Bombay High Court
Kanade Anand Udyog Pvt. Ltd vs Indiana Gratings Pvt. Ltd. & Ors on 23 November, 2010
Author: D.Y.Chandrachud
Bench: D.Y. Chandrachud, Anoop V.Mohta
VBC 1 app1044.10-23.11
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
O. O. C. J.
APPEAL NO.1044 OF 2010
IN
NOTICE OF MOTION NO.1263 OF 2009
IN
SUIT NO.3094 OF 2005
WITH
NOTICE OF MOTION NO. 2952 OF 2010
Kanade Anand Udyog Pvt. Ltd. ...Appellant.
Vs.
Indiana Gratings Pvt. Ltd. & Ors.
ig ...Respondents.
....
Mr.V.R.Dhond with Mr. N.C.Parekh and Ms.Bhavna Sinde i/b.
Mansukhlal Hiralal & Co. for the Appellant.
Dr.Virendra Tulzapurkar, Senior Advocate with Mr.Shriraj Dhruv
and Ms.RanjuYadav i/b. Dhru & Co. for Respondent Nos.1 and 2.
.....
CORAM : DR.D.Y.CHANDRACHUD AND
ANOOP V. MOHTA, JJ.
November 23, 2010.
ORAL JUDGMENT (PER DR.D.Y.CHANDRACHUD, J) :
The appeal arises out of an order of a Learned Single Judge by which a motion for interim relief in a suit based on infringement of copyright was made absolute. Parties will be referred to by their appellations in the Plaint.
2. The action by the Plaintiff is founded on an alleged ::: Downloaded on - 09/06/2013 16:38:14 ::: VBC 2 app1044.10-23.11 infringement of its copyright in artistic work. The artistic work in the present case consists of Industrial Drawings. The Plaintiff sought protection in respect of 126 drawings which have been referred to in Exhibit 'G' to the Plaint.
3. The First Defendant is a Limited Company controlled by the Kanade family. The Second Defendant is a partnership firm of which Defendant Nos.8, 10 and 11 are partners. Defendant Nos.4 to 7 are former employees of the Plaintiff. Defendant Nos.13 to 23 are fabricators, who had, in the past, made parts for the Plaintiff which were used for manufacturing electroforged grating machines. The case of the Plaintiff is that Defendant Nos.4 to7 resigned from the service of the Plaintiff. Of them, Defendant Nos.
5 to 7 joined service with the First Defendant. On a police complaint being lodged, in the course of the investigation, the drawings of the Plaintiff were found in the custody of the First Defendant and with some amongst the fabricators, Defendant Nos.
13 to 23. According to the Plaintiff, these drawings were furnished to them by the Plaintiff's employees.
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4. A Notice of Motion was taken out for interim orders in the suit. By an order dated 26 June 2008, a Learned Single Judge of this Court found prima facie merit in the contention of the Plaintiff. An order of injunction was passed restraining the Defendants from using the Plaintiff's drawings mentioned in Exhibit 'G' to the Plaint and thereby infringing the copyright of the Plaintiff or making any three dimensional objects of machine parts which would be a reproduction of the Plaintiff's drawings.
5. A fresh motion for interim relief was taken out by the Plaintiff. The foundation for the fresh motion is that the First Defendant had, despite the order of injunction, not only continued to infringe the Plaintiff's copyright in the original artistic drawings by making infringing copies, but also made three dimensional copies, electroforged gratings machines and was marketing and selling electroforged grating made in complete violation of the Plaintiff's right in the original artistic work. These acts of infringement were alleged to have been committed in collusion with Defendant No.24. Defendant No.24 is a Limited Company. All the shares of the Company are held by Defendant Nos.8 to12, the ::: Downloaded on - 09/06/2013 16:38:14 ::: VBC 4 app1044.10-23.11 son of Defendant No.8 and by the wife of Defendant No.10. The case of the Plaintiff in the affidavit in support was that the First Defendant, through Defendant No.24, has started marketing and selling the electroforged gratings manufactured by the use of electroforged grating machines which was an infringement of the Plaintiff's original artistic work in the drawings. The Plaintiff averred that Defendant No.24 has been awarded six contracts of the value of Rs.4.7 crores by Bharat Heavy Electricals Ltd.
Essentially, in the fresh motion three reliefs were sought by the Plaintiff - (i) Action under Order 39 Rule 2A for breach of the order of injunction; (ii) The striking out of the defence of the Defendants; and (iii) The appointment of a Receiver of electroforged grating machines manufactured from parts based on the drawings of the Plaintiff.
6. Defendant No.24 filed an affidavit in response to the Notice of Motion on 9 June 2009. In the affidavit, it was stated that the brochures which are relied upon by the Plaintiff pertain to a machine which was imported by the Defendant from a South African supplier against an order placed on 15 January 2008.
::: Downloaded on - 09/06/2013 16:38:14 :::VBC 5 app1044.10-23.11 Defendant No.24 stated that the Company had commissioned the electroforged machine imported from the South African supplier and "has been conducting its business from the said machine".
