U.VARADARAYA NAYAK Vs. S.K.ANAND

JUDGEMENT

(1.) This judgment disposes of the application by the Plaintiff U. Varadaraya Nayak under Order 39 Rules 1 and 2 of the Code of Civil Procedure 1908 ('CPC') for interim relief.

(2.) The Plaintiff has filed the above suit seeking a permanent injunction to restrain the Defendants from infringing Patent No. 184118 granted in his name for "a twin blade razor". At the time of filing of the suit on 28th February 2012, the Plaintiff was 68 years old and a retired school teacher living in Mangalore, Karnataka. He states that he holds a B.Sc. degree in Physics, Chemistry and Mathematics and a B.Ed. in Education from Mysore University. He is stated to have been bestowed four National Awards and three International Awards for his research and innovations. He states that he has also been working as an individual inventor in the field of technologies related to solar energy, laboratory apparatus, teaching apparatus, utility devices such as shaving razors etc. for the last 29 years.

(3.) On 7th March 1994, the Plaintiff applied for a patent for an invention titled 'a twin blade razor'. It is stated that the grant of patent was opposed by Gillette Company, USA. After the examination of the patent as well as the opposition, the Controller of Patents ('COP'), by an order dated 9th April 2008, granted the Plaintiff the patent for the above invention. The grant of patent was recorded in the Register of Patents on 29th July 2008. The patent is valid for a period of 20 years from the date of filing. In other words, the patent is valid up to 7th March 2014.