LAMBA BROTHERS PRIVATE LIMITED Vs. LAMBA BROTHERS

JUDGEMENT

(1.) In this case, the plaintiff claims to be owner of copyright in a catalogue.

(2.) The catalogue relates to machinery (Power Presses) manufactured by the Plaintiff, copyright wherein is alleged to have been infringed by another catalogue of the defendants.

(3.) The plaintiff and defendants were carrying on business together at one time. They were functioning as partners and are real brothers. They were carrying on business in the name of 'ELBEE', 'L' standing for Lamba and 'B' for Brothers. These two alphabets LB made up in a word form of 'ELBEE'.