Madras High Court
M/S.Meta Audio vs M/S.Mass Media Arts on 21 June, 2021
C.S.No.336 of 2006
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.06.2021
CORAM
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
C.S.No.336 of 2006
M/s.META AUDIO,
Rep. by its Prop. S.Haja Mohideen,
Having office at
No.37, II Floort,
Wallers Road,
Anna Salai, Chennai – 600 002. ...Plaintiff
.Vs.
1.M/s.MASS MEDIA ARTS,
Rep. by its Proprietor Radapandian
Having Office at
No.38/F-12/A, Sumukha Apartment,
IInd Street, Parthasarathi Nagar, Adambakkam,
Chennai – 600 088.
2.G.Sathya
3.M/s.UNITED INDIA EXPORTERS
Rep. by its Partner Mohammed Yahiya
Having Office at
No.73, Purasawalkam High Road,
Chennai – 600 007. ... Defendants
Plaint filed under Section 55, 56 and 62 of the Copyright Act,
1957 read with Order IV Rule 1 of the Original Side Rules praying for:
Page No.1/5
https://www.mhc.tn.gov.in/judis/
C.S.No.336 of 2006
a) A permanent injunction restraining the first, second and third
defendant herein, their men, agents, servants, authorized persons or any
one claiming under them or through them from releasing, distributing,
exhibiting or exploiting the picture, titled “Suyetchai M.L.A.” starring
Sathyaraj, Goundamani, Prakshraj, Manthra and others, Music by Sabesh
Murali and Directed by Guru Dhanapal, without settling the claims of the
plaintiff and
b) for costs of the suit.
For Plaintiff : No appearance
For Defendants : Mr.A.Chidambaram for D1
Ms.Kavitha Deenadayalan
for Mr.V.Deenadayalan for D2
********
JUDGMENT
The plaintiff has come up with the above suit seeking
a) A permanent injunction restraining the first, second and third
defendant herein, their men, agents, servants, authorized persons or any
one claiming under them or through them from releasing, distributing,
exhibiting or exploiting the picture, titled “Suyetchai M.L.A.” starring
Sathyaraj, Goundamani, Prakshraj, Manthra and others, Music by Sabesh
Murali and Directed by Guru Dhanapal, without settling the claims of the
Page No.2/5
https://www.mhc.tn.gov.in/judis/
C.S.No.336 of 2006
plaintiff and
b) for costs of the suit.
2. None appears for the plaintiff. Heard Mr.A.Chidambaram,
learned counsel appearing for the 1st defendant and Mrs.Kavitha
Deenadayalan, learned counsel appearing for the 2nd defendant.
3. Mr.A.Chidambaram, learned counsel appearing for the 1st
defendant would submit that the movie has been released even in the year
2006 and therefore nothing survives in the suit.
4. Considering the prayer in the suit, I am also of the opinion that
the suit does not survive. Therefore, the suit is disposed of as having
become infructuous. No costs.
21.06.2021
dsa
Index : No
Internet : Yes
Non-speaking order
List of the witnesses examined on the side of the plaintiff: Nil
Page No.3/5
https://www.mhc.tn.gov.in/judis/
C.S.No.336 of 2006
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
21.06.2021
dsa
Page No.4/5
https://www.mhc.tn.gov.in/judis/
C.S.No.336 of 2006
R.SUBRAMANIAN, J.
dsa
C.S.No.336 of 2006
21.06.2021
Page No.5/5
https://www.mhc.tn.gov.in/judis/
