Madras High Court
Ashique Exports (P) Ltd vs Golden Wash Enterprises on 1 November, 2018
Author: M.Sundar
Bench: M.Sundar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 01.11.2018
CORAM
THE HON'BLE MR.JUSTICE M.SUNDAR
C.S.No.4 of 2016
Ashique Exports (P) Ltd
Represented by its Manager Legal
Mr.Biju Sukumaran
Touchstone Apartments
No.10, New No.25, Vasu Street
Kilpauk, Chennai - 600 010. ..Plaintiff
Vs.
Golden Wash Enterprises
Represented by its Proprietor Mr.P.Kader
Door No SBP,1/432-P, Poothicaud
Poomala
Sultan Bathery 673 592
Wayanad District, Kerala. .. Defendant
This Civil Suit is preferred, under Order IV Rule 1 of Madras High
Court O.S. Rules read with Sections 55 and 62 of the Copyright Act, 1957
and Sections 134 & 135 of the Trade Marks Act, 1999, praying to
A) Grant permanent injunction restraining the Defendant by
themselves, their servants, agents representatives or men, or anyone
claiming through them from in any manner infringing the Plaintiff's
copyright in the label Trade Mark "Dr.Wash" washing soap by using the
similar or deceptively similar artistic work on the wrapper together with
any write up or any other representation or words which are in any manner
identical to and deceptively similar with the copyright of the plaintiff, on
http://www.judis.nic.in
2
the defendant's products "Dr.Soapz" washing soap bearing the offending
trade mark with identical and/or deceptively similar colour scheme, get up
and write-up, which are in any manner identical to and deceptively similar
with the copyright in the work of the plaintiff's product "Dr.Wash";
B) grant permanent injunction restraining the defendant by
themselves, their servants, agents representatives or men, or anyone
claiming through them from in any manner passing off the defendant's
washing soap "Dr.Soapz" soap bearing the offending trade mark with
identical and/or deceptively similar colour scheme, get up and write-up,
together with any write up or any other representation or words which are
in any manner identical to and deceptively similar with the Trade Mark of
the plaintiffs on the defendant's products, as and for the celebrated
washing soap of the plaintiff bearing the trademark "Dr.Wash" soap, with
peculiar get-up and write-up either by manufacturing or selling of offering
for sale or in any manner advertising the defendant's offending product
"Dr.Soazp" with its variants and deceptively similar labels and marks to the
public;
C) direct the defendants to surrender to the plaintiffs the entire
stock of unused offending 'Dr.Soapz' soap bars and unused wrappers
together with blocks and dyes for destruction;
D) and alternatively, in the event of failure to surrender up the
offending products and labels and dies, to appoint an advocate
commissioner to seize wherever found the offending labels and products
and their labels and dies with the mark 'Dr.Soapz' and all deceptively similar
and offending labels and destroy them under report to this Honourable
Court;
E) direct the defendants to render a true and faithful account of the
profits earned by it through the sale of the offending bath soap bearing the
offending trade mark 'Dr.Soapz' wrapper/carton and directing payment of
http://www.judis.nic.in
3
such profits to the plaintiffs for the passing off committed by the
defendants; and
F) direct the defendant to pay to the plaintiffs the cost of the suit;
and pass such further or other orders as may be deemed fit and proper in
the circumstances of the case.
For Plaintiff : Mr.Perumbulavil Radhakrishnan
For Defendant : Set ex-parte
JUDGMENT
Jurisdiction of this Commercial Division qua this suit was determined on 31.01.2018 and the proceedings of this Commercial Division dated 31.01.2018 reads as follows:
'Mr.Perumbulavil Radhakrishnan, counsel on record for the sole plaintiff is before this Commercial Division. With regard to sole defendant though the sole defendant has entered appearance through a counsel, none appears. To be noted, the name of the counsel, who had entered appearance on behalf of the sole defendant has been shown in the cause list.
