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Delhi District Court

Vans Inc. Usa vs Aateef Aadeez on 6 June, 2018

  IN THE COURT OF MS. TWINKLE WADHWA: LD. ADDITIONAL DISTRICT 
        JUDGE­03:PATIALA HOUSE COURT:NEW DELHI DISTRICT 

TM No. 21/16

Vans Inc. USA
6550 Katella Avenue, Cypress,
California 90630,
USA.      
Through Rishi Bansal
Constituted Attorney
96, Sukhdev Vihar, Mathura Road, 
New Delhi­110025.                               .....Plaintiff

Versus 
1.

 Aateef Aadeez Trading as Mr. Shoes  H/No.12/2150, near Police Chowki, Variyavi Bazar, Surat, Gujarat­395003.

2. Abdulrab Chamadia  Trading as Adibon & Mr. Shoes 2, Nanpura main Road,  Opp. Police Chowki, Surat, Gujarat­395001.

3. Mudassir Chamadia  Trading as Bootery  1st Floor B­205, Padam Arcade, Nanpura,  Surat, Gujarat­395001. 

TM No. 21/16 Page 1 of 8

4. Mohammad Makda @ Nick Maddy Trading as Shoppers 11 12/1325, Nanpura Main Road,  Surat, Gujarat­395001.

Also at:

