Madras High Court
Aqua Pump Industries vs Texmo Pipes And Products Ltd on 28 November, 2016
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 28.11.2016
CORAM
THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
C.S.No.395 of 2009
1. Aqua Pump Industries,
rep. by its Managing Partner
Mr.Ramaswamy Kumaravelu,
Thudiyalur Post,
Coimbatore 641 034.
Having their branch office at
No.156, Poonamallee High Road,
Vanagaram,
Chennai 600 095.
2. Aquasub Engineering,
rep. by its Managing Partner
Mr.Ramaswamy Kumaravelu,
Thudiyalur Post,
Coimbatore 641 034.
Having their branch office at
No.156, Poonamallee High Road,
Vanagaram,
Chennai 600 095. .... Plaintiffs
Versus
TEXMO Pipes and Products Ltd.,
Bhadarpur Road,
Mohamad Pura,
Burhanpur,
Madhya Pradesh. Defendant
C.V.KARTHIKEYAN,J.
vsi2
Prayer : Plaint filed under Order IV Rule 1 O.S. Rules and Order VII Rule 1 of the Civil Procedure Code Read with Sec.27, 134 & 135 of the Trade Marks Act 1999.
For Plaintiffs : M/s.C.Daniel and Gladys Daniel
For Defendant : Ms.A.A.Mohan, Brindha Mohan
*****
J U D G M E N T
In view of allowing of the Application No.6206 of 2016 the C.S.No.395 of 2009 dated 28.11.2016, is dismissed with liberty to file fresh suit on the same cause of action in the Court of competent jurisdiction and also on the same subject matter.
28.11.2016 vsi2 To The Sub Assistant Registrar, Original Side, High Court, Madras.
C.S.No.395 of 2009