Madras High Court
Wipro Enterprises Private Limited vs E & M Pro Manufacturer Llc on 9 July, 2024
Author: P.Velmurugan
Bench: P.Velmurugan
C.S.(Comm Div) No.317 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 09.07.2024
CORAM
THE HON'BLE MR. JUSTICE P.VELMURUGAN
C.S.(Comm Div) No.317 of 2023
Wipro Enterprises Private Limited,
Having office at,
“Wipro House”,
No 8, 7th Main, 80 Feet Road,
Koramangala 1st Block,
Bangalore 560 034,
Karnataka
and also at
S15, Industrial Estate,
Guindy, Chennai 600032.
Represented by Ms.Dhivya Menon, Senior Manager-Legal.
... Plaintiff
Vs.
1. E & M Pro Manufacturer LLC,
923, E Arlee Pl, Anaheim, CA 92805,
United States of America.
Page 1 of 12
https://www.mhc.tn.gov.in/judis
C.S.(Comm Div) No.317 of 2023
2. [ second defendant is removed
as per order dated 05.03.2024 in
O.A.Nos. 1085 to 1087 of 2023
and A.No. 6732/2023].
3. Amazon Technologies Inc.
410, Terry Avenue North,
Seattle, Washington 98109,
United States of America. ... Defendants
PRAYER:
The Plaint filed under Order IV Rule 1 of Original Side Rules
of this Court read with Order VII Rule 1 of C.P.C., read with Sections 27,
134 & 135 of the Trademarks Act y 1999 and numbered as C.S.(Comm
Div) No.317 of 2023 praying for judgment and decree against the
defendants as follows:
(a) Granting a permanent injunction,restraining the 1st and 2nd
Defendants, by himself, his servants,agents, distributors,or anyone
claiming through him from manufacturing, selling, advertising and
offering for sale using the mark/name SOFT TOUCH or any other
Page 2 of 12
https://www.mhc.tn.gov.in/judis
C.S.(Comm Div) No.317 of 2023
similar Trademark name or similar sounding expression in any media, e-
commerce websites, mobile applications and internet advertising and use
the same in name board, invoices, letter heads and visiting cards, e-
commerce websites, mobile applications and internet advertising or by
using any other trademark/name which is in any way visually or
deceptively or phonetically similar to the plaintiff's trademark/name
WIPRO SOFTOUCH and use the same in pouches, packets or cartons of
any toiletry preparations or any other personal care or home care
products or use the mark in invoices, letter heads, visiting cards, e-
commerce websites and internet advertising or on any other literature or
catalogue by using any other trademark which is in any way visually or
phonetically similar to the plaintiff's registered Trademark No.3492426
or in any manner infringing the plaintiff's other registered Trade Marks.
(b) Granting a permanent injunction restraining the first and
second defendants by itself, its agents, or servants or anyone claiming
through or under him any business marketing, selling or advertising
using trade literature, menu cards, invoices, name boards, e-commerce
Page 3 of 12
https://www.mhc.tn.gov.in/judis
C.S.(Comm Div) No.317 of 2023
websites, mobile applications, and internet advertisements under the
mark/name SOFT TOUCH in relation to any toiletry preparations or any
other personal care or home care products or on any other business which
is in any manner deceptively or phonetically confusingly similar to the
plaintiff's Trademark/name WIPRO SOFTOUCH or in any other manner
pass off their business or goods as and for that of the plaintiff.
(c) Mandatory injunction directing the third defendant to
remove or take down the offensive images and descriptions related to the
first and second defendant's impugned product bearing the trademark
“SOFT TOUCH” from the online databases, web and mobile applications
of the third defendant's e-commerce platform as provided under the
following URL
https://www.amazon.in/SoftTouchDisinfectableWashableDoubleSided/d
p/B09QY184Z3/ref=sr13?crid=RCY6PR03B3T7&keywords=SOFT=TO
UCH=GRINDER=FOOT=FILE7qid=1674558387&sprefix=soft+touch=
grinder+foot+file%2Caps%2C298&sr+8.3
Page 4 of 12
https://www.mhc.tn.gov.in/judis
C.S.(Comm Div) No.317 of 2023
in relation to any toiletry preparations or any other personal care or home
care products or any other similar businesses in any manner so as to
cause confusion to the public with respect to the plaintiff's Trade
Mark/name WIPRO SOFTOUCH.
d) directing the first and second defendants to surrender to the
plaintiff all the packing material, cartons, advertisement materials and
hoardings, letter-heads, visiting cards, office stationery and all other
materials containing/bearing the name “SOFT TOUCH” or other
identical trademark used in the pouches and packets bearing the name
“SOFT TOUCH”.
e) directing the defendants to render an account of profits made
by them by the use of the impugned trademark name “SOFT TOUCH” on
the goods referred and decree the suit for the profits found to have been
made by the defendants, after defendants have rendered accounts and
f) directing the defendants to pay to the plaintiff the costs to
the suit.
Page 5 of 12
https://www.mhc.tn.gov.in/judis
C.S.(Comm Div) No.317 of 2023
For Plaintiff : Mr.Gladys Daniel
For D1 & D3 : Set exparte on 19.06.2024
For D2 : removed from the array of parties
*****
JUDGMENT
The plaintiff has filed the suit for permanent injunction as against the defendants.
