ARUMUGAM RAJENDRA BABU Vs. ASHOK LEYLAND LIMITED

JUDGEMENT

(1.) The suit is filed for the relief of permanent injunction to restrain the defendants from infringing the patent bearing No. 262461 and for costs.

(2.) The 5th defendant has filed written statement, wherein counter claim to revoke the plaintiff's patent under No. 262461 and to dismissal of the suit with punitive costs is prayed.

(3.) The case of the plaintiff is that, he is the inventor of "Electrically Operated Vehicle having a wind operated battery charging system" for which, the patent under No. 262461 duly granted on 22/8/2014. While so, the defendants during the month of January, 2019 advertised for selling mass electric mobility solutions through "Quick Interchange Station" and "Smart Battery" for automobiles. The said solution offered by the defendants incorporates predominantly and substantively the essential features of the plaintiff s patent bearing No. 262461. The products of the defendant fall within the scope of the plaintiff s patent. Therefore, the defendants are to be restrained from infringing its patent and directed to pay costs.