2. I proceeded to examine jurisdiction of this Commercial Division over this suit.
3. Learned counsel for the sole plaintiff submits that this is a suit for passing off qua trademark, for which, I am informed, Registration is pending and also infringement of copyright in the label. Learned counsel for the sole plaintiff further submits that in the light of the subject matter of this suit, particularly in the light of the prayers in the plaint, Section 134(1) of Trademarks Act, 1999 (hereinafter referred http://www.judis.nic.in 4 to as 'TM Act' for brevity) and Section 62 (1) of the Copyright Act, 1957, will operates. As Section 134(1) of TM Act and Section 62(1) of the Copyright Act, 1957 operate, this Commercial Division will have jurisdiction to entertain this suit under first proviso to Section 7 of the Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts Act, 2015 (4 of 2016) (hereinafter referred to as 'Act 4 of 2016' for brevity) is his further say. It is also the further submission of learned counsel for the sole plaintiff that in the light of Section 134 (1) of TM Act and Section 62(1) of the Copyright Act, 1957, 'specified value' as set out in Section 2(1)(i) read with Section 12 of Act 4 of 2016 is of no relevance.
4. I have perused the plaint and as set out supra, I have also heard the submission of learned counsel for the sole plaintiff. After perusing the plaint averments, I am satisfied that the submissions made by the learned counsel for the sole plaintiff deserves to be accepted. I accept the aforesaid submissions and hold that this Commercial Division shall exercise jurisdiction over this suit in the light of first proviso to Section 7 of Act 4 of 2016. To be noted, this is an expression of intention to exercise jurisdiction by this Commercial Division qua this suit and the jurisdiction is otherwise inherent.
5. Now that this Commercial Division is exercising jurisdiction over this suit, I turn to the stage of the suit.
6. To be noted, there are interlocutory applications that have been taken out by the plaintiff and the sole defendant in the suit is the sole respondent therein. Sole defendant has been duly served in the interlocutory applications on 21.01.2016. The same are being disposed of by http://www.judis.nic.in 5 separate orders today.
7. As far as the main suit is concerned, service of suit summons is awaited.
8. After service of suit summons, it is open to the plaintiff's counsel to mention before this Commercial Division to have the matter listed.
Adjourned sine die.'
2. A perusal of the aforesaid proceedings of this Commercial Division dated 31.10.2018, would also show the trajectory of this suit.
3. Thereafter, this Commercial Division is informed that suit summons was served on the sole defendant and as the sole defendant did not enter appearance and file written statement, suit was listed in 'UNDEFENDED BOARD' on 20.09.2018.
4. A perusal of the proceedings of this Commercial Division dated 20.09.2018 reveals that sole defendant was set ex-parte on the said date and proceedings of this Commercial Division dated 20.09.2018 reads as follows:
'There is a sole plaintiff and a lone defendant in this suit. This suit is listed in the 'Undefended Board' today i.e., under the caption 'UNDEFENDED BOARD'.
2. Mr.Perumbulavil Radhakrishnan, learned counsel on record for sole plaintiff is before this Commercial Division.
There is no representation for defendant. http://www.judis.nic.in 6
3. Though obvious (matter was listed in 'Undefended Board') it is brought to the notice of this Court that the sole defendant has not filed written statement.
4. Name of the sole defendant called out aloud thrice in open Court. No response. Sole defendant is set ex-parte.
5. List this matter before learned Additional Master-IV on 27.09.2018 for recording ex-parte evidence. Learned Additional Master-IV is requested to record ex-parte evidence preferably on the same day and in any event on or before 28.09.2018.
6. List this matter under the caption 'FOR ARGUMENTS' before this Commercial Division post ex-parte evidence on 04.10.2018.'
5. Thereafter, this suit was set down before learned Additional Master-IV for recording ex-parte evidence and ex-parte evidence was recorded. One Biju Sukumaran, who has been described as Manager-Legal of the plaintiff company has deposed as P.W.1 and as many as 45 documents i.e., Exs.P1 to P45 have been marked.
6. The details of 45 exhibits marked are as follows:
SI.N Exhibit Description of Documents Date O s 1 Ex.P1 Photocopy of Trade Mark-Form-1 & 02.09.2002 Addl. Repre. filed for registration plaintiff and Trademark Registry.
