ANUGRAHA CASTING Vs. ANUGRAHA VALVE CASTING LTD

JUDGEMENT

(1.) Shri H.Karthik Seshadri takes notice on behalf of respondent.

(2.) The appeal impugns an order dtd. 20/1/2025 passed by the Commercial Court, Coimbatore, at the ad-interim stage, in a suit filed by respondent (original plaintiff) against appellants (original defendants), where the main relief sought was permanent injunction restraining appellants from using the registered trademark or the deceptively similar trademark as that of the respondent company. Respondent has also sought reliefs of rendition of accounts, damages, etc.

(3.) Respondent functions in the name of "Anugraha Valve Castings Limited" and allegedly holds a registered trademark in its name. Respondent is in the business of making and selling castings in the registered name of respondent company. It is respondent's case that appellants are using deceptively similar trademark unauthorisedly and are also in a business similar to that of respondent. Respondent, therefore, sought temporary injunction restraining appellants from selling its products under the mark "Anugraha Castings".