2. It is the case of the plaintiff that the plaintiff is the proprietor of various trademarks. The products manufactured by the plaintiff are highly valued for its quality and reliability. The plaintiff had registered one of its trademark WIPRO SOFTOUCH under registration No.3492426 dated 23.02.2027. Whileso, in January 2023, the first and second defendants sold their products under the trademark “SOFT TOUCH” which is phonetically identical with that of the plaintiff's registered trademark “WIPRO SOFTOUCH”. The defendant's have copied the plaintiff's trademark with a view to take advantage of the Page 6 of 12 https://www.mhc.tn.gov.in/judis C.S.(Comm Div) No.317 of 2023 good will and reputation that have been built up by the plaintiff. Hence the plaintiff put to irreparable loss of business and reputation. Hence, the plaintiff has filed the present suit.
3. Already the second defendant was removed from the array of party to the suit vide order of this Court dated 05.03.2024 passed in O.A.Nos. 1085 to 1087/2023 and A.No. 6732/2023. Despite service of summons, the defendants 1 and 3 did not appear and they remained exparte vide order of this Court dated 19.06.2024. In order to substantiate the case of the plaintiff, Executive Legal of the plaintiff's Company ,who is the authorised Signatory of the plaintiff was examined as P.W.1. On the side of the plaintiff, 14 documents were marked as Exs.P1 to P14. Ex.P1 is the Original Board resolution dated 20.10.2023. Ex.P2 is the Photocopy of the order dated 01.03.2023 of the Hon'ble High Court of Karnataka in Co.P.No.8/2013 & Co.P.No.9/2013 and Co.P.No.10/2013. Ex.P3 is the Printout of the Fresh certificate of Incorporation of Wipro Enterprises Private Limited dated 22.05.2015. Ex.P4 is the Printout of plaintiff's website. Ex.P5 is the Printout of the Page 7 of 12 https://www.mhc.tn.gov.in/judis C.S.(Comm Div) No.317 of 2023 plaintiff's website showing the plaintiff's product WIPRO SOFTOUCH. Ex.P6 is the Printout of images of the plaintiff's product. Ex.P7 is the Photocopy of the legal use certificate of Trademark No.3492426 dated 23.02.2017. Ex.P8 is the Photocopy of the Chartered Accountant certificate dated 20.09.2023. Ex.P9 is the Printout of Sample Sale invoices from 2017-2023. Ex.P10 is the Printout of the offending product found on the impugned link on the third defendant's e-commerce platform. Ex.P11 is the Print out of the invoice showing sale of impugned goods in Chennai. Ex.P12 is the Printout of the images of the defendant product. Ex.P13 is the Office copy of the Cease and Desist notice dated 03.01.2023 sent by the plaintiff to the first and second defendants with postal receipt, acknowledgement card and online track consignment. Ex.P14 is the Office copy of the cease and desist notice dated 03.01.2023 and 24.03.2023 sent by the plaintiff to the third defendant with postal receipt and online track consignment. Page 8 of 12 https://www.mhc.tn.gov.in/judis C.S.(Comm Div) No.317 of 2023
4. On a perusal of the pleadings namely, the plaint and the oral evidence namely the proof affidavit of P.W.1, and documentary evidence namely Exs.P1 to P14, and upon hearing the learned counsel for the plaintiff , this Court finds that the plaintiff proved its claim.
5.In view of the same, the Civil Suit is decreed exparte, as prayed for, as against the defendants with costs.
09.07.2024 ( ½) mfa Plaintiff's witness: P.W.1 – Mr.N.Pradyumna Kumar Defendants' witness: Nil Documents exhibited by the plaintiff:
SNo Exhibit Date Description of the document 1 Ex.P1 20.10.2023 Original Board resolution dated 20.10.2023 2 Ex.P2 01.03.2023 Photocopy of the order dated 01.03.2023 of the Hon'ble High Court of Karnataka in Co.P.No.8/2013 & Co.P.No.9/2013 and Co.P.No.10/2013 Page 9 of 12 https://www.mhc.tn.gov.in/judis C.S.(Comm Div) No.317 of 2023 3 Ex.P3 22.05.2015 Printout of the Fresh certificate of Incorporation of Wipro Enterprises Private Limited dated 22.05.2015 4 Ex.P4 - Printout of plaintiff's website 5 Ex.P5 - Printout of the plaintiff's website showing the plaintiff's product WIPRO SOFTOUCH 6 Ex.P6 - Printout of images of the plaintiff's product 7 Ex.P7 23.02.2017 Photocopy of the legal use certificate of Trademark No.3492426 dated 23.02.2017 8 Ex.P8 20.09.2023 Photocopy of the Chartered Accountant certificate dated 20.09.2023 9 Ex.P9 - Printout of Sample Sale invoices from 2017-2023 10 Ex.P10 - Printout of the offending product found on the impugned link on the third defendant's e-commerce platform 11 Ex.P11 - Print out of the invoice showing sale of impugned goods in Chennai 12 Ex.P12 - Printout of the images of the defendant product 13 Ex.P13 03.01.2023 Office copy of the Cease and Desist notice dated 03.01.2023 sent by the plaintiff to the first and second defendants with postal receipt, acknowledgement card and online track consignment.
14 Ex.P14 03.01.2023 Office copy of the cease and desist notice and dated 03.01.2023 and 24.03.2023 sent by 24.03.2023 the plaintiff to the third defendant with postal receipt and online track consignment.Page 10 of 12
https://www.mhc.tn.gov.in/judis C.S.(Comm Div) No.317 of 2023 Documents exhibited by the Defendant: Nil 09.07.2024 ( 2/2 ) Page 11 of 12 https://www.mhc.tn.gov.in/judis C.S.(Comm Div) No.317 of 2023 P.VELMURUGAN, J.
mfa C.S.(Comm Div) No.317 of 2023 09.07.2024 Page 12 of 12 https://www.mhc.tn.gov.in/judis