RAMESH SIPPY vs. SHAAN R. UTTAMSINGH AND 8 ORS

KPP 1                          NMS No. 406 of 2013
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION  
NOTICE OF MOTION NO. 406 OF 2013
IN
SUIT  NO. 166 OF 2013
Ramesh Sippy                       … Applicant/
                    (Orig. Plaintiff)
In the matter between: 
Ramesh Sippy  … Plaintiff
        vs.
Shaan Ranjeet Uttamsingh and others              ...Defendants
Mr. Janak Dwarkadas, Senior Advocate, along with Ms. Ankita Singhania and Mr. 
Rohan Cama, instructed  by M/s. Bachubhai Munim & Co., for the Plaintiff. 
Dr. Veerendra V. Tulzapurkar, Senior Advocate,  along with Mr. V.R. Dhond, Senior 
Advocate, Dr. B.B. Saraf, Mr. Mohan Jayakar, Mr. Archit Jayakar and Mr. Nikhil 
Wagle, instructed by M/s. Jayakar & Partners, for Defendant Nos. 1, 2, 4, 5 and 6. 
Mr. Rahul Ajatshatru, instructed by M/s. Anand and Anand, for Defendant No.3. 
Mr. Virag V. Tulzapurkar, Senior Advocate, along with Mr. Alankar Kirpekar & Mr. 
Gautam Panchal, instructed by M/s. MAG Legal, for Defendant Nos. 7 and 8. 
Mr. Shiraz Rustomjee, Senior Advocate, along with Mr. Aditya Thakkar, Ms. Faranaaz 
Karbhari, Mr. Rahul Jain and Mr. Nishit Doshi, instructed by M/s. Res Legal, for 
Defendant No. 9.                
                   CORAM :     S.J. KATHAWALLA, J.
Order reserved on      : March 14, 2013
Order pronounced on : April 01, 2013
   
ORDER:
   
1.   The Plaintiff – Ramesh Sippy has filed the above suit claiming   to be the 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 2                          NMS No. 406 of 2013
author and  first owner of the copyright  and also to the  Author's Special Rights in 
the film titled “Sholay” (“the said film Sholay”)  and other four films viz. (i) Seeta 
aur Geeta, (ii) Saagar, (iii) Shaan and (iv) Andaz (“the said other films”).  According 
to the Plaintiff, the Defendants are guilty of infringement of the Plaintiff's copyright 
and the Author's Special Rights in the said film Sholay and the said other films and is 
entitled in law to restrain them from doing so.   The Plaintiff has in the said suit 
th
impugned the Deed of Gift dated  14  September 2000 whereby Defendant No. 4 
has gifted to Defendant No. 5 all rights, title and interest in and to the said original 
th 

Motion Picture titled 'Sholay' (Exhibit­E to the Plaint) and the Agreement dated  20
July 2011 whereunder Defendant No. 5 has given  on license to Defendant Nos. 7 
and 8 the sole and exclusive commercial and non­commercial theatrical rights for 
3D/2D/Digital and all theatrical versions (70mm/35mm) of the said film 'Sholay' for 
a consideration of Rs. 25 crores.  
2. Defendant No.1 is the son of the Plaintiff's late sister (Soni Uttamsingh) and is 
one   of   the   Directors  of   Defendant   No.5   which   claims   to   be   the  owner   of   the 
copyright in the said film Sholay. Defendant No. 2 – Sameer Ranjeet Uttamsingh is 
the brother of Defendant No.1 and is the Director of Defendant No.6 which claims to 
have  rights to distribute the said other films.   Defendant No. 3 – Sascha Vijay Sippy 
is the son of the Plaintiff's late brother Vijay Sippy and is the Director of Defendant 
No.5   which claims to be the owner of the copyright   in the said film Sholay. 
Defendant No. 4 – Sippy  Films Pvt. Ltd. is a Company which claims to have gifted 
the copyright in the said film Sholay  to Defendant No.5.   Defendant No. 5 – Sholay 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 3                          NMS No. 406 of 2013
Media   and   Entertainment   Pvt.   Ltd.     is   a   Company   owned   and   controlled     by 
Defendant Nos. 1 and 3  which Company  claims to own the copyright in the said 
film Sholay. Defendant No.6 – Generation Three   Entertainment Pvt. Ltd.   is a 
Company controlled by Defendant No.2   which claims to possess and broadcast 
rights in respect  of the said other films.  Defendant No. 7 – Pen India Pvt. Ltd. is a 
Company  owned by Defendant No. 8  which claims to have obtained the rights to 
make and distribute a 3D version of Sholay.  Defendant No. 8 – Jayantilal Gada  is 
the owner of Defendant No.7.  Defendant No. 9 – Maya Digital Studios Pvt. Ltd.  is a 
Company  which has converted the said film Sholay into a 3D version. 
 
3.   In the above   Suit, the Plaintiff has taken out the above Notice of Motion 
seeking  temporary injunction  against  Defendant Nos. 5 to 8 from dealing with or 
disposing of and/or parting with or assigning and/or creating any right, title and 
interest or dealing in any manner whatsoever  with the said film Sholay. The Plaintiff 
has also sought a temporary injunction against Defendant Nos. 7 and 8  from in any 
manner   communicating to the public the purported 3D version of the said film 
Sholay in India or outside India.   
4. In the above Notice of Motion, an application for urgent ad­interim reliefs was 
st
made on behalf of the Plaintiff on 21  January, 2013.  However the learned Senior 
Advocate appearing for the Defendant Nos. 1, 2, 4, 5 and 6 and the Advocate 
appearing for Defendant Nos. 7 and 8 informed the Court  that the said film would 
not be completed before February 2013.   In view thereof, no   urgent ad­interim 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 4                          NMS No. 406 of 2013
orders were passed and directions were given to the parties to complete their 
pleadings and the Notice of Motion was directed to be placed for hearing and final 
th
disposal on 25  February 2013.  Thereafter the parties sought extension of time for 
completion of the pleadings which was granted.  Today, when the Notice of Motion 
is taken up for final hearing, this Court has noted that the Defendants have inter alia 
made the following submissions in their pleadings:
(i)      That the suit as filed is barred by the Law of Limitation;
(ii)     That the suit as filed is not maintainable as the Plaintiff has not taken Leave 
under Order 2 Rule 2 of the Civil Procedure Code, 1908, from the Delhi High Court 
before instituting the present suit.   
(iii)    That the above suit is not maintainable since no liberty is granted to the 
Plaintiff to file a fresh suit whilst permitting the withdrawal of the suit filed at Delhi. 
In view thereof, the above submissions made on behalf of the Defendants are 
required to be framed and decided as preliminary issues under Section 9A of the 
Code of Civil  Procedure, 1908. This Court is therefore not proceeding to hear the 
above Notice of Motion finally but has keeping the above issues open, allowed the 
learned   Senior   Advocate   appearing   for   the   Plaintiff   to   renew   his   ad­interim 
application.
5. According to the Plaintiff,   the Plaintiff who is a well known Director and 
maker of cinematograph films in the Hindi Film Industry,   is the conceiver,  initiator, 
maker   and   person   who   took   the   responsibility   of   taking   initiative,   making, 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 5                          NMS No. 406 of 2013
completing and owning at the time of its completion,  the classic cinematograph film 
titled “Sholay”.   In addition to the said  film Sholay,  the Plaintiff is also the author 
of  four cinematograph films viz. (i) Seeta aur Geeta; (ii) Saagar, (iii) Shaan and (iv) 
Andaz.  
6. Mr. Janak Dwarkadas, the Learned Senior Advocate appearing for the Plaintiff 
has   pointed   out   that   it   was   the   Plaintiff     who   took   the   initiative     and   the 
responsibility for making the said film Sholay and   the Plaintiff was therefore 
involved   at each and every stage in the making of the said film Sholay. The 
amalgam and blend of various constituents  that went into the making of the said 
film Sholay   as a “work”,  was achieved by the Plaintiff by deploying his personal 
intellectual skill that made the said film Sholay  into an aesthetic “personality” and 
the  intellectual property of the Plaintiff as the author thereof.   The said film Sholay 
was  the dream project of the Plaintiff,   in the making of which he had dedicated his 
creativity, ingenuity, originality, industry and skill and the said film Sholay  upon its 
release  and for all times thereafter has been celebrated as the biggest epic of Hindi 
cinema.     According to the Plaintiff, as the maker of the said film Sholay, his 
contribution to the history of Indian Cinema is forever etched in the minds and 
hearts of cinema­goers.  Several awards have been bestowed upon him for making 
the said film Sholay.  The said film Sholay was completed some time in August 1975 
th
just before its release on 15  August 1975.  The Plaintiff being the “author” of the 
said film Sholay, on the date of completion, is the “first owner of the copyright” in 
the said film Sholay.  In addition and independent of the copyright, the Plaintiff has 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 6                          NMS No. 406 of 2013
the “Author's Special Rights” in respect of the said film Sholay under the Copyright 
Act 1957 (“the Act”), as in force on the date of completion of the said film Sholay.
7. It is submitted on behalf of the Plaintiff that the making of the said film 
Sholay, as well as the said other films was financed by the Partnership Firm of  Sippy 
Films (since dissolved) (hereinafter referred to as “the said firm”). The said firm 
was established in  1965 in which  the Plaintiff was a Partner until he retired from it 
th
on or about 12  June 1975 i.e. prior to the completion of  the said film Sholay.  The 
Plaintiff has not assigned to Sippy Films or any of the Partners of Sippy Films   or to 
any other party his copyright in the said film Sholay   and the said other films  either 
wholly or partially and so far as Author's Special Rights are concerned, they are not 
capable of assignment   and in any event the Plaintiff has not assigned the said 
Author's Special Rights in the said film Sholay   and the said other  films.    
8. It is submitted on behalf of the Plaintiff that  in consideration of the said firm 
having financed the making of   the said film Sholay, the Plaintiff in confidence 
entrusted to the said firm, the distribution and exhibition rights i.e. the exclusive 
rights to cause the said film Sholay   to be communicated to the public and for that 
purpose entrusted in confidence the negatives   thereof to the said firm to make 
copies of the said film Sholay  only in 70 MM and 35 mm  in normal 2D format only 
(and not in any other format), make any record embodying the recording in any part 
of the sound track associated with the said film Sholay by utilising such sound track 
and  to  communicate  the  same by radio­diffusion.   Accordingly, the aforestated 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 7                          NMS No. 406 of 2013
limited rights in the said film Sholay within the meaning of Section 14 of the Act 
were entrusted to the said firm (since dissolved). 
9. The Plaintiff, in or  about August/September 2012,  learnt that in breach of 
his copyright in the said film Sholay, Defendant Nos. 7 and 8  had made or were in 
the process  of making a copy of the said film Sholay. The Plaintiff therefore filed a 
Suit against Defendant Nos. 7 and 8 bearing Suit No. 3273 of 2012 for infringement 
of his copyright and Author's Special Rights in the said film Sholay . In the course of 
proceedings in the Delhi High Court in Suit No. 3273 of 2012 filed by the Plaintiff 
only against Defendant  Nos. 7  and 8  herein for  infringement of the Plaintiff's 
copyright and the Special Rights as “author”  in the said film Sholay, at the very first 
th
hearing of the Application for interim reliefs   on 16  November 2012, it came to the 
notice of the Plaintiff that Defendant Nos. 1 to 6  or any one or more  of them claim 
to be the “sole owner of copyright” and “other rights” in the  said film Sholay  and 
th
Defendant   No.   5   has   under   an   Agreement   dated   20   July   2011   (“the   said 
Agreement”) purported to have given on license to Defendant Nos. 7 and 8 the sole 
and exclusive “ Commercial and Non Commercial Theatrical Rights for 3D/2D/Digital  
and All Theatrical   versions (70mm/35mm) of the said film”   at or for the alleged 
consideration of Rs. 25,00,00,000/­ (Rupees Twenty Five crores only).  The Plaintiff 
has good reason to believe that the parties to the said Agreement have not disclosed 
the   actual   consideration   for   the   said   3D/2D/Digital   and   the   other   rights   as 
mentioned in the said Agreement, which the Plaintiff estimates to be far in excess of 
the said alleged disclosed consideration.  

