T. PANDURANGAN Vs. VILLUPURAM VALLI VILAS NAGAI MALIGAI

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed by the petitioner against the order dated 04.09.2010 made in I.A.No.137 of 2009 in O.S.No.2 of 2001 on the file of the Principal District Court, Villupuram.

(2.) THE Petitioner is the plaintiff in O.S.No.2 of 2001 on the file of the Principal District Court, Villupuram. The petitioner filed the suit for permanent injunction restraining the respondent from infringing the Plaintiff's Trademark, "Srivalli Jewellery" by using the plaintiff's Trademark as part of the offending Trade Mark "Villupuram Srivalli Vilas Nagai Maligai" or any other similar or deceptively similar trade mark or obvious imitations thereof in any of the articles of the respondent or in their bills, invoices, stickers, vouchers, packing materials, posters, sign boards, name boards, brochures, advertisements in any media or in advertisement materials.

(3.) HEARD the learned counsel for the petitioner as well as the respondent.