USD 500 mn verdict against Facebook in Virtual Reality lawsuit modified to half

US District Court for Northern District of Texas: A federal court presided by Ed Kinkeade, J. halved the amount of USD 500

US District Court for Northern District of Texas: A federal court presided by Ed Kinkeade, J. halved the amount of USD 500 million that was to be paid by Facebook Inc. and others to ZeniMax Media Inc., a video game publisher. The Court also turned down ZeniMax’s request for the ban on sale and promotion of products by ‘Oculus’- virtual reality unit of Facebook. In 2014, Oculus (bought by Facebook for about USD 2 billion) was sued by ZeniMax alleging it of stealing trade secrets while developing a headset and violating copyright. In 2017, a US Jury in Dallas found that Oculus used ZeniMax’s computer code to launch ‘Oculus Rift’-VR headset; and ordered Facebook, Oculus, and others to pay a combined USD 500 mn to ZeniMax. Kinkeade, J., in his order, said that USD 250 mn ordered against Oculus and its co-founders for false designation lacked sufficient evidence for damages. Holding thus, the Court halved the amount to be paid by Facebook, Oculus, and others.

[Source: Reuters]

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