SHABU KN ACHARY Vs. DHARAMPAL PREMCHAND LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) The short question arising in the above case is as to whether the defendant, the appellant herein, was entitled to put a question with respect to the brand name asserted by the plaintiff, infringement of which was the foundation of the relief of damages claimed by the plaintiff in the suit.

(3.) The High Court finding the question to be a purely factual question beyond the permissible crossexamination; since the defendant's written statement was not taken on record, expunged it from the record.