AUROVILLE FOUNDATION REPRESENTED BY ITS SECRETARY AUROVILLE FOUNDATION BHAWAN Vs. RAMANIYAM REAL ESTATES PRIVATE LTD

JUDGEMENT

(1.) The suit is filed for granting of permanent injunction restraining the defendant, his associate, servants, agents etc. from any manner preventing selling any projects or services in any manner enabling to pass off a project as that of the plaintiff's projects by using the plaintiff's name in any manner and also for mandatory injunction for removal of the board in the project site and also for damages and accounts.

(2.) The brief facts of the case of the plaintiff are as follows:

(3.) Brief contentions of the written statement filed by the defendant :