LAWS(APH)-2000-12-51

T V VENUGOPAL Vs. USHODAYA ENTERPRISES

Decided On December 29, 2000
T.V.VENUGOPAL Appellant
V/S
UUEHODAYA ENTERPRISES, EENADU COMPOUND. HYDERABAD Respondents

JUDGEMENT

(1.) Both the C.C.C.As. can be disposed of by a common judgment, as they arise out of the judgment and decree passed in O.S. No.555 of 1999 on the file of the learned II Additional Chief Judge, City Civil Court, Hyderabad, dated 24-7-2000.

(2.) Ushodaya Enterprises Limited, a Public Limited Company incorporated under the Companies Act, having its registered office at Hyderabad filed the suit in O.S. No.555 of 1999 under Section 26 and Order VII Rule 1 of Code of Civil Procedure, Sections 55 and 62 of the Copyright Act, Sections 27,105 and 106 of The Trade and Merchandise Marks Act, 1958, seeking the following reliefs,

(3.) Defendant No.1 is one T.V. Venugopal, trading as Ashika Incense Inc. incorporated at Bangalore. The 2nd defendant is one Mr. R. Lokesh.