2 Ex.P2 Copy of Trade Mark Registration 01.04.2015
Certificate from Ministry of
Economics U.A.E. to plaintiff
http://www.judis.nic.in
7
SI.N Exhibit Description of Documents Date
O s
3 Ex.P3 Photocopy of Delivery Challan/Invoice 10.10.2002
Plaintiff to Ashique Enterprises
4 Ex.P4 Photocopy of Delivery Challan/Invoice 31.10.2002
Plaintiff to Ashique Enterprises
5 Ex.P5 Photocopy of Delivery Challan/Invoice 30.11.2002
Plaintiff to Ashique Enterprises
6 Ex.P6 Photocopy of Delivery Challan/Invoice 12.12.2002
Plaintiff to Ashique Enterprises
7 Ex.P7 Photocopy of Delivery Challan/Invoice 20.01.2004
Plaintiff to Aghin Enterprises
8 Ex.P8 Photocopy of Delivery Challan/Invoice 30.01.2004
Plaintiff to Aghin Enterprises
9 Ex.P9 Photocopy of Delivery Challan/Invoice 17.02.2004
Plaintiff to Aghin Enterprises
10 Ex.P10 Photocopy of Delivery Challan/Invoice 26.02.2004
Plaintiff to Aghin Enterprises
11 Ex.P11 Photocopy of Delivery Challan/Invoice 30.01.2005
Ashique Chem&Cosmetics to Aghin
Enterprises
12 Ex.P12 Photocopy of Delivery Challan/Invoice 05.10.2005
Ashique Chem&Cosmetics to Aghin
Enterprises
13 Ex.P13 Photocopy of Delivery Challan/Invoice 07.11.2005
Ashique Chem&Cosmetics to Aghin
Enterprises
14 Ex.P14 Photocopy of Delivery Challan/Invoice 03.05.2006
Ashique Chem&Cosmetics to Aghin
Enterprises
15 Ex.P15 Photocopy of Delivery Challan/Invoice 01.06.2006
Ashique Chem&Cosmetics to Aghin
Enterprises
16 Ex.P.16 Photocopy of Delivery Challan/Invoice 01.02.2007 Ashique Chem&Cosmetics to Aghin Enterprises 17 Ex.P17 Photocopy of Delivery Challan/Invoice 01.03.2007 Ashique Chem&Cosmetics to Aghin Enterprises 18 Ex.P18 Original Delivery Challan/Invoice 02.04.2008 http://www.judis.nic.in 8 SI.N Exhibit Description of Documents Date O s Ashique Chem&Cosmetics to Aghin Enterprises 19 Ex.P19 Original Delivery Challan/Invoice 03.04.2008 Ashique Chem&Cosmetics to Aghin Enterprises 20 Ex.P20 Original Delivery Challan/Invoice 27.04.2009 Ashique Chem&Cosmetics to Aghin Enterprises 21 Ex.P21 Original Delivery Challan/Invoice 30.04.2009 Ashique Chem&Cosmetics to Aghin Enterprises 22 Ex.P22 Original Delivery Challan/Invoice 07.04.2010 Ashique Chem&Cosmetics to Aghin Enterprises 23 Ex.P23 Original Delivery Challan/Invoice 30.09.2011 Ashique Chem&Cosmetics to Aghin Enterprises 24 Ex.P24 Original Delivery Challan/Invoice 31.10.2012 Ashique Chem&Cosmetics to Aghin Enterprises 25 Ex.P25 Original Delivery Challan/Invoice 03.04.2012 Ashique Chem&Cosmetics to Aghin Enterprises 26 Ex.P26 Original Delivery Challan/Invoice 26.11.2011 Ashique Chem&Cosmetics to Aghin Enterprises 27 Ex.P27 Original Delivery Challan/Invoice 01.04.2015 Ashique Chem&Cosmetics to Aghin Enterprises 28 Ex.P28 Original Delivery Challan/Invoice 02.04.2015 Ashique Chem&Cosmetics to Aghin Enterprises 29 Ex.P29 Photo copy of Media Bill Star & Style 20.09.2007 Film Media to AShique Enterprises 30 Ex.P30 Photo copy of Media Bill SkyBird to 30.11.2007 Ashique Enterprises 31 Ex.P31 Photo copy of Print Media Bill 14.12.2007 Madhyamam to Ashique Enterprises http://www.judis.nic.in 9 SI.N Exhibit Description of Documents Date O s 32 Ex.P32 Original Advertisement Copy June -----
