A S HAMEED Vs. ABDUL AZEEZ AND SONS

JUDGEMENT

(1.) THE appellants, whose application for registration of a trade mark, in Class 34 in respect of beedies, was rejected by the Registrar of Trade Marks and whose regular appeal in T. M. A. No. 2 of 1996 also got dismissed by the learned Judge of this court, have filed the above Trade Mark Second Appeal.

(2.) THE brief facts, leading to the above appeal are as follows:-

(3.) ASSAILING the orders of the Assistant Registrar and the learned Judge, Mr. A. A. Mohan, learned counsel appearing for the appellants contended