Delhi High Court
Asian Paints (India) Ltd. vs Satish Gupta & Ors. on 27 April, 2010
Author: S.Ravindra Bhat
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 27.04.2010
+ CS(OS) 2351/2000
ASIAN PAINTS (INDIA) LTD. ..... Plaintiff
Through Mr. Sushant Singh, Manav Kumar, Veerender
Kumar Sinha, Ms. Neha Kapoor, Ms. Parveen
Radhi, Mr. Tejinder Singh, Mr. Chander Shekhar
Patney, Mr. Prakash Chandra Arya, Advocates.
versus
SATISH GUPTA & ORS. ..... Defendants
Through None.
CORAM:
MR. JUSTICE S. RAVINDRA BHAT
1.
Whether the Reporters of local papers YES
may be allowed to see the judgment?
2. To be referred to Reporter or not? YES
3. Whether the judgment should be YES
reported in the Digest?
MR. JUSTICE S.RAVINDRA BHAT (OPEN COURT)
1. The Plaintiff has filed a suit against the defendants for permanent injunction, alleging
infringement of trade-mark, and claiming delivery-up and other consequential reliefs.
2. Briefly, facts are that the plaintiff deals in paints and synthetic enamels and other like
products. It claims to have been using the mark 'Asian Paints' since 1960s and relies for this
purpose on the trade mark registration certificate (for the word mark) dated 10.09.1962. The said
documents are produced in series and disclose that the plaintiff is a registered proprietor of the
mark 'APCOLITE'. The trade-mark registration pertains to Class 16 of the Schedule to the Trade
Marks Act. The plaintiff is also owner of the label containing 'APCOLITE' marked with a
CS(OS) 2351/2000 Page 1
distinctive device of a mischievous boy known as GATTU in class 2, w.e.f. 07.01.1965. It is
stated that the registration in respect of these distinctive trade-marks have been renewed and are
subsisting.
3. In support of its claim, counsel for the plaintiff states that the plaintiff's marks are widely
known and associated with its products. The plaintiff relies upon sales figures, which have been
tabulated and disclose as follows:-
XXX XXX XXX
YEAR SALES (IN CRORES)
1995-96 88,00,00000
1996-97 938,00,00000
1997-98 1019,00,00000
1998-99 1124,00,00000
1999-2000 1270,00,00000
XXX XXX XXX
4. The plaintiff also states that it had been spending considerable amount towards
advertisement expenses; these are disclosed in a tabulated form as follows:-
XXX XXX XXX
YEAR ADVT EXP (IN CRORES)
1995-96 12,00,00000
1996-97 16,03,00000
1997-98 20,08,00000
1998-99 26,07,00000
CS(OS) 2351/2000 Page 2
1999-2000 30,00,00000
XXX XXX XXX
5. It is claimed that as a result of the high quality of the products sold by the plaintiff, the
consumer associates the 'ASIAN PAINTS' mark as well as the label 'APCOLITE' with the
distinctive GATTU device as emanating from it (i.e. ASIAN PAINTS). It is alleged that
sometime in August- plaintiff became aware of unauthorized copying of the trade-mark in
relation to sale of Synthetic Enamel by several persons, including the defendants. The plaintiff
relies upon the photograph Ex-PW-1/6 to show that they are in respect of the defendant's goods.
The photograph discloses a container with 'ASIAN PAINTS' and GATTU shown prominently,
in red and yellow background. By way of comparison, the plaintiff has produced photographs of
its products as Ex-PW-1/3. It is alleged that these would clearly show the defendant's motive at
copying the plaintiff's label and attempting to pass off their goods, as those of the plaintiffs. The
plaintiff, in order to substantiate this allegation, relies upon the report of a Notary Public (Ex-
PW-1/4). The said report reads as follows:-
XXX XXX XXX
Notarial Report
"Under the instructions of M/s Asia Paints (India) Ltd., A-17/B-1, Mohan
/co-operative Industrial Area, Badarpur, Mathura Road, New Delhi-110044, I
accompanied with Mr. Rohit Joshi, went to Bharatpur (Raj market on 26.08.2000
to purchase apcolite synthetic Enamel paint, 5.00 p.m. visited the place of M/s
Shakti Traders, Pai Bagh, Bharatpur, (Raj), where I witnessed Mr. Rohit Joshi
purchased the following items of Asian paints:-
a) Two containers of apcolite synthetic enamel paints of 1 (one liter each @ Rs.145/-
pr container, the total value of Rs.290/- on the container it is written "Asiant
Paints" and the address of Asian Paints (India) Ltd. Nirmal Point Mumbai-400
02 There is also a Logo of Asian paints-" a boy with a brush in hand."
The Proprietor of the firm did not issued any cash memo for the payment
of Rs.290/- made to him for the purpose of the above goods.