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 8                          NMS No. 406 of 2013
10. It is submitted on behalf of the Plaintiff that at the time of the first hearing of 
th
the said Delhi  High Court Suit on 16   November 2012, Counsel on behalf  of 
Defendant Nos. 7 and 8 also made a reference to an order of the Delhi High Court 
th
dated 8   January 2010 passed in CS (OS) No. 1619 of 2008 (Sholay Media & 
Entertainment Pvt. Ltd. & Ors. vs. Ajit Sippy & Ors.) wherein in paragraph 13.1 of 
the said order it is stated that “ Counsel for the Plaintiff therein had pointed out that  
the original rights in the film “Sholay”  vested in the Partnership firm, M/s. Sippy films  
and the constitution of the M/s. Sippy Films had changed from time to time and at one 
point between 1975­76, Shri Ajit Sippy (Defendant No.1 therein) was a Partner, but he  
had ceased to be a Partner thereafter and on 10.9.1997, Sippy Films Pvt. Ltd. had been  
admitted as a Partner.  Subsequently, by virtue of a gift deed dated 14.9.2000 executed  
by Sippy Films Pvt. Ltd., the rights in the film, “Sholay” had devolved on Sholay Media  
and Entertainment Pvt. Ltd.”      
11. It   is   submitted   on   behalf   of   the   Plaintiff   that   it   is   only   when   the   said 
Agreement came to the notice of the Plaintiff for the first time in the Delhi High 
Court proceedings in Suit No. 3273 of 2012 that the Plaintiff, who prior thereto at 
all material times believed that the Defendant Nos. 1 to 5 were dealing with only the 
distribution rights in the said film Sholay and the said other films and nothing more, 
caused further enquiry to be made  in respect of the wholly unlawful  and illegal 
claim of Defendant No.5 being “ the sole owner of copyright and other rights in the 
th
film “Sholay”.  Thereafter  from the website of Hindustan Times, on 17  December 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 9                          NMS No. 406 of 2013
2012, the Plaintiff downloaded media report which stated that Defendant No. 7 is 
the distributor and the financier of the 3D version of the said film Sholay and that he 
has invested a sum of Rs. 25 crores for the 3D version. The said conversion into 3D 
format is being done by Defendant No.9 herein which is headed by one Mr. Frank 
Foster, who claims to be the American computer animation veteran.    
12. It is submitted  that the Plaintiff is certain that  if the format of the said film 
Sholay is altered or modified into a 3D version or in any version other than the 
original version, some of the main attributes of the said film Sholay,   that is the 
drama and emotion will be lost,  as the 3D  version will bring  to the forefront and 
enhance the effects of the action and push all the other elements into the backdrop, 
thereby distorting, mutilating and reducing the impact of the main emotional and 
dramatic   attributes   of   the   said   film  Sholay   which   would   be  prejudicial  to   the 
Plaintiff's honour and reputation and  in gross violation of the copyright  and the 
Author's Special Rights conferred upon the Plaintiff by virtue of Section 57 of the 
Act.  
 
13. It is submitted on behalf of the Plaintiff that Defendant Nos. 7 and 8, despite 
notice of the fact that the Plaintiff is the maker and the  owner  of the copyright and 
Author's Special Rights in the said film Sholay and having notice that Defendant No. 
5 had no authority in law to claim being the Producer of the said film Sholay in any 
version much less in 3D version and without exercise of due diligence, have colluded 
with Defendant Nos. 1 to 6  and perpetrated a fraud on the Plaintiff to deprive and 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 10                          NMS No. 406 of 2013
wilfully  infringe the Plaintiff's copyright and Author's Special Rights in the said film 
Sholay.  According to the Plaintiff, Defendant No. 9 which is owned and controlled 
by prominent personalities in the film industry  and the said Frank Foster, who is the 
Managing Director of Defendant No. 9, knowing  that the Plaintiff is the maker and 
the copyright owner of the said film Sholay,  knowingly aided and abetted Defendant 
Nos. 7,8 and 9  to infringe  Plaintiff's copyright and Author's Special Rights in the 
said film Sholay and without any  authority,  and/or license  whatsoever from the 
Plaintiff, have made a copy of the said film Sholay in its 3D format.  According to the 
Plaintiff, it was only when Defendant Nos. 7 and 8 relied upon the said Agreement 
between Defendant Nos. 5 and  7 herein, that the Plaintiff for the first time  became 
aware of the illegal claim of Defendant No.5 to be the alleged copyright owner in 
the said film Sholay.     According to the Plaintiff, he was deliberately not made a 
party to the said Suit CS (OS) No. 1691 of 2008 filed in the Delhi High Court so that 
Defendant Nos. 4, 5 and 6 could make their bogus claim  of being the owners of the 
copyright in the said film Sholay.  According to the Plaintiff, since he was not made a 
party to the said suit, he did not have and cannot be expected to have  knowledge of 
the record and the order passed in the said Suit CS (OS) No. 1691 of 2008.
14. The Plaintiff,   on the basis of what was stated to the Court at the above 
mentioned hearing,  caused further enquiries to be made in respect of the said Delhi 
High Court Suit No. 1691 of 2008 filed by Defendant Nos. 4, 5 and 6 herein.  The 
said enquiry recently revealed that in the said Delhi High Court Suit No. 1691 of 
2008, Defendant Nos. 4, 5 and 6 were claiming to be “the sole owner of copyright 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 11                          NMS No. 406 of 2013
and other rights” in the said film Sholay  on the basis of certain documents  clearly 
got up and fabricated by Defendant Nos. 1 to 6 herein in concert with one another. 
th
These documents inter alia include an alleged Deed of Gift dated 14   September 
2000 whereby Defendant No.4 – Sippy Films Pvt. Ltd. has purportedly gifted   to 
Defendant No.5 – Sholay Media & Entertainment Pvt. Ltd. “   all rights, title and 
interest in and to and original motion picture titled “SHOLAY” (“ the said Work ”) so as 
to vest exclusively in the Donee the said rights, title and interest as the true and lawful  
owner thereof”,   which  the said firm did not have,  except for the distribution rights 
entrusted to it.      
 
