1RM FITNESS EQUIPMENT Vs. PRIYANKA BARU

JUDGEMENT

(1.) This appeal challenges an order of rejection of plaint passed under Order-7, Rule-11 of the Code of Civil Procedure, 1908 (for short "C.P.C") dtd. 27/9/2022 mainly on the ground that the plaint does not disclose cause of action.

(2.) Few facts germane for disposal of this appeal are summarized as below.

(3.) Appellants have filed a suit against respondent for alleged infringement of trademark, passing off, delivery, rendition of accounts etc. On 18/9/2021, respondent moved an application under Order-VII, Rule-11 of the C.P.C for rejection of the plaint on various grounds. However, respondent emphasized on the aspect of non disclosure of cause of action in the plaint.