Bombay High Court
Biochem Pharmaceutical Industries And ... vs Biochem Synergy Limited on 12 March, 1997
Equivalent citations: (1997)99BOMLR538
Author: A.P. Shah
Bench: A.P. Shah
JUDGMENT A.P. Shah, J.
1. The plaintiffs have filed a suit for perpetual injunction alleging infringement of their registered trade mark and passing off and have also prayed for decree for rendition of accounts against the defendants. Along with this suit the present Notice of Motion has also been filed for an interim injunction against the defendants for restraining them from committing acts of infringement of the said mark and passing off.
2. Facts, relevant for the disposal of the Notice of Motion, may first be noticed. The first plaintiff Biochem Pharmaceutical Industries is a registered partnership firm and the second plaintiff Biochem Pharmaceuticals Pvt. Ltd., is a private limited company promoted by the first plaintiff. Both the plaintiffs are engaged in manufacture and sale of pharmaceutical and medicinal preparations and drugs. The plaintiff No. 1 is engaged in the said business since 1961 and as far as plaintiff No. 2 is concerned, from 1976 as a licensee of the plaintiff No. 1. The plaintiffs allege that the word 'Biochem' forms an integral part of the corporate name and trading style of the plaintiffs. The word Biochem is also the house mark of the plaintiffs. The plaintiffs allege that their trademark appears on all the products manufactured and marketed by them. The mark Biochem has been registered as a trademark of the plaintiff No. 1 under the Trade and Merchandise Marks Act, 1958 ("Act" for short) bearing No. 201091-B in Part B register in respect of pharmaceutical and medical preparations falling under class 5 of the fourth Schedule of the said Act. The plaintiffs allege that they have been using the mark Biochem for the past 33 years, and by virtue of such long user, the said mark has become distinctive of the plaintiff's goods. The plaintiffs' products bearing the said mark have acquired a vast reputation and goodwill and are associated by the traders and members of the public exclusively with the plaintiffs. The plaintiffs allege that they are incurring large expense of lakhs of rupees by way of advertisement and promotional expenses and the sale of their products under the trade name Biochem is over twenty crores.
3. The plaintiffs further allege that sometime in October, 1989 they learnt that the defendant company which was started for manufacture and sale of pharmaceutical and chemical preparations and drugs, got itself registered as Biochem Synergy Limited under the Companies Act, 1956. The plaintiffs allege that the adoption-of the word Biochem by the defendants was willful, deliberate and with the sole and dishonest intention of exploiting and cashing upon the reputation and goodwill acquired by the plaintiffs in respect of their mark Biochem and further to suggest a common origin of goods. The Plaintiffs allege that by using the trade mark Biochem as part of their trade name and trading style, the defendants were committing acts of infringement of the trade mark and passing off and when these acts came to their notice, the plaintiffs by their Advocate's notice dated 11th October, 1989 called upon the defendants to desist themselves from using the word Biochem as part of their trade name and trading style. This was followed by another notice by the plaintiffs to the defendants dated 9th February, 1990. The defendants by their letter dated 5th March, 1990 denied the plaintiffs' claim of infringement of their trade mark and passing off by the defendants. The defendant, inter alia, contended that they deal in basic drugs, drug intermediaries, chemicals etc., and not in pharmaceutical and medicinal preparations and since there was no identity or similarity between the name of the plaintiffs and the defendants, the defendants are entitled to carry on business under the name it is legally incorporated and therefore the plaintiffs are not entitled to claim any relief against the defendants by way of damages or otherwise.
4. It transpires that initially the plaintiffs had taken up the matter with the Registrar of Companies, Madhya Pradesh. By their letter dated 12th February, 1990 the plaintiffs lodged a formal complaint under Sections 20 and 22 of the Companies Act, 1956, requesting the Registrar to invoke the powers under the said provisions and to direct the defendants to change their name. It seems that there was no response from the Registrar and therefore reminders were sent by the plaintiffs. Finally, the Regional Director of Companies, Western Region, Ministry of Industry by his letter dated 7th January, 1991 informed the plaintiffs of his inability to interfere under Section 22(1)(b) since the defendants were registered for a period of more than 12 months. It seems that by that time the defendants had commenced their production some time in November, 1990. Therefore, the plaintiffs filed the present suit and the Notice of Motion on 29th April, 1992 claiming various reliefs for infringement of their registered trade mark and passing off.
