LAKSHMI SRINIAVASA RICE MILLS Vs. LAKSHMI SRINIVAS INDUSTRIES

JUDGEMENT

(1.) This appeal by the 3rd Defendant in O.S.No.1/2009 on the file of Principal District and Sessions Judge, Raichur (for short 'the trial Court') is directed against impugned order dated 16.11.2019 passed in the said suit allowing the application I.A.No.IV filed by Respondent No.1-plaintiff under order 39 Rules 1 and 2 read with Section 151 CPC and Section 135(2) of the Trade Marks Act, 1999, thereby passing an order of temporary injunction in favour of the plaintiff against all defendants including the appellant-defendant No.3.

(2.) For the purpose of convenience, the parties are referred to by their respective ranks in the trial Court.

(3.) The brief facts giving rise to the above appeal are as follows:-