TVS MOTOR COMPANY LIMITED Vs. CONTROLLER OF PATENTS & DESIGNS, THE PATENT OFFICE, INTELLECTUAL PROPERTY BUILDING, G. S. T. ROAD, GUINDY

JUDGEMENT

(1.) This appeal is directed against the order dtd. 31/5/2024 rejecting Indian Patent Application No.6617/CHE/2014 dtd. 26/12/2024 in respect of a claimed invention titled "VEHICLE MONITORING SYSTEM AND METHOD THEREOF".

(2.) Pursuant to a request from the appellant, the first examination report was issued on 26/2/2020. In the said report, objections were raised inter alia on the ground of lack of invention step by citing two prior art documents (D1 and D2). The appellant replied to the FER on 26/2/2020. Hearing notice dtd. 5/3/2024 was issued thereafter and this was followed by a further hearing notice dtd. 3/4/2024. Pursuant to the hearing, the appellant also filed written submissions. It should be mentioned that the respondent cited an additional prior art, namely, Prior Art D3, in the subsequent hearing notice dtd. 3/4/2024. The order impugned herein was issued in these facts and circumstances.

(3.) Learned counsel for the appellant referred to the complete specification and submitted that the claimed invention relates to a vehicle monitoring system for use in two wheelers. He pointed out that the vehicle monitoring system enables the collection of data relating to vehicle health on multiple parameters. It also provides data with regard to traffic conditions prevailing on the route traversed by the vehicle for purposes of suggesting alternative routes. In fact, he submits that it also enables the user to listen to a playlist on iTunes.