5. The defendants deny that there is any infringement or passing off by them. They also deny that the plaintiffs are entitled to any of the reliefs claimed in the Notice of Motion. Broadly stated, their defences are:
(i) The plaintiffs' trade mark Biochem is neither distinctive nor capable of being distinctive and, therefore, does not satisfy the test as required for registration either in Part A or Par! B of the Register. The word "Biochem" is nothing but combination of two common ordinary words of the English language, namely, "Bio" (meaning life) and "chem" (meaning chemical or derived from chemical). The word Biochemic finds place in the dictionary and is also a word in regular and common usage in relation of medicinal and pharmaceutical preparations. Hence, the mark having contravened the provisions of Section 9 of the Act and being inherently unregistrable, the registration thereof is invalid. The defendants have already filed rectification application which is pending and in these circumstances, injunction should not be granted till the rectification application is finally decided.
(ii) There has been unreasonable delay on the part of the plaintiffs in seeking the equitable remedy of injunction, disentitling them to the reliefs.
(iii) The plaintiffs' mark is registered in Part B and, therefore, by virtue of Section 29(2), even if infringement is established, the defendants can avoid an injunction by showing that the manner and circumstances and environment of their use of the said trade mark is so much different from the manner, circumstances and environment of use by the plaintiffs that the same (a) is not likely to deceive or cause confusion; (b) as indicating a connection in the course of trade between the goods of the plaintiffs and the goods of the defendants. The defendants deal in basic drugs, drugs intermediaries, chemicals etc. Ordinarily, the defendants' package consists of 5 kgs. containers of fibre drums though sometimes only on specific orders the defendants do supply even 1 kg. of their products in container of fibre drums. Compared to this the plaintiffs' products would be sold in totally different manner. Even the trade channels for the plaintiff's products are totally different. The plaintiffs' trade channel starts with formulator with which the defendants' trade channel ends. The plaintiffs' goods are sold by pharma chemists and druggists in strips of 10 tablets/capsules at a time to members of the public. The defendants goods are never available to the member of the public and sold only to formulators like the plaintiffs themselves. Therefore, there is no likelihood of the plaintiffs or the defendants ever having a common customer. Thus the requirement of Section 29(2) having been satisfied by the defendants, it is clear that there is no likelihood of any persons confusing themselves regarding the goods of the plaintiffs and those of the defendants.
(iv) The balance of convenience, which is an important consideration in the matter of interlocutory reliefs, clearly lies in favour of the defendants. The defendants have set up a very modern and sophisticated bulk plant in Madhya Pradesh employing 300 people and having its project costs of about Rs. 11 crores. Various financial institutions have extended support to the extent of Rs. 468 lakhs. The defendants have also raised Rs. 400 lakhs from the capital market and their products are sold nationally and internationally and the defendants have built up international reputation as a reliable manufacturer of high quality of bulk drugs owing to which the defendants are able to export goods worth more than 50% of their turn over. It will be highly inconvenient for the defendants to change their corporate name at this late stage as there will be consequential changes of their letterheads, dyes, invoices, share certificates, intimating its 8000 share holders and other numerous records causing immense hardship to the defendants, their customers, shareholders, financial institutions etc., and will be forced to make changes in the records of sales tax, income tax and other Governmental authorities. On the other hand, there is no imminent danger to the reputation or goodwill of the plaintiff. In these circumstances, it is pleaded that no relief should be granted to the plaintiffs.
