/s.R TV rep. by its Proprietor,
Having Office at 6/44, Kakkan Street,
Shenoy Nagar, Madurai – 20.
6.M/s.Goldent TV rep. by its Authorised Person,
Having Office at GF-2, 2, Thirumukkulam South Street,
Thallakulam, Madurai – 2.
7.M/s.Gemini Colour Laboratory,
No.28, New Bangaru Colony,
West K.K.Nagar,
Chennai – 600 078. ... Defendants
Plaint filed under Order VII Rule 1 of the Code of Civil Procedure
read with Sections 55 and 62 of the Copyright Act read with Order IV
Rule 1 of the Original Side Rules praying for a judgment and decree :
a) For a permanent injunction restraining the defendants 2 to 6,
their men, agents, assignees or any other person or persons claiming
through them from in any manner infringing the plaintiff's copy rights in
the suit Film “Kadhalil Vizhunthen” (Tamil Colour), starring Nakul,
Sunena, Livingston and others and directed by Mr.P.V.Prasath, inclusive
of the rights of Satellite Service, Terrestrial Television Broadcast and all
other rights connected therewith including exhibition of the films, songs,
scenes or any part thereof by means of wireless diffusion and by wire for
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C.S.No.938 of 2008
communication to the public through Television Broadcast, cable or any
other more and
b) directing the defendants to pay costs of the suit.
For Plaintiff : Mrs.M.Sneha
********
JUDGMENT
The suit has been filed by the plaintiff seeking
a) For a permanent injunction restraining the defendants 2 to 6,
their men, agents, assignees or any other person or persons claiming
through them from in any manner infringing the plaintiff's copy rights in
the suit Film “Kadhalil Vizhunthen” (Tamil Colour), starring Nakul,
Sunena, Livingston and others and directed by Mr.P.V.Prasath, inclusive
of the rights of Satellite Service, Terrestrial Television Broadcast and all
other rights connected therewith including exhibition of the films, songs,
scenes or any part thereof by means of wireless diffusion and by wire for
communication to the public through Television Broadcast, cable or any
other more and
b) for costs of the suit.
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C.S.No.938 of 2008
2. Mrs.M.Sneha, learned counsel appearing for the plaintiff would
submit that the suit has been settled out of court and seeks permission to
withdraw the suit.
3. The statement of the counsel for the plaintiff is recorded and the
suit is dismissed as withdrawn. No costs.
06.07.2021
dsa
Index : No
Internet : Yes
Non-Speaking order
List of the witnesses examined on the side of the plaintiff: Nil
List of Exhibits marked on the side of the plaintiff : Nil
List of the witnesses examined on the side of the defendants: Nil
List of Exhibits marked on the side of the defendants: Nil
06.07.2021
dsa
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C.S.No.938 of 2008
R.SUBRAMANIAN, J.
dsa
C.S.No.938 of 2008
06.07.2021
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