2015 Malabar Chamber of Commerce to Plaintiff 33 Ex.P33 Photo copy of Advertisement Invoice 28.09.2007 Asianet Comm.Ltd to Ashique Enterprises 34 Ex.P34 Photo copy of Advertisement Invoice 07.12.2007 Asianet Comm.Ltd to Ashique Enterprises 35 Ex.P35 Photo copy of Advertisement Invoice 25.01.2008 Asianet Comm.Ltd to Ashique Enterprises 36 Ex.P36 Photo copy of Advertisement Invoice 04.02.2008 Asianet Comm.Ltd to Ashique Enterprises 37 Ex.P37 Photo copy of Advertisement Invoice 08.02.2008 Asianet Comm.Ltd to Ashique Enterprises 38 Ex.P38 Photo copy of Certified Annual 2002-2015 Turnover Chartered account to plaintiff 39 Ex.P39 Photo copy of Purchase bills of Defts 04.01.2016 infringing Product Malabar Trading Co to Ptiff's Staff 40 Ex.P40 Photo copy of Purchase bills of Defts 04.01.2016 infringing Product Malabar Trading Co to Ptiff's Staff 41 Ex.P41 Copy of Trademark Addl. Repre. for 09.12.2015 regration Defendant's and Trade Marks Registry 42 Ex.P42 Portal Extract of Company ROC to Ptiff 04.01.2016 43 Ex.P43 Extract of Board Resolution Plaintiff to 04.01.2016 Mr.Biju Sukumaran 44 Ex.P44 Original Plaintiff's Label ---
45 Ex.P45 Original Defendant's Label ---
7. To be noted, Ex.P.43 is extract of the Board Resolution of the http://www.judis.nic.in 10 plaintiff company (dated 04.01.2016) wherein and whereby, the aforesaid Biju Sukumaran (P.W.1) has been authorized to represent the plaintiff company in the instant suit.
8. I now proceed to examine this suit.
9. This suit is for passing off qua trademark for which, I am informed registration is pending. The trademark is 'Dr.Wash' and the product is washing soap. Registration has been sought for in class 3.
10. As far as the copyright is concerned, copyright is claimed in artistic work in the label in the wrapper in which, plaintiff's product i.e., washing soap or what is otherwise known as washing bar soap/detergent soap is sold.
11. To be noted, I am informed that plaintiff has sought for registration of trade mark of a device as depicted in the label with Dr.Wash being the prominent and dominant word mark of the device mark.
12. Plaintiff has averred that they applied for registration of trademark on 02.09.2002 vide trademark application No.1130214. It is also submitted by plaintiff that they commenced manufacturing and marketing of aforesaid product i.e, washing bar soap/detergent soap with the http://www.judis.nic.in 11 aforesaid label from 2002 and the sales turnover figures that have been given by the plaintiff (as certified by a chartered accountant) is as follows:
Financial Year Value in MRP
2002-2003 Rs.2,92,01,760/-
2003-2004 Rs.2,43,02,880/-
2004-2005 Rs.3,32,55,360/-
2005-2006 Rs.5,35,91,040/-
2006-2007 Rs.9,96,57,600/-
2007-2008 Rs.14,29,53,210/-
2008-2009 Rs.22,18,74,180/-
2009-2010 Rs.25,49,39,040/-
2010-2011 Rs.26,22,55,950/-
2011-2012 Rs.33,98,13,360/-
2012-2013 Rs.43,49,23,824/-
2013-2014 Rs.53,88,35,060/-
2014-2015 Rs.68,51,16,620/-
Total Rs.312,07,19,884/-
13. This suit has been presented on 08.01.2016 and admitted on 12.01.2016.
14. It is the case of the plaintiff that prior to the filing of this suit, they came to know that sole defendant is passing off their products i.e., the same product (washing bar soap) in a wrapper containing a label which is deceptively similar to that of plaintiffs' wrapper/label. To be noted, plaintiff is complaining of infringement of artistic work in the copy right in http://www.judis.nic.in 12 its label in the wrapper.
15. The plaintiff's label/wrapper is as follows:
16. The defendant's label/wrapper is as follows:
http://www.judis.nic.in 13
17. In the light of aforesaid pleadings in the plaint, which are reiterated by Mr.Perumbulavil Radhakrishnan, learned counsel on record for sole plaintiff before me today, I perused the deposition of P.W.1. I find that deposition is cogent and convincing. It is synchronized with plaint pleadings. It buttresses and bolsters the pleadings in the plaint.