6. It is now well settled that the Court has jurisdiction to restrain a defendant from using a trade name eolourably resembling that of the plaintiff, if the defendant's trade name, though innocently adopted, is calculated to deceive either (a) by diverting customers from the plaintiff to the defendant, or (b) by causing a confusion between the two businesses, e.g. by suggesting that the defendant's business is an extension, branch, or agency of or otherwise connected with the plaintiff's business. See. Ewing v. Buttercup Margarine Company Limited, 1917(2) Chancery Division, 6). In that behalf reference may be made to a passage (16-53) on page 392 of Kerlys Law of Trade Marks and Trade Names. Twelth Edition, which contain a useful discussion on the circumstances under which a trader trading under a name resembling or including another's trade mark, can be restrained from doing so. The position in law appears to be that a plaintiff is entitled to an injunction against the user of the plaintiff's mark in the defendant's trading style if the use leads to its application by others to the defendant's goods. The plaintiff is entitled to injunction against such use, since, if the trade mark is inherently distinctive one, most customers will assume that any company with that mark in its name is either an off-shoot of the owner of the mark or that the owner having changed its name. There is also a catena of decisions of Indian Courts reiterating this legal position, see in this connection Ellora Industries v. Banarusi Dass Sarabhai International Ltd. v. Sara Exports International AIR 1988 Delhi 134: (1986) 1 Arb. L.R. 317 and Poddar Tyres Ltd. v. Bedrock Sales Corporation Ltd. .
7. The relief claimed by the plaintiffs is twofold. First that the defendants have infringed the plaintiff's trade mark by adopting such mark as part of their trade name and secondly, that the defendants are trying to pass off their business and/or the goods as the business and/or the goods of the plaintiff. Under Section 28(1) of the Trade and Merchandise Marks Act, 1958, the registered proprietor of a trade mark gets the exclusive right to use the said mark in relation to the goods in respect of which the trade mark is registered and the said owner also gets a right to obtain relief in respect of infringement of the trade mark in the manner provided by the Act. Section 29 of the Act, inter alia, provides that a registered trade mark is infringed by a person who, not being the registered user thereof, either uses or permits the use of the trade mark which is identical with or deceptively similar to the registered trade mark in relation to any goods. Sub-section(2) of Section 29 relates to marks which are registered in Part B of the Register. We have seen that the mark of the plaintiffs has been registered in Part B of the Register. Under Section 29(2) an injunction in respect of a trade mark registered in Part B of the Register will not be granted if the defendant establishes that the use of the mark, of which the plaintiff complains, is not likely to deceive or cause confusion or to indicate a connection in the course of trade between the goods in respect of which the trade mark is registered and some person having the right, either as a registered proprietor or as a registered user, to use the trade mark. Section 106 of the said Act specifically provides for the Court being entitled to grant the relief of an injunction in any suit for infringement or passing off which may be instituted before it. The relief of injunction may be in addition to prayer of damages or an account of profits, together with or without any order for the delivery of the infringing lables and marks for destruction or erasure.
8. The distinction between an infringement action and passing off action is important. Apart from the question as to the nature of trade mark, the issue in an infringement action is quite different from the issue in a passing off action. The difference between these two actions has been succinctly explained by the Supreme Court in the case of Kaviraj Pandit Durgci Dutt Sharma v. Navaratna Pharmaceutical Laboratories . The following passage clearly brings out the essential similarities and the differences in respect of the reliefs which may be claimed in the aforesaid two types of causes of action (at pp 989-990 of AIR):
The finding in favour of the appellant to which the learned Counsel drew our attention was passed upon dissimilarity of the packing in which the goods of the two parties were vended, the difference in the physical appearances of the two packets by reason of the variation in their colour and other features and their general get-up together with the circumstances that the name and address of the manufactory of the appellant was prominently displayed on his packets and these features were all setoul for negativing the respondent's claim that the appellant had passed off his goods as those of the respondent. These matters which are of the essence of the cause of action for relief on the ground of passing off play but a limited role in an action for infringement of a registered trade mark by the registered proprietor who has a statutory remedy in the event of the use by another of the mark or a colourable imitation thereof. While an action for passing off is a Common Law remedy being in substance an action for deceit, that is, a passing off by a person of his own goods as those of another, that is not the gist of an action for infringement. The action for infringement is a statutory remedy conferred on the registered proprietor of a registered trade mark for the vindication of the exclusive right to the use of the trade mark in relation to those goods (vide Section 21 of the Act). The use by the defendant of the trade mark of the plaintiff is not essential in an action for passing off, but is the sine qua non in the case of an action for infringement. No doubt, where the evidence in respect of passing off consists merely of the colourable use of a registered trade mark, the essential features of both the actions might coincide in the sense that what would be a colourable imitation of a trade mark in a passing off action would also be such in an action for infringement of the same trade mark. But there the correspondence between the two ceases. In an action for infringement, the plaintiff must, no doubt, make out that the use of the defendant's mark is so close either visually, phonetically or otherwise and the court reaches the conclusion that there is an imitation, no further evidence is required to establish that the plaintiff's rights are violated. Expressed in another way, if the essential features of the trade mark of the plaintiff have been adopted by the defendant, the fact that the get-up, packing and other writing or marks on the goods or on the packets in which he offers his goods for sale show marked differences, or indicate clearly a trade origin different from that of the registered proprietor of the mark could be immaterial; whereas in the case of passing off, the defendant may escape liability if he can show that the added matter is sufficient to distinguish his goods from those of the plaintiff.
