Delhi High Court
M/S Phonographic Performance Ltd vs Lizard Lounge & Others on 2 July, 2008
Author: Badar Durrez Ahmed
Bench: Badar Durrez Ahmed
THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 02.07.2008
+ IA 2399-2400/2006 in CS(OS) 1774/2005
M/S PHONOGRAPHIC PERFORMANCE LTD ... Plaintiff
- versus -
LIZARD LOUNGE & OTHERS ... Defendants
Advocates who appeared in this case:
For the Plaintiff : Mr Sandeep Sethi, Sr Advocate with
Mr Pragyan Sharma and Ms Kanika Mehra
For the Defendant No.5 : Mr Naushad Alam
For the Defendant Nos.4 & 9. : Mr K.K. Sharma
For the Defendant No. 7 : Ms Pratibha M. Singh with Ms Pema Yeshey
For the Defendant Nos.11 &15 : Ms Bimla Sharma
For the Defendant No.13 : Mr D.R. Bhatia
CORAM:-
HON'BLE MR JUSTICE BADAR DURREZ AHMED
1.Whether Reporters of local papers may be allowed to see the judgment ? YES
2. To be referred to the Reporter or not ? YES
3. Whether the judgment should be reported in Digest ? YES BADAR DURREZ AHMED, J
1. As indicated in the order dated 19.03.2008, the counsel appearing for the defendant No.7 as well as the counsel appearing for the defendants 4 and 9 had raised the issue of maintainability of the present suit. The identical issue had been raised in a similar suit filed by the same plaintiff. Detailed arguments had been addressed in an application under Order 7 Rule 11, CPC [IA No.334/2005] in the said suit [CS(OS) 1498/2004]. The counsel for the parties are the same and IA No.2399-2400/06 in CS(OS) 1774/05 Page No.1 of 3 they reiterated the arguments made in that application for the present suit also.
2. The said IA 334/2005 has been allowed by a detailed judgment delivered today. The plaint in CS(OS) 1498/2004 has been rejected. The following two questions had been considered in that application:-
1. Whether, in view of the provisions of sections 33 and 34 of the Copyright Act, 1957, a suit for infringement of copyright would be maintainable at the instance of a registered copyright society in the absence of the owner of the copyright?
2. Whether, in view of the provisions of section 61 of the Copyright Act, 1957, inasmuch as the owner of the copyright has not been made a party to the present suit, the same would be liable to be rejected on the ground of non-impleadment of a necessary party ?
By virtue of the judgment in IA 334/2005, in answer to the said questions, it has been held that the suit at the instance of the registered copyright society (the plaintiff herein) would not be maintainable. The reasoning employed in that decision would apply with equal vigour to the present case. Consequently, the plaint in the present suit is also liable to be rejected. It is ordered accordingly. IA No.2399-2400/06 in CS(OS) 1774/05 Page No.2 of 3 All interim orders stand vacated and any other pending applications also stand disposed of.
BADAR DURREZ AHMED (JUDGE) July 02, 2008 dutt IA No.2399-2400/06 in CS(OS) 1774/05 Page No.3 of 3