18. As mentioned supra, plaintiff has applied for trademark registration and is yet to get the mark registered and therefore, this suit has been filed for passing off qua trademark. However, with regard to copyright in the plaintiff's mark, an injunctive prayer qua infringement has been sought for.
http://www.judis.nic.in 14
19. Ex.P.41 is trademark registration certificate and a perusal of the same shows that plaintiff has sought for registration in Class 3 with regard to Soaps, Shampoos etc., however, as this is a suit complaining of passing off, we need not delve much into that aspect of the matter.
20. Suffice to say that plaintiff is using the aforesaid mark on wrappers, in which the detergent soap manufactured by the plaintiff are being marketed. The mark, as depicted by the plaintiff in the wrapper, in which plaintiff's detergent soap is being marketed has been marked as Ex.P.44 and the same is as follows:
21. In comparison, the alleged offending mark of the sole defendant which is also being used with regard to the same product i.e., detergent soap has been marked as Ex.P.45 and the same is as follows:
http://www.judis.nic.in 15
22. Adverting to the aforesaid exhibits viz., Exs.P.44 and P.45, learned counsel for plaintiff submitted that this is a clear case of copyright infringement and passing off.
23. I compared the two marks i.e., Exs.P44 and P.45 by applying the time honoured principle laid down in this regard in the celebrated judgment of Hon'ble Supreme Court in Parle Products (P) Ltd. Vs. J.P. and Co., [(1972) 1 SCC 618] and I am convinced that plaintiff has proved his case of infringement of copyright and passing off.
24. To be noted, Parle principle has been subsequently affirmatively referred to by the Supreme Court in S.M.Dyechen Vs. Cadbury (India) reported in (2000) 5 SCC 573.
http://www.judis.nic.in 16
25. Relevant paragraph in Parle judgment is paragraph No.9 and the same reads as follows:
'9.It is, therefore, clear that in order to come to the conclusion whether one mark is deceptively similar to another, the broad and essential features of the two are to be considered. They should not be placed side by side to find out if there are any differences in the design and if so, whether they are of such character as to prevent one design from being mistaken for the other. It would be enough if the impugned mark bears such an overall similarity to the registered mark as would be likely to mislead a person usually dealing with one to accept the other if offered to him. In this case we find that the packets are practically of the same size, the colour scheme of the two wrappers is almost the same; the design on both though not identical bears such a close resemblance that one can essily be mistaken for the other. The essential features of both are that there is a girl with one arm raised and carrying something in the other with a cow or cows near her and hens or chickens in the foreground. In the background there is a farm house with a fence. The word “Gluco Biscuits” in one and “Glucose Biscuits” on the other occupy a prominent place at the top with a good deal of similarity between the two writings. Anyone in our opinion who has a look at one of the packets today may easily mistake the other if shown on another day as being the same article which he had seen before. If one was not careful enough to note the peculiar features of the wrapper on the plaintiffs' goods, he might easily mistake the defendants' wrapper for the plaintiffs' if http://www.judis.nic.in 17 shown to him some time after he had seen the plaintiffs'. After all, an ordinary purchaser is not gifted with the powers of observation of a Sherlock Homes. We have therefore no doubt that the defendants' wrapper is deceptively similar to the plaintiffs' which was registered. We do not think it necessary to refer to the decisions referred to at the bar as in our view each case will have to be judged on its own features and it would be of no use to note on how many points there was similarity and in how many others there was absence of it.'
26. With regard to exhibits, while Ex.P.1 is a photocopy of trademark/additional representation and that is not of much relevance, as this is a passing off suit. Ex.P.2 is a Trademark Registration Certificate obtained by the plaintiff from United Arab Emirates. Ex.P.3 to P.40 are exhibits, which are in the form of Challan, Delivery Challan and advertisement invoices to show that plaintiff has been actively using the aforesaid mark and has also been incurring expenditure for advertising and making the same popular.