9. As already indicated, the plaintiffs' trade mark has been registered in Part B and therefore the main point which requires determination is whether the defendants have prima facie established the defence under Section 29(2). The section has been framed in a rather unusual manner. It is pan materia with Section 5(2) of the English Act. Kerly says although the purpose clearly was to give the proprietor less rights than if his mark were registered in Part A, the definition of infringement is not altered nor any special defence provided, although the section is often spoken of as providing defence. What is provided is that, notwithstanding that there is infringement, no relief should be granted to the successful plaintiff if the defendant proves two things that the use complained of is likely neither to deceive nor to cause confusion; and that the use complained of is not likely to be taken as indicating a certain sort of connection in the course of trade (or 'business'). (See: Kerly's Trade Marks and Trade Names, para 14-36, 12th edition). Although there is no decided case by the Indian Courts determining the precise effect of Section 29(2), several English and Australian judgments were cited at the bar dealing with Part B registration and I shall refer to those judgments shortly.
10. Mr. Tulzapurkar, learned Counsel for the plaintiffs strcnuonsly submitted that since the mark of the defendants is identical with the registered trade mark of the plaintiffs', the defence under Section 29(2) is not available to the defendants. The counsel submitted that such defence is available only when the mark is deceptively similar. If a mark registered in Part B is the basis of a suit for infringement, the defendants can escape the liability if it is established to the satisfaction of the Court that the use is not likely to deceive or cause confusion or to be taken as indicating a connection in the course of trade between the goods and the proprietor. The counsel submitted that the question whether the mark is likely to deceive or cause confusion arises only when the mark is deceptively similar and not identical. If the mark is identical it gives a statutory right to the proprietor to prevent anyone else from using the same. Such right being a statutory right, there is no question of establishing that such use is not likely to deceive or cause confusion. The counsel submitted that the defence under Section 29(2) amounts to fighting the passing off action in the reverse i.e., the defendant has to establish that there is no likelihood of deception or confusion. The counsel submitted that since in case of on identical mark the plaintiff is not required to establish deception or confusion, as a necessary corollary, the defendant also cannot take up the plea that the use is not likely to deceive or cause confusion. The counsel placed heavy reliance on the observations of the Supreme Court in Ruston & Hornby Ltd. v. Z. Engineering Co. that in an action for infringement where the defendant's trade mark is identical with the plaintiff's mark, the Court will not inquire whether the infringement is such as is likely to deceive or cause confusion. The submissions of Mr. Tulzapurkar though appearing to be attractive at the first blush, the same cannot stand on a close scrutiny of Section 29. Section 29 provides that a registered trade mark is infringed by a person who, not being the registered owner thereof, either uses or permits the use of the trade mark which is identical with and deceptively similar to the registered trade mark in relation to any goods. However, Sub-section (2) clearly carves out an exception in respect of marks registered in Part B Register. It specifically confers upon the defendant an additional defence where the registration of the mark is in Part B Register irrespective of whether the defendant's mark is identical or deceptively similar. The intention of the Legislature is obviously to confer lesser rights upon the proprietors of Part B marks by providing a special defence to the defendant if he fulfils the two-fold requirement of Section 29(2). The effect of this section cannot be diluted by drawing inferences or corollaries. Reliance placed on the observations of the Supreme Court in Ruston's case is also completely misconceived. There the Supreme Court was considering the case of infringement of trade mark and passing off in the context of Section 28. Section 29(2) was not even remotely considered by the Supreme Court. In my opinion, the correct legal position is laid down in Tavener Rutledge v. Specters LD 1959 RPC 355 Lord Evershed M.R. observed that before one gets to the stage where the onus is put on the defendant, the