I have personally packed the above said one container of apcolite synthetic
CS(OS) 2351/2000 Page 3
enamel paints in a parcel and the same has been sealed by me with my seal in the
presence of Mr. Rohit Joshi. I have also issued a declaration to this effect which is
contained in the sealed parcel.
I have set in my hand and seal of Notary on this report.
(Surinder Kumar)
Notary Public.
Delhi.
NOTARY DELHI"
XXX XXX XXX
6. This Court had, by its order dated 19.10.2000 granted an ex-parte injunction against the
defendant and also directed appointment of Local Commissioner to visit the defendant's
premises and upon finding any incriminating materials, to seize them. The report of Ms. Priya
Gandhi dated 02.11.2000 is on the record. The report inter alia states as follows:-
XXX XXX XXX
"4. The factory premises had big boilers and machines which were
operational at that time. There were many hardware material lying on the
ground. I met one Shri Shivshankar, who said that he was also the employee and
they were into the business of manufacturing paints. White, Blue and Yellow
colour paints was being made at that time.
5. That we went to a room where containers of paints were being kept
of different companies among those the employees of the plaintiff spotted Apcolite
„Asian Paints‟ „Synthetic Enamel‟ of 200 ml. of description BLZ white 3606/P and
super „Decoplast‟ plastic emulsion paint of Asian Paints each."
XXX XXX XXX
7. After service of summons, the Defendant No.3 alone entered appearance and resisted the
suit subsequently. During the pendency of proceedings, the said defendant is reported to have
died and the suit accordingly abated. So far as, other defendants are concerned, the court set
down them ex-parte during the pendency of proceedings.
CS(OS) 2351/2000 Page 4
8. This Court has carefully considered the averments in the suit and the documents placed
on record. Mr. Sunil Jaifalkar, the plaintiff's constituted deposed as PW-1; his affidavit evidence
was marked as Ex-PW-1/A on 18.02.2010. In the course of his deposition, PW-1 supported
allegations in the suit and also marked the documents produced along with the plaint as Ex-PW-
1/1 to Ex-PW-1/6.
9. In this case, the materials on record clearly shows that the plaintiff is the registered
proprietor of the 'ASIAN PAINTS', word mark as well as label since at least 1965. The
materials also reveal that the registration has been renewed from time to time and subsists as on
date. The plaintiff's allegations in the suit - as well as the depositions of PW-1 about the
extensive reputation that its products enjoy have also not been resisted. Initially the third
defendant had entered appearance, but later, the suit abated against him
10. In the opinion of the Court, the plaintiff has proved that the defendant was attempting to
or at least in one instance did sell products by both itself (ASIAN PAINTS), label and the world
mark. A comparison of the plaintiff's label with product of the defendant's (photographs of
which have been placed on record) shows that there is no difference between two labels and
marks. The plaintiff has also been able to prove that the product alleged to have been purchased
was in fact bought on the relevant date through Ex-PW-1/4, the notary report dated 26.08.2000.
The plaintiff's allegations has been further substantiated by the Local Commissioner's report
which states clearly that over 200 such containers were found in the defendant's premises.
11. In view of the discussion, this Court is of the opinion that the plaintiff has proved that it
is owner of registered trade-mark 'ASIAN PAINTS' as well as 'APCOLITE' with distinctive
Gattu device and that the defendants have infringed the same by offering for sale containers
affixed a similar identical trade- mark 'ASIAN PAINTS' and the 'APCOLITE' mark.
CS(OS) 2351/2000 Page 5
12. So far as the other reliefs are concerned, in the absence of any proof from the material on
record, the Court cannot direct the defendants who have been set down ex-parte to render the
account further. The record does not disclose anywhere that such accounts were maintained by
the defendants. The labels and other products seized in the defendant's premises were about 200
in number.
13. In these circumstances, the only order to be made is that if the labels are in the plaintiff's
possession, he would be entitled to destroy the same. The suit is accordingly decreed in terms of
para 32 of A, B & C of the plaint with costs; counsel's fee is quantified at Rs. 50,000/-.
S. RAVINDRA BHAT
(JUDGE)
APRIL 27, 2010
rs
CS(OS) 2351/2000 Page 6
