PRADEEP GUPTA Vs. K.BRAHMANANDAM

JUDGEMENT

(1.) Since the parties to the appeals are one and the same and the issues involved in both the appeals are interconnected, both the appeals are heard together and are disposed of by this common judgment.

(2.) Heard Sri Bankatlal Mandhani, learned counsel for the appellant, as well as Sri P.Venkatarama, learned counsel for the respondents. Perused the entire material available on record.

(3.) CMA.No.544 of 2023 is filed challenging the order dtd. 6/10/2023 passed by the XII Additional Chief Judge, Secunderabad, in I.A.No.10 of 2023 in O.S.No.2 of 2023. The said I.A.No.10 of 2023 was filed to restrain the respondent therein from using the trade mark 'PRITI' in relation to the sewing machines of his manufacture and the same was allowed by the trial Court.