Karnataka High Court
M/S Astral Polytechnik Ltd vs M/S Ashirvad Pipes Pvt Ltd on 8 April, 2008
Equivalent citations: AIR 2008 (NOC) 2538 (KAR.) = 2008 (5) AIR KAR R 198, 2008 (5) AIR KANT HCR 198, 2008 A I H C 3335, 2008 CLC 1686 (KAR), (2009) 3 KANT LJ 623, (2009) 1 ICC 327
Author: N.Kumar
Bench: N.Kumar
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caf summntma, amnd defendant _ written smtzemmtat wawmim 9.3 the _ 4_ in the plaint. In aclfimo' ' n to mnmfitg the ' the p@1;1fi' ' on marfia, in paral?' ofthe written V[ '"s;§amm1t, they sat-out in damfl firm facm which we them clearly mtahfmh that the desigm af t:.h.e pksintifi are mm. rw%tea"ab1e unciar tlm act and are liable an be tzarmeiiaad on the ggmunds mentioned thweixa. In athm Wflfdfi, apart fixam dcnym the ' ' mi and pauafixzg nfi sf t}1m' mmma prcxduota, they urgad " " 2 the W' mm of the pzam ma' mxmlml under sac-«.19 sf Ac f:', mmmzm, my filed an ap}21i;";§;'§;.i:Jz3._. swgizmfi as the M mquwmag utsa txwrzsfer cm amt me mg kg %ma app1it:m:i::z'1 was tltmt not only rexmmly unfim aw..22 {Quasi they am mramm thcsir mmmn DE and therefare Sez:.22(4) ' ta.
_ fig but}: the mm" , the mm trial % % qmage wig the a mil: £3 mg mm mmtza "t§1%.'AI§st..se¢Zbm' far damgm far viaiafiun of his mpg,' but the plaintifik mfief is, far declaratinn tha defmrzianm ax" flwir mm are not entitlafi ta I COURT OF KARNATAKA HIGH COQEI OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF l(ARNAiAl§A rllgvfi LUUKI vr Mmmnanmm mun wuun = - sell their praducsm in fizfrmgemmfi 9%' the righta «sf amt fiaeraigi rwtrafian number; Canaaquenfiy fin' pemnmaent Tngjumtiwsn the dfiendanta ax"
it is k % I COURT OF KARNATAKA H¥CiI'l 0|' KAKNAIAKA HIGH CUUK'§' U?' ISRKNAIRKA HIGH QUUKI U?' EHKNHIRIUH ¥'flV|"l \-'UHF! V'' 'V'""''"'''"''''' """' """"'"' pm-mwing under Seaflfltfii. _ 4' Z ais§um;tiw13u It in m be ma mnjuncfively and if sg3f% j mad, we wdw pasami by tha trig} Ccaurt "
They cammt 'cm fwd xmliti and (in rwtczallfinr izzmiemnca. 9». In order in aprptrm iate mnwnmm, it Tm x:1m@sary tea aec:u2E whészh wads as seem: Piracy af f L :3} Dljmiifig, H11 any "j5it 5:31" any my . fIu«r bf $3.13 me; apgly er Giuaemheaggnfiseflmanymtciein §3f in whizzh the . E 1 any frensdulenm mr the design or A' ubvioua _ tmmr, mama-pt with the or written (pungent: ad' the pmpsrietnr. er ts: do:
with a vie-W tr: enable the 1 tact be we ayplied; GI' tn impart. far the purpwcmcs filif sale, withaut the mnsmt «cf the rwlbmai mapriermr, any arnisle belamfim ta tha class: in which than claim has been rwktmtd, and havizng; applied tn it 12% deaigrz. or any fimxdulmxt or ahvfioua Iimitatzirm tkmrwf; our I I.-iliiltt U? RRKNRIKHH H113" LWJU-I53' Ill' KRKNHERKR I"!iU'H KJJI-3K3 U!' KRKNAIAKH HIGH VUUKi U!' l\fl!{!"U5\3R!iJ\ I"§lU'l"'l LUUKI 'Ur l\i-\l(lVH§m@%.i~% natal"! Ipuvfl £3} lmfim that the dwigx var any fiauduimxt mt' abvirsua lfinimfien flaw? hm mm applied 12:: ' articla in may class of arfimlm iii, which was dc.-aig1 without the cecxmcxiit i::i'{. " ' r@&t:51*ed pmupzdetar, 12:2. pt;;iEfi3h'nr~ .
expose ar muse tn, be gzubliahed go}? _ " "
sxpowd. fior aakt .