15.   It is submitted on behalf of the Plaintiff that the Partnership firm is not the 
author of either the published or the unpublished film Sholay.  It is submitted that 
sub­Section (1) (b) of Section 13 of the Act provides that subject to the provisions of 
the   said   Section   and   the   other   provisions   of   the   Act,   copyright   shall   subsist 
throughout India in  a cinematograph film.  Sub­section (2) (i) of  Section 13 then 
carves out an exception to the Rule contained in sub­Section (1) of Section 13, 
whereunder,  in the case of a published work  for copyright to subsist in it,  the work 
must be first published in India.  Merely because the Plaintiff retired from the said 
firm two months prior to the release of the said film Sholay, it cannot be said that 
the Plaintiff ceased to be in charge of the said film Sholay, when in fact the Plaintiff 
was involved in all the  aspects of the said film Sholay till  even after the release of 
the said film.  Since the Plaintiff alone was the person who took the initiative  and 
responsibility for making the said film Sholay, the copyright in it came to be vested 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 12                          NMS No. 406 of 2013
with the Plaintiff solely, and his ceasing to be a Partner does not affect his status as 
the author and the first owner of the copyright in the film Sholay.   Again, when the 
Plaintiff retired from the firm, the making of the film Sholay itself was complete  and 
only post production work remained, in which also the Plaintiff was involved. Thus, 
under the provisions of Section 13 (2) (ii) of the Act, the copyright subsists in an 
unpublished work (a work may be completed yet not published).  It is submitted 
that   the   copyright   will   subsist   in   a   work   as   soon   as   it   is   complete   (as 
contradistinguished from the term   of copyright which under the provisions of 
Section 26 starts running from the date of publication).  Thus since the making of 
the film Sholay itself was  complete at the time when the Plaintiff retired from the 
said firm, copyright came to subsist in the said film as an unpublished work, and the 
same vested with the Plaintiff as its author and first owner.   It is submitted that 
even assuming that the film Sholay was not complete when the Plaintiff retired from 
the said firm, that does not  alter the fact that the Plaintiff continued even after his 
retirement   to be the person who was in charge of all the aspects of the said film 
Sholay (neither the Plaintiff being the Partner of the said firm nor his retirement 
played any  role in the making of the film Sholay) and thus whenever the said film 
Sholay came to be completed  (which issue is irrelevant to determining the author of 
the said film), it is the Plaintiff who on the date of completion of the said film 
Sholay is the author and the first owner of the said film, as per the definition of the 
word 'author' in the unamended Act.  It is therefore submitted that the Plaintiff's role 
as the author and the first owner of the copyright in the film Sholay is not  affected 
by his retirement  from the said firm. The Plaintiff is therefore also entitled to the 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 13                          NMS No. 406 of 2013
Author's Special Rights conferred  upon the Plaintiff by virtue of Section 57 of the 
Act. 
16. It is further submitted that the said firm  could never have been the author of 
the said film Sholay in its own right  as the said firm is not a natural person who can 
infuse   a work with the requisite creative input required for gaining copyright 
protection  and further  under Section 13 (2) (ii) of the Act, the said firm cannot be 
considered to be a citizen of India, as it is not a natural person nor is it deemed to be 
domiciled in India under the deeming provision contained in Section 8 of the Act, 
and thus could never have been the author of the said film Sholay.  
17.  Mr. Dwarkadas in support of the Plaintiff's contention submitted  that when a 
Partner of a Partnership firm makes a work, the copyright   in the same does not 
automatically vest with the Partnership firm, but continues to remain with the 
Partner in his individual capacity  unless assigned by him to the Partnership. The 
1
Plaintiff has relied on the law laid down in the judgment of   O'Brien v. Komesaroff  . 
Further, in support of the contention that the  said firm is not a natural person nor a 
citizen of India and therefore cannot be the author of the said film Sholay, reliance is 
placed  on the decisions of the Delhi High Court in (i)  Camlin Pvt. Ltd. vs. National 
2 3
Pencil Industries ,  Rupendra Kashyap vs. Jiwan Publishing House Pvt. Ltd.      and the 
4
decision in  Gee Pee Films Pvt. Ltd. vs. Pratik Chowdhury and others .  In support of his 
1 (1981) 150 CLR 310 @ 317, 319-322
2 AIR 1986 Delhi 444
3 1994 (1) Arbitration Law Reports 156 (Delhi)
4 AIR 2002 Cal. 33

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 14                          NMS No. 406 of 2013
submission that the Plaintiff  has worked  at every stage in making of the said film 
Sholay and therefore he alone can be the author/producer of the said film Sholay, 
the Plaintiff   has relied on the decision of the Hon'ble Supreme Court in     Indian 
Performing Right Society Ltd. vs.   Eastern Indian Motion Pictures Association and  
5
others , more particularly  paragraphs 20, 21, 22 and 23 therein. 
18.
It is therefore submitted on behalf of the Plaintiff that the ad­interim reliefs as 
prayed for in the Notice of Motion be granted and the Defendants be restrained from 
releasing the said film Sholay in 3D format.   
19. Dr.   Veerendra   Tulzapurkar,   the   Learned   Senior   Advocate   appearing   for 
Defendant Nos. 1, 2, 4, 5 and 6 has submitted that the Plaintiff has in the suit 
alleged that he continues  to be the owner of the copyright  in the said film Sholay 
and that since he is the author of the said film, he is  also entitled to claim moral 
rights under Section 57 of the Act.  However, the entire material on record clearly 
shows  that the Plaintiff  has no copyright in the said film.  He submitted that the 
said film was made by the Partnership firm of Sippy films.  In the Censor certificate 
the name of the Applicant and the name of the producer is  shown as Sippy Films. It 
is an admitted fact that the firm of Sippy  Films  financed the said film.  However, it 
is the Plaintiff's claim that because of the finance provided by the said firm, the 
distribution rights were entrusted to the said firm.   It is submitted that this is 
nothing but  ipsi dixit   of the Plaintiff.  There is no distribution agreement between 
5 (1977) 2 SCC 820

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 15                          NMS No. 406 of 2013
the Plaintiff and the said firm. The Plaintiff did not claim  ownership rights over the 
years and his inaction for all these years shows that he is not the owner of the 
copyrights. No material is produced to show that  he claimed to be the producer of 
the said film Sholay in the Income Tax Returns or to show   how   he repaid the 
finance  to Sippy Films.   It is submitted that it is therefore clear that the firm of 
Sippy Films was the producer and the Partners of the firm at the time  of completion 
of the film would  have the copyright therein.  It is submitted that as a result of the 
change in the constitution of the said firm, Sippy Films Pvt. Ltd. (Defendant No.4 
herein) became solely entitled to all the assets of the said firm including   all the 
th
rights in the said film.     On   14   September 2000, Sippy Films Pvt. Ltd. i.e. 
Defendant No.4 executed a  Deed of Gift in favour of Defendant No.5.  From the 
th th
release of the film on 15  August 1975 upto 14  September 2000, the said firm and 
th
Defendant No.4  and after 14  September, 2000 Defendant No. 5 exercised rights in 
respect of the said film and entered into various Agreements as mentioned in 
Exhibit­N to the affidavit in reply of Defendant Nos. 1, 2, 4, 5 and 6. However the 
Plaintiff never raised any objection claiming  any copyright in the said movie at any 
time till the filing of the present suit i.e. for almost 40 years.   It is submitted that the 
film has been broadcasted  on television on numerous occasions to which also the 
Plaintiff never objected. Various advertisements were published by the proposed 
assignees. However, the Plaintiff has never objected to the assignment or the public 
notices nor did he assert any right of ownership in any of the films including the said 
film Sholay.   It is pointed out that Defendant No.5 had initiated proceedings against 
Ramgopal Varma in the Delhi High Court to protect  the copyrights in the said film. 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 16                          NMS No. 406 of 2013
This fact was widely published. The Plaintiff was aware of the said dispute and in 
fact gave interviews  in various newspapers.  However, the Plaintiff never raised any 
claim  in respect of his alleged copyright.  In fact, in one of such interview given on 
th
10   September, 2007, the Plaintiff complimented the act of Defendant No.5 in 
adopting the proceedings   which shows that the Plaintiff knew that he had no 
copyright in the said film.  It was further pointed out that in a dispute between Ajit 
Sippy,   Mrs.   Mohini   Sippy   and   M/s.   Zee   Telefilms  Ltd.     on  the   one  hand   and 
Defendant Nos. 4, 5 and 6  on the other regarding ownership rights of the said film 
Sholay and the said other films, Defendant Nos. 4, 5 and 6 filed a suit in the Delhi 
th
High Court and by an order dated 8   January 2010  in the interim application, the 
Delhi High Court held that the rights  in the said film  Sholay vested with Defendant 
Nos. 4 and 5.   It is further pointed out that in fact Defendant No.5 has adopted 
various proceedings  to prevent infringement of copyright as set out in paragraph 
8.14 of the affidavit in reply of Defendant Nos. 1, 2, 4, 5 and 6 and it is therefore 
submitted that the Plaintiff   was at all times aware   about the claim made by 
Defendant Nos. 4 and/or 5 to the said film Sholay and the Plaintiff never raised any 
claim there against. 
20. Dr. Tulzapurkar further pointed out that the Plaintiff retired from the firm of 
th
Sippy Films with effect from   12    June 1975 and a Deed of Retirement was 
executed by the Plaintiff as a retiring Partner and Shri Vijay G.  Sippy and Ruky G. 
Sippy  as  the   continuing  Partners.  The said   Deed  records that  the Plaintiff  has 
th
voluntarily  retired from the said firm on  12  June 1975 and the said business of 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 17                          NMS No. 406 of 2013
M/s. Sippy Films   has been taken over as a running business with all its assets, 
liabilities,   trade   name   and   goodwill,   etc.   by   the   continuing   Partners   and   in 
consideration of the settlement of accounts, the retiring Partner  has assigned to the 
continuing Partners his share  and interest in the said Partnership, the trade name, 
fixtures, fittings, book debts, stock in trade and/or effects, to hold the same.    Dr. 
Tulzapurkar   submitted   that   therefore   it   is   clear   that   the   said   film   which   was 
completed in August 1975 was not ready on the date on which the Plaintiff retired. 
Furthermore, in any event, whatever rights the Partners of the said firm had in the 
said film Sholay form part of the said Partnership Firm and the Plaintiff has assigned 
his share of interest in the said Partnership   to the continuing Partners.   It is 
submitted that the said Retirement Deed is deliberately suppressed by the Plaintiff 
from this Court and the Plaintiff has made a false claim of ownership in the said film 
Sholay which was an   asset of the said firm. The Plaintiff has in his affidavit­in­
th
rejoinder dated  25  February 2013, in paragraph 11 at page 256 admitted the fact 
of retirement and the said Deed of Retirement, but has contended   that the said 
clause does not amount to relinquishment of any copyright or Author's Special 
Rights in the said film. 
21. It is submitted that under Section 17 of the Act, the author of a work shall be 
the first owner of the copyright therein except as provided in clauses (a), (b), (c ), 
(cc), (d),(dd) and  (e) of Section 17 of the Act.  Therefore, the Plaintiff's contention 
that the Partnership Firm cannot be the owner of the copyright is not correct. 
Relying on Section  2 (z)  of the Act, Dr. Tulzapurkar submitted that in the case of a 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 18                          NMS No. 406 of 2013
Partnership firm, the Partners who were the owners of the cinematograph film at the 
time of the completion of the film  were the joint authors of the cinematograph film 
and thus the first owners of the copyright.    The film will be the property or asset  of 
the firm, and   all the persons who were Partners at the time when the film was 
completed would have joint or common interest in the film so completed. Therefore, 
it is trite that the Partnership property belongs to all the Partners constituting the 
firm.  Dr. Tulzapurkar  therefore submitted that the Plaintiff having assigned all his 
rights as a  Partner of the said firm which include  the copyright, if any, in the said 
film Sholay, and by reason of the Plaintiff having acquiesced in the exclusive exercise 
of copyrights in the said film Sholay by Defendant No.4 and/or 5, the Plaintiff 
cannot claim to be the owner of the copyright in the said film Sholay and no relief 
can be granted on the basis thereof. 
22.  Dr. Tulzapurkar submitted that the said film was produced by the firm i.e. 
th
M/s. Sippy films, the Plaintiff as the Partner of the said firm retired on 12  June 
1975. The said film was not complete when the Plaintiff retired and was completed 
in August 1975.  Thus when the said film was completed, the Plaintiff was not the 
Partner and therefore not an author/owner of the said film.  It is submitted that it is 
therefore clear  that the Plaintiff ceased to be a Partner  of the said firm who made 
the said film prior to the date on which  it was completed.  It is therefore submitted 
that the Plaintiff's claim of Special Rights under Section 57 of the Act is also false 
and not sustainable.

