February 12,2019:
American singer-songwriter Taylor Swift is being sued by Lloyd Yves Bénot over her app ‘The Swift Life’ which she launched in December 2017. Bénot is the owner and the sole employee of a computer consulting service company named SwiftLife.
Bénot said that his computer services company SwiftLife was launched in 2007 and he Trademarked the name SwiftLife in 2008. But Taylor Swift launched her own app ‘The Swift Life’ in 2017 which Bénot claims infringes on his business.
He claims that his company name used to show up at the top of Google searches when you searched for SwiftLife, but after the launch of Taylor Swift’s app, SwiftLife appears much further down the list.
Many people have been confusing SwiftLife for the singer’s official app. According to Taylor Swift, Bénot failed to reach out to her team to inform them of their alleged infringement before suing her, which is required by the law.
She also claims that a Trademark doesn’t cover phone apps. Taylor Swift filed a request to dismiss the lawsuit against her, but a hearing held in New York Court denied her motion.
Judge also denied Bénot motion suing Taylor Swift for a temporary injunction against her app.
Even though the app will continue to still ongoing, Taylor Swift made an announcement claiming that the app will cease to exist. The singer also claimed that nobody is confusing the computer shop with her phone app as they both work in completely different fields and both focus on completely different consumers.
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