Registered Address vs M/S.Sri Kanyaka Parameshwari Oil ...
2021 Latest Caselaw 15382 Mad

                                                                                 C.S.No.169 of 2020

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Date : 30.07.2021

                                                     Coram::

                               THE HONOURABLE DR. JUSTICE G.JAYACHANDRAN

                                                 C.S.No.169 of 2020


                M/s.V.V.V & Sons Edible Oils Limited,
                Represented by its Director,
                M.Rajiv Vignesh,
                No.443, Bazaar,
                Virudhunagar – 626 001.

                Registered Address
                No.6, 6/2, Ellayamudali Street – II Lane,
                (Kailasam Street),
                Tondiarpet, Chennai – 600 081.                              ... Plaintiff

                                                   /versus/
                1. M/s.Sri Kanyaka Parameshwari Oil Mills,
                   #14, 12th Cross, Vinayaka Road,
                   Bendrenagar, (Bangalore),
                   Bengaluru – 560 070.

                2. M/s.S.K.AAgro TECHH,
                   #14, 12th Cross, Vinayaka Road,
                   Bendrenagar, (Bangalore),
                   Bengaluru – 560 070.                                     ... Defendant

                Prayer: Plaint is filed under Order IV Rule 1 of the Madras High Court Original
                Side Rules and Order 7 Rule 1 of C.P.C and 134 & 135 of the Trade Marks Act,


                1/3

https://www.mhc.tn.gov.in/judis/
                                                                                            C.S.No.169 of 2020

                1999 read with 7 of the Commercial Division Act 4 of 2016.


                                   (a) Permanent injunction restraining the defendants, their men or agents

                or anybody claiming under them from in any way infringing the registered composite
                trade mark of the plaintiff by using identical colour scheme and getup of their trade
                dressing sachets;
                                   (b). Damages of Rs.10,00,000/- to be paid by the defendants to the
                plaintiff.
                                   (c). Grant such other relief as this Hon'ble Court may deem fit and
                proper in the circumstances.


                                         For Plaintiff             : Mr.P.V.Sudakar
                                         For Defendant             : Mr.R.Sathish Kumar


                                                        JUDGMENT

The parties have entered into a compromise and agreed to settle the

dispute out of Court. In view of the terms of compromise entered between the

parties on 23.06.2021, the suit is decreed. The terms of compromise shall form

part of the decree. No order as to costs.

                                                                                               30.07.2021

                Index              : Yes/No.
                Internet           : Yes/No.
                                                                                  Dr.G.Jayachandran,J.

https://www.mhc.tn.gov.in/judis/ C.S.No.169 of 2020

bsm

C.S.No.169 of 2020

30.07.2021

https://www.mhc.tn.gov.in/judis/