MATRIMONY.COM LIMITED Vs. THODU NEEDA TELUGU MATRIMONY

JUDGEMENT

(1.) There is a sole plaintiff and a lone defendant in this suit.

(2.) Ms.Durga V. Bhatt, learned counsel on record for sole plaintiff is before this Commercial Division. Learned counsel, adverting to the plaint, submitted that plaintiff is a pioneer in using internet as a vehicle/platform for matrimonial alliances, especially matrimonial alliances in India and for people of Indian origin living abroad. It is also submitted that plaintiff is a leading matrimonial portal and has a huge reputation/goodwill in the international market including India. To be noted, plaintiff is a juristic person. In other words, plaintiff is a public limited company, which goes by the name 'Matrimony.com Limited'. Though plaintiff was incorporated in this name in India in 2001, plaintiff started its internet business in the year 1997 using the domain name www.bharatmatrimony.com which has been registered in 1999 for online matrimonial services, is learned counsel's say. Besides this, plaintiff in the subsequent years has registered several domain names such as www.tamilmatrimony.com, www.telugumatrimony.com, www.bengalimatrimony.com, www.muslimamatrimony.com etc., According to learned counsel for plaintiff, this is for regional customers.

(3.) It is also submitted that certain internal arrangements were made, pursuant to which a special resolution under Sec. 21 of the Companies Act, 1956 was passed for change of name of plaintiff company. Suffice to say that name of the plaintiff company is as it stands today i.e., 'Matrimony.com Limited' and the relevant certificate from the jurisdictional Registrar of Companies has been filed and marked as Ex.P2.