Bombay High Court
The Maharashtra Rajya Sahakari Doodh ... vs Messrs. Ideal Vitamin Food Products ... on 20 March, 1998
Equivalent citations: 1998(3)BOMCR670, (1998)2BOMLR344
Author: R.M. Lodha
Bench: R.M. Lodha
ORDER R.M. Lodha, J.
1. The plaintitfs-Maharashtra Rajya Sahakari Doodh Mahasangh Limited are a Co-operative Society duly registered in the year 1967 under the Maharashtra Co-operative Societies Act, 1960. The plaintiffs are engaged in procuring, pasteurizing and homogenizing cow milk in the State of Maharashtra and distribution thereof in Greater Bombay, Navi Mumbai and other adjoining areas. In the year 1983 they commenced their pasteurizing plant at Goregaon (E), Mumbai. In the said plant there is facility of pasteurizing as well as homogenizing cow mifk. The plaintiffs are processing 7 lac liters of cow milk per day in their said plant and the same is sold after packing in half and one litre polythene pouches. The cow milk is sold by the plaintiffs under the trade name "MAHANAND COW MILK (HOMOGENISED AND PASTEURISED). The polythene pouches of the plaintiffs have on one side the logo printed alongwith the trade name in green ink. The trade name appears both in English as well as Marathi alongwith the address of the plaintiffs as manufacturers and place where the dairy is situated. On the reverse side of the pouch the other quality products manufactured by the plaintiffs are printed both in English as well as Marathi. The plaintiffs have been granted registration by the Central Government under the Milk and Milk Product Order, 1992 and the registration number is also printed on the pouch. The plaintiffs have submitted their logo for registration under the Trade and Merchandise Marks Act, 1958 in the year 1984 or thereabout. The trade name of the plaintiffs, however, is not registered under the Trade and Merchandise Marks Act, 1958. It is the case of the plaintiffs that by virtue of long extensive and continuous use of trade name "MAHANAND COW MILK (HOMOGENISED AND PASTEURISED)", the said trade name is now identified by the trade and public with the plaintiffs. The said trade name enjoins great reputation and goodwill in all areas where the said milk is sold. "MAHANAND COW MILK (HOMOGENISED AND PASTEURISED)", product of the plaintiffs is identified as a quality product by the public and the people dealing in that trade. The plaintiffs claim that by virtue of long, extensive and continuous use of the said trade name they have acquired exclusive right to use the said trade name for all their products cow milk and other ancillary products. The plaintiffs have given figures of their daily sale of milk and according to that in the year 1985 the plaintiffs were selling 1,39,952 litres of milk per day which had increased to 6,44,914 litres per day in the year 1996, and, for the period from 1-1-97 to 31-5-97 the plaintiffs sold 7,35,500 litres per day. The plaintiffs have been advertising their products and they have earned, according to them, reputation and goodwill in respect of their product. It is averred by the plaintiffs that defendants do not have any dairy of processing cow milk and they initially marketed their milk under the trade name "Ideal Fresh 'N' Low" somewhere in December, 1996. However, defendants failed in their venture in marketing and selling milk under the trade name "Ideal Fresh 'N' Low" and with effect from May, 1997 or thereabout the defendants started selling cow milk under !he new trade name "MAA-ANAND COW MILK (HOMOGENISED AND PASTEURISED)". The said milk by the defendants is sold in polythene bags of half litres. According to plaintiffs, the defendants are selling spurious, substandard cow milk packed in unhygenic polythene pouches. The new trade name adopted by defendants as printed on their polythene bags is identical and similar to the polythene bags of the plaintiffs. They (defendants) have copied the plaintiffs trade name in every aspect on their polythene bags. The said pouches of the defendants are printed in such manner that it is shown as if the product is of plaintiffs and thereby causing deception amongst the trade and the public. The plaintiffs have highlighted the similarities between the pouches of the plaintiffs and defendants to demonstrate that the defendants pouches are deceptively similar to that of plaintiffs and they are passing off all their product as belonging to the plaintiffs. The plaintiffs in the circumstances have prayed that defendants by themselves, their servants, agents, dealers be restrained by perpetual order and injunction in any manner using in relation to cow milk the impugned trade name "MAA-ANAND COW MILK (HOMOGENISED AND PASTEURISED)" either by itself or in combination with any other word or mark deceptively similar to the plaintiffs trade name "MAHANAND COW MILK (HOMOGENISED AND PASTEURISED)" so as to pass off or enable other to pass, off the defendants cow milk as and for the cow milk of the plaintiffs in any other manner whatsoever. The plaintiffs have prayed that defendants be ordered and decreed to render a true and faithful account of all the profits earned by them by using their trade name and be further ordered and decreed to pay to the plaintiffs such amount as may be found due on such account. The plaintiffs have also prayed that defendants be ordered and decreed to deliver the description of articles, labels, packing materials, etc. bearing and/or containing the impugned trade name "MAA-ANAND COW MILK (HOMOGENISED AND PASTEURISED)". A notice of motion has been taken out by the plaintiffs praying therein that pending hearing and final disposal of the suit the defendants, by themselves, their servants, dealers, agents be restrained by an order and injunction in any manner using in relation to cow milk the impugned trade name "MAA-ANAND COW MILK (HOMOGENISED AND PASTEURISED) either by itself or in combination with any other word or mark or with any other logo or design deceptively similar to the plaintiff's trade name "MAHANAND COW MILK (HOMOGENISED AND PASTEURISED)" so as to pass off or enable others to pass off defendants cow milk of as and for the cow milk of the plaintiffs or in any other manner whatsoever. In the affidavit in support of notice of motion the facts stated in the plaint have been re-iterated.