G­6, Hasanand Complex,  Timaliawad, Nanpura, Surat, Gujarat­395001. ....Defendants Date of Institution : 07.11.2016 Date of Final Arguments :   29.05.2018 Date of Decision  : 06.06.2018 JUDGMENT  The Case­
1.  The   suit   has   been   filed   by   the   plaintiff   Company     seeking   permanent  injunction restraining infringement, passing off, delivery up, rendition of accounts  etc.  against the defendants.  
Appearance­
2. I have heard   arguments of ld. counsel  for the plaintiff Shri S K Bansal  and I have perused the case file. 
Plaintiff's Case­
3. The case of the plaintiff is that it is the owner   of registered Trademark  "VANS  " for the purpose of footwear and allied goods.   Plaintiff also own the  trademark "VANS" and it has been using this mark since 1966. 
4.    The   plaintiffs   have   business   of   manufacturing   of   footwear,   sneaker  footwear,   skateboarding   shoes   and   other   types   of   sneakers   and   allied   goods  TM No. 21/16 Page 2 of 8 catering towards  the  extreme  sports youth set.   Under various stylized/artistic  formats and label namely VANS.   The plaintiff has been   using the said trade  marks   honestly,   bonafidely,   extensively,   exclusively,   continuously,   commercially  and   in   course   of   trade   since   1966   and   manufactured   shoes   under   its   said  trademark/tradename and sells them directly to the public.  
5. The plaintiff's goods under the said trademarks are freely and commercially  available in India. The details of the application for registration of trademarks in  respect of various classes of goods as well as the registered trademarks have  also been provided in the plaint. The plaintiff has been regularly and continuously  promoting its distinctive trademark through extensive advertisements, publicities  promotions and marketing research and has been spending enormous amounts of  money,   efforts,   skills   and   time   thereon.    The   plaintiff's   represent   their  Trademark/label   in   an   artistic   manner  including  its  getup, lettering style,  color  schemes, placement of words and artistic features etc and holds Copyright under  Section 14 of Copyright Act, 1957.
6. VANS   has   registered   domain   names   www.vans.com.   They   have   been  providing latest technology and products to the people and also spending a lot on  R&D (Research & Development) and are known for innovation and reliability.  
7. It is alleged that the defendants are e­retailers as well as  engaged in the  business of marketing, selling, supply and trade of readymade clothes footwears,  eyewears,   watches   and   various   other   sports   and   fasion   accessories   through  websites   namely   www.mr.shoes.com,   www.fliptokart.com,   www.adibon.com,  www.bootery.in, www.shoppers11.com  and  www.flipkartsports.com. As per who  TM No. 21/16 Page 3 of 8 is record the domain name   1 to 6 are registered with Public Domain Registry  (Website No.1 and 6) and Godaddy (Website 3 and 5) and Endurance Domain  Technology   Pvt.   Ltd.   (website   4)   in   the   name   of   defendant   nos.   1   to  4.     All  websites are hosted by I & I Internet AG.  
8. In so far as defendants are not the authorised vendors of the plaintiff's  company and it is found that they are  indulging in illegal sale of impugned and  infringing goods in violation of plaintiff's Trade Mark/label "VANS".  Screenshots of  websites no.1 to 6 have also been placed on record.   Defendants no.1 to 4 are  also indulging in other offline and online sale activities apart from luring people on  the social media like facebook and twitter offering the impugned goods directly or  through several other intermediaries.   The impugned goods being sold by the  defendants are deceptively similar to the plaintiff's Trade Mark/Label "VANS".  
9. The impugned goods manufactured by the defendant are openly displayed  and sold at markets in New Delhi area namely Naraina, Inderpuri, connaught  Place, Gole Market, Bengali Market, Khan Market, Pallika Bazar etc. 
10. The defendant has also infringed plaintiff's Copyrights involved in the said  trademarks and packaging and is also using the same Trade dress.  The defenant  is also passing off their impugned goods and business as that of the plaintiff  company.   It is using all kinds of false descriptions on its impugned goods to  wrongly link the impugned goods with those of the plaintiff and mislead common  people and customers.  
11. It is argued that the usage of the trademarks and packaging of VANS which  is a trademark under Section 2 (zb) under T M Act, 1999 in these domains and  TM No. 21/16 Page 4 of 8 websites is leading to diversion of usage by net surfers which could result from  such   domain   names   instead   of   reaching   the   plaintiff   original   domain   name  www.vans.com.   It is also pointed out that apart from the dishonestly using the  trade name/label of the plaintiff, defendants are likewise using trade names of  several other reputed packaging belonging to plaintiff. 
12. It  is submitted  that  on  account of these illegal activities of defendants,  plaintiff is suffering a huge loss to its reputation and revenues, which can not be  calculated in money terms. 
Case of defendants 
13. Defendants     chose   not   to  appear   despite  service.     Their   defence  was  struck off on 22.02.2017 and 04.05.2017 when no written statement was filed on  behalf of  them despite opportunity.  
14. On completion of pleadings, following issues were framed on 20.07.2017­ ISSUES­
1. Whether the plaintiff is entitled to decree for permanent injunction  restraining defendant, their agents, representatives, stockists etc. for  using, selling, soliciting etc. of   impugned   goods containing Trade  Mark/label 'VANS' of the impugned goods? OPP.
2. Whether  plaintiff  is  entitled to decree of injunction restraining the  defendants and their subjects from dealing with or     disposing of  merchandise   containing   trade   mark/lable   VANS   of   the   impugned  goods? OPP.
3. Whether   plaintiff   is   entitled   to   decree  of   delivery  up   of   impugned  goods  containing  Trade Mark/lable VANS of the impugned goods? 
TM No. 21/16 Page 5 of 8

OPD.

4. Whether plaintiff is entitled to rendition of account and damages on  account of profits made by the defendant by sale of goods containing  Trade Mark/lable VANS of the impugned goods? OPP.

5. Relief. 

15. To   prove   its   case,   plaintiff   examined  Shri   Rishi   Bansal   as   PW­1  and  exhibited the following documents­ S.No.  No. of Exhibits Details of the documents 1 Ex. PW1/1(colly) Representation of the trade mark/label 2 Ex.PW1/2(colly) Screen shot related to impugned products  3 Ex.PW1/3(colly) Reports pertaining to the impugned website no.1 to 6 4 Ex.PW1/4 (colly) List of plaintiff's registered trade mark alongwith copy of  trademark  registration certificate  5 Ex.PW1/5(colly) Copy of various documents,advertisement material  6 Ex.PW1/6(colly) List of plaintiff's exclusive stores in India  7 Ex.PW1/7(colly) Copies of resolution com authority  Reasons for Decision­