plaintiff, if the mark used is not identical with his own mark, has got to prove in general of the defendant's mark that it is a mark likely to cause confusion. If the plaintiff establishes that, then the defendant may still avoid injunction if he proves that there is no likelihood of deception or confusion. In other words if the mark used is identical with the plaintiff's mark, it will not be necessary for the plaintiff to make out prima facie case of likelihood of deception or confusion and the onus will straightway shift on the defendant to establish that such user (a) is not likely to deceive or cause confusion; and (b) as indicating connection in the course of trade between the goods of the plaintiff and the goods of the defendant. I have therefore, no hesitation to reject the submission of Mr. Tulzapurkar that in the instant case the defence under Section 29(2) is not available to the defendants.
11. Now coming to the decisions cited at the bar in respect of Part B registration, Mr. Tulzapurkar first drew my attention to the famous Ustikon case (Frank James Davis (trading as the Ustikon Co.) and Anr. v. The Sussex Rubber Co., Ltd. and hi the Matter of Davis's Trade Marks,. 44 RPC 412. In that case the plaintiffs had used the word "Ustikon" as a trade mark in respect of rubber soles for boots and shoes and had obtained registration of the words "Davis's Ustikon" and "Ustikon" in Class 40 in Part B of the Register of Trade Marks. The plaintiff commenced an action to restrain S.R.C. Limited from infringing and passing off by the use of the word "Justickon". S.R.C. moved to rectify the Register for expunging the plaintiffs trade mark therefrom. It was contended on behalf of S.R.C. Limited that there were two kinds of soles in ordinary use, namely, those which "you nail on" and those which "you stick on"; that the plaintiff's Marks were applied to the last-mentioned kind of soles, were a mere misspelling and were in use purely descriptive of the goods; that the words "stick on" were part of the trade vocabulary; that the word "Ustikon" was incapable of being distinctive; and that the word "Justickon" was not liable to be confused with the word "Ustikon". It was held that in considering whether a mark registered in Part B was adapted to distinguish the goods of the proprietor of the mark the onus of proving the negative lay on a defendant and that the fact that a word was descriptive did not necessarily prevent it from being distinctive and properly registrable as a trade mark. The evidence showed that the word "Ustikon" meant the plaintiffs goods and was distinctive thereof and that the word "Justickon" closely resembled the word "Ustikon" as to cause a likelihood of deception. It was held that although the plaintiff's mark might have been originally misspelling of distinctive expression, it had lost its original signification and had become capable of distinguishing and adapted to distinct the plaintiff's goods; that the common element in the plaintiff's and the defendants' marks do not explain or justify the similarity in the name and, therefore, the plaintiffs are entitled to relief of injunction.
12. The next decision relied upon by Mr. Tulzapurkar is in the case of Bale and Church Limited v. Sutton Parsons and Sutton Astrah Products (Report of Patent and Trade Mark Cases. Vol LI 129. There the plaintiffs, who were the registered owners of the word "Kleen Off" in Part B of the Register, brought an action against the defendants in respect of their use of the words "Kleen Off in Part B of the Register, brought an action against the defendants in respect of their use of the words "Kleen Up". Both words were used in respect of cleaners for cooking stoves, but the defendants' submission was that they are too descriptive to be distinctive. The defendants also invoked the additional defence since the plaintiffs mark was registered in Part B of the Register. While rejecting the defendants' case Clauson, J, held that the defendants had failed to establish the special defence and that they had infringed the plaintiff smark. An injunction was granted against infringement but not against passing off. The defendants appealed to the Court of Appeal. It was held by the Appeal Court that mere absence of evidence of actual deception did not enable the defendants to rely on the special defence, for the Court could consider probabilities, for example, in telephoned or written orders, and that the defendants had not established any special defence under the proviso under Section 4 and that difference of get-up did not assist the defendants on the question of infringement, and that the defendants had infringed the plaintiffs' mark.
