(1.) This appeal is directed against an order dated 6th November, 2017 passed by the learned Single Bench, disposing of an Interlocutory Application for injunction filed by the respondent, hereinafter referred to as respondent plaintiff in C.S. No. 73 of 2017, being a suit for passing off, filed by the respondent plaintiff against the appellant defendants seeking inter alia a permanent injunction restraining the appellant defendants by themselves or through their servants, licencees, agents, distributors or anyone claiming through them from passing off their goods i.e., plastic water taps and shower taps and other bathroom fittings in any manner as being connected with the business of the respondent plaintiff's mark 'Siva' by using the said mark or any deceptively similar mark such as 'Msr Siva' Or 'Siva'.
(2.) In the suit, the respondent plaintiff has also sought direction on the defendants i.e., the appellant defendants herein, to surrender to the respondent plaintiff all the unsold goods including plastic water taps and shower taps under the deceptively similar mark 'SIVA' or 'MSR SIVA' and other consequential reliefs.
(3.) It was the case of the respondent plaintiff before the learned Single Bench that the respondent plaintiff was engaged in the manufacture of plastic taps and bathroom fittings, including water taps, which were being marketed under the trademark 'Siva'.