REGENT COMPUTRONICS PVT. LTD.

M.AGAIAH Appellant

V/S

MOHD. ABDUL KEREEM Respondents

Referred Judgements :-

ATRA V. CHAJJU [REFERRED TO]
ILR(BOM)BAY AND PERSIA STEAM NAVIGATION CO. LTD. V. THE S.S. ZUARI [REFERRED TO]
MUNNI RAM CHOWDHRY V. BISHEN PERKASH NARAIN SINGH [REFERRED TO]
KESHAB PRASAD MANDAL V. JANESHWAR PRASAD MANDAL [REFERRED TO]
KESHAB PRASAD MANDAL V. JANESHWAR PRASAD MANDAL [REFERRED TO]
IN THE MATTER OF THE PETITION OF HADJEE ABDOOLAH [REFERRED TO]
ATRA V. CHAJJU,12 INDCAS 246 [REFERRED TO]
RAMANADHAN CHETTI V. NARAYANAN CHETTY [REFERRED TO]
GOPALA AIYAR V. RAMASAMI SASTRIAL [REFERRED TO]
SREENIVASA AIYAR V. NATARAJA AIYAR [REFERRED TO]
HARI CHARAN SAHA V. BARAN KHAN [REFERRED TO]
NARASIMHULU CHETTY V. SUBBARAYULU [REFERRED TO]
ALI AKBAR V. KHURSHED ALI [REFERRED TO]
BANARSI V. ALTAF HUSAIN [REFERRED TO]
DASO V. KARBASAPPA [REFERRED TO]
MUNNU LAL V. KUNJ BEHARI [REFERRED TO]
MA LON V. MA MYA MAY [REFERRED TO]
SRINIVASA AYYANGAR V. OFFICIAL ASSIGNEE,MADRAS [REFERRED TO]
CHOKKALINGAM V. LAKSHMANAN [REFERRED TO]
GOVINDA CHETTY V. RANGAMMAL [REFERRED TO]
MT.MAJID-UN-NISA V. SHAIKH ANWARULLAH [REFERRED TO]
MT.RUKHMABAI V. GANPATRAO [REFERRED TO]
KARNIDAN HANSRAJ V. ASKARAN JHABAK [REFERRED TO]
ELLAMMAL V. KARUPPAN CHETTI [REFERRED TO]
SIKANDAR KHAN V. BALAND KHAN [REFERRED TO]
MT.BAGHTAN V. GHULAM HASSAN [REFERRED TO]
KESHO RAM V. BHAGWAN DAS [REFERRED TO]
BRAHMAYYA V. VELLAMMA [REFERRED TO]
SHIDRAMAPPA V. GURUSHANTAPPA [REFERRED O]
PICHAMMA V. SREERAMULU [REFERRED TO]
FIRM SATRAMDAS KISHINCHAND V. MANGHOOMAL HAKUMAL [REFERRED TO]
KAILASH NARAIN V. RAJ KUMAR [REFERRED TO]
SARAJUBALA GUHA V. ASWINI KUMAR GHOSH [REFERRED TO]
SITARAM V. VENKATA VARADA [REFERRED TO]
VENKATA NARHARI V. NARSU BAI [REFERRED TO]
L GANGA PRASAD VS. SAROOP DEI [REFERRED TO]
MALLIKAR JUNAPPA KALYANSHETTI VS. RUDRASETTI SANGASETTI PATIL MAHAGAMKAR [REFERRED TO]
A ANANTHALAKSHMI AMMAL VS. HINDUSTAN INVESTMENT AND FINANCIAL TRUST LTD [REFERRED TO]
GURUSANTHAYYA VS. SETRA VEERAYYA [REFERRED TO]
P K SATHIANESAN VS. SANKARAN NADAR [REFERRED TO]
RAMFAL THAKUR VS. MANGAL CHAUDHURY [REFERRED TO]
JADUNANDAN SINGH VS. SHANKAR SAHU [REFERRED TO]
NRITYA GOPAL MITRA VS. JORIT MANJARI DASI [REFERRED TO]
BISHESHWAR PRATAP SAHI VS. PARATH NATH [REFERRED TO]
SHAUKAT ALI VS. MTSHAKILA BANO [REFERRED TO]
NARAIN DAS VS. CHIRANJI LAL [REFERRED TO]
RADHA KRISHNA DAS VS. BENI MADHAB DAS [REFERRED TO]
JAGGU MAL VS. BRIJ LAL [REFERRED TO]
MUKUNDSA VS. MOTIRAM [REFERRED TO]
CHHAJJU RAM VS. NEKI [REFERRED TO]

JUDGEMENT

(1.) The question to be answered by the Full Bench is whether an appeal lies against an order granting review on grounds other than these mentioned in the two provisos to Rule 4(2) of Order 47.

(2.) The facts culminating in this litigation may be shortly stated. The respondent brought a suit in the Court of the District Judge, Warangal (O. S. No. 9/1/54) for a declaration that he was entitled to the exclusive user of his trade mark, which he had registered under the Trade Marks Act, representing and describing a particular brand of beedies manufactured by him. The basis of the action was that the defendant (appellant) was closely copying this trade mark and using it as his own with slight changes and thereby causing considerable loss of trade to the plaintiffs beedi business.

(3.) The trial of the suit commenced in the beginning of 1956 and after two witnesses were examined for the plaintiff, including, the plaintiff and some documents were marked on his behalf, it was adjourned to 14-4-1956 for further evidence. On the adjourned date, as plaintiffs witnesses were not present, the case was adjourned to 22-6-1956 at the request of the Counsel for the plaintiff. What happened on 22-6-1956 could be seen from the following note:

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M AGAIAH Vs. MOHAMMAD ABDUL KEREEM

Referred Judgements :-

JUDGEMENT

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