KIRAN JAIN Vs. JANKI DASS JAIN

JUDGEMENT

(1.) THESE three interim injunction applications filed by the parties against each other in their separate suits are proposed to be decided by this common order. The dispute in all these three applications relate to the use of trademark 'KANGARO'.

(2.) BRIEFLY stated the facts of the case are that there are three partnership firms namely M/s Kangaro Industries (Regd.), M/s Jain Manufacturing Company and M/s Kanin (India) consisting of partners from the family of Mr. Janki Dass Jain.

(3.) FROM time to time, five trademarks were registered as'KANGARO' in respect of goods manufactured and produced by the aforesaid firms/companies, the description of which is as follows:- Sl. No. Regd. No. Name Class Date of registration. 1 376224 Kangaro 16 25.05.1981. 2 384556 Kangaro 16 23.12.1981. 3 463530 Kangaro 7 24.11.1986. 4 486516 Kangaro 8 26.02.1988.