SURINDER KUMAR WADHWA Vs. KONINKLIJKE PHILIPS N.V.

JUDGEMENT

(1.) Alleging that the appellants had infringed Indian Patent IN 218255 "IN'255", pertaining to a "Method of Converting Information Words to a Modulated Signal", the respondent, Koninklijke Philips N.V. "Philips", instituted CS (Comm) 423/2016, CS (Comm) 499/2018 and CS (Comm) 519/2018 "the suits" against the appellants, seeking decrees of permanent injunction, restraining them from infringing the suit patent and also claiming damages and costs.

(2.) During the course of the suits, the suit patent IN'255 expired by efflux of time. The prayers for injunction were, therefore, rendered infructuous, and the suits survived only qua damages and costs.

(3.) By judgment dtd. 20/2/2025, a learned Single Judge of this Court disposed of the suits awarding damages of Rs.7,22,50,000.00, along with interest in CS (Comm) 423/2016, Rs.1,61,85,000.00 along with interest and additional damages of Rs.1,00,00,000.00 in CS (Comm) 519/2018 and Rs.12,43,25,700.00 along with interest and additional damages of Rs.1,00,00,000.00 in CS (Comm) 499/2018.