AQUA PUMP INDUSTRIES Vs. N RAJU

JUDGEMENT

(1.) The civil suit is filed by the plaintiffs for permanent injuction restraining the defendants or anyone claiming through them from manufacturing, selling, offering and advertising for sale using the Trade Mark TEXMO.

(2.) The gist of the plaint filed by the plaintiffs is as follows :-

(3.) The defendant in the suit has not chosen to appear before the Court and file the written statement and remained exparte.