M/S. Sreedevi Video Corporation vs M/S.Tkp Pictures
2025 Latest Caselaw 4902 Mad

Madras High Court

M/S. Sreedevi Video Corporation vs M/S.Tkp Pictures on 16 June, 2025

                                                                                            OSA (CAD) No.56 of 2023



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED :          16.06.2025

                                                           CORAM :

                                    THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
                                                               AND
                                     THE HON'BLE MR.JUSTICE SUNDER MOHAN


                                              OSA (CAD) No.56 of 2023
                                                        &
                                              C.M.P.No.12160 of 2023


                     M/s. Sreedevi Video Corporation
                     Rep by its Partner Ghanshyam Hemdev
                     Old No. 14, New No.2
                     Vidhyodaya 2nd Cross Street
                     T.Nagar, Chennai 600 014.                                         ..    Appellant

                                                                Vs.

                     1. M/s.TKP Pictures
                        No.4, Salim Crescent Park
                        No. 2 and 3, First Cross, Kamaraj Street
                        Gandhi Nagar, Saligramam
                        Chennai 600 093.

                     2. M/s. Vijaya Colour Laboratory
                        No.9A, Kumaran Colony Main Road
                        Vadapalani, Chennai 600 026.

                     3. B.Thenmozhi                                                    ..    Respondents


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                     Page 1 of 5




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                                                                                                OSA (CAD) No.56 of 2023




                     Prayer : Appeal under Section 13 of Commercial Courts Act, 2015 read with

                     Clause 15 of Letters Patent against the order dated 08.02.2023 in C.S.No.

                     262 of 2020.




                                     For Appellant                     : Mr.K.Harishankar

                                     For Respondents                   : Mr.S.Sivakumar
                                                                         for Respondent-1

                                                                           R2 – Given up

                                                                           R3 – No appearance


                                                            JUDGMENT

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

As regards respondents 2 and 3, suit was proceeded with ex parte.

2. Prayers in the suit were as under:

(a) Declaring that the Plaintiff is the absolute owner of all the copyrights as set out in the Agreement dated 27.11.2004, in the film titled “MALLU VETTY MINOR”;

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(b) For a permanent injunction restraining the Defendants, their men, agents, servants or persons acting on their behalf or claiming through them from in any manner infringing the Plaintiff's copyrights by taking prints or by exploiting any copyrights in the film titled “MALLU VETTY MINOR”;

(c) For costs of the suit; and

(d) For such further or other relief as this Hon'ble Court may deem fit and proper in the circumstances of the case and thus render justice.”

3. The only person who was contesting was defendant No.1, who is

respondent No.1 before us.

4. Shri. Sivakumar for respondent No.1 states respondent No.1 is not

interested and respondent No.1 does not have the copyrights for the film.

Shri. Sivakumar states that if the suit is decreed in favour of plaintiff,

respondent No.1 has no objection.

5. In the circumstances, without going into the details, we grant the

prayers (a) and (b). We clarify that the decree granted is only as against

respondent No.1, namely TKP Pictures and no one else.

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6. Appeal is disposed of. There shall be no order as to costs.

Consequently, the interim application is closed.

                                                (K.R.SHRIRAM, CJ)          (SUNDER MOHAN,J.)
                                                                16.06.2025


                     Index        :          Yes/No
                     Neutral Citation        :    Yes/No

                     kpl




                     To

                     1. The Registrar General
                        High Court, Madras.

                     2. The Sub Assistant Registrar
                        Original Side,
                        High Court, Madras.




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                                                               THE HON'BLE CHIEF JUSTICE
                                                                         AND
                                                                   SUNDER MOHAN,J.


                                                                                      (kpl)









                                                                                              16.06.2025




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