13. Lastly, Mr. Tulzapurkar relied upon the judgment of the Chancery Division in Thermawear Limited v. Vedonis Limited. (1982) RFC 44. There the plaintiffs manufactured a certain type of underwear and were the proprietors of the trade mark "THERMAWEAR" registered in Part B in respect of inter alia clothing. Upto 1974 the plaintiffs had effected sales under the trade mark THERMAWEAR. But after that date the word appeared only in the plaintiffs' corporate title and occasionally elsewhere. In 1979 the defendants began selling thermal underwear by reference to the words "VEDONIS THERMAWARM". The garments of both the parties were made of the same fibre. The defendants sold their garments principally to the trade. The plaintiffs brought an action for infringement of trade mark and passing off. On the infringement issue, the defendants response was based mainly upon the alleged invalidity of the registered trade mark. They contended that at its date of registration, the mark THERMAWEAR was not capable of distinguishing the relevant goods, being merely a misspelling of "thermalwear" to which it was phonetically very similar. They also relied upon the defence to infringement provided by Section 5(2) of the Act. On the issue of passing off, the defendants contended that THERMAWEAR was merely a contraction of the words "thermal wear", that it was therefore purely descriptive of the type of garment sold under that mark and was not a brand name. While granting relief under both heads, the Court held that by reason of its extensive use, the mark THERMAWEAR was distinctive of clothing sold by the plaintiffs and that THERMAWARM was a word so nearly resembling THERMAWEAR as to be likely to deceive or cause confusion if used in relation to clothing. The Court rejected the defence under Section 5(2) as the defendant have failed to establish the requirement of Section 5(2).
14. On the other hand, Mr. Kadam, learned Counsel for the defendants strongly relied upon a decision of the Australian Court in Mark A. Hammond Pvt. Ltd. and Ors. v. Papu Carmine Pvt. Ltd. (1978) RPC 697. There, briefly the facts were that the plaintiffs had opened a restaurant in Sydney under the name "Giovanni's Pizza Parlour and Tavern", and at the same time registered the name under the Business Names Act, 1962 (NSW). The name "Giovanni's" had also been in use by the plaintiffs in their businesses in Woollahra, Bondi and in Paddington. In addition, the name was used on licence from the plaintiffs by a company in connection with prepared food products sold by it on a wholesale basis. The name "Giovanni's" was registered as a trade mark in Part B under the Trade Marks Act, 1955 (Com). The defendants, a family company, carried on a single business of pizza shop and restaurant in Bondi under the name "Papa Giovanni and Pizza House and Restaurant" which is registered as a business name. The defendants' business was conducted entirely on a local basis and there was no use of the word "Giovanni" on its own nor any more prominent form than the word "Papa". The plaintiffs proceeding pursuant to Section 65 of the Trade Marks Act sought an injunction to restrain the defendant from infringing their registered trademark and from passing off the defendant's product as that of the plaintiffs'. While dismissing the summons, Woottcn, J. held, inter alia, that there had been no deliberate attempt by the defendant to pass off its goods or business as that of the plaintiff's. There had been no representation arising out of the defendants' conduct that its goods or business were those of the plaintiffs', and therefore the action in passing off must fail. The learned Judge therefore, concluded that the actual use of the name by the defendant was not likely to deceive or confuse or to be taken as indicating, connection between the defendant's goods and the plaintiffs' or their licensees' and the defence under Section 62(2) of the Act was therefore established.