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 19                          NMS No. 406 of 2013
23.  Dr. Tulzapurkar further submitted that in case of a film and sound recording, 
the   author   cannot   be   'only'   a   natural   person.   A   limited   company   or   even   a 
Partnership of individuals can claim to be the author thereof for the   following 
reasons:
(I) The first owner of copyright in a film under Section 17 (b) is the person at 
whose instance someone makes the film;
(ii) Like immovable property which can be a Partnership asset though standing in 
the name of a Partner individually or Partners collectively, the film or copyrights in a 
film can be a Partnership asset.   Hence, a Partnership firm can be the owner of 
copyrights in a film produced by a Partnership firm. At the highest, this will be a case 
of ownership of copyrights amongst the Partners who in their capacity  as Partners 
own the copyrights jointly. 
24. Dr.   Tulzapurkar     submitted   that   the   contention   of   the   Plaintiff   that   the 
Partnership cannot be the author and he having allegedly contributed for the making 
of the film is the author  is unsustainable in law.  There is a distinction between the 
copyrightable works  such as literary, musical, dramatic or artistic work on the one 
hand and the cinematograph film and the sound recording on the other.  It may be 
that the author of a literary musical artistic or dramatic work has to be a natural 
person, the same is not necessarily true  in the case of a cinematograph film and/or 
a sound recording.  This is so by reason of the  definition of the term 'author' being 
different   for literary, musical, artistic or dramatic work and the definition of the 
term 'author' for cinematograph film and sound recording.   Under the 1957 Act, 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 20                          NMS No. 406 of 2013
prior to its amendment in 1995, the term 'author' in relation to a literary dramatic 
work  was the author of the work  i.e. one who created the literary or dramatic work 
and in relation to a musical work, the composer and in relation to an artistic work 
other than a photograph, the artist and in relation to photograph, the person taking 
the photograph.  Thus the said definition  clearly provided that the authors of such 
works were the person who actually created those works and therefore the authors 
of such works had to be natural persons.  However, in respect of a cinematograph 
film, the author was the 'owner' of the film  at the time of its completion and in 
relation to a record, the owner of the plate from which the record is made at the 
time of making of the plate.   Thus, in the case of cinematograph film and record, 
there is a marked departure  in conferring ownership, from the person who created 
the work to the person who owned the work.   It is therefore submitted that in case 
of a cinematograph film   or record, the author need not necessarily be a natural 
person. 
25. Dr. Tulzapurkar further submitted that even if the amended definition is 
considered,   the   producer   of   a   cinematograph   film     is   the   author   of   the 
cinematograph film   and the producer is defined as the person who takes the 
initiative and responsibility for making the work.   The two words are initiative and 
responsibility. It means it is the person who proposes to make a cinematograph film 
and who has the responsibility of making the film i.e. who undertakes the financial 
burden.   The author of a cinematograph film  will be the persons responsible for the 
arrangements,  particularly in the financial sense.   In the case of a film produced by 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 21                          NMS No. 406 of 2013
a Partnership firm, the Partnership firm becomes the author, in the sense that the 
Partners at the time   who were the owners of the film     when the film was 
completed,  become the authors of the film.    This is clear from the definition of the 
term 'author'  in relation to a cinematograph film, appearing  in the Act that was 
prevalent at the relevant time.   Therefore, considering the law as it stood, at the 
time when the film was completed, the Partners of Sippy Films who were Partners 
when the film was completed in August 1975 were the authors of the film and not 
any erstwhile Partner who had ceased to be a Partner when the film was completed. 
The definition of 'author' in the Act prevailing at the time when the film was 
completed   recognized   only   the   owners   of   the   film   when   it   was   completed. 
Admittedly, the Plaintiff, having resigned as a Partner prior to the date of completion 
and   having   relinquished   all  rights  in  the assets  of  the  firm to   the  Continuing 
Partners,  was not the owner of the film at the relevant time and therefore was and 
is not the author of the film. It is submitted that once it is found that there are joint 
authors   of   a   cinematograph   film,   the   question   of   joint   ownership   must   be 
approached in accordance with the law in force when the work was made. 
26.    Dr. Tulzapurkar has submitted that the Plaintiff is also disentitled   from 
claiming any relief in view of the unmeritorious conduct of the Plaintiff.   It is 
submitted that the Plaintiff has indulged in forum shopping. Prior to the filing of the 
present suit, the Plaintiff filed a suit in the Delhi High Court on the same basis and 
claiming same reliefs and that too without joining the necessary parties. The Plaintiff 
applied for interim reliefs in the Delhi High Court but did not get any.  After the 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 22                          NMS No. 406 of 2013
failure of the Plaintiff to obtain any interim reliefs in the Delhi Suit, the Plaintiff 
instituted   the   present   Suit     suppressing   material   documents   viz.   The   Deed   of 
Retirement.  The Plaintiff has withdrawn  the Delhi suit  without liberty to file  a 
fresh suit.   It is submitted that in view of the suppression of documents, the Plaintiff 
is disentitled to claim any reliefs.   It is submitted that the decisions relied upon by 
the Plaintiff are also of no assistance to him in the facts and circumstances of the 
present case.  Dr. Tulzapurkar therefore submitted that the Plaintiff is not entitled to 
any ad­interim relief/s as prayed for or otherwise. 
27. The   learned   Advocate   appearing   for   Defendant   No.3   has   reiterated   and 
adopted the arguments  advanced on behalf of Defendant Nos. 1, 2, 4, 5 and 6.  It is 
submitted on behalf of Defendant No.3 that the Act rewards different persons with 
'authorship' in a work.  In an original literary, musical, artistic and dramatic work, 
the natural person, the actual creator/composer is deemed to be the author of such 
works.  Accordingly he gets the first ownership of  the economic rights under Section 
14 of the Act except for the exceptions carved out in Section 17 and is also vested 
with the 'moral rights' or 'Author's Special Right' in the 'work' as per Section 57 of 
the Act.  In case of 'sound recording' and a 'cinematograph film, the authorship is 
rewarded  to the owner of the sound recording/cinematograph film 'at the time of 
th
completion' (as per the Act on 15  August 1975) or the 'Producer' (as per the 1994 
Amendment to the Act) who is behind the production of the film, who employs and 
engages   various   creative   and   technical   people   (writers,   composers,   actors, 
cinematographers, Director(s), editors, technicians, etc.) and who takes the 'risk of 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 23                          NMS No. 406 of 2013
commercial failure and shoulders the risk of losses”.  
28.    It is submitted on behalf of Defendant No.3 that it is an admitted position 
that the Plaintiff was the principal Director of the film Sholay.   Though the director 
of a film is expected to be involved at every stage in the creation of the film, he does 
not put in financial investment for the making of the film but it is the producer  who 
either finances the film himself or arranges for the finance  and it is the producer 
who takes the  sole risk of suffering losses if the film is  a flop. The director is paid 
his fee and bears no liability whatsoever if the film is not commercially successful. In 
the present case, the film Sholay was produced by  the said firm and it was the said 
firm which arranged for the  finances and solely took the commercial risk of failure. 
Much prior to the completion of the film in August 1975, the Plaintiff realising the 
th
risk of failure, voluntarily retired from the said firm  on  12  June 1975 and settled 
all accounts with the said firm to mitigate any liability of losses which the producer 
firm may have suffered if the film was not successful at the box office.   Thus, at the 
time of completion of the film in August 1975, the said firm was  the sole  producer 
and the owner of the said film Sholay and accordingly as per the provisions of the 
Act as it stood then, was the 'sole' author of the cinematograph film Sholay. The 
Plaintiff may  have been associated with the production and completion of the film 
th
after   12   June 1975 but only as its Director and only doing all the jobs of the 
Director.  The Directorship of the film in question has brought tremendous laurels to 
the Plaintiff and he enjoys fame even till date. However, the Directorship  does not 
entitle him to claim being the 'author' of the film and claim copyright and moral 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 24                          NMS No. 406 of 2013
rights in the film, either at the time of release of the film or  even today.    It is 
submitted that there is nothing brought on record by the Plaintiff to prove that he 
was the producer or  owner of the said film Sholay at the time of its completion in 
August 1975 or to show that he shouldered the risk of commercial  failure if the film 
was a flop or for that matter he enjoyed the profits from the successful commercial 
exploitation of the film as the producer  of the said film Sholay.    It is submitted that 
the Plaintiff's stand,   on   the role of a principal Director of a film in relation to 
authorship of a film is a matter of record and the Defendant No.3 has relied on 
“Department – Related Parliamentary Standing Committee on Human Resources 
Development on “The Copyright (Amendment) Bill, 2010” (“Bill) that was tabled in 
th
the  Lok Sabha on 27  November 2010, proposing inter alia to amend the definition 
of the 'author' of a cinematograph film to include   the Producer as well as the 
principal Director. The Plaintiff   was a part of the delegation of the Film and 
Television Producers Guild of India   which vehemently   opposed the proposed 
amendment giving authorship to the principal director of a film.   It is submitted that 
the Plaintiff is now taking a different stand before this Court  on  Authorship in the 
film Sholay  and is therefore blowing hot and cold  which cannot be permitted.   It is 
submitted that the Plaintiff was and remains only to be the Principal Director of the 
said film Sholay and nothing more, and therefore cannot claim authorship in the 
said film and consequently cannot claim any reliefs as prayed for in the suit and the 
Notice of Motion. 
29. Mr. Virag Tulzapurkar, the learned Senior Advocate appearing for Defendant 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 25                          NMS No. 406 of 2013
Nos. 7 and 8, adopted the contentions , arguments and submissions made on behalf 
of Defendant Nos. 1, 2, 4, 5 and 6. It is submitted that the Defendant Nos. 7 and 8 
claim their right through Defendant No.5 i.e. Sholay Media Entertainment Private 
Ltd. for creation  of 3D version of the magnum opus film Sholay.  It is pointed out to 
this Court on behalf  of Defendant Nos. 7 and 8 that the Plaintiff was interviewed by 
Rachana Dubey, Journalist of Hindustan Times   and as per the interview of the 
Plaintiff published in the newspaper, the Plaintiff is said to have stated that “   I don't 
know anything about the film being turned into 3D, but my best wishes to whoever is  
doing so”.   It is submitted that as per the said interview, the Plaintiff was well aware 
of the 3D version of Sholay being made by the Defendant/s since  long and had no 
objection thereto.  It is submitted that  this shows that the Plaintiff accepted that he 
had no right in relation to the said film Sholay and his present claim is bogus, 
untenable and an afterthought. 
30. It is further submitted on behalf of Defendant Nos. 7 and 8  that the  Plaintiff 
is guilty of forum shopping. The Plaintiff has  withdrawn the suit at Delhi since he 
was refused an injunction by the Delhi High Court.     It is submitted that while 
permitting the withdrawal of the suit at Delhi, the Plaintiff was not granted  liberty 
to file a fresh suit. It is therefore submitted that the present suit is not maintainable. 
It is also submitted that the Plaintiff has not paid   cost of Rs. 50,000/­ to the 
Defendant Nos. 7 and 8 till date, even though it  was ordered by the Court to pay 
th
the said cost within a period of one week from  14  February 2013. 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 26                          NMS No. 406 of 2013
31.    It is next contended on behalf of Defendant Nos. 7 and 8 that Defendant 
Nos. 7 and 8 are bona fide purchasers/transferees for value without notice  of any 
alleged claim of the Plaintiff. Defendant Nos. 7 and 8 have bought rights to produce 
3D version of the film Sholay from Defendant No. 5 for valuable consideration under 
a bona fide belief that Defendant No. 5 (which includes their predecessors in the 
title who are claiming the rights in relation to the said film Sholay since the release 
of the film) is the full owner of the copyright in the said film Sholay.  The answering 
Defendants  in   their   reply   affidavit     on  page   209,   have  specifically   stated   that 
Defendant No.7 created television landmark by telecasting the movie Sholay on 
Doordarshan  which was re­telecasted on Sony TV.  It is also submitted that the said 
telecasting was never objected to by the Plaintiff on the basis of his alleged copyright 
over the film.  It is also submitted that the said movie was thereafter  re­telecasted 
on movie channels for more than 50 times but the Plaintiff did not object.   Hence 
Plaintiff is guilty of delay and/or latches. 
32. It is further submitted on behalf of Defendant Nos. 7 and 8 that the Defendant 
Nos. 7 and 8 obtained rights in relation to movable property under bona fide belief 
that Defendant No.5 is the author/owner of the film titled Sholay.  It is submitted 
that though the movable property is purchased by Defendant Nos. 7 and 8 from 
Defendant No.5 under  bona fide belief,  the principles underlying the transfer of 
immovable property as enunciated in Section 41 of the Transfer of   Property Act 
shall apply    mutatis mutandis  to this case and the Plaintiff is now precluded from 
making any claim in relation to his alleged rights against the bona fide purchasers of 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 27                          NMS No. 406 of 2013
the right for the  3D version from Defendant No.5.   Placing reliance on Section 17 
(b) of the Act, it is submitted  on behalf of Defendant Nos. 7 and 8  that in view of 
this Section, the Cinematograph  work if made at the instance of somebody else and 
for   valuable   consideration   then   unless   the   contrary   is   proved   by   virtue   of   a 
document, the ownership will vest in the said person at the instance  of whom the 
work is undertaken and completed.  In other words, the person who finances and 
takes the risk of making   the work and directs other to do work for valuable 
consideration is the owner.   In the present case, based on the documents the said 
firm was the owner of the copyright in the cinematograph work of the film Sholay, 
the Plaintiff was only the Director and a Director has no copyright in the film. 
33. It is further submitted on behalf of Defendant Nos. 7 and 8  that there is a 
fallacy in the argument of the Plaintiff that only a 'natural person' can be the author 
of   the   copyright   work   and   a   legal   person   cannot   be   the   author/owner   of 
copyrightable work.  It is submitted that the Plaintiff is trying to equate the 'author' 
with the  'owner'.  It is also submitted that as per the Act applicable on the date of 
th
the completion of the movie Sholay i.e. 15  August 1975, as per the definition of 
Section 2 (d) in relation to cinematograph , the owner is the author.   It was also 
submitted that though author is required to be a natural person in relation to 
literary and/or artistic work, in relation to cinematograph work the owner is the 
author and an owner can be even a legal/juristic entity and the author also can be a 
legal   entity.   Hence   the   requirement   of   a   natural   person   is   not   applicable   to 
cinematograph work.  It is therefore submitted that since the Plaintiff failed to show 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 28                          NMS No. 406 of 2013
any documentary evidence  to prove his copyright in the suit filed before the Delhi 
High Court and even in the present Suit, the present suit as well as the Notice of 
Motion ought to be rejected with compensatory costs.  
34. The learned Senior Advocate appearing for the Plaintiff has not pressed any 
reliefs at this stage against Defendant No.9.   However, Mr. Shiraz Rustomjee, the 
Learned   Senior   Advocate   appearing   for   Defendant   No.   9   has   pointed   out   that 
Defendant No. 9 has specifically averred in paragraph 8 of his affidavit in reply 
dated  14th February 2013 which is reproduced hereinbelow:
“ I submit that pursuant to the said MOU digital copy on the hard 
drive was provided to the Defendant No. 9 by the Defendant No. 5 
th th
from 12  May 2011 to 14  December 2011.  The Defendant No. 9 
after converting the same into 3D format have duly returned the  
th
digital copy on the hard drive on 9   January 2013.   It may be 
appreciated that the work of conversion was completed in or around  
th
9   January   2013   and   informed   to   the   Defendant   No.5.     The  
th
Defendant  No.5   hence,   by  an     email   dated   17   December   2012 
requested  the Defendant No. 9 to make delivery of Sholay 3D to one 
Prasad Labs. The Defendant No. 9 has accordingly returned digital  
th
copy on the hard drive to the said  Prasad Labs on 9  January 2013”.
The Learned Senior Advocate appearing for Defendant No. 9 has  further pointed out 
that the Plaintiffs have not controverted  the aforesaid averments of Defendant No. 9 
th 
but have in fact stated   in paragraph 8 of their affidavit in rejoinder dated 25
February 2013 as follows:
“ I have no reason not to believe the above referred to statements made  

