KISHORE KUMAR Vs. FELLINI T.P.

JUDGEMENT

(1.) Heard the learned counsel for the applicant-plaintiff. For the sake of convenience the applicant and Respondents shall be referred to as plaintiff and defendants as per their ranks in the plaint.

(2.) The plaintiff appears to have authored a screenplay for a yet to be directed and produced Tamil Film "JAWA". The plaintiff appears to emailed a synopsis of the plot for the aforesaid film to the sixth Respondent on 16/4/2018 and on 21/10/2018 with a hope to direct the movie with the sixth defendant as the main protagonist.

(3.) The plaintiff has also registered a synopsis of the screenplay as per the industry practice and the complete screenplay for the aforesaid film with the South Indian Film Writers Association on 9/11/2018 and on 13/3/2020 respectively.