RAHEE INFRATECH LIMITED Vs. J. SONS COMPANY LIMITED

JUDGEMENT

(1.) This is an interlocutory application moved by the plaintiff in aid of their above suit complaining of infringement of patent and copyright.

(2.) It is moved ex parte on the apprehension that if notice of this application was received by the defendant, they would immediately take steps to make large-scale use of the plaintiff's alleged invention and drawings over which they claim copyright so as to deprive the plaintiff of their remedy in this suit.

(3.) The plaintiff's alleged invention like this. A rail, on which the train runs, is fastened. The plaintiff has allegedly invented a device on which a part of a rail would be placed. Between the rail and the device a plate like material is inserted. They are called liners. The rail would be fastened at the sides by clips. There would be metallic shoulders to be arranged with the clips. This is compositely known as Zero Toe Load Fastenings on H Beam Sleepers. The whole purpose of this invention is to give room to the railway lines to move so as to save them from bending or breakage due to the impact of weather and physical force.