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 29                          NMS No. 406 of 2013
in the Affidavit in reply of Anish Mehta made on behalf of Defendant  
No.9”.
35. The learned Senior Advocate appearing for Defendant No. 9 has submitted 
that   the Defendant No. 9 denies and disputes   all the allegations made by the 
Plaintiff    against Defendant No. 9  in his pleadings as well as during the oral 
arguments and that no relief ought to be granted to the Plaintiff  against Defendant 
No. 9. 
 
36. Mr. Dwarkadas, the learned Senior Advocate appearing for the Plaintiff has in 
rejoinder repeated and reiterated his submissions made earlier and has denied and 
disputed the submissions advanced on behalf of the Defendants. 
37. I have considered the submissions advanced on behalf of the Plaintiff as well 
as the  Defendants.  It is noted that Mr. Dwarkadas has made his submissions mainly 
as regards the said film Sholay and has only pressed for ad­interim relief restraining 
the Defendants from releasing the movie Sholay in 3  Dimensional form.  The  ad­
interim relief sought is basically based on the claim of the Plaintiff that he is the 
owner of the copyright in the cinematograph film Sholay and that he is the author of 
the said film and therefore  entitled to claim moral rights under Section 57 of the 
Act.  However, the censor certificate at pages 99 and 100 of the affidavit­in­reply of 
the Defendant Nos. 1, 2, 4, 5 and 6 shows the name of the applicant and the name 
of the producer as Sippy Films which is admittedly a Partnership of the Sippy family 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 30                          NMS No. 406 of 2013
whose patriarch was G.P. Sippy and who admittedly is considered the doyen of the 
film industry.
38. Admittedly, the provisions of the Copyright Act (prior to the amendment of 
1994) are applicable to the present case.   Section 2 (d) (v) defines 'author' in 
relation to a cinematographic film to mean “the owner of the film' at the time of its 
completion.   Section 17 of the Act provides as to who would be the first owner of 
copyright. Section 17 (b) is relevant and reproduced hereunder: 
“  17.  First owner of copyright.­  subject to the provisions of this 
Court,   the   author   of   a   work   shall   be   the   first   owner   of   the 
copyright therein: 
     Provided that ­
(a)  ….. ….. ….
(b)       subject to the provisions of clause (a), in the case of a 
photograph taken, or a painting or portrait drawn, or an engraving 
or a cinematograph film made, for valuable consideration, at the 
instance of any person, such person shall, in the absence of any 
agreement to the contrary, be the first owner of the copyright 
therein:”
In other words, if the person who finances and takes the risk of making the work 
and directs others to do work for valuable consideration, such person  is the owner 
within the meaning of the Copyright Act, 1957.  In the present case, based on the 
censor certificate itself, the firm Sippy films appears to be the owner of the copyright 
in the cinematograph of the said film Sholay.  