What Defendant No.24 did not disclose in his affidavit is that besides the machine imported from South Africa, the Company was in possession of two additional machines which were sourced indigenously.
7. A rejoinder was filed by the Plaintiff on 29 August 2009.
Exhibit 'A' to the rejoinder contains a statement of the orders obtained by Defendant No.24, many of which were prior to the date of the import of the machine from South Africa. This was relied upon by the Plaintiff in order to establish the case that Defendant No.24 was in possession not only of an imported machine, but other machines which were based on the use of the parts made in infringement of the copyright of the Plaintiff.
8. On 22 June 2010, in a statement made on behalf of Defendant No.24 before the Learned Single Judge, the Company conceded that it had three electroforged grating machines one of ::: Downloaded on - 09/06/2013 16:38:14 ::: VBC 6 app1044.10-23.11 which was imported from South Africa. The Learned Single Judge directed Defendant No.24 to show how and when these three electroforged grating machines or parts thereof had been purchased. In response to those directions, an affidavit was filed by Defendant No.24 on 28 June 2010. In the affidavit, it was stated that Defendant No.24 has three machines, one of them being sourced from South Africa and for the other two machines, parts were purchased locally in India from diverse manufacturers.
Documents were disclosed by Defendant No.24.
9. The Plaintiff filed an affidavit before the Learned Single Judge on 6 July 2010. The affidavit buttressed the case of the Plaintiff that the two indigenous machines which were in the custody of Defendant No.24 had been assembled from the use of parts which were made in infringement of the copyright of the Plaintiff in its artistic work. For instance, in respect of the first machine, the Plaintiff pointed out that Defendant No.24 was incorporated only on 12 July 2005 and hence the company could not have procured or acquired the parts of that machine. Most of the purchase orders corresponding to the invoices were prior to the ::: Downloaded on - 09/06/2013 16:38:14 ::: VBC 7 app1044.10-23.11 date of incorporation of Defendant No.24. None of the invoices were raised on Defendant No.24. Of the total payment of Rs.72.52 lakhs, Defendant No.24 made a payment of Rs.2.84 lakhs.
Significantly, Defendant No.24 failed to produce even a single drawing to establish that the two indigenous machines had been assembled on the basis of drawings other than the drawings of the Plaintiff. The Plaintiff also highlighted various invoices which pertain to specific machine parts for which drawings were necessarily required. Exhibit 'A' to the affidavit filed by the Plaintiff is titled "Illustrative invoices exposing Infringement". Exhibit 'A' contains a list of orders placed by Defendant No.24 on parties from whom drawings pertaining to the particular part were recovered.
For instance, in Sr.No.1 of Exhibit 'A' which relates to Defendant No.20, the drawings of the Plaintiff were recovered from that Defendant and from the workshop of the First Defendant. Exhibit 'D' to the affidavit contains a statement of invoices produced by Defendant No.24 which as a matter of fact referred to drawings.
Despite being called upon to produce the drawings by the Plaintiff, Defendant No.24 failed to produce any drawings.
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10. The principal contention which has been urged on behalf of the Appellant, original Defendant No.24, is that no comparison was made by the Learned Single Judge of the machines in the custody of Defendant No.24 with the artistic drawings of the Plaintiff and it is only on that basis that a case for infringement could have been made out. In our view, the Learned Single Judge has carefully evaluated the documents which were produced on the record and the surrounding circumstances of the case before entering a finding that the two indigenous machines in the custody of Defendant No.24 were assembled on the basis of parts which in turn had utilized drawings of the Plaintiff. Significantly, Defendant No.24 did not produce any drawings at all. The case of the Plaintiff was that the machines were assembled on the basis of the parts sourced from various fabricators to whom the Plaintiff's drawings had been supplied in the past by its employees who had since resigned from service and joined the First Defendant. A prima facie case was made out for the grant of interim relief. The balance of convenience clearly lay in favour of the grant of relief as sought. Despite an order of injunction that was granted by the Learned Single Judge in the earlier motion, a device was created to ::: Downloaded on - 09/06/2013 16:38:14 ::: VBC 9 app1044.10-23.11 defeat the order by setting up a case that Defendant No.24 was now in custody of the electroforged machine sourced from South Africa which is producing electroforged gratings. In these circumstances, the Learned Single Judge was entirely justified in appointing a Receiver in respect of the two indigenous electroforged grating machines and in directing the Receiver to seal the two machines. The Defendants have been permitted to use the machine which has been imported from Sough Africa.
11. No case for interference is, therefore, made out. The Appeal is dismissed. No costs.
12. In view of the disposal of the appeal, the Notice of Motion does not survive and is accordingly disposed of.
( Dr.D.Y.Chandrachud, J.) ( Anoop V. Mohta, J.) ::: Downloaded on - 09/06/2013 16:38:14 :::