JA ENTERTAINMENT PVT LTD Vs. SITHARA ENTERTAINMENT

JUDGEMENT

(1.) Present suit has been filed by the Plaintiff seeking permanent injunction restraining Defendants No. 1 and 2 and all others acting on their behalf from making, producing, exhibiting or communicating to the public the suit film (as described hereinafter) or any part thereof in any manner, including but not limited to theatres, television, OTT platforms, etc., so as to infringe Plaintiff's copyright in respect of Remake and Dubbing Rights of the Malayalam film in Hindi language.

(2.) Case of the Plaintiff as set out in the plaint is that in or around March, 2020, Plaintiff's creative team came across a Malayalam film "Ayyappanum Kozhiyum", which was released on 7/2/2020 and was a huge success commercially. Plaintiff decided to remake the film in Hindi language and being a commercially lucrative venture, Plaintiff approached the producer of the film, i.e., Defendant No. 3 and Late Kovakattu (Defendant No. 4 herein is the wife of Late Kovakattu) and sought assignment of Hindi Remake Rights in the Malayalam film.

(3.) Pursuant to negotiations, an Assignment Agreement was executed on 13/5/2020, between Plaintiff and Defendant No. 3 and Late Kovakattu, under which Hindi Remake Rights in the Malayalam film were assigned to the Plaintiff. It is averred that under the said Agreement, Plaintiff was assigned the exclusive, perpetual and irrevocable "Remake and Dubbing" rights, to be exercised in all modes, mediums and formats. The rights assigned, to the extent relevant for the present case included: (a) the sole right to make a new cinematograph film based on the Malayalam film in Hindi language; (b) right to dub the Malayalam film as well as the Hindi remake in any or all languages; and (c) right to subtitle in any language for any purpose through any media. Around July, 2020 Plaintiff commenced pre-production of the Hindi Remake in accordance with rights granted under the Agreement dtd. 13/5/2020.