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 31                          NMS No. 406 of 2013
39.   In fact, there has been no change in the concept of authorship under law 
even by the 1994 amendment.  As submitted by Defendant No.3, the owner (who is 
an entrepreneur and who has taken the risk of commercial failure),  of a film has 
always been the producer of the film  in the history of Indian cinema. The statement 
of objects and reasons  to the 1994 amendments  admits to the same and explains 
the change to bring it at par with common industry  usage.  In sub­clause (v) it is 
now proposed to define 'author' of a cinematograph film or a sound recording as the 
producer thereof instead of as the owner of the film or 'plate' as the case may be. 
The revised definition proposed is consistent with the common usage  and also, is 
not   tied   to  any   particular   technology.  Definition  of   the   term  'producer'   is  also 
proposed to be inserted separately vide sub­clause (xiii).   Further, 'producer' has 
been defined by the said amendment  as follows:
“ producer' in relation to a cinematograph film or sound recording, 
means a person who takes the initiative and responsibility for making 
the work”. 
6
40. In   re. F.G. Films   Limited     the Court in interpreting the expression 'maker' 
defined as, “in relation to a film, the person by whom the arrangements necessary 
for the making of the film are undertaken” held:
“ .... This is perhaps a strange collocation of words which might in 
other   circumstance   give   rise   to   some   difficulty   of   interpretation. 
“Undertakes” means, I think, be responsible for, especially in the  
financial sense, but also generally”.
6 [1953] 1 W.L.R. 483

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 32                          NMS No. 406 of 2013
41. As submitted by the Defendants, it is a well known fact that a producer is a 
person who spends on the making of the film, owns the film and the copyright 
therein and is the author of the film.  In order to prove that the Plaintiff was the 
maker of the film, he has to prove that he was financially responsible for the making 
of the film.     The Plaintiff has contended that he was the Director of the said film 
Sholay and was, like all Directors,  involved very closely at every stage of the film, 
the finalizing of the script, the screenplay, finalizing the star cast, the location for 
shoot, getting the film shot at location, dubbing and editing after the shooting was 
over.  But all this would not make the Plaintiff the owner of the film.  In fact, in the 
present case the Plaintiff admits that it was the firm Sippy films which paid for the 
entire cost of the film.  The Plaintiff however alleges that since the firm provided 
finance he entrusted the job of distribution of the film to the said firm. Therefore, 
according to him, the said firm only lent the money for making of the said film 
Sholay.  The Plaintiff has also not produced his Accounts and/or Income Tax Returns 
to show that he was advanced any loan by the firm or that he has repaid any 
amounts to the said firm   which were financed to him as  a loan by the said firm in 
connection with making of the said film Sholay.  If that would have been so, the 
Plaintiff would have received proceeds/profits from the film Sholay after  the firm 
recovered   its   alleged   loan/finance   advanced   to   the   Plaintiff.   The   Plaintiff   has 
nowhere   alleged/asserted     that     he   received   any   profits   from   the   commercial 
success of the film or partook in the profits of the film after the firm recovered its 
alleged loan/finance advanced to the Plaintiff. In fact, it is clear that the said firm 
cleared the  film Sholay for exhibition from the Censor Board and distributed the 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 33                          NMS No. 406 of 2013
film and received all the monies for such commercial exploitation of the film.  The 
Plaintiff's assertion of being the author/owner of the film Sholay is further belied by 
the   fact   that   it   is   not   even   the   Plaintiff's   case   that   he   has   entered   into   any 
agreements with the  writers, lyricists, actors, music directors, etc.  of the said film. 
If the Plaintiff's assertion would be true, it is the Plaintiff who would have entered 
into the required agreements with the writers, lyricists, actors, music directors, 
technicians     qua   their   appointments   as   well   as   remuneration   and   would   have 
produced at least copies of such Agreements. 
42. An owner is therefore a person who has spent towards the production of the 
film and who has not merely arranged for the funds but in fact has taken the risk of 
commercial  failure,  i.e. one who will loose money if the film flops and who will 
reap  the fruit of commercial success  if the film is a hit.   In the instant case, it is the 
said   firm   which   spent   on   the   production   of   the   film   and   accordingly   the 
cinematograph   film   became   the   property   of   the   said   firm   when   the   film   was 
completed. Admittedly, the Plaintiff has resigned from the Partnership Firm much 
prior to the completion of the film.  The Plaintiff has only directed the film 'Sholay' 
and has received accolades  as a Director of the film 'Sholay'.    Since it was  the 
Partnership Firm which produced the film the name of late  Mr. Vijay Sippy being a 
Partner in the said firm was also acknowledged and credited as Associate producer 
of the film.   The Plaintiff  has therefore miserably failed to show that he has spent 
any amount whatsoever on the film Sholay by himself  and/or by taking a loan. The 
Plaintiff therefore  at no point of time  was the author and/or the owner of the said 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 34                          NMS No. 406 of 2013
film Sholay.
43. After holding as aforesaid that the Plaintiff  at no point of time was the author 
and/or the owner of the said film Sholay in his own rights and that the producer of 
the said film Sholay was M/s. Sippy Films, it needs to be specified  that the  Plaintiff 
was earlier admittedly a  Partner of M/s. Sippy  Films and he retired from the said 
th
firm of M/s. Sippy Films with effect from 12   June 1975 and a Deed of Retirement 
was executed by the Plaintiff as a retiring Partner and  Shri Vijay G. Sippy and Ruky 
G. Sippy as the Continuing Partners and a copy of the Deed of Retirement is at page 
101 of the affidavit in reply of Defendant Nos. 1, 2, 4, 5 and 6.  Clauses 2 and 5 of  
the said Deed of Retirement are important and the same are reproduced hereunder:
“ 2.  The said business of M/s. Sippy films has been taken over as a  
running   business   with   all   its   assets,   liabilities,   trade   name   and  
goodwill etc by the continuing Partners.
5.     In  consideration  of  the settlement of  accounts,  the retiring  
Partner   hereby   assigns   to   the   continuing   Partner   his   share   and  
interest in the said Partnership, the trade name, fixtures, fittings,  
book debts, stock in trade and/or effects to hold the same to the  
continuing Partners.”
44. The 'authorship' of a work  is to be determined when the work comes into 
existence, in case of a film when the film was completed.  The said film 'Sholay' was 
th
admittedly completed in August 1975 and was not ready  on 12  June 1975, i.e. the 
day on which the  Plaintiff retired from the said firm.  Therefore on the date of the 
retirement of the Plaintiff  even the said firm had not acquired Authorship in the 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 35                          NMS No. 406 of 2013
copyright of the film 'Sholay'.    Whatever rights the Plaintiff had in the said film by 
virtue of being one of the Partners  has been assigned by the Plaintiff in terms of 
clause   (5)   of   the   retirement   deed   mentioned   hereinabove.   The   Plaintiff   has 
contended that it cannot be said that by the aforestated clauses  the Plaintiff has 
relinquished his copyright or 'Author's Special Right' in the said film. In my view, 
once it is prima facie established that the said firm of Sippy Films was the author 
and owner of the copyright in the film Sholay, the same being the asset of the firm, 
upon the Plaintiff assigning all his rights and interest in the Partnership Firm to the 
Continuing Partners, it follows that  the Plaintiff has given up his rights, if any, as co­
owners/co­author in the copyright of the film Sholay in favour of the Continuing 
Partners. 
45. The Plaintiff having miserably failed to discharge his burden of establishing 
that the Plaintiff is “the owner of the film at the time of its completion” has sought to 
find fault in the Defendants' title.  If the Plaintiff himself cannot cross the threshold 
of establishing that the Plaintiff is the owner of the copyright, then the various issues 
raised including alleged defects in the Defendants' claim for copyright would be of 
no relevance.   The assertion of absence of rights in the Defendants cannot confer 
rights on the Plaintiff.   In any event, some of his main objections are dealt with 
hereinafter.  
46. It is submitted on behalf of the Plaintiff  that a Partnership firm cannot be the 
owner of the copyright.   This submission cannot be accepted. A Partnership is a 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 36                          NMS No. 406 of 2013
compendium   of   individuals   and   when   a   Partnership   firm   is   the   owner   of   the 
copyright, in fact, the Partners are the joint owners of the copyright and as such the 
'joint authors' of the copyright in the film.   Joint authorship is acknowledged in 
Section 2 (z) of the Copyright Act wherein 'work of joint authorship' is defined to 
mean a work produced by the collaboration of two or more authors in which the 
contribution of one author is not distinct from the contribution of other author or 
authors.  When a Partnership firm makes a film and takes various  steps including 
funding the film, the financial contribution of one Partner is not distinct from the 
contribution of the other Partners.   Therefore, the Partners of a Partnership firm 
would be the joint authors and as such, the owners of the copyright.   As submitted 
on behalf of Defendant Nos. 1, 2, 4, 5 and 6, the concept that a Partnership firm 
owns intellectual property rights     is not alien to the laws relating to intellectual 
property.  If   a  Partnership firm  has  been  using   the  trade  mark,   unless  there  is 
evidence to the contrary, it has to be prima facie presumed  that it is the property of 
the firm.  The provisions of Section 24 of the  Trade Marks Act, 1999, also recognizes 
registration of a trade mark in case of two persons who are Partners of a firm. 
Similarly the Patent Rights shall be deemed to belong to the two Partners of the firm 
and the Partners will hold it for the business of the Partnership and that during the 
subsistence of the Partnership, none of the two Partners can treat and deal with the 
Patent Right as his individual property.  Similarly, the Partners who were the owners 
of the film at the time  of its completion,  are the authors of the film and thus the 
first owners of the copyright therein.  The film will be the property or asset of the 
firm in which all the persons who were Partners at the time when the film was 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 37                          NMS No. 406 of 2013
completed,   have joint or common interest.   Therefore,   the submission of the 
Plaintiff that a Partnership firm cannot be the owner of the copyright is rejected.     
47. It   is     next   submitted   on   behalf   of   the   Plaintiff   that   the   author   of   a 
cinematograph film has to be a natural person and the said firm not being a natural 
person cannot claim authorship of the film Sholay. As submitted on behalf of the 
Defendants, there is a distinction between  the copyrightable works such as literary, 
musical, dramatic or artistic work on the one hand and the cinematograph film and 
the sound recording on the other.  It may be that the author of a literary musical 
artistic or dramatic work has to be a natural person. However, the same   is not 
necessarily  true in the case of a cinematograph film and/or sound recording. This is 
so by reason of the  definition of the term 'author' being different relating to the 
literary, musical artistic or dramatic work and the definition of the   'author' of a 
cinematograph   film   and   sound   recording.     Under   the   1957   Act,   prior   to   its 
amendment in 1995, the term 'author' in relation to a literary dramatic work was the 
person who created the literary or dramatic work,  in relation to a musical work, its 
composer, in  relation to an artistic work other than photograph, the artist and in 
relation to a photograph, the person taking the photograph. Thus the said definition 
clearly provided that the authors of such works were the person who actually 
created those works and therefore the authors of such works had to be natural 
persons.   Even   if   the   amended   definition   is   considered,   the   producer   of   a 
cinematograph film is the author of the cinematograph film and the producer is 
defined as a person who takes the initiative and responsibility for making the work. 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 38                          NMS No. 406 of 2013
The two words are initiative and responsibility. It means   it is the person who 
proposes to make the cinematograph film and who is responsible for the  making of 
the film i.e. who undertakes the financial burden.  The author of a cinematograph 
film   will   be   the   persons   responsible   for   the   arrangements,   particularly   in   the 
financial sense.   In the case of a film produced by a Partnership firm, the Partnership 
firm becomes the author,  in the sense that the Partners at the time when the film 
was completed were the owners of the film and thus become the authors of the film. 
This is clear from the definition of the term 'author' in relation to cinematograph film 
in the Act that was prevailing at the relevant time. 
48. Further, as submitted  on behalf of Defendant No.3, cinematograph films are 
not works of original composition created by 'sweat of the brow' or creativity of just 
one person or few persons but is the collective   work that put   together with 
contribution from  several  creative, technical and artistic persons who are joined 
together only by the common thread of the entrepreneurship of the producer who 
has brought them together under one roof, and who is responsible  for creating  the 
work.  Accordingly,  the status rewards producers of 'cinematograph films' for their 
entrepreneurship unlike authors and composers of works that are literary, musical, 
artistic and dramatic which are created without  anyone else's investment, entirely 
by a person from his  own personal 'sweat of the brow' and creative talents.  The 
Plaintiff has relied on the description of a cinematograph film by Justice Krishna Iyer 
7
in  Indian Performing Right Society vs. Eastern India Motion Pictures     which captures 
7 1977 AIR 1443

