KAROL DISTRILLERIES AND BREWERIES PVT. LTD. Vs. MC. DOWELL AND CO. LTD. INDUSTRIAL AREA NACHARAM, HYDERABAD

JUDGEMENT

(1.) These two civil miscellaneous appeals arise out of an application made for granting temporary injunction pending suit.

(2.) The suit is filed by a limited company called Mc. Dowell and Co., Ltd., Hyderabad, against another company called Karol Distilleries and Breweries Private Ltd., Hyderabad for granting a permanent injunction, against the use of the label complained of in the sale or offer for sale of its 'Berboun Brandy'.

(3.) According to the Plaintiff-Company, they have been marketing brandy of its manufacture known as 'Mc. Dowell No. 1 Brandy' and marketing it under a label on the bottle with the following distinctive marks and features:-