P.N.Mookerjee, J. - (1.) These appeals are by the plaintiff and they arise out of two suits for damages, injunction and other reliefs in respect of an alleged infringement of the plaintiff's copyright against the defendants.
(2.) The suits have been dismissed by the learned Judge of the City Civil Court on the preliminary ground that the suits were not entertainable by the said court.
(3.) The short question, which arises for consideration in these appeals, is whether the learned Judge of the Court below was right in his aforesaid view.;