M. RAVI Vs. BASKAR

JUDGEMENT

(1.) Civil Miscellaneous Appeals filed to set aside the judgment and decree passed by the learned Principal District Judge, Villupuram in I.A.No.576 and 577 of 2012 in O.S.No.197 of 2012 dated 31.10.2012 and allow the appeal by granting interim injunction pending disposal of the suit.

(2.) The appellant filed a suit in O.S.No.197 of 2012 before the Principal District Court, Villupuram under the Trade Marks Act 1999, seeking permanent injunction restraining the respondent or any one, claiming through him from in any manner infringing the plaintiff's registered trade mark VASANTHA BHAVAN and also seeking permanent injunction, restraining the defendant for a passing off action.

(3.) Along with the suit, he had filed an application in I.A Nos.576 of 2012 and 577 of 2012 for an ad-interim injunction regarding the same relief, pending suit. A common affidavit was filed to make out a prima-facie case and on notice, the respondent filed his counter in both the applications.