BASKAR Vs. G.RAGHU BABU

JUDGEMENT

(1.) These Civil Miscellaneous Appeals have been filed by the defendants against the Order and Decreetal Order of Ad-injunctions dtd. 25/1/2021 in I.A. Nos.2 and 3 of 2019 in O.S. No.197 of 2019 on the file of the IV Additional District Judge, Thiruvallur at Ponneri.

(2.) For the sake of convenience, the parties are referred herein according to their litigative status before the Trial Court. The brief facts leading to filing of this appeal is as follows:

(3.) The Plaintiff herein was involved in designing and manufacturing of various Mechanical appliances. He came up with a creative design for a forklift vehicle, by applying novel industrial design to a conventional tractor. It can be used by farmers and small industries for loading of any Agricultural products, immersible motor in the borewell, transporting any material on the field and for any outdoor commercial purposes. This form of forklift can be used for any different types of farming operations and this design is novel and innovative, and it is not subjective to any previous inventive design. He has spent a huge sum to develop the same. This design has been named "Forklift Vehicle" and his application is registered as Design No.297504 in clause 12-05, dtd. 13/9/2017 and he is awaiting for the approval of appropriate Authorities.