27. Ex.P.42 is a portal extract of plaintiff company from the Registrar of Companies.
28. I have already alluded to Exs.P.44 and P.45, which are plaintiff's http://www.judis.nic.in 18 mark and offending mark respectively. To be noted, I have extracted, scanned and reproduced the offending mark earlier in the factual matrix also. This takes us to the prayer paragraph in the plaint. Prayer paragraph in the plaint is paragraph No.29 and the same reads as follows:
'29. The plaintiff therefore prays that this Honourable Court may be pleased to pass a judgment and decree:
A) Granting permanent injunction restraining the Defendant by themselves, their servants, agents representatives or men, or anyone claiming through them from in any manner infringing the Plaintiff's copyright in the label Trade Mark "Dr.Wash" washing soap by using the similar or deceptively similar artistic work on the wrapper together with any write up or any other representation or words which are in any manner identical to and deceptively similar with the copyright of the plaintiff, on the defendant's products "Dr.Soapz" washing soap bearing the offending trade mark with identical and/or deceptively similar colour scheme, get up and write-up, which are in any manner identical to and deceptively similar with the copyright in the work of the plaintiff's product "Dr.Wash";
B) granting permanent injunction restraining the defendant by themselves, their servants, agents representatives or men, or anyone claiming through them from in any manner passing off the defendant's washing soap "Dr.Soapz" soap bearing the offending trade mark with identical and/or deceptively similar colour scheme, get up and write-up, together with any write up or any other representation or words which are in any manner identical to and deceptively similar with the Trade Mark of the plaintiffs http://www.judis.nic.in on the defendant's products, as and for the celebrated washing 19 soap of the plaintiff bearing the trademark "Dr.Wash" soap, with peculiar get-up and write-up either by manufacturing or selling of offering for sale or in any manner advertising the defendant's offending product "Dr.Soazp" with its variants and deceptively similar labels and marks to the public;
C) directing the defendants to surrender to the plaintiffs the entire stock of unused offending 'Dr.Soapz' soap bars and unused wrappers together with blocks and dyes for destruction;
D) and alternatively, in the event of failure to surrender up the offending products and labels and dies, to appoint an advocate commissioner to seize wherever found the offending labels and products and their labels and dies with the mark 'Dr.Soapz' and all deceptively similar and offending labels and destroy them under report to this Honourable Court;
E) directing the defendants to render a true and faithful account of the profits earned by it through the sale of the offending bath soap bearing the offending trade mark 'Dr.Soapz' wrapper/carton and directing payment of such profits to the plaintiffs for the passing off committed by the defendants; and F) directing the defendant to pay to the plaintiffs the cost of the suit; and pass such further or other orders as may be deemed fit and proper in the circumstances of the case.'
29. A perusal of aforementioned (extracted) prayer paragraph reveals that there are six limbs of prayers. Sub-paragraphs (A) and (B) pertain to injunctive relieves pertaining to infringement of copyright and passing off http://www.judis.nic.in 20 qua trademark.
30. In the light of the narrative supra, particularly in the light of my finding that plaintiff has proved it's case, plaintiff is entitled to a decree with regard to sub-paragraphs (A) and (B).
31. In the light of plaintiff being entitled to a decree in terms of sub- paragraphs (A) and (B), it follows as a sequitur that plaintiff will be entitled to a decree in terms of sub-paragraphs (C), (D) and (E) also, which is for surrender of offending materials and accounts.
32. With regard to sub-paragraph (F), considering the nature of the matter and considering the fact that laboured through this suit, plaintiff is entitled to costs.
33. Sub-paragraph (F) also includes a residuary prayer viz., other orders deemed fit and proper by this Court. Under this residuary limb of the prayer, at the request of learned counsel for plaintiff, I examined the possibility of awarding compensatory costs under Section 35-A of C.P.C. as amended by said Act. Post amendment to Section 35-A of C.P.C., there is no cap/upper limit for compensatory costs. This suit has been presented in this Court on 08.01.2016. As mentioned supra, jurisdiction was determined on 31.01.2018 and defendant did not enter appearance and file written http://www.judis.nic.in 21 statement, owing to which it was listed in 'UNDEFENDED BOARD' on 20.09.2018. This has compelled the plaintiff to carry this matter to its logical end over a period of about nearly three years by expending money, energy and effort. This is, notwithstanding interim orders being passed in this suit on 31.01.2018 in O.A.Nos.415 and 416 of 2016. Therefore, I deem it appropriate to impose compensatory costs of Rs.3 lakhs.
34. In the light of the narrative supra, this suit is decreed with costs and compensatory costs as articulated above.
01.11.2018 Speaking order/Non-speaking order Index : Yes/No vsm http://www.judis.nic.in 22 M.SUNDAR, J.
vsm C.S.No.4 of 2016 01.11.2018 http://www.judis.nic.in