PUMA SE Vs. ASHOK KUMAR

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The Plaintiff - Puma Se, a German company has filed the present suit seeking injunction against the counterfeit products being manufactured and sold under the mark 'PUMA' as also (hereinafter referred as 'the leaping cat device'). The Defendant in the present case is Ashok Kumar, Trading as 'Kumkum Shoes', Agra.

(3.) The case of the Plaintiff is that it started using the mark 'PUMA' since 1948 in Germany and got the mark first registered in Germany on 1/10/1948. The Plaintiff has been marketing and selling its products in India including in Delhi through its wholly owned subsidiary Puma Sports India Pvt. Ltd. under its well-known and world-renowned trademark 'PUMA".