SIEMENS AKTIENGESELLSCHAFT Vs. SIEMENS SOLUTIONS

JUDGEMENT

(1.) THE plaintiffs have filed a suit for permanent injunction restraining infringement of the plaintiffs well known trademark SIEMENS, misuse of the trademark SIEMENS as a trading name and rendition of accounts, damages, delivery up etc.

(2.) PLAINTIFF no.1 is the registered proprietor of the trademark SIEMENS duly registered in India in class 1, 5,7,9,10,11 and 35. The plaintiff No. 1 had adopted the trademark SIEMENS in the year 1847 in Germany and has a worldwide reputation.

(3.) THE plaintiff is dealing with wide range of products and services in relation to automation, building technology, consumer products, industry solutions, energy, financial solutions, healthcares, motor an drives and mobility etc.