Madras High Court
M/S.Goodwin Pumps India Private ... vs J.Manikandan on 10 January, 2023
Author: C.Saravanan
Bench: C.Saravanan
C.S.No.633 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.01.2023
CORAM
THE HONOURABLE MR.JUSTICE C.SARAVANAN
C.S.No.633 of 2015
1.M/s.Goodwin Pumps India Private Limited,
(Formerly known as M/s.Goodwin India
Private Limited),
Represented by its Authorized Signatory
K.Kalyanaraman,
Currently at,
No.112/1, Chinna Amman Koil Street,
Kalavakkam, Thiruporur,
Kancheepuram District.
2.M/s.Goodwin PLC,
IVY House Foundary, Hanley,
Stoke-on-Trent, Staffordshire,
ST1 3NR, United Kingdom.
(2nd plaintiff impleaded as per order dated
22.12.2021 in Application No.3493 of 2021.) ... Plaintiffs
Vs
1.J.Manikandan
2.Usha Rani
3.Senthil Kumar ... Defendants
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https://www.mhc.tn.gov.in/judis
C.S.No.633 of 2015
Prayer: This Civil Suit is filed under Order IV Rule 1 of the High Court
Original Side Rules read with Order VII Rule 1, prayed for a Judgment
and Decree:-
a) Directing the defendants to jointly and severally pay the
plaintiff a sum of Rs.1,64,01,517/- (Rupees One Crore Sixty Four Lakhs
One Thousand Five Hundred and Seventeen Only) towards damages for
loss of business, loss of reputation and breach of confidentiality;
b) granting the relief of permanent injunction restraining the
defendants, their men, agents, employees or anyone claiming under them
from using the domain name "Goodwin" with or without any suffixes or
prefixes;
c) granting the relief of permanent injunction restraining the
defendants, their men, agents, employees or anyone claiming under them
from claiming to be the representatives, dealers, agents or service
providers of the plaintiff;
d) granting the relief of permanent injunction restraining the
defendants, their men, agents, employees or anyone claiming under them
from dealing with the clients and customers of the plaintiff, enlisted in
Schedule I of the plaint thereby infringing the plaintiff's copyright in the
industrial drawing/blue print in the pumps and spare parts in any manner
whatsoever.
(prayer (d) amended as per order dated 22.12.2021
in Application No.3494 of 2021)
e) For costs of the suit.
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https://www.mhc.tn.gov.in/judis
C.S.No.633 of 2015
For Plaintiffs : Ms.Suba Shiny
for M/s.Rishi S. Ahuja
For Defendants :
For D1 & D2 : Mr.V.Selvaraj
For D3 : set ex parte
JUDGMENT
The defendants have filed their Written Statement and there is no denial in the Statement of Admission and Denial of Documents filed by the plaintiffs.
2. By an order dated 10.01.2023, A.No.3814 of 2022 filed under Order XIII-A of the Commercial Courts Act, 2015 by the plaintiffs, praying for a summary Judgment to decree the suit as far as reliefs (b),
(c), (d) & (e) was allowed. Therefore, this Civil Suit is decreed insofar as prayer (b), (c) and (d). No costs.
10.01.2023 (2/2) Index : Yes / No Internet : Yes / No Speaking Order/Non-Speaking Order arb 3/4 https://www.mhc.tn.gov.in/judis C.S.No.633 of 2015 C.SARAVANAN, J.
arb C.S.No.633 of 2015 10.01.2023 (2/2) 4/4 https://www.mhc.tn.gov.in/judis