HAWKINS COOKERS LIMITED Vs. MAGICOOK APPLIANCES COMPANY

JUDGEMENT

(1.) . The present suit is for the Issuare perpetual Injunction restraing the defendants, the servants, agents etc. from using a get up of label relation to pressure cookers which is deceplively simi to the label of the plaintiff having distinctive feature and registered under the pvovisions of the Copyright A 1957 vice registration No . A -27389/80.

(2.) . Perpetual injunction has also been claim restraining the defendants from dealing in any manner with their cook book having passages reproduced verbatim from the cook book of the plaintiff titled as "Pressure Cookery and Instructions Book, thereby infringing the Copyright of the cook book of the plaintiff.

(3.) Further relief is also sought for delivering up and destruction of all such pressure cookers, accessories and articles as are being employed by the defendant in the manufacture of their offending goods which are in the custody, power and possession of the defendants.