LAWS(APH)-2001-6-107

USHODAYA ENTERPRISES LIMITED Vs. T V VENUGOPAL

Decided On June 15, 2001
USHODAYA ENTERPRISES LIMITED Appellant
V/S
T.V.VENUGOPAL Respondents

JUDGEMENT

(1.) These two letters Patent Appeals arise out of a common judgment in CCCA Nos.178 and 180 of 2000 dated 28-12-2000 rendered by a learned single Judge of this Court.

(2.) For the purpose of convenience, the parities are referred to as the plaintiff and the defendants.

(3.) Appellant in these two appeals is the plaintiff - M/s. Ushodaya Enterprises Limited, a Public Limited Company, represented by its Senior Law Officer G. V.S. Jagannadha Rao, instituted the suit in OS No.555 of 1999 under Section 26 and Order VII, Rule 1 CPC and Sections 55 and 62 of the Copyright Act and Sections 27, 105 and 106 of the Trade and Merchandise Marks Act, 1958, on the file of the II Additional Chief Judge, City civil Court, Hyderabad against the defendants 1 and 2 seeking the following reliefs, viz.,