2. Mr. Dubey appears for defendants and submits that copy of affidavit in-reply has been served upon the defendants. However, he candidly concedes that no affidavit in-reply has been filed before this Court. He also submits that he does not have the affidavit in reply with him and, therefore, he is not able to say anything in the matter.
In this view of the matter, the facts stated by the plaintiffs in the plaint and the affidavit in support of notice of motion prima facie shall have to be accepted.
3. The basis of for passing off action is a false representation made by the defendant. The plaintiff, must, in order to succeed in obtaining temporary injunction in passing off action make out prima facie case on the basis of pleading and available material. To establish prima facie case in such action plaintiff is required to show the user of its trade mark for sufficient long period continuously in contradistinction to defendant's recent user of such deceptively similar and identical trade mark. The plaintiff must assert his right with promptitude without unreasonable delay. The plaintiff is required to show that its products have acquired distinctiveness and reputation in the trade and public and are identified by the marks they bear. The activity of plaintiff and defendant should be demonstrated to be some or similar so also the product, the sphere and market of consumption. And not the least that the user of the said trade mark or trade name by the defendant is likely to deceive, confuse or mislead in the public mind resulting in injury to the plaintiff's goodwill, reputation and business. Turning now to facts the plaintiffs have produced on record the pouch of their milk product which is at pages 96/97 of the paperbook and has also placed on record the pouch of the defendants milk product which is at pages 100/101 of the paperbook. The bare look at the two pouches clearly show that the milk pouch of the defendants is deceptively similar to that of the plaintiffs and there is every likelihood of public being confused or mislead into that belief that it is product of plaintiffs. The trade mark used by the plaintiffs on the pouches of its milk product viz., "MAHANAND COW MILK (HOMOGENISED AND PASTEURISED)" has been deceptively copied by the defendants on their milk pouches bearing mark "MAA-ANAND COW MILK (HOMOGENISED AND PASTEURISED)". The similarities between the two milk pouches can be seen from the facts: trade name adopted by the defendants "MAA-ANAND COW MILK (HOMOGENISED AND PASTEURISED)" is phonetically as well as in terms of arrangement of words or construction of sentence is identical to that of trade name of plaintiffs "MAHANAND COW MILK (HOMOGENISED AND PASTEURISED)"; the polythene bags of the defendants are identical to the polythene bags of the plaintiffs and is also printed in green colour and the size and format on both sides of the said polythene bags is largely identical; the defendants have also printed the trade name on the pouches both in English as well as Marathi as is done by the plaintiffs; the defendants have head of the cow printed on the bag closely similar to that of plaintiffs though without horns; the overall presentation and the logo of the defendants is similar to the logo of the plaintiffs; the lay-out, letter type, distance between the lines, the bold types in which the various words appear are identical on the pouches of the defendants as of the plaintiffs; and the defendants on the reverse of the pouch have also printed the words "Insist On" Shrikhand, Milk Powder, Paneer and Ghee as printed on the back side of the plaintiffs pouch and the printing on the back side also is green colour. The polythene bags designed by the defendants are clearly designed to deceive the trade and public into believing that these polythene bags containing cow milk are in fact polythene bags of the plaintiffs. The use of the mark "MAA-ANAND COW MILK (HOMOGENISED AND PASTEURISED)" gives the imitation of it being the product marketed by the plaintiffs. The plaintiffs have been marketing their product since 1984 and the figures stated by the plaintiff in plaint clearly demonstrate that they have acquired goodwill and reputation of their milk in the market. The defendants started marketing the milk product in their name "MAA-ANAND COW MILK (HOMOGENISED AND PASTEURISED)" somewhere in the May, 1997. In the circumstances, therefore, the plaintiffs have been clearly been able to make out prima facie case that the trade mark "MAHANAND COW MILK (HOMOGENISED AND PASTEURISED)" has acquired reputation and goodwill of the milk product sold by the plaintiffs in the mind of the public and potential buyers. Plaintiffs, thus, deserve protection of their right of prior user of trade mark as the benefit of the name and reputation earned by them for more than a decade cannot be taken advantage of by the defendants or any other trader by copying the mark and pass off their (defendants) milk as a product of the plaintiffs. The defendants cannot be permitted to represent its milk product or milk as rnilk product or milk of the plaintiffs. If the defendants are not restrained the injury caused to the plaintiffs to their goodwill, reputation and business cannot be compensated in terms of money and the plaintiffs, therefore, would suffer irreparable loss in case the temporary injunction during pendency of suit is not granted. The balance of convenience is also in favour of plaintiffs since the defendants have only recently started marketing their milk product. In the circumstances, the plaintiffs have been able to make out a case for grant of temporary injunction.
4. Accordingly, notice of motion is made absolute in terms of prayer (a) which reads thus:
"(a) That the defendants by themselves, their servants, dealers and agents be restrained by an order and injunction of this Hon'ble Court from, in any manner, using in relation to cow milk the impugned trade name "MAA-ANAND COW MILK (HOMOGENISED AND PASTEURISED)" either by itself or in combination with any other word or mark or with any other logo or design deceptively similar to the plaintiffs' trade name "MAHANAND COW MILK (HOMOGENISED AND PASTEURISED)" so as to pass off or enable others to pass off the defendants' cow milk as and for the cow milk of the plaintiffs or in any other manner whatsoever;"
5. Cost as cost in the cause.