PRADEEP CHOLAYIL Vs. KARNATAKA SOAPS AND DETERGENT LIMITED

JUDGEMENT

(1.) This common order will govern both these applications, i.e., O.A.Nos.329 and 330 of 2018.

(2.) There are two plaintiffs and a sole defendant in the main suit. Plaintiffs 1 and 2 are applicants 1 and 2 respectively in both these applications. Sole defendant in the main suit is the lone respondent in both these applications. Parties in these two applications are referred to by their respective ranks in the main suit for the sake of convenience and clarity.

(3.) The fulcrum of this entire suit is a registered trade mark bearing number 1754540, in the name of V.S.Pradeep in Class 3, the date of registration being 18.11.2008 vide certificate number 1021877 dated 16.09.2011, trade mark type is 'WORD' and the mark is 'MYSOP', goods and description as found in the 'Legal Use Certificate' ('LUC' for brevity) are Soap; Antiperspirant Soaps; Cakes of Soap; Deodorant Soap; Disinfectant Soap; Soap for Foot perspiration; Toilet Soap all in Class This registered trade mark which is the fulcrum of this entire suit shall hereinafter be referred to as 'suit TM' for the sake of convenience and clarity.