{2} If any pvarson in --::f this aactinn, }::.e'a;gIi3:&J1 in every er.>1::tra.um'n':ion- -
1:3,} tn' t0itm5 ptjapriemr uf 3323;" mm ' 1- timzgand mgam V m%¢r;gvIm;*$.bk3"aa ,a" mmmct dabt, at £b's elects m busing a " 4 :s:1._1ii,~it§:x*r «sf damugw for ' amah i2~a_1i£ii1'aum.tirar1, and far an L 'w , ' the rapetitinn in pay mmh damm as awaxdw and tan he . .P"£?§*3§dad that me tom} sum reezrmn;-arabla = i:v:1"z'mp:az:t cf arty am éasigm undm ":.ch':.me [a]! ahafl mt mwfi fifiy thousand mpem;
Huvidadfismherthatnaauitarmxy athezr pwoaeedw fur refifi under thia aub-amtizzn shall M matitutw in any Cczurt below thc Ce-urt af Eiatricxt Judge. Eflfilnaxxyauit arany at.Emrprocm.ir1g far relief' uzficr nub-awtfmn £23, evm-y gamma cm wmch the rwktrafimn mi' 9. design may he mmefled Lmdasr aaction I uuuu: Ur IKAIENAIRISA HIUH EUQEJA U!' KAKNA¥AKA HIGH COURT OF KARNATAKA HIGH COURT OF KAKNATRKA H351'! COURT OF KAKNAIAKA HIGH CCU?! 39 shall be avaiiahla as an gmund defame.
[43 Natwiihamndizng anything gamma 2:1. L the amend prcaflvzm tflf',.31.1ft}"3fi'$7&5§'IT .¥;2];"
when arty greunfi an ':3hi._»3h' --.fli$ _ 1? u-atmn" of a ' canxaeilaed undar §;=far:tim71.-- 1'*3 "
avafled aef as 3. gmixmd at' defantm sub-watian (3) auit..af---bthgsr aufiéaactkin £2}, T135 auxzk shall be 3ay"th¢ 'Smart, in which the suit vi?ar_:m_.;3}§. n~t}1e1'~~.g;r:3oead?mg in pa;:--...--1ing nu - ~,.-cum fior , E ._ ._ A _ [53 £Z,'..aL:.~3;f'et._ a dmxw in a
---- --auit $:.;'b-se¢t"i::z1"'{2}, it ahmll sand (if 'hr: the Cant:-91%, "Wm: mm; mm if ta be ' 'in of dmigm.
fur xwkixatian. Claws +1 the gamprietor mi' the clwigm shall in the fimign during 'ban 3{% from the ._e:1ane 'a::vvi':'sA':.1W%'t:1"$.1£:Tuc»::1 am if he: so cmoma, ta gct it; 5 mm mm five Wm. mutmg the msrmm of V' fin any design, it is: mt lawful 502' any person 12:: mks um afthae aaid mpyfim as a without a Iicame ax' written mnamt mi' rm mam-cared propriator. §3ar:.Q"2 uffim act aem-cut what a priracy elf the regukterw 'ES dwflm is and what are lawful acm with neghmad mp}; right ti-ea$m1 anfi wlm the uniawful. It seats out mat "~
9.pphca' am, smpou,1mb1sahm' thmr' attic' m. trm mg'gmw%?&m}m%sh§md use mi} vnitlmut édnssgntii sf the zwmed amuat to a 'I uuuxi Ur !(AKNAIA.%€A 1115!'! COUEI OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COBRT OF KARNATAKA HIGH CGUIH Ur ¥%§§K§"*§%§A!UQ mun uuux mnuawmzthxx the Act.
