SULPHUR MILLS LIMITED Vs. DHARAMAJ CROP GUARD LIMITED

JUDGEMENT

(1.) The present suit has been filed alleging infringement of Indian Patent Number 282429 (hereinafter, "IN'429") granted in favour of the Plaintiff. The patent relates to a 'Novel Agricultural Composition'.

(2.) The elements of IN'429, as claimed, are:

(3.) The case of the Plaintiff is that in view of the instant conversion of sulphur into sulphate, the sulphate becomes available for immediate absorption by plants. The patented composition is used as a fertilizer composition or a nutrient composition. According to the Plaintiff, the previously available sulphur fertilizer formulations required administration in high doses, led to uneven coverage and were not compatible with modern irrigation methods. The patented composition, however, can be used at a reduced dosage to uniformly deliver sulphur to the soil through drip and sprinkler irrigation systems.