KALANJIYAM CUT PIECE, REPRESENTED BY IT PARTNERS Vs. KALANZIAM TEX, REP BY ITS SOLE PROPRIETOR/PARTNERS

JUDGEMENT

(1.) Mr.Ashok Kumar J. Daga, counsel on record for the sole plaintiff is before this Commercial Division.

(2.) The main suit has been filed inter alia with prayers for injunction against infringement of registered trademark of the plaintiff and passing off. Besides these two prayers for injunction, there are also the usual prayers for surrender of offending material, accounts and costs besides a residuary limb of the prayer.

(3.) Nucleus of this suit are three registered trademarks in favour of the plaintiff bearing trademark Nos.690216, 1548035 and 1548038, which shall be hereinafter referred to collectively as 'suit TMs' for the sake of convenience and clarity.