SAJEEV KUMAR Vs. RAJEEV

JUDGEMENT

(1.) The plaintiff in a suit, seeking a decree of prohibitory injunction restraining the defendant from infringing his registered trade mark, is the appellant.

(2.) The appellant/plaintiff filed O.S.No.2/2019 on the files of the District Court, Thiruvananthapuram alleging that the respondent/ defendant is infringing his registered trade mark under the name 'Jewel Hut', by using a deceptive name 'Jewel Hunt'.

(3.) According to the appellant, he had commenced his business under the name and style 'Jewel Hut' in the year 2004 and that he applied for registration of the trade mark in such name, which finally led to its registration on 13.08.2009.