- (1.) The creative intelligence of man is displayed in multiform ways of aesthetic expression but it often happens that economic systems so operate that the price-less divinity which we call artistic or literally creativity in man is exploited and masters, whose works are invaluable are victims of piffling payments - so said Justice Krishna lyar.
(2.) To protect those intellects law was enacted in our country in 1957 being the Copy Right Act, 1957" (hereinafter referred to as the "Act of 1957"). Law on the Subject:
(3.) The scheme of the Act of 1957 was elaborately discussed and explained and interpreted by the Apex Court in the case of IPR Society v. EIMP Association reported in AIR 1977 Supreme Court, Page 1443. Their Lordships in paragraphs 8 to 17 of the said judgment analysed the entire scheme of the Act of 1957. Analysis done by Their Lordships is so explicit that no one need to venture the same any more. In any event I dare to do so as I would not be in a position to improve upon what Their Lordships did in the said precedent. I, however, wish to discuss my understanding of the interpretation which would only be relevant to decide the point in issue raised before me.;