Madras High Court
Mr.Darwin Rholand vs Mr.Deepan Boopathy on 9 September, 2019
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
C.S.No.19 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 09.09.2019
CORAM
THE HON`BLE MR.JUSTICE N.SATHISH KUMAR
C.S.No.19 of 2017
Mr.Darwin Rholand .. Plaintiff
Vs.
1. Mr.Deepan Boopathy
Prop. M/s.Rebel Studio,
No.4/6, Shree Balaji Apartments,
Rajambal Street, T.Nagar,
Chennai – 600 017.
2. M/s.J.S.K.Film Corporation,
Rep. by J.Satish Kumar,
No.47, Giriappa Road,
T.Nagar, Chennai – 600 017.
3. M/s.Gemini Colour Laboratories,
Rep. by its Manager (Lab – Incharge)
Vembuliamman Kovil Street,
Virugambakka, Chennai – 600 092.
4. Real Image Media Technologies (Pvt.) Ltd.,
No.7G, 3rd Street, Balaji Nagar,
Royapettah, Chennai – 600 014.
5. Qube,
No.42, Ranga Road,
Mylapore, Chennai – 600 004.
6. UFO Moviez,
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C.S.No.19 of 2017
No.34, Wallajah Road,
Chepauk, Chennai – 600 002.
7. M/s.Prasad Xtreme Digital,
Arunachalam Road,
Saligramam, Chennai – 600 093. .. Defendants
Civil Suit filed under Order IV Rule 1 of Original Side Rules read with Sec.
62 of the Copy Right Act 1957 and Order VII Rule 1 CPC for the following
judgment and decree :
i) For declaration that the plaintiff alone is the sole and absolute owner of
the entire world negative rights of the picture titled “Mellisai” (Tamil colour,
Scope) later changed as “Puriyatha Puthir” as per the assignment agreement
dated 10.05.2014 among himself and the first defendant,
ii) For a permanent injunction restraining the defendants herein their
agents, servants, distributors or anybody claiming through or under them from
them in any manner infringing the copyright of the plaintiff in respect of the
picture titled “Mellisai” (Tamil, colour, Scope) later changed as “Puriyatha Puthir”
either by dealing with or releasing, distributing, exhibiting or exploiting the said
picture anywhere in the world or in any other manner whatsoever,
iii) Directing the defendants to pay the costs of the suit.
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C.S.No.19 of 2017
For Plaintiff : Mr.A.Chidambaram
For defendant : --
JUDGMENT
When the matter was taken up today, the learned counsel for the plaintiff submitted that the matter has been settled between the parties and the suit may be dismissed as withdrawn and also made an endorsement to that effect.
2. In view of the same, this suit is dismissed as settled out of Court.
Court Fee to be refunded to the plaintiff as per law.
09.09.2019
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Index : Yes/No
Internet : Yes/No
Speaking/Non-Speaking Order 3/4 http://www.judis.nic.in C.S.No.19 of 2017 N.SATHISH KUMAR, J.
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