HEELS Vs. V K ABROL

JUDGEMENT

(1.) The plaintiff, a partnership firm, has filed the suit for perpetual injunction for infringement of copyright, trademark, passing off, damages and rendition of accounts against the defendants.

(2.) The plaintiff has sued through Mr.Amit Gupta, partner of the plaintiff, who has filed affidavit by way of evidence. The defendants did not appear despite service and thus were proceeded ex parte.

(3.) The plaintiff is stated to have created the original artistic work titled THE HEELS in the year 1980 and is the owner of the copyright as per the Registration No. A 30901/80. A certified copy of the registration has been filed on record which is ExP-3.