DAVINDER KUMAR JAIN Vs. SANJEEV SINGH

JUDGEMENT

(1.) This suit was filed by the plaintiffs for permanent injunction, restraining infringement of trademark, passing off, and rendition of accounts along with damages.

(2.) The brief facts of the case are that the plaintiff No.1 Mr. Davinder Kumar Jain is an entrepreneur and the founder of the group of companies carrying on the business under style LUXOR since 1963 and is the sole proprietor of the trademark LUXOR. Plaintiff Nos.2 to 11 are all private limited companies, constituting the LUXOR group.

(3.) In September 2007, the plaintiffs came to know that the defendant No.1, along with defendant No.2 is selling electric bulbs under the brand name LUXOR.