16. I have heard ld. counsel for the plaintiff and gone through the record. 

17. On   the   basis   of   the   documents   filed   and   evidence   led   which   is  unchallenged before this Court, it is proved that defendants are e­retailers as well  as manufacturers/merchants,importers/stockists and sellers of counterfeit goods  and   who   were   operating   through   the   following   websites   namely­ www.mr.shores.com,   www.fliptokart.com,   www.adibon.com,   www.bootery.in,  TM No. 21/16 Page 6 of 8 www.shoppers11.com, and www.flipkartsports.com. 

18. It   is   further   proved   that   defendants  by  indulging in  such illegal sale of  infringed   goods   carrying   the   Trademark   of   the   plaintiff   VANS,   as   infringed  trademark   rights   and   copyrights   and   passing   of   rights   of   the   plaintiff   in   the  impugned Trademark VANS.   Defendants are using the mark VANS along with  same trade dress/label.  

Issue   No.­1­  Whether   the   plaintiff   is   entitled   to   decree   for   permanent  injunction restraining defendant, their agents, representatives, stockists etc.  for    using, selling, soliciting  etc. of   impugned   goods containing Trade  Mark/label 'VANS' of the impugned goods? OPP.

19. In   view   of   the   above,   the   plaintiff   is   entitled   to   decree   for   permanent  injunction restraining defendants, their agents, representatives, stockists etc. for  using   selling,   soliciting   etc.     of     impugned   goods   containing     trademark/label  'VANS'  of the impugned goods.

Issue No.2­  Whether plaintiff is entitled to decree of injunction restraining  the   defendants   and   their   subjects   from   dealing   with   or       disposing   of  merchandise   containing  trade mark/lable VANS  of the impugned  goods?  OPP.

20. In view of above,  plaintiff is entitled to decree  of injunction restraining the  defendants and their subjects from dealing with or disposing of the merchandise  containing trademark/label 'VANS'  of the impugned goods. Issue No.3­Whether plaintiff is entitled to decree of delivery up of impugned  goods containing Trade Mark/lable VANS of the impugned goods? OPD.

21. In view of above, plaintiff is   entitled to decree of delivery up of impugned  goods containing trademark/label 'VANS'  of the impugned goods.  

TM No. 21/16 Page 7 of 8

Issue No.4­ Whether plaintiff is entitled to rendition of account and damages  on account of profits made by the defendant by sale of goods containing  Trade Mark/lable VANS of the impugned goods? OPP.

22.  In view of the above, plaintiff is entitled to damages.  However, plaintiff has  not filed any proof regarding the loss suffered by plaintiff or the gain to the plaintiff.  In the circumstances, I hereby damages of Rs.1,00,000/­ to the plaintiff.  Relief­

23. In view of above, plaintiff is entitled to decree of declaration, it is hereby  declared:­

1. That plaintiff is entitled to decree for permanent injunction restraining  defendant,   their   agents,   representatives,  stockists etc. for  using,  selling,  soliciting etc. of impuged goods containing Trademark 'VANS'.

2. That plaintiff is entitled to decree of injunction restraining the defendant  and   their   subjects   from   dealing   with   or   disposing   off   the   merchandise  containing the said trade mark/labels.

3.   That   plaintiff   is   entitled   to   decree   of   delivery   up   of   impugned   goods  containing Trade Mark/labels. 

4. Rs. 1,00,000/­ is awarded to the plaintiff towards damages.   Decree sheet be prepared accordingly. 

File be consigned to record room. 

Announced in an open Court
On 06th day of  June , 2018                              (TWINKLE WADHWA)
                                                       ADJ­03/ PHC/NEW DELHI
                                                                 06.06.2018

TM No. 21/16                                                                       Page 8 of 8