REGENT COMPUTRONICS PVT. LTD.

FEDDERS NORTH AMERICAN Appellant

V/S

SHOW LINE Respondents

Referred Judgements :-

WANDER LTD. V. ANTOX INDIA P. LTD. [REFERRED TO]
VELCRO INDUSTRIES V. VELCRO INDIA LTD. [REFERRED TO]
J.K. JAIN V. ZIFF DAVIES [REFERRED TO]
TIME WARNER ENTERTAINMENT COMPANY V. A.K. DAS [REFERRED TO]
POWER CONTROL APPLIANCES V. M/S SUMEET MACHINES PVT. LTD. [REFERRED TO]
KAVIRAJ PANDIT DURGA DUTT SHARMA IN BOTH THE APPEALS VS. NAVARATNA PHARMACEUTICAL LABORATORIES IN BOTH THE APPEALS [REFERRED TO]
NATIONAL BELL CO GUPTA INDUSTRIAL CORPORATION VS. METAL GOODS MFG CO PRIVATE LIMITED:METAL GOODS MFG CO PRIVATE LIMITED [REFERRED TO]
AMERICAN HOME PRODUCTS CORPORATION VS. MAC LABORATORIES PRIVATE LIMITED AND ANOTHLER [REFERRED TO]
UNIPLY INDUSTRIES LIMITED VS. UNICORN PLYWOOD PRIVATE LIMITED [RELIED ON]
MIDAS HYGIENE INDUSTRIES PRIVATE LIMITED VS. SUDHIR BHATIA [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
SWARAN SINGH VS. USHA INDUSTRIES INDIA NEW DELHI [REFERRED TO]
INDUSTAN PENCILS PRIVATE LIMITED VS. INDIA STATIONERY PRODUCTS CO [REFERRED TO]
REVLON INC VS. SARITA MANUFACTURING COMPANY [REFERRED TO]
ROB MATHYS INDIA PVT LTD VS. SYNTHES AG CHUR [REFERRED TO]
FEDDERS LLOYD CORPORATION LTD VS. FEDDERS CORPORATION [REFERRED TO]

JUDGEMENT

(1.) The Plaintiff is a Corporation incorporated in the United States of America. It claims to carry on an old established business of manufacturing and/or trading in a wide range of air-conditioners, split air-conditioners, de- humidifiers, air-conditioning machinery, etc. It says that its products are manufactured and sold under the trademark "Fedders", which is extremely popular in the United States of America and also in other countries of the world.

(2.) On 21st May, 1956 the predecessor-in-interest of the Plaintiff, Fedders-Quigan Corporation entered into an agreement with Lloyd Electric and Engineering Company (LEECO) described as a co-partnership consisting of Pandit Kanhaiya Lal Punj and Suraj Prakash.

(3.) In terms of the agreement, the Plaintiff agreed to grant to LEECO the sole and exclusive right and license for a period of five years from 30th June, 1956 to assemble, manufacture and sell room air-conditioners manufactured by or incorporating parts manufactured or sold by the Plaintiff under its trade name and label.

Click here to view full judgment.

FEDDERS NORTH AMERICAN Vs. SHOW LINE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address