AKTIEBOLAGET VOLVO OF SWEDEN Vs. VOLVO STEELS LTD

JUDGEMENT

(1.) THIS appeal challenges the correctness of order dated 28th April 1995 passed by the Learned Single Judge in Notice of Motion No. 950 of 1995 in suit No. 1055 of 1995 whereby the Learned Judge was pleased to dismiss the notice of motion with costs.

(2.) THE plaintiffs "aktiebolaget Volvo" field a suit for a passing off action against the defendants and sought an order to restrain the defendants from using the word 'volvo' or any other deceptively similar word as part of corporate name and/or trading style of the defendants so as to pass of the defendants goods and/or business as that of the plaintiffs.

(3.) THE plaintiffs took out a notice of motion for interim reliefs of similar nature during the pendency of the said suit.