KRITUNGA RESTAURANT PVT. LTD. Vs. MANDRA USHA REDDY

JUDGEMENT

(1.) These two Revisions arise out of the same suit between the same parties and so they are being disposed of by this common order.

(2.) The petitioner in both these Revisions is the defendant in COS No.52 of 2018 on the file of the Commercial Court-cum-XXIV Additional Chief Judge, City Civil Court, Hyderabad.

(3.) The respondents/plaintiffs filed the said suit against the petitioner for a permanent injunction restraining the petitioner from in any manner using, selling, offering for sale or stocking, advertising, directly or indirectly dealing in any goods or service under the trade mark logo or word 'KRITUNGA' or along with any prefix or suffix which amounts to infringement of the respondents' registered trade mark/logo 'KRITUNGA' or any other mark which is identical or deceptively similar thereto or in any other manner whatsoever; for a mandatory injunction directing the petitioner to deliver up all printed matters/materials, stationery, advertising material or any other material that similarly infringes the plaintiffs' registered trade mark 'KRITUNGA' or to destroy them; and for an order of rendition of accounts by the petitioner to the plaintiffs and also damages of Rs.1.00 crore and costs.