AMOHA EDUCATION (P) LTD. Vs. G. SATHISH KUMAR

JUDGEMENT

(1.) THE plaintiff M/s/ Amoha Education (P) Ltd., formerly known as Vivekananda Kalvi Nilayam Pvt. Ltd., has filed the suit for perpetual injunction retraining the defendant from in any manner infringing their trademark "Veta" or any other mark deceptively similar to their trademarks, for direction to the defendant to surrender to them all their teaching, resource, technical know how, study and course materials and for liquidated damages of Rs. 5 Lakhs with interest.

(2.) THE defendant is one Satishkumar who is carrying on business in the name and style of M/s Vidhya Easy Spoken Academy in Arakonam.

(3.) FROM the materials available on record, it is seen that the plaintiff also had filed Application No. 2684 of 2012 seeking appointment of Commissioner to inspect the three spoken English Institutes / Academy run by the defendant in Arakonam and Sholinghur and this Court, by order dated 29.6.2012 appointed one Mr. J. Bharathi Raja, Advocate, as Commissioner to inspect the premises, note down the advertisements, materials, fee receipts, study materials used by the defendant infringing the registered trade mark "Veta" of the plaintiff, to seize such offending materials used by the defendant infringing the registered trade mark of the plaintiff and to file a report.