KUMUDAM PUBLICATIONS PRIVATE LIMITED REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR P VARADARAJAN Vs. A R PRABHU

JUDGEMENT

(1.) This Court on 10.04.2018 had perused the affidavit filed by the defendants dated 03.04.2018 and also the affidavit filed by the plaintiff dated 10.04.2018. This order is in continuation of the above order dated 10.04.2018, which is extracted in full below:-

(2.) After taking two or three adjournments, the defendants have filed further affidavit today, in which in paragraph No.3, they have stated as follows:-

(3.) The suit itself had been filed for permanent injunction restraining the defendants from infringing the plaintiff's registered Trade Mark "KUMUDAM REPORTER" and for consequential reliefs and also damages for Rs.10/- lakhs and also for costs of the suit.