- (1.) This appeal is directed against the judgment of the learned Single Judge of the Andhra Pradesh High Court whereby he allowed the appeal filed by respondent No.1 and decreed the suit filed by the said respondent for grant of a declaration that it is having exclusive worldwide video rights of VCD/DVD and other formats of video rights in respect of 15 Telugu films for which it had entered into an agreement dated 27.8.2001 with M. Srinivasa Rao and also for restraining the appellant and respondent Nos.2 and 3 from producing or selling VCDs/DVDs or any other video format of those films in any form of exploitation.
(2.) M/s. Vijaya Production Private Limited (hereinafter referred to as "the Producer") produced 15 Telugu films. By an agreement dated 28.9.1987, the Producer granted the sole and exclusive video rights of the films to M/s. Jyothi Video for a period of seven years. During the currency of that agreement, the Producer gifted the films to M/s. Nagireddy Charities (respondent No.3) represented by its Managing Trustee, Shri B. Nagireddy. Respondent No.3 entered into an agreement of lease with respondent No.2- M/s. Vijaya Pictures whereby the rights of theatrical and non-theatrical distribution, exhibition and exploitation including video and TV rights were given to respondent No.2 for the areas of Andhra and Nizam for a period of 20 years commencing from 1.1.1975 for a consideration of Rs.20 lakhs. By another agreement dated 25.6.1990 (Exhibit A-4) the term of agreement dated 10.1.1975 was extended by 70 years with effect from 1.1.1995. The relevant portions of that agreement are extracted below: "Whereas the Lessors are the absolute owners in possession of the negatives, holding the entire rights for the Indian Union of the Telugu Talkie pictures produced by M/s Vijaya productions Private Ltd., as specified hereunder, the rights of which have been assigned absolutely by way of gift by the said Vijaya Productions Private Ltd., in favour of the Lessors. Whereas the Lessors have already granted to the Lessees, the exclusive lease rights of exploitation of their several Black and White and Colour pictures for the territory of Andhra and Nizam by way of agreement of lease dated 10.1.1975 for a period of 20 years from 1st of January, 1975. Whereas the Lesees have approached the Lessors to grant unto them the exclusive lease rights of Theatrical and Non-theatrical distribution, exhibition and exploitations of the several pictures by way of lease, in respect of the areas of Andhra and Nizam as known in the Film Trade, for a further period of 70 (seventy) years from the date of expiry of the present lease agreement i.e. from 1st January 1995 and to transfer complete pictures negatives in favour of the Lesees herein. NOW THIS AGREEMENT WITNESSETH AS FOLLOWS:- 1. The Lessors hereby grant us the Lessees as the rights of Theatrical and Non-Theatrical distribution, exhibition and exploitation by way of lease of the following Black and White Telugu Pictures produced by M/s Vijaya Productions Pvt. Ltd. Madras 600 020 including the video and T.V. Rights thereof 1. Shavukaru 2. Pathala Bhairavi 3. Pellichehi Choodu 4. Chandraharam 5. Missamma 6. Maya Bazar 7. Appuchesi Pappukudu 8. Jagadekaveerunikatha 9. Gundamma Katha 10. C.I.D. 12. Umachandi Gowrishankula Katha 13. Rechukka Pagatichukka for the Areas of Andhra and Nizam, and to appropriate to themselves the proceeds earned by them on the said pictures by such exploitation for a period of 70 (seventy) years from 1st January 1995. 4. The Lessees shall have the power to assign this agreement either in part and/or whole to third parties at their discretion, without in any manner affecting the rights of the Lessors under this agreement. 5. It is agreed that the Lessors shall not lease out, sell or exhibit the pictures in the territories for which the rights of exploitation are herein be granted, till the expiry of the agreement. The Lessees also shall not exhibit the pictures in any station outside the territory leased herein. 7. It is understood between the parties herein that this agreement is without prejudice to the 16mm rights; T.V. and Video rights committed by the producers Vijaya Productions (P) Ltd for the various periods with the parties concerned and the Lessees herein are entitled for the said rights after the expiry of the periods committed thereunder."
(3.) A third agreement dated 11.12.1995 (Exhibit A-5) was entered into between respondent Nos.3 and 2 whereby and whereunder copyright for broadcasting of films through satellites, cassettes, disc, cable, wire, wireless or any other system including its transmission through cable system without restriction of geographical areas was assigned to respondent No.2 for a sum of Rs.8 lakhs. The relevant portions of the third agreement are also extracted below: "Now, This Agreement Witneseth: 1. The Assignors irrevocably assign to the Assignees the copyright for broadcasting the said films through satellite, cassette, disc, cable, wire, wireless or any other system including its transmission through cable system without restriction of geographical areas and for this purpose the assigners are authorized to make such copies of recordings on film, taps, disc or such other media as may be required. 2. The Assignors have already delivered to the Assigners the concerned version of the picture and sound negatives of the said films as per the Agreement dated 25-6-1990 between the Assignors and Assignees. 3. The Assignees shall have the full right to broadcast the said Films after subtitling, editing, deleting any portion, altering colour or inserting advertisement, or broadcasting the excerpts, or programme including the excerpts, or part of whole of the sound track only, at their sole and absolute discretion. 4. The Assignees shall be entitled to assign their rights under this Agreement in part or in full to any other party and to broadcast through any authority or agency, at their sole and absolute discretion including Doordharshan's Terrestrial Primary Channels.";