Madras High Court
Oa/30/2020/Tm/Chn & ... vs Senior Examiner Of Trade Marks on 11 September, 2023
2023:MHC:4113
(T)CMA(TM) Nos.159 & 179 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 11.09.2023
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
(T)CMA(TM) Nos.159 & 179 of 2023
[OA/30/2020/TM/CHN & (T)SR.No.8/2020/TM/CH]
Jawan Guarding Services Private Limited,
H.No.3/1/2/3/UAGF, Bolarum Road,
Lothukunta, Secundarabad, Rangereddi,
Telangana – 500 015, India. ... Appellant
in both appeals
Vs.
Senior Examiner of Trade Marks,
Intellectual Property Office,
Intellectual Property Office Building,
G.S.T. Road,
Guindy, Chennai – 600 032,
Tamil Nadu, India. ... Respondent
in both appeals
Common Prayer: Transfer Civil Miscellaneous Appeals (Trademarks) filed
under Section 91 of the Trade Marks Act, 1999, praying that the orders
dated 28.08.2018 and 19.08.2019 respectively of the Hon'ble Senior
Examiner of Trade Marks in Application Numbers 4003432 and 4003431
respectively in Class 45 and Class 35 respectively, be dismissed and the
subject Trade Mark be allowed to proceed to registration.
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(T)CMA(TM) Nos.159 & 179 of 2023
For Appellant : Mr.B. Karthik
For Respondent : Mr.S. Janarthanam
Senior Panel Counsel
COMMON JUDGMENT
Both these appeals were filed by Jawan Guarding Services Private
Limited. In (T)CMA(TM) No.159 of 2023, an order dated 28.08.2018
rejecting Application Number 4003432 is assailed and in (T)CMA(TM)
No.179 of 2023, an order dated 19.08.2019 rejecting Application Number
4003431 is assailed. Both the applications are for registration of the
following device mark
in Class 45 and 35, respectively.
2. Learned counsel for the appellant submitted that the predecessor-
in-interest of the appellant was a partnership firm constituted under the
name and style of ' M/s.Javan Services' on 12.06.2012. Subsequently, a
https://www.mhc.tn.gov.in/judis
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(T)CMA(TM) Nos.159 & 179 of 2023
private limited company under the name and style of 'Jawan Guarding
Services Private Limited' was formed on 03.03.2014 and the applications for
registration of the device mark were filed on 21.11.2018. Learned counsel
pointed out that evidence of use of the device mark was provided in the form
of invoices issued by the appellant from the year 2016 onwards. In response
to the applications, in the examination report, learned counsel pointed out
that an objection was raised under Section 9(1)(b) of the Trade Marks Act,
1999 (the Trade Marks Act). In response thereto, learned counsel stated that
a reply was issued stating that the mark is a device mark and that such mark
consists of three components. The first component in the device being the
emblem within which a man's face is drawn in maroon and white colours
against a blue background; the second component being the three words
'JAWAN GUARDING SERVICES' written in blue colour; and the third
component comprising the two words 'Customized Vigilance' written in
maroon colour below the words 'JAWAN GUARDING SERVICES'. When
considered as a whole, learned counsel contended that the mark is inherently
distinctive and, in any event, acquired distinctiveness through use.
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(T)CMA(TM) Nos.159 & 179 of 2023
3. Submissions to the contrary were made by Mr.S. Janarthanam,
learned Senior Panel Counsel. He pointed out that the device mark is used
in relation to the provision of security services. Consequently, the mark is
clearly distinctive of the nature of services provided by the appellant. Since
such distinctive mark fall within the scope of Section 9(1)(b) of the Trade
Marks Act, he submitted that no interference is warranted with the
impugned order.
4. Apart from referring to Section 9(1)(b) of the Trade Marks Act, the
impugned order contains no reasons. The grounds of decision contain the
conclusion that the mark consists exclusively of words which may serve in
trade to designate the intended purpose of the services. Apart from the said
conclusion, even the grounds of decision do not engage with the response of
the appellant to the examination report and the statements therein that the
mark is a device mark consisting of three components which, when viewed
as a whole, make the mark distinctive. Evidence of use of the mark by the
appellant prior to the application was also disregarded. For all these
reasons, the orders impugned in these two appeals are unsustainable and are,
hereby, set aside.
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(T)CMA(TM) Nos.159 & 179 of 2023
5. By taking into account the fact that the appellant's mark is a device
mark consisting of about three components and by taking into account the
evidence of use, I am inclined to direct that the mark be accepted for
advertisement. This will, however, be subject to the limitation that the
appellant claims no exclusive right over the words 'Jawan', 'Guarding' or
'Services', when used separately. This order shall not, however, be binding
on opponents, if any. Both the appeals are allowed on the above terms.
11.09.2023
Index: Yes
Speaking Order
Internet: Yes
Neutral Citation: Yes
Sni
To
Senior Examiner of Trade Marks,
Intellectual Property Office,
Intellectual Property Office Building,
G.S.T. Road,
Guindy, Chennai – 600 032,
Tamil Nadu, India.
https://www.mhc.tn.gov.in/judis
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(T)CMA(TM) Nos.159 & 179 of 2023
SENTHILKUMAR RAMAMOORTHY,J.
Sni
(T)CMA(TM) Nos.159 & 179 of 2023
11.09.2023
https://www.mhc.tn.gov.in/judis
