DAIMLER BENZ AKTIDGESELLSCHAFT Vs. EAGLE FLASK INDUSTRIES LIMITED

JUDGEMENT

(1.) I have heard the counsel for the defendant in extenso. Counsel for the defendant has referred to a large number of cases as to why the injunction should be refused in this case.

(2.) The mark and word in the instant case is "Mercedes".

(3.) The words "Mercedes Benz" have been associated with a Car ever since I remember. This car had a device upon it; a three pointed star in a circle/ring. Both, the name and the device, have always, in my memory, been inextricably linked. I am unable to ignore this connection.