AQUA PUMP INDUSTRIES Vs. RAKESHKUMAR

JUDGEMENT

(1.) The suit has been filed for the relief as stated in the prayer portion of this Judgment.

(2.) It is the case of the plaintiffs that, that they are the manufacturers of different types of electrical motors and pumps. Originally, the Managing Partner of the plaintiffs 1 and 2, (i.e. Mr.Ramaswamy Kumaravelu) and his brother (Late Ramachandran) were trading as TEXMO Industries and secured registration of the trademark TEXMO w.e.f. 21.05.1976 as Joint Proprietors in respect of electrical motors, pumps included in class-7.

(3.) On the side of the plaintiffs, one Mr. T.Narendran, who is the Vice President of the plaintiffs' Company has been examined as P.W.1 and marked twelve documents as Exs.P.1 to P.12. So far as the defendant is concerned, despite service of notice on them and paper publication effected, there is no representation. Hence, he was set ex parte by order, dated 07.11.2019.