Sanjay Kumar Lalwani vs M/S.Chimbu Cine Arts
2023 Latest Caselaw 4397 Mad

                                                                     C.S.No.294 of 2016

                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 18.04.2023

                                                   CORAM:

                                  THE HONOURABLE Mr. JUSTICE S.SOUNTHAR

                                              C.S.No.294 of 2016
               Sanjay Kumar Lalwani
               Proprietor of SN MEDIA
               No.13, Clemens Road, Purasawalkam,
               Chennai – 600 007.                                   ...Plaintiff

                                                     Vs.

               1. M/s.Chimbu Cine Arts
                  Represented by its Proprietor Mr.T.Rajhendherr,
                  No.4, Hindi Prachar Saba Street,
                  T.Nagar,
                  Chennai – 600 017.

               2. M/s.Thenandal Films
                  Represented by Mr.N.Ramasamy Alias Murali
                  No.8, 80 Feet Road, Thevar Thottam,
                  Saligramam, Chennai – 600 093.

               3. M/s. Prasad Colour Laboratory
                  28, Arunachalam Road,
                  Saligramam, Chennai – 600 093.

               4. Scrabble Entertainment Ltd,
                  33/1, 1st Floor, Walajah Road,
                  Chepauk, Chennai – 600 002.


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                                                                                C.S.No.294 of 2016

               5. UFO Money India Ltd,
                  175/3 & 4, Kumaran Colony Main Road,
                  J.B.Towers, Vadapalani, Chennai – 26.

               6. Real Image Media Technology Pvt Ltd.,
                  42, Dr.Ranga Road,
                  Mylapore, Chennai -4.

               7. PXD
                  28, Arunachalam Road,
                  Saligramam, Chennai - 93                                     ... Defendants


               PRAYER: This Civil Suit is filed under Order IV Rule 1 of High Court O.S.
               Rules, 1956 read with Sections 54 and 55 of the Copyright Act, 1957 Order
               VII Rule 1 of C.P.C.; praying to pass the judgment and decree:-
                         A. Directing the first Defendant to pay a sum of Rs.1,39,19,300/- to the
               plaintiff towards principal and interest outstanding as on 20.05.2016 and
               subsequently pay 36% interest on Rs.1,09,00,000/- from the date of filing the
               plaint till the recovery of the suit amount.
                         B. To Declare that the plaintiff is the exclusive copy right holder in
               respect of Tamil film “ IDHU NAMMA AALU” (Tamil) Starring Simby,
               Nayan Thara and others, Directed by Pandiaraj, Laboratory: Prasad Colour
               Lab Chennai in respectof North Arcot and South Arcot district as known in
               film trade.
                         C.To Grant permanent injunction restraining the defendants or their
               men, agent from releasing the Tamil Film “ IDHU NAMMA AALU”(Tamil)
               Starring Simby, Nayan Thara and others, Directed by Pandiaraj, Laboratory:

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                                                                                   C.S.No.294 of 2016

               Prasad Colour Lab Chennai on 27.05.2016 or any other date without paying
               the plaintiff a sum of Rs.1,39,19,300/- with subsequent interest.
                         D. Direct the first defendant to pay the costs of the suit;


                                      For Plaintiff       :   Mr.K.P.Sathish Kumar
                                                              for M/s.Ojas Law Firm
                                      For Defendant 1     :   M/s.Waraon and Sairams


                                                      JUDGMENT

The learned counsel for the plaintiff made an endorsement in the

plaint, seeking leave of this Court to withdraw the suit. In view of the

endorsement made by the learned counsel, leave is granted. The suit is

dismissed as withdrawn. There shall be no order as to costs.

18.04.2023

nti Index:Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis C.S.No.294 of 2016

S.SOUNTHAR, J.

nti

C.S.No.294 of 2016

18.04.2023

https://www.mhc.tn.gov.in/judis