A D PADMASINGH ISAAC TRADING AS AACHI SPICES AND FOODS Vs. A GIRIDHARAN PROPRIETOR OF DHARSHIKA FOOD PRODUCT

JUDGEMENT

(1.) Ms.Gladys Daniel, learned counsel on record for plaintiffs (to be noted, there are two plaintiffs) is before this Commercial Division.

(2.) Sole defendant has been duly served, but has not chosen to appear or enter appearance through a counsel. Sole defendant was set ex-parte and the suit was set down for recording ex-parte evidence before Additional Master-I. One Mr.B.Gnana Sambandam, an employee of plaintiff No.2 has deposed on behalf of both plaintiffs as P.W.1. 11 documents i.e., Exs.P1 to P11 have been marked.

(3.) The case of the plaintiffs, in a nutshell, is that the first plaintiff who is an individual/natural person is the owner of certain trademarks and the second plaintiff, which is a Private Limited Company i.e., a juristic person is a licensee under first plaintiff qua the registered trademarks.