EUREKA FORBES LIMITED Vs. OM SAI ENTERPRISES

JUDGEMENT

(1.) The present suit has been filed seeking relief of permanent injunction restraining the defendants from infringing the trademark and copyright of the plaintiff, passing off their goods as that of the plaintiff, along with other ancillary reliefs.

(2.) The plaintiff is a portfolio company of Advent International, a global private equity firm, and is engaged in diverse business activities that encompasses manufacturing, marketing, and selling of home appliances such as water purifiers, vacuum cleaners, air purifiers, etc., under a number of distinctive trademarks .

(3.) The predecessor in title of the plaintiff is M/s. Samuel Osborn (India) Limited, which was incorporated in the year 1931. In the year 1982, the name of the company was changed to Eureka Forbes Limited and since then, the plaintiff's business was extended to the field of water purification systems.