Madras High Court
Asianet Communications (P) Ltd vs Surya T.V on 6 July, 2021
C.S.No.245 of 2000
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.07.2021
CORAM
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.S.No.245 of 2000
Asianet Communications (P) Ltd.
Represented by its DGM (Finance)
Srinivasa Raghavan ...Plaintiff
.Vs.
1.Surya T.V.
A Unit of Sumangali Publications (P) Ltd.,
Represented by its Managing Director
Kalanidhi Maran
2.Vachimo Films,
A Film producing Concern,
Represented by Somasekaran Nair,
No.16, Royal Villa,
Kottur Garden,
4th Main Road, Madras – 60o 085. ... Defendants
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C.S.No.245 of 2000
Plaint filed under Sections 55 and 62 of Copyright Act, 1957 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, their
agents, men, representative, agents, assigns and anyone whosoever
claiming through the defendants from in any manner infringing the
plaintiff's copyright in respect of the exclusive Satellite Television
Telecast rights of the Malayalam Feature Film “ITHU MANJUKALAM”
directed by Sri THULASIDAS and enacted by Suresh Gopi, Manoj
K.Jayan, Urvasi, etc., in whole or a reproduction of any part thereof, by
exploitation for public or private viewing by broadcasting on the first
defendant's channel or on any other channel by satellite telecast;
b) Directing the first defendant to pay to the plaintiff damages
amounting to a sum of Rs.3,00,00/- (Rupees Three Lakhs Only) along
with interest at 12 percent per annum from date of plaint till date of
realisation and
c) For costs of the suit.
For Plaintiff : Mr.Perumbulavil Radhakrishnan
For Defendants : Mr.Y.Anil Kumar for D1
********
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C.S.No.245 of 2000
JUDGMENT
The suit has been filed by the plaintiff seeking
a) For a permanent injunction restraining the defendants, their
agents, men, representative, agents, assigns and anyone whosoever
claiming through the defendants from in any manner infringing the
plaintiff's copyright in respect of the exclusive Satellite Television
Telecast rights of the Malayalam Feature Film “ITHU MANJUKALAM”
directed by Sri THULASIDAS and enacted by Suresh Gopi, Manoj
K.Jayan, Urvasi, etc., in whole or a reproduction of any part thereof, by
exploitation for public or private viewing by broadcasting on the first
defendant's channel or on any other channel by satellite telecast;
b) For a direction to the first defendant to pay to the plaintiff
damages amounting to a sum of Rs.3,00,00/- (Rupees Three Lakhs Only)
along with interest at 12 percent per annum from date of plaint till date of
realisation and
c) For costs of the suit.
2. Mr.Perumbulavil Radhakrishnan, learned counsel appearing for
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C.S.No.245 of 2000
the plaintiff would submit that he has got instructions to withdraw the
suit.
3. The statement of the counsel 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.245 of 2000
R.SUBRAMANIAN, J.
dsa
C.S.No.245 of 2000
06.07.2021
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