LexMANMOHAN GARG versus M/S RADHA KRISHNA NARAYAN DAS THROUGH ITS PARTNERS
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i. MANMOHAN GARG A v. MIS RADHA KRISHNA NARAYAN DAS THROUGH ITS PARTNERS FEBRUARY 19, 1998 B :r [DR. A.S. ANAND, B.N. KIRPAL ANDS. RAJENDRA BABU, JJ.] Trade and Merchandise Marks Act, I 940 : Trade Mark-Violation of-Suit for if!iunction and damages against- c Suit filed by respondent against appellant-Allegations that the appellant was using a deceptively similar labels and passing off the Bidis manufactured by him as the Bidis manufactured by the respondent-Suit dismissed by Trial Court-Decreed by first Appellate Court-Order of appellate Court upheld '. by single Judge as well as Division Bench of the High Court-Finding that D appellant's labels used on the Bidis manufactured and sold by him were deceptively similar and identical to the respondent's labels on the Bidis- Respondent's trade mark registered prior to that of appellant-Held single Judge as well Division Bench committed no error-Their judgments suffer from no flaw. E CIVIL APPELATE JURISDICTION: Civil Appeal No.14200 of 1996. From the Judgment and order dated 20.12.95 of the Madhya Pradesh High Court in LP.A. No. 5 of 1991. F Y ogeshwer Prasad and Mrs. Rachna Gupta for the Appellants. Shiv Sagar Tiwari for the Respondent. The following Order of the Court was delivered : The respondent filed a Civil Suit in the Court of the District Judge, G ~ Bhopal seeking relief of permanent injunction and damages on the allegations that the appellant/defendant was using a deceptively similar label and passing off the Bidis manufactured by him as the Bidis manufactured by the plaintiff. The plaintiff claimed damages besides permanent injunction and an order to restrain the defendant/appellant to sell the Bidis with the label Khargosh H 1027 1028 SUPREME COURT REPORTS [1998] 1 S.C.R. A Chhap. A decree for accounts was also prayed for. The trial court dismissed the suit on 16th March, 1981. The first appeal filed by the respondent against the judgment and decree dated 16th March, 1981 succeeded before the learned Single Judge of the High Court on 19th February, 1991. The learned Single Judge held that the plaintiff had established infringement of his registered trade mark No. 112689 by the defendant by reason of deceptive similarity B between the mark used by the defendant and the plaintiffs registered trade '"· c mark. Against the order of the learned Single Judge, the appellant herein filed a Letters Patent Appeal. A Division Bench of the High Court dismissed the Letters Patent Appeal on 20th December, 1985. Hence this appeal by special leave. Briefly stated, the facts are :- Trade Mark of Bidis, Khargosh Chhap, was first registered with the Sub-Registrar of Bombay on 26th January, 1928 and thereafter it was registered under the Trade Marks Act, 1940 on 14th August, 1945 in favour of the D plaintiff/respondent in respect of the Bid is to be sold under that Trade Mark throughout the territories of India except Madras and Mysore. The Trade Mark was registered under Registration No. 112689. It appears that the plaintiff- respondent subsequently also got registered the Jhilli (tissue paper wrapper) on 2nd July, 1954 under registration No. 164797. According to the plaintiff/ E respondent, looking to the popularity, reputation and sale of the plaintiffs Khargosh Chhap Bidis, the defendant/appellant started selling Bidis using a label which was deceptively similar to and was a colourable imitation of the plaintiffs Khargosh Chhap Bi dies, both ill respect of the design, layout, get up and the colour scheme. It was on these allegations that the plaintiff/ respondent had filed the suit seeking relief of permanent injunction and F damages etc. The learned Single Judge as well as the Division Bench of the High Court, on the basis of the evidence on the record, have recorded categorical findings that the appellant's labels used on the Bidis manufactured and sold G by him were deceptively similar and identical to the plaintiff-respondent's label on the Bidis bearing trade mark Khargosh Chhap. It has also been found by the High Court that the trade mark Khargosh Chhap had been registered prior in point of time than the trade mark Goat Cub of the appellant. From the material on the record, we find that the appellant had filed an H affidavit on 3.0th January, 1964 (Ext.P/16) wherein he had deposed that the MANMOHAN GARG v. R.K.N.DAS 1029 trade mark "Goat Cub" was conceived by his firm in 1952 and that he st
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