RATNA SAGAR PRIVATE LIMITED Vs. TRISEA PUBLICATIONS

JUDGEMENT

(1.) The Applicant M/s. Ratna Sagar Private Limited has filed the suit claiming the following reliefs :

(2.) The plaintiff has filed I.A. No. 1072/94 under Order 39 Rules I and 2 read with Section 151, Civil Procedure Code for the following reliefs :

(3.) The case of the plaintiff briefly stated is this: The plaintiff commenced its business of publication in the year 1982 and it is one of the leading publishers in the country and its business mainly is publication of educational books including those for the young children and only for the purpose of education. One of the plaintiff's series of educational publications is "LIVING SCIENCE". Volumes 3 and 4 of "LIVING SCIENCE" were published in 1986 and Volume 5 was published for the first time in the year 1988. This subject presented by the plaintiff is to enable the teachers to teach the children about the basic features of nature relating to plants and animals. In para 6 of the plaint the plaintiffs puts its case thus :