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 39                          NMS No. 406 of 2013
this succinctly:
“   A   cinematograph   is   a   felicitous   blend,   a   beautiful   totality,   a  
constellation of stars, if I may use these lovely imageries to drive home  
my point, slurring over the rule against mixed metaphor. Cinema is  
more   than   long   strips   of   celluloid,   more   than   miracles   in  
photography, more than song, dance and dialogue and indeed more  
than dramatic story, exciting plot, gripping situations and marvellous 
acting. But   it is that ensemble which is the finished product of 
orchestrated   performance   by   each   of   the   several   participants, 
although the components may, some times, in themselves be elegant  
entities”
The above description acknowledges the contribution of many individuals who work 
together at the behest of and at the cost of the producer's substantial investment. 
Therefore, I am of the view that so far as authorship and first ownership of copyright 
in a cinematograph film is concerned, it can be any legal person – an individual, a 
Partnership firm, or a company who has invested and has taken the risk of failure/ 
loss of investment. 
49. The Plaintiff has relied on a decision of the Australian High Court in  O'brien & 
8
others vs. Komesaroff ,   mooting the point that when a 'Partner' of a Partnership firm 
makes a work, the copyright in the same does not automatically vest with the 
Partnership firm, but continues to remain with the Partner in his individual capacity 
unless assigned by him to the Partnership firm.     The Plaintiff asserts that in the 
present case there was no assignment in writing wherein the  Plaintiff had assigned 
8 (1981) 150CLR 310

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 40                          NMS No. 406 of 2013
the rights  of the film to the said firm  Sippy Films. In the above cited Australian 
case, the work had come into existence prior to the author of the work becoming a 
partner and it was conceded by the Defendants  that the ownership of the work had 
not been transmitted from the author to the partnership.  Secondly, in the above case 
the question of authorship/ownership in copyright was in respect of a literary work 
(a legal document being a 'unit trust deed') and not a cinematograph film. The law 
of authorship for both classes of work stands on a different  footing. The author of 
'literary works' even under the Copyright Act, 1957 is a natural person,  the actual 
author   who   composes/writes   such   'literary   work'.   Such   natural   person 
(author/composer) is also the first owner of copyright under the Indian Laws.  In 
this regard, Indian copyright laws  stand on the  same footing as copyright laws in 
most countries of the world where the concept stems out of the Berne  Convention. 
The ratio of   O'brien's   case therefore cannot be applied in the present case of a 
cinematographic film and lends no assistance to the Plaintiff's submission that the 
author/owner of a cinematographic film has to be a natural person.  
50. The Plaintiff has also relied on the decisions in  Rupendra Kashyap vs. Jiwan 
Publishing House (P) Ltd.   (supra) and   Camlin Private Limited vs. National Pencil 
Industries     (supra) in support of his argument that only natural persons   can be 
authors in copyright works.  In both these cases, the work in question was either 
artistic work or literary work and not cinematograph film and therefore lend no 
support to the Plaintiff. Though the Plaintiff has submitted that in the decision in 
Gee Pee Films Pvt. Ltd. vs. Pratik Chowdhury  (supra) it was held by the Calcutta High 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 41                          NMS No. 406 of 2013
Court that the author of a sound recording must be a natural person, no such finding 
is found in the said decision.   The facts and circumstances of that case are also 
completely different. In that case, the Defendants had recorded  sound recordings at 
the behest of the Plaintiff therein at a recording studio  for which all expenses were 
paid by the plaintiff therein and in fact he had commissioned the lyricist and 
composer to compose lyrics and music for the songs. It was found by the Plaintiff 
therein that a similar   track was released by the defendants therein with altered 
lyrics.    The plaintiff therein did not succeed in claiming authorship in all the three 
works (a) literary, (b) musical and (c ) sound recordings. For (a) and (b) the plaintiff 
could not prove that (a) and (b) were composed under a contract of service (course 
of employment). As regards sound recording, on facts it was held that the Plaintiff 
was   not   the   producer   of   the   sound   recording.   The   Plaintiff     could   not   have 
contended that it was the author of the infringing sound recording as it was not 
produced at his behest but was another similar sound recording which would pass 
off as the one prepared for him. These elements of facts are the  most important and 
different from the present case at hand. 
51. The Plaintiff has relied on Section 13 (2) (ii) of the Act to contend that since 
the making of the film Sholay itself was complete at the time when the Plaintiff 
retired   from   the   said   firm,   copyright   came   to   subsist   in   the   said   film   as   an 
unpublished work, and the same vested with the Plaintiff as its author and first 
owner.  The same in my view lends no aid to the Plaintiff.  Firstly, Section 13 (2) 
does   not   set   out   any   pre­requisite     for   authorship.   It   only   lays   down   certain 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 42                          NMS No. 406 of 2013
conditions for subsistence of copyright.  Once a film is first published in India, there 
are no other conditions.  In such a situation, Section 13 (2) (ii)  would not apply. In 
the present case, it is an undisputed position that the film was a published work and 
was first published in India.   In any case, the 'authorship' is to be determined at the 
time of completion of the work.  Even Section 13 (2) (ii) is clear about it when it 
reads 'at the date of making of work'. 'The date of making'  here means the date of 
completion of the work and when the work comes into existence and not the various 
dates when the work was being made.  Publication and completion are two different 
things.  Even under Section 13 (2) (ii), the question of completion of work is sine 
qua non. Be it published or unpublished, the work  has to be completed. Authorship 
of a cinematographic film itself arises upon completion of the film. The work in the 
present case is cinematograph film which was completed in  August 1975 (as stated 
th
in paragraphs 2, 14 and 15 of the Plaint itself) and published on 15  August, 1975. 
At the time of completion of the film (August 1975) and at the time of  publication 
th
of the film (15   August, 1975) the Plaintiff was admittedly not a Partner or a 
Producer (along with other Partners) of the said film 'Sholay' and accordingly,  could 
not have been the author or owner of the said film.   Secondly, even assuming the 
work in question was not published and was an unpublished work there is no such 
prohibition in section 13 (2) (ii)  which precludes a Partnership firm or a Company 
to be  an author /first owner of copyright in such a work. 
52. As per the wording of the sub­section, the author needs to be a citizen of 
India (and accordingly, a natural person) or may be domiciled in India which may be 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 43                          NMS No. 406 of 2013
a company or a Partnership firm. A company for instance is deemed to be domiciled 
in the country of its incorporation, vide  Technip Sa vs. Sms Holding (Pvt.) Ltd. and 
9
ors.    where the Hon'ble Supreme Court has  held that a company is domiciled where 
it is registered.  'Citizen of India' and 'domiciled in India' are two different concepts 
and these expressions are to be read disjunctively and accordingly, an author or an 
unpublished work may fall in any one of the two categories. With regard to a 
partnership firm, the explanation to Section 13 would apply which provides that in 
case of a work of joint authorship, the conditions conferring copyright specified in 
Section 13 (2) shall be satisfied by all the authors of the work.   By necessary 
corollary,  an author can be a natural person or a juristic person under the Copyright 
Act. 
53. The Plaintiff has also claimed to be vested with moral right   or Author's 
Special Rights in the cinematograph film. The Plaintiff has miserably failed to  show 
how he is the 'author' of the said film 'Sholay' and consequently how he is the first 
owner of copyright in the film.  Accordingly, the Plaintiff cannot claim to be vested 
with the Author's Special Right.  
54. Apart from the aforesaid, the following conduct of the Plaintiff also does not 
entitle him to any ad­interim relief. 
(i)        As a result of the change in the Constitution of the said firm,  the said firm  
9 (2005) 5 SCC 465 @ para 17