M. 's£fsg¢n2*2a£ am provides for the .'g'u..c1_':_ éanwaverxtimn. and tbs at' 5;». me mmeaim prmricrled in a::;f %t1£:' 11 2?. in not ewzhausfiaae. If in mnwawntion czsf sub-aecil} (hf _8ec.3$.i*--;. w::w'iem;r cufa. dmign in the ewant H nm.mg:fi'aia§$r1tTwn w»z>u1¢i 13¢ entified ha a. sum not 1-'ea§2s,em;* fiwm such pmmzn wlw mm' ' VT TV mgiawred d=esi@1 at' the rwkterad propxziaamr. 9» Clauaaas £13} af Sufism" {F2} aim» mvides far £1 suit fir the rmm mi dafim for such mntramnfian, as wall as ea auit fem" ffiunmfinn. agafimt the mpetifinn of mach k//...
mnfiawnizfim. Tm acmm prmdm to 3.1110-s¢:.s,:(f.;;'.;) _~.u:gf %&m 2&1 pmvidm tkm fiumm: where the ' rather p far mfiaf 'A " V tr: be imatwted, 2:; anan mt be bu:-low tm Court ext" Biatrict Jfi;§ig§:. L E2. Suh~a¢ac.(3} auit" or "my mum» pmwwmrw£a'r- :21 or Sacmn 2:2, rmfistratian of 9.
dwimi 19? shall be 1:1 cuthar Wards», the cf osf finfiingemmt, apart from
I uuulu vr Iv-uxwl-tliinfl Htufl QUIAJIEIA ur KAKNASAKA Hilili CUUKT OF KARNATAKA HIGH COURT Of' KRRNRTAKA HIGH COURT OF KARNATAKA HIGH COUK §m%c _ gm an mum that is W um k% a"n@w., it in alm open tn him to take 11? _ are $et-m;t. in 333.1% af the Act winch' :ggj:s:2t{" grr3un:ia far caxwallatxma af regiafiation of an E3. Sub~sec.{2] af vsetmfl only pwvidea far statumry n They are mt ea-zhauatisra. Apart fiam flmmse statutory remedim, the rW%tm'ed prop:-ie:tor . ...-u...-... v. up-"nuns:---sssu-n l'lt\7l'i uvunvg Ur nnnlvnxflnn Hlwfl LVUKI U!' IRKNRIAKR HIGH UUUNI U?' KRKNRIAKA HIGH CUUKI 9}!' KAKNAIAKH HIGH LUUN
12. :31' a dam W-amid be; cnfitlmi be mmevdim avnflabw 'unv:$er mxrwn law" In mfimfa set-cut m sub-mm;
PM-"'PFW*3*' W 3. am sub rmdiition -of acmunm £z:v._ 13:. far " L' t. H3 3159. fifivvthsevimliumi' of dfilfi "113 mi' the: x'nfi*%' - 3132' dmwucfion cf such zmt machde the mfiarmmzrgdt' warfliw of firm:
a1.1i3:" £31' "Any atlm aub-sec.(2) dc mt mfm cmly 'ma m grantafl under sub-sec:..(i2] cf ivy the 3mm: mama; A careful $i1:§§"§yaofimn (2) gr seezzaon 22, aiwwa that the with the finbilifias, a person would Enfriw the cap}: fight '31 at rwtmnd 44 Smhwsectisn £.'(a} is not turn any remedy.
V. bath the Warm csmmpmatiun or dgm fit amnspicrwaualy xxfinsing in the saifi pwavisfltx. The pwasm used is "Canmaet siebt". It quantifies is: at 1?ac.2$,{flG{~ (Rupees Twenty Five "rhesus-anti only] being the mm-= Emit. me firm; pmvm m the said mkm it clwr that the mm} z-mm af an}: em dwign undtzrr clauavgqaj' % fia.5G§fJQ{§f - [Rupees tha maximum amount. Afi:>r_ of ' the mwhmm-ed design. in %g«;§[mm:dxy If the wm'afim1t?wn pmm" né; ggropriatar has hm KW mm of I MAJUIKI vr HRKNHIHRH HIUH LULAIIEQI ur KRKNRIAIKA HIE?! 1.-'JUN! UP KAKNAIAEA H353 UCJUKI UP KAKNKSRKA Hiiifl CUUKI UP ERKNAIAKA !'Il£1l'! IJJUK dim ax' far thereof er bath. tum remwim to a rmt:m~a%ipsep:e~atu:seA.%%%% the W1 pmemam maimed :2) of Section 22. "Any raiifi undar 3z1b--m:tion (21 mutmasarily mm ta the:
afre-media provided uJ:u:iar the said _ That 3m the atamwty N9 other ' in pro-«aw undm the mum for such Similarky, "In may suit". the. apening msmbmmn (3; do not mfer tn the suit mm m *'m r:::}.a.uae(b} emf sub-smt1'm1 (23 erzf auction 22. The *!%&vnm'&s»*'Axz3rsu7fi"x*efia1'@11:3t}1ez*e'mrefie1'hapx*n:3&ed%@ hi/_,.
