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[Cites 9, Cited by 0]

Madras High Court

M/S.Apex Laboratories Pvt. Ltd vs Sree Sai Varsha Nutritions on 23 June, 2022

Author: Senthilkumar Ramamoorthy

Bench: Senthilkumar Ramamoorthy

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated 23.06.2022

                                                       CORAM

                         The Hon'ble Mr. Justice SENTHILKUMAR RAMAMOORTHY


                                                 Civil Suit No.8 of 2014
                                                     (Comm. Suits)

                M/s.Apex Laboratories Pvt. Ltd.
                29, III Floor, SIDCO Garment Complex,
                Guindy, Chennai-600 032.                                   ...      Plaintiff

                                                        vs.
                1. Sree Sai Varsha Nutritions
                   Plot No.34, L.N.Colony,
                   UPPAL, Hyderabad-500 039
                   Rep. By its Proprietor,
                   K.Gangadhar Reddy

                2. Vyshnavi Pharma
                   2-4-81, Medical Complex,
                   Rajagiri Kota, narasaropet-522 601
                   Guntur District,
                   Rep. By its Partner, N.Ramalingeswara Rao

                3. Sri Vari Pharma,
                   120/43, Rasappa Chetty Street,
                   Parrys, Chennai-600 003.                                      ... Defendants

                                  The suit is filed under Order VII Rule 1 CPC and Order IV Rule

                1 of O.S. Rules READ WITH Sections 27,28,29,134,135 of the Trade Marks

                Act, 1999 and Sections 51,55 & 62 of the Copyrights Act 1957 praying to

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                grant a judgment and decree (a) a permanent injunction restraining the

                Defendants, by itself, its partners, men, servants, agents, distributors,

                stockists, representatives or any one claiming through or under them from in

                any manner infringing the plaintiff's registered trademark ZINCOVIT under

                No.487453 in class 5 by using a deceptively similar trademark ZINKOWIT

                or any other trademark deceptively similar to the plaintiff's registered

                trademark or in any other manner whatsoever; (b) a permanent injunction

                restraining the Defendants, by itself, its partners, men, servants, agents,

                distributors, stockists, representatives or any one claiming through or under

                them from in any manner committing acts of copyright infringement by

                using, in the course of trade, labels/artistic works which are a substantial

                reproduction of Plaintiffs' registered copyright under No.A-54243/1997 in

                colour scheme, get up and layout for their ZINKOWIT syrup, drops tablets

                etc., or in any other manner whatsoever; (c) a permanent injunction

                restraining the Defendants, by itself, its partners, men, servants, agents,

                distributors, stockists, representatives or any one claiming through or under

                them from in any manner committing acts of copyright infringement by

                using, in the course of trade, labels/artistic works which are a substantial

                reproduction of Plaintiffs' registered copyright under No.A-91339/2011 for


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                Page No.2 of 7
                their ZINKOWIT syrup, drops etc., or in any other manner whatsoever; (d) a

                permanent injunction restraining the Defendants, by itself, its partners, men,

                servants, agents, distributors, stockists, representatives or any one claiming

                through or under them from in any manner passing off and/or enabling

                others to pass off the Defendants' products under the trademark ZINKOWIT

                as and for the plaintiffs' products by manufaturing, selling, or offering to

                sell, distributing, displaying, printing, stocking, using, advertising their

                products with a trademark and/or label or artistic work that is identical in

                colour scheme, get up and layout with that of the plaintiff's ZINCOVIT

                trademark or artistic work or in any other manner whatsoever: (e) the

                Defendants be ordered to surrender to Plaintiffs for destruction of all

                products, labels, cartons, dyes, blocks, moulds, screen prints, packing

                materials and other materials bearing the trademark ZINKOWIT label or

                any mark deceptively similar to plaintiffs' trademark and artistic work

                ZINCOVIT label; (f) a preliminary decree be passed in favour of the

                Plaintiffs directing the Defendants to render account of profits made by use

                of trademark and copyright in the artistic work ZINKOWIT label and a final

                decree be passed in favour of the Plaintiffs for the amount of profit thus




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                found to have been made by the Defendants after the latter have rendered

                accounts; and (g) for costs of the suit.


                                           For Plaintiff     : M/s.R.Sathish Kumar


                                                      JUDGMENT

The suit was filed seeking relief in respect of alleged trademark and copyright infringement and passing off. Subsequently, the plaintiff settled the dispute with the third defendant. Since the first and second defendants did not appear, they were set ex parte. Accordingly, the case was posted for recording ex parte evidence. The plaintiff adduced evidence by examining Mr.D.Jude F.L.S.Durai Pandian, the Chief Financial Officer of the plaintiff, who was examined as PW1. In course of examination-in-chief of PW1, seven documents were exhibited as Ex.P1 to P7. These documents include the certified copy of the Trade Mark Registration Certificate bearing No.487453 in class 5. It also includes the plaintiff's original carton, which was exhibited as Exs.P5 and P6 and the defendant's carton which was exhibited as Ex.P7. The plaintiff's registered trade mark is “ZINCOVIT”, which is registered in class 5, and the impugned mark is “ZINKOWIT”. _____________ https://www.mhc.tn.gov.in/judis Page No.4 of 7

2. On considering the evidence on record and, in particular, by comparing Ex.P5 and Ex.P7, it is clear that the defendant's mark is near identical to the plaintiff's mark. Consequently, the plaintiff is entitled to succeed. Since the first and second defendants remained ex parte, the accounts are not available for purpose of considering the relief claimed in paragraph 28(f) or for payment of additional court fee in respect thereof. Therefore, the relief claimed in paragraph 28(f) is rejected.

3. Hence, C.S.No.8 of 2014 is decreed in terms of the reliefs prayed for in paragraph 28 (a), (b), (c), (d) and (e) of the plaint. On the loser pays principle, the first and second defendants shall pay costs assessed in a sum of Rs.1,50,000/- to the plaintiff. This shall include court fees, lawyer's fees and other expenses.




                                                                                      23.06.2022

                Index     : Yes
                Internet : Yes
                kal

                Plaintiffs' witnesses:

                                  Mr.D.Jude F.L.S.Durai Pandian   - PW1


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Documents exhibited by the Plaintiff:

Sl.No Exhibi Date Particulars of Documents ts
1. Ex.P1 19.01.2018 The copy of Board Resolution dated 19.01.2018. (Original verified and returned)
2. Ex.P2 Certified copy of Trade mark Registration under No.487453 in class 5.
3. Ex.P3 12.11.2013 The original news report in the daily, Dinakaran, Puduchery edition.
4. Ex.P4 The copy of the letter by the 1st defendant along with the FIR filed in the Vikaravandi Police Station.
5. Ex.P5 The original Carton of the plaintiff
6. Ex.P6 The original Carton of the plaintif.
7. Ex.P7 The photo of the defendants Carton.

SKRJ _____________ https://www.mhc.tn.gov.in/judis Page No.6 of 7 SENTHILKUMAR RAMAMOORTHY, J.

kal Civil Suit No.8 of 2014 (Comm. Suits) 23.06.2022 _____________ https://www.mhc.tn.gov.in/judis Page No.7 of 7