TITAN INDUSTRIES LTD Vs. RAMKUMAR JEWELLERS

JUDGEMENT

(1.) THE plaintiff has filed the present suit seeking permanent injunction restraining the infringement of copyright, misappropriation of personality rights, passing off damages, rendition of accounts of profit, delivery up, etc.

(2.) THE plaintiff is a company registered under the Indian Companies Act, 1956 having its corporate office at Golden Enclave, Tower ,,A Airport Road, Bangalore and its regional office is at 2 A, Old Ishwar Nagar, Main Mathura Road, New Delhi. Plaintiff was established in the year 1987 as a joint venture between TATA group and the Tamil Nadu industrial Development Corporation (TIDCO) and is engaged in manufacturing and marketing watches, clocks and jewellery.

(3.) ACCORDING to the plaintiff, the plaintiff has a well known brand name TANISHQ in relation to jewellery. This year TANISHQ is endorsing Mr. Amitabh Bachchan and Mrs. Jaya Bachchan for its diamond jewellery collections. The agreement dated 17.03.2011 between the plaintiff and Mr. Amitabh Bachchan is called as "Agreement For Services" for engagement of Mr. Amitabh Bachchan and Mrs. Jaya Bachchan for promoting and marketing the plaintiffs jewellery under the brand name TANISHQ. The relevant terms of the Agreement for Services are as follows: