THULASI JEWELLERS ERODE Vs. K. YUVARAJ

JUDGEMENT

(1.) We have heard Mr.G.Ramesh, learned counsel for the appellants and Mr.S.Parthasarathy, learned Senior Counsel for Mr.P.Dinesh Kumar, learned counsel for the respondents.

(2.) The appellants herein are the original plaintiffs. The appellants filed a suit bearing O.S.No.191 of 2021 against the respondents for passing off.

(3.) The trial Court partly allowed the application of the appellants restraining the respondents from using the logo 'STJ' of the appellants. However, the trial Court rejected the prayer restraining the respondents from running their business in the name of "Sri Thulasi Jewellery". The said order is assailed in the present appeal.