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 44                          NMS No. 406 of 2013
became solely entitled to all the assets of the said film Sholay including all the rights 
in the said film as stated in paragraph 8.7 of the affidavit in reply of Defendant Nos. 
th
1, 2, 4, 5 and 6.  On 14  September,  2000, Sippy Films Pvt. Ltd. i.e. Defendant No.4 
executed a  Deed of Gift in favour of Defendant No.5, a copy of which is annexed as 
Exhibit­N to the Affidavit in reply of Defendant Nos. 1, 2, 4, 5 and 6. From the 
th th
release of the film on  15  August, 1975 upto 14  September, 2000, the said firm 
th
and Defendant No. 4  (at respective times) and after 14  September,2000, Defendant 
No.5  exercised rights in respect of the said film and entered into various agreements 
as shown below:                 
Sr.
No.
Date Parties Particulars
nd
1 22  July 1991 Sippy Films/Jupiter
Enterprises
Assignment   of   Video 
Copyrights/Cable TV/Pay TV
/Satellite/Broadcasting/ 
Communication   rights   relating 
to   21   Movies   (including 
Sholay/Shaan/
Seeta Aur Geeta/Saagar)
th
2 13  July 1996 SME/Surya Cine 
Arts
Re­issue   rights   of   Sholay   for 
Tamil   Nadu   circuit   (including 
Kerala) for 2 years
th
3 19  November 2001 SME/Ultra 
Distributors
Deed   of   Assignment   of   Video 
Copyrights and Cable TV Rights 
for India, Nepal and Bhutan
th
4 29  November 2001 SME/Swastik Films Re­issue   rights   of   Sholay   for 
Bihar circuit (excluding Nepal) 
for 4 years
rd
5 3  December 2001 SME/Saltas Samuel Re­issue   rights   of   Sholay   for 
Tamil   Nadu   circuit   (including 
Kerala) for 2 years
th
6 12  June 2003 SME/Zee 
Entertainment
Deed of Assignment of Satellite 
Rights   for   entire   world 
including India for 5 years

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 45                          NMS No. 406 of 2013
Sr.
No.
Date Parties Particulars
rd
7 3  December 2003 SME/Oscar Films Re­issue   rights   of   Sholay   for 
Tamil   Nadu   circuit   (including 
Kerala) for 2 years
nd
8 2  July 2004 SME/Shivam 
Videotech
Assignment   of   sole   and 
exclusive rights in Sholay for 7 
years
th
9 17  December 2004 SME/KGN Films Re­issue rights of Sholay for the 
Nizam circuit for 2 ½ years
th
10 20  December 2004 SME/Malla 
Venkateshwara Rao
Re­issue rights of Sholay for the 
Andhra Ceded circuit for 2 ½ 
years
st
11 21  April 2009 SME/ESPN Software License   Agreement   for   use   of 
popular   scenes   of   famous 
characters   of   Sholay   for   its 
various   brands,   programmes, 
TV Shows and TNA Wrestling
th
12 5  October 2012 SME/Zee 
Entertainment
Agreement or exclusive satellite 
broadcasting   rights   in   Sholay 
for   5   years   up   to   2016   (15 
telecasts) in India.
                             
The Plaintiff has not raised any objection claiming any copyright in the said film at 
any time till the filing of the present suit i.e. for almost 40 years. 
(ii) The said film has been broadcast on television on numerous occasions to 
which also the Plaintiff has never objected. From 1997 till date the said film has 
been broadcasted over 50 times on Zee Network to which the Plaintiff has not 
objected to.
(iii) Various advertisements were published by the proposed assignees, copies of 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 46                          NMS No. 406 of 2013
which are annexed as Exhibits O­1 to O­13 to the affidavit in reply of Defendant 
Nos. 1, 2, 4, 5 and 6 at pages 121 to 140.  In fact, at pages 131 and 132 of the reply 
of the said Defendants, a public notice was issued on behalf of Defendant No. 5 in 
April, 2008 wherein the ownership rights of Defendant No.5   were asserted and 
reiterated.   However, not once has the Plaintiff objected to the assignment or the 
public notices in any manner whatsoever nor did he assert any right of ownership in 
various films including the said film Sholay. 
(iv)   In respect of the dispute between Defendant No.5 and Ramgopal Varma, 
regarding use of the word 'Sholay' and the name 'Gabbar' or 'Gabbar Singh' in the 
movie made by Ram Gopal Varma, proceedings were adopted in the Delhi High 
Court by Defendant No.5 to protect their copyrights in the said film Sholay. This fact 
was widely published and various articles appeared in respect of the said disputes, 
copies of which are annexed at Exhibit­Q Colly. to the affidavit in reply of Defendant 
Nos. 1, 2, 4, 5 and 6 and at pages 141 to 159.  The Plaintiff was aware of the said 
disputes and in fact gave interviews which appeared in various newspapers, copies 
of which are also annexed at Exhibit­R to the affidavit in reply of Defendant Nos. 1, 
2, 4, 5 and 6 at pages 160 and 161.  However, the Plaintiff never raised  any claim in 
th 

respect of his alleged copyright. In fact, in one such interview   given on   10
September, 2007   by the Plaintiff to Bombay Times, the Plaintiff   complimented 
Defendant No.3 for having commenced legal proceedings  against Ramgopal Varma 
which shows that the Plaintiff knew that he had no copyright in the said film Sholay. 
Though the Plaintiff has contended that the Defendants cannot rely on newspaper 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 47                          NMS No. 406 of 2013
cuttings, it is neither the case of the Plaintiff that he is wrongly quoted in the 
newspapers nor has he written any protest letter to the Times of India stating that he 
has been misquoted. In fact, in the interview of the Plaintiff taken by Journalist 
Rachana Dubey for Hindustan Times, the Plaintiff has stated that “   I don't know 
anything about the film being turned into 3D, but my best wishes to whoever is doing  
so .”
(v) In a dispute between Ajit Sippy, Mrs. Mohini Sippy and M/s. Zee Telefilms 
Ltd., on the one hand and Defendant Nos. 4, 5 and 6 on the other,  regarding the 
ownership rights of the said film Sholay and the said other films, Defendant Nos. 4, 
th
5 and 6 filed a suit in the Delhi High Court and by an order dated 8   January 2010 
in the interim application, the Delhi High Court  held  that the rights in the said film 
vested with Defendant Nos. 4 and 5. A copy of the said order and judgment is at 
Exhibit­S to the affidavit in reply of Defendant Nos. 4, 5 and 6 at pages 162 to 179. 
(vi) Defendant No.5 has adopted various proceedings to prevent infringement of 
the copyright  of the said film Sholay, as set out in paragraph 8.14 of the affidavit in 
reply of Defendant Nos. 4, 5 and 6, the details of which are set out hereunder:  
Sr.
No.
Parties Case No. Status
1 Sholay Media & Entertainment Pvt. 
Ltd.
Versus
Parag Sanghvi & Others
CS (OS) 1892 of 2006 Pending

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 48                          NMS No. 406 of 2013
Sr.
No.
Parties Case No. Status
2 Sholay Media & Entertainment Pvt. 
Ltd.
Versus
Ajit Sippy & Others
CS (OS) 1961 of 2008 Disposed off
3 Sholay Media & Entertainment Pvt. 
Ltd.
Versus
Indus Video Pvt. Ltd. & Others
CS (OS) 591 of 2010 Pending
4 Sholay Media & Entertainment Pvt. 
Ltd.
Versus
Yogesh Patel & Others
FAO (OS) 222 of 2010 Pending
5 Sholay Media & Entertainment Pvt. 
Ltd.
Versus
Vodafone Essar Mobile Services 
Ltd. & Others
CS (OS) 490 of 2011 Pending
6 Sholay Media & Entertainment Pvt. 
Ltd.
Versus
Law & Kenneth & Others
CS (OS) 3199 of 2012 Pending
55. From the aforesaid facts, it is clear that the Plaintiff never claimed to be the 
author/owner qua the copyright in the cinematograph film Sholay and for the first 
time after 40 years made his claim for reasons best known to him.  
56. As submitted on behalf of Defendant Nos. 7 and 8, it appears that they are 
bona fide purchasers /transferees for value without notice of any alleged claim of 
the Plaintiff. Defendant Nos. 7 and 8 have bought  rights to produce 3D version of 
the film Sholay from Defendant No.5 for valuable consideration under a bona fide 
belief that the Defendant No.5 (which includes their predecessors in title who are 

::: Downloaded on - 26/06/2024 07:31:23 :::

KPP 49                          NMS No. 406 of 2013
claiming the rights in relation to the said film Sholay since release of the film),  is 
the full owner of the copyright in the film   Sholay.  The Defendant Nos. 7 and 8  in 
their reply affidavit   at page 209 have specifically stated that Defendant   No. 7 
created television landmark by telecasting the movie Sholay on Doordarshan which 
was subsequently telecast on Sony TV. The said telecast was never objected to by the 
Plaintiff on the basis of his alleged copyright over the said film Sholay.   According to 
Defendant Nos. 7 and 8, the said movie 'Sholay' was thereafter re­telecasted on 
movie channels for more than 50 times but the Plaintiff did not object.
57. In the above circumstances  the Plaintiff has failed to make out a prima facie 
case in his favour.  The balance of convenience is also in favour of the Defendants 
and against the Plaintiff.  No ad­interim relief is therefore granted in favour of the 
Plaintiff. As stated hereinabove, the issues raised by the Defendants qua limitation 
and maintainability of the suit are kept open and not dealt with herein.  Place the 
suit  for  framing    of  preliminary issues  under Section  9A   of  the Code  of  Civil 
th
Procedure 1908 on 9  August 2013. 
                                                                            ( S.J. KATHAWALLA, J. ) 

::: Downloaded on - 26/06/2024 07:31:23 :::