CINEMAX INDIA LIMITED Vs. FILM DISTRIBUTORS ASSOCIATION

JUDGEMENT

(1.) Order under section 27 of the Competition Act, 2002.

(2.) THE present information under section 19(1)(a) of the Competition Act, 2002 ('the Act') was filed by M/s. Cinemax India Limited ('the Informant') against M/s. Film Distributors Association (Kerala) [FDA (K)] ('the Opposite Party') alleging inter alia contravention of the provisions of sections 3 and 4 of the Act.

(3.) THE Opposite Party is an association of film distributors registered under the Travancore -Cochin Literary, Scientific and Charitable Societies Registration Act -XII of 1955. Its objective is to encourage and promote proper distribution of feature films in the State of Kerala and to safeguard the interests of film distributors, who are its members. It is stated that there are about 221 distributors in Kerala, who are the members of FDA (K). In addition, it is stated that there are about 20 other distributors who are not the members of FDA (K) in the State of Kerala.