Karnataka High Court
Phonographic Performance Ltd., vs Dream Merchants on 21 November, 2011
Author: B.V.Nagarathna
Bench: B.V.Nagarathna
IN THE HEGH COURT 0? t»(ARN!%T2i'ai<A M amasaaaoaa mags was THE 215? mar 05 NOVEMBER, 201:_.__ EEFGRE THE HGWBLE MRS.3L!STECE me'.rx2;eaG;xR;a*%?:é§:':%:,&»~'.',1'}:----- .
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2. PHONOGRAPHIC PERFOa;<»a.;a;«¢ca'u_'a,, HAVIMG ETS omcg A"? " V CRECENT TOWERS ma FLOOR, B--6s,__ VEERA ESTATE, €)Fi*~._ NEW LINK ROAD, ._ AN9HERI(W)§V1UMBA}I ~ 408 {I53 REP. av P.R;aaHi.J,' ' sxo aTw.:gG--ARA.:§u,, AGED 3%; "
OCC;':7%SST:."'-~*\':-- ' ._ V » APPELLANT {By 55:. 5.9 Am); L {.
3.; g:+_,§,EgM ME§<€vH--;$.$4TS E'&.§'E§"=é':'S & E?x§"E"EP;TAE!\éE'«*§Ef\é"§" GRGUP
-5/1:,'3Q"RE BARK Ram, BENSON TQWN, ' va;xa53;€3A£;:3.£:E 45 ' REP'.'[B'{?; "ifs msasA.5E;r>;, ':'*Vs5:E':.;9.3R.w;%*a:E Pmza " 43; ELECTRGNECS ::m' H'§§U§ mag, V gmxsiggaaaz §a@ swag RE? 8*?' §"§"$ §'«1§§"s§§%$§R., F':ESP{}E'a§$§§'=éT§ (By §¥"§i §%%E'sz'Z5:R.&3 $22 ARERLI; £332'. €fRi} >§<>€<$<¥?<3k>é< THIS MFA ES §*I§.EB L}/0 43 RULE 10"} SF' CPC, §«GfiaEN$'§' "§"§"%E GREIEER §T.2i,{37,ZQi§ ?ASSE{} Gik E,§,§"*«§G.1 EN ;, ClS$Kl483@?G19 0% THE HLE 0? THE XVHI&SDFION§L CHY'CfiflL§U§GE,8AfiGALOR£ Dfi%flSSHfi3EJa§Q3_F§ED we 39 RULES 1 & 2 05 cpc, FGR 11:, "
"ms APPEAL COMENG ms ma mmzsszééx COURT SELIVERED THE Fc3LLovazIm:;; » _. zgosmgwjf' This appeai is fi¥e:$__ agé'é-s}é§t~- the§.v~"--V.oTr§1e:r 21,37/2010 gassed on an 'é'g:..3£:f'3%%=\:a_tiori"aféfézi' ufiger Grder xxxxx we 1 arid 2 §%..%cpc;%L%%M5g,»%.:r§'¢¢..;a;:: ¢?:?c;é§-,, the said appiication has been figgrieved by the dismissai 0f;th'G;.§';)piEicatiierfg th%$ é:;5g).e_aViéhas been flied. "'7§_ "E'iz':§{_<:_ héa_Ed"th,e_»2¥eamed counsei for the appefianég arfad' *.:.%"g'ee':i€%a':*n.§ti~counset for respendents. V. _ 3. i:3'LEfit1g..§3héHCCEi.t'Se of submissien, Eeamed wzsraseé fi"%3F:§3$3i§3 32%-fies §€:a':.fé"is5tate§ that the Enjunctiarz was saught in ' event is be heid Setweerz 22;'Z?[ZG13 1:9 airzé that E5: View af them bemg rm temgarary Enj:::;§§E'1§rg. {ha saéé event hag mgr: §"§8§§ an the gaié fiaiesfi 3f?%é'?€f$?€; iézég aggeai magmas §§%§§"%.§C§§.§§é£$, 'Tifiubmigséon sf the Eearnefi wunsei on baih sides is giaceé an recorfi, Hewever, caunsei ffir the aggeiiant has Stated that Eiae efisewatéens Qr firééimgs given in the impugned ardés' gheuid mi 5;, EnfEuem:e the trial Court in the determination of the s:_.:__i_t: on m€:'Ets. The saizi submésséan is aiso piaceci on a'ec:or.:q2
4. In the resuit, this appea§ is d§sm§_s$_e::£~-...a$:.A_f23'32iMn'g»1 become infmctuous.
It is however made ciéaVf"'1:hat the ebsetv'3,_tE'ens~'1and r L' findings given by the ';_:féa% C§:.§.t{:A'd.ur"2..{3g t.?"1~?L"--C,QAiJfS;.-£8 of the désposat of I.A.I out ofwhich'-:h3§~s'j.éjfigfiéeéji"arises shauid not influence the ts::'ai__ Cou%fi"'»=i¥j:EiV¢'0f the suit on merits.
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