M/S MAYA APPLIANCES PRIVATE LIMITED, NO.10/5, ROYAL ENCLAVE, BESANT AVENUE, ADYAR, CHENNAI Vs. BUTTERFLY GANDHIMATHI APPLIANCES LTD., 143, PUDUPAKKAM VILLAGE, KELAMBAKKAM

JUDGEMENT

(1.) Pending the suit for permanent injunction, these two applications in O.A.Nos.814 and 815 of 2016 have been filed seeking temporary ones on the basis of infringement of a registered design and passing off. Seeking appointment of Advocate Commissioner, A.No.4773 of 2016 has been filed.

(2.) Heard Mr.P.S.Raman, learned Senior Counsel for Mr.T.K.Bhaskar, learned counsel for the applicants and Mr.AR.L.Sundaresan, learned Senior counsel for Mr.M.S.Bharath, learned counsel for the respondent and perused the documents and written submissions filed.

(3.) Before going into the issues governing the case, it would be appropriate to deal with the provisions and the principles of law. Apropos the provisions, they are placed hereunder for easy understanding: