KIRLOSKAR COPELAND LIMITED Vs. DALJEET SINGH

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties on the application seeking for an ad-interim injunction.

(2.) The present suit is filed by the plaintiff as against the defendant seeking for a decree for permanent injunction restraining the defendants from infringing the trade mark and copyright of the plaintiff in respect of the trade mark KIRLOSKAR & COPELAND and also for a decree against passing off the goods of the defendants as that of the plaintiff and also for delivery, destruction of the counterfeit trade mark KIRLOSKAR & COPELAND, if any, with the defendant and also for rendition of accounts and for costs of the suit. It is alleged that the defendant is selling and/or offering for sale the re-conditioned compressors and its components under the trade mark KIRLOSKAR & COPELAND.

(3.) While issuing summons in the suit an ad-interim injunction was granted in favour of the plaintiff and against the defendants, on 1.5.2001 restraining the defendants from selling or offering for sale re-conditioned compressors and its components under the trade marks KIRLOSKAR & COPELAND.