ELECTRO APPLIANCES Vs. CLASSIC CREATIONS

JUDGEMENT

(1.) The first plaintiff in this suit is also the first plaintiff in S.No.2622/95. The second plaintiff in this suit is not a party in S.No.2622/95. The third plaintiff is the third plaintiff in S.No.2622/95. The plaintiffs have filed this suit for injunction on the ground of infringement and passing off. The plaintiffs have referred to the registration of trade mark `CRYSTAL' in the following manner:-

(2.) Relating to the passing off, it is stated in paragraph 12 of the plaint:

(3.) On these averments, the plaintiffs have prayed for injunction. Ad interim injunction was granted by this Court on the 28th of May, 1994 in IA.4772/94. The defendant have opposed the application for injunction.