amm than Lima" submlausa {Ia} which also suit. "Any suit" mfermd in 9. unit athm' ins-tituwd unfizzr thn act to: .1: "' 2 mmam provfl ed under em Ii;'.,'_'_fus«~ g ma #5::
{km seamen law fi * 1 L' a':.1it" arr "Any athm' mzh» mum (:23 hm W and not Iagfisiamm has two mt fig mu mm: mm and ma mmm ' giver: its data waight and two phmm, all the pmpzrietczar wauld he "is; It includm berth the atatumary in semflgfifl} of the Act as well an « Law rmwim. The f&m.t1dation af auch a emu. ":t"{_'_:m regah tmfion ms a deaigtx. ' "T34. Sue-cticm 1'? af the act pmvflea far illamn rww " Emma" . It new out five gnmzda an which' any I noun! or KRRNATAKA H¥(:'rH Cami? or KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAXA H3614 COLERT 05 KARNAIAKA marl LUUK V éntermtml. may prmnt, a petitinn far the caazmmlkiziun nfregimiratfian uf a dmiwz at any {E after the rmn-awn at' the cmm E5 the Cax;tr01}::;,..VV_V"-Sifgty» seem af Sm.19 provides Ear an aprpaal Cimurtaggaxm " tang cram' fifths Cqx1t:f;}flea'_."' av: "' 2 pa1:it:1:m'1 'u.t'Jdm* sub-aec.[1) nf iauiv filed" _» cantmnm-, he has ham @"a;mL_%:m%;:1é§mmaakk«iw%%amd¢ the petitiam an 'cm 'ix:
tha High mums. an Court ahall dmcide the: civil mu:-t hm men to dmwa paymem of damwgggfla mt hem vented with
the juw?m&i%§';fi§%nv rm}-5' tzmticm of a dwiw < said power vmta tardy with the Hgh; Court. Therefmms, in 3.
by the proprietor far my be which he :23 mtmw me under sub-mm ' 5:51' at "In. arxy ma» exam" mg' cztlmr ream' £3 to. which '. is anfifiad in in law. if rim dafemctant mm-up a ~ mtfi urgm mndflitianm atrium' grounds, gwcrunda I COURT OF KARNATAKA HIGH OF KARNATAKA HIGH C002? ¥?Z>$ KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KAKNAIAJKA HIUH Luuac mmtimmd in Sm.1*9 far camllaticnn art' a rwtm-ad dmigm, than the Cfivil Court ahail trazmfiar the suit or "Z/,.
ifi mm mmdim for mfiefumm sub-aec.:.{2} ta tug !;':ourt fur dmmnn, No dismetrfian is M C:u12.r"E.im. Ma nmttrar, arm ma 3€i£;';'§iii£: K " afthe As: is urged as & grmlnd cf §;a§;% a§; cam hm m jurmicfian ta' mg; k A % and has rm jurkdicfign t{3:¢:'.l!'£i:€El!'_ of m .5Ww ciasifli, it or such atlwr ' Court fior cimisian.
:5. %%%% um order passed by the wmmfer the peznflq suit ta mm cm mud defmdam. has A A' wc..19 0f the Act mmmim that mmerad ia tmmax of 11% plainfifi' 'Wars at afl, 75 a%u.s and liable to be 1 n...uuau ur nnaznniann. rm.-rrl uUufi,l Ur KAKNATAKA H¥GH COURT OF KARNATAKR HSGH COURT OF KARNATAKA HIGH Cfiififii" OF KARNATAKA HIGH COUR QRDER T {3} 'ma writ yatsifion as alhwad.
{2} "k Emmi arder passed an 2.22% an 13%. undm" a»w.2%'%) of the Indian Dmigm Act, EDGE! is; hereby qmasffin
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The mini applicatixm in alicawcd. cam, Mayo Hall, d?% m 'aamjfar pmidim 011 lm 'Véindw V seam' _