HEINEKEN ASIA PACIFIC PTE. LTD. Vs. SURJEET LAL

JUDGEMENT

(1.) I.A. No.21436/2014

(2.) The plaintiff has filed this suit for permanent injunction against trade mark infringement, passing off, unfair competition, rendition of accounts, damages and delivery up against the defendants in respect of the mark TIGER CHAKRA and device of TIGER used by the defendants in relation to identical business as that of the plaintiff.

(3.) The plaintiff, company organized under the laws of Singapore, was founded in the year 1931 as Malayan Breweries Limited, to engage in the business of brewing and selling a variety of liquor products including but not limited to beer. Malayan Breweries Limited was renamed Asia Pacific Breweries Limited in the year 1989 to reflect its growing regionalization. On 30th September, 2013, Asia Pacific Breweries Limited was acquired by Heineken N.V., Netherland as a result of which it became, directly and indirectly, a 100% subsidiary of Heineken N.V. Pursuant to the said acquisition the name of the company was changed to Heineken Asia Pacific Pte. Ltd, the plaintiff herein.