Mr.N.Sairam vs Mr.C.H.Vamsy Krishna Srinivas
2023 Latest Caselaw 412 Mad

                                                                              C.S.No.435 of 2017




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 06.01.2023

                                                     CORAM

                                  THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                                C.S.No.435 of 2017


                     Mr.N.Sairam
                     Proprietor of M/s.VVS Creations,
                     No.2C, IInd Floor, Nandhitha Apartments,
                     No.47 Thirumalai Pillai Road,
                     T.Nagar, Chennai – 600 017.           ... Plaintiff


                                                         Vs

                     1.Mr.C.H.Vamsy Krishna Srinivas,
                       Proprietor of M/s.SVK Cinema
                       Flat No.101, Satya Mandir, Film Nagar,
                       Jubilee Hills, Hyderabad,
                       Telangana State,
                       Permanent residing at No.9-7, 40/7/2, Lakshmi Nagar,
                       Sivajipalem,
                       Visakhapatnam – 530 017.

                     2.Mr.Kaushal Kishore,
                       Proprietor of M/s.Professional Creations,
                       No.1-B, Dhananjay Chambers,
                       Yousuf Guda Main Road,
                       Ameerpet, Hyderbad,
                       Telangana State.

                     1/5
https://www.mhc.tn.gov.in/judis
                                                                                    C.S.No.435 of 2017



                     3.Mr.R.P.Bala
                       Proprietor of M/s.R.P.Films,
                       No.5/3 Kamaraj Street,
                       Gandhi Nagar, Saligramam,
                       Chennai – 600 093.

                     4.M/s.Real Image Technology (P) Ltd,
                       Rep by its Director,
                       No.42 Dr.Ranga Road, Mylapore,
                       Chennai – 600 004.

                     5.The President,
                       M/s.Film & Television Producers,
                       Guild of South of India,
                       No.B1, Rams Flat,
                       No.19, Jagatheswaran Street,
                       T.Nagar, Chennai – 600 017.                        ... Defendants

                     Prayer: This Civil Suit is filed under Order IV Rule 5 of the Original Side
                     Rules read with Order VII Rule 1 of the Code of Civil Procedure, 1908
                     read with Section 51 and 61 of the Copy Right Act, 1957, prayed for a
                     Judgment and Decree:-


                                  a) Granting a Permanent Injunction restraining the 3rd defendant
                     or any one claiming under him from attempting to dub the Telugu Film
                     “RA RA Krishnayya” into Tamil as per the purported agreement dated
                     26.10.2016 of the 3rd defendant claiming to have received the rights to dub
                     in Tamil from the 1st defendant;
                                  b) Granting such further or other reliefs as this Court deems fit
                     and

                     2/5
https://www.mhc.tn.gov.in/judis
                                                                                 C.S.No.435 of 2017




                                  c) Granting exemplary costs against the 3rd defendant who has
                     been attempting to infringe the copyright of the plaintiff to dub Telugu
                     Film in question in Tamil.


                                           For Plaintiff      : No appearance


                                           For Defendants     : No appearance


                                                     JUDGMENT

When the suit was taken up for hearing on 19.12.2022, there

was no representation on behalf of the plaintiff. Hence, the suit was

directed to be listed on 03.01.2023. Again, when the suit was taken up for

hearing on 03.01.2023, there was no representation on behalf of the

plaintiff. Hence, the suit was directed to be listed on 06.01.2023. Even

today, there is no representation either on behalf of the plaintiff or on

behalf of the defendants.

https://www.mhc.tn.gov.in/judis C.S.No.435 of 2017

2. It appears that the plaintiff is not interested in prosecuting the

case. Hence, this suit is dismissed for non-prosecution. No costs.

06.01.2023

Internet : Yes / No Index : Yes / No Speaking Order/Non-Speaking Order

jas

https://www.mhc.tn.gov.in/judis C.S.No.435 of 2017

C.SARAVANAN, J.

jas

C.S.No.435 of 2017

06.01.2023

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