TATA SONS LTD Vs. NEIL SOMBUNTHAM & ANR

JUDGEMENT

(1.) The Defendants were ex-parte and ex-parte evidence of plaintiff was recorded vide order dated 25.04.2014. Arguments have been heard in this suit.

(2.) The plaintiff has filed the present suit seeking a decree of permanent injunction against the defendant for infringement of the registered Trade Mark of the plaintiff "TATA" and for claiming rights in their registered Trade Mark.

(3.) It is the contention of the plaintiff that it was established in the year 1917 as a body corporate and the promoter and principal investment holding company of the House of TATA. The plaintiff and other Tata companies are India's oldest and largest private-sector employer including Tata Steel, Tata Motors, Tata Power, Tata Chemicals, etc. The enterprises promoted by the plaintiff have laid the foundation in the industrial core sectors, pioneering textiles, iron & steel, power, chemicals, hotels, and automobile industries in India. In 2009, the plaintiff was ranked as the world's 11th most reputed company according to a study complied by a United States based Reputation Institute. The average turnover of the House of TATA is assessed at USD 100 billion (around Rs.4,757.21 billion)