15. Mr. Kadam also placed reliance upon the decisions of the Chancery Division in the BROAD-STEL case and the MULTI-PLAST case. However, to my mind these decisions are based on rather peculiar facts and may not be of much assistance in reslovjng the controversy at hand. In Broad and Co. Limited v. Graham Building Supplies Limited (No. 1) (1969 RPC 286) the plaintiffs, who were the registered proprietors of a trade mark, BROAD STEL for metal drainage covers, sought injunctions to restrain the defendants from infringing their trade mark, publishing false statements in relation to the plaintiffs' covers liable to injure their reputation and from passing off. The plaintiffs alleged that as a result of the defendants' offer to supply Mr. G, a purchaser, with manhole covers "as BROAD STEL 394F", Mr. G was deceived into thinking that he was being supplied with the plaintiffs' covers and not the defendants' goods and they relied on the invoices on which Mr. G. had added the words "as BROAD STEL 394F" himself. It was held that there was no evidence that Mr. G. had been deceived into thinking that he was being supplied with the plaintiffs' covers in response to his order, and the defendants had made it clear that they were supplying their own covers. As regards the alleged false statements, it was held that there was nothing to suggest that the defendants had made any false statement in the invoices or had acted with any improper motive. It was further held that since the mark was registered in Part B of the Register even if the plaintiffs could show that the invoices were used "in physical relation" to the goods, the defendants could avail themselves of the defence provided by Section 5(2) of the Act. The reference in Section 5(2) to "goods" meant the defendant's goods the subject of the plaintiffs complaint and as the defendants would probably be able to satisfy the Court that they were not using the trade mark in order to sell their own goods and there was no likelihood of deception or confusion, no injunction would be granted.
16. In the MULTE-PLAST case Apaseal Ltd. v. Anglo-American Market Associates and Anr. (1965 (No. 1) Reports of Patent, Designs and Trade Mark Cases 33), the plaintiffs were the owners of the trade mark MULTI PLAST registered in Part B of the Register in respect, inter alia, of tubeless tyre repair kits and materials. Such kits manufactured by the second defendants were originally distributed in U.K. by the plaintiffs under their MULTI-PLAST trade mark. In January, 1964, the relationship between the second defendant as manufacturer and the plaintiffs as the distributors was terminated, and the first defendant became distributor in their place. The kits being sold under a different trade mark and the defendants sent out a circular to the trade staling that the tyre repair products which had hitherto been distributed under MULTI-PLAST mark would henceforth be sold under another mark. On the plaintiffs' allegation that the defendants had infringed their MULTI-PLAST mark by using it in the circular, it was held that the mark being registered in Part B of the Register, the defendants could avail themselves of the defence of establishing that though they had used the plaintiffs mark, such use was not likely to cause deception or confusion. The mark had in fact, being used only to describe the plaintiffs' own product and had not been used deceptively. Accordingly, no injunction was granted.
17. Next Mr. Kadam brought to my notice certain passages from the books of the Indian and the foreign authors dealing with Part B registration. In particular, Mr. Kadam drew my attention to paragraph 23.45 from Narayanan which reads as follows:
The precise effect of the section has not been determined by Courts. It would, however, appear that the defendant will be able to rely on matters like get-up, packing or other circumstances attending the actual sale of the goods.
18. Mr. Kadam also drew my attention to what W.R. Cornish has observed in paragraph 17.068 of his book "Intellectual Property" while discussing the difference between Part A and Part B marks with reference to JUNE 19th, 1946 case. The learned author observed as follows:
The definition of infringement for both A and B marks is the same, subject to one qualification : in the case of Part B marks no relief is to be granted against a defendant who shows that his use "is not likely to deceive or cause confusion or to be taken as indicating a connection in the course of trade between the goods" and the registered proprietor or user. Since proof of this (by the plaintiff) forms the very core of establishing infringement, it must be that for Part A marks, likelihood of confusion about trade source is assessed upon narrower range of considerations. What these arc is clearly explained by Green M.R. in Saville Perfumery v. June Perfect. The statutory protection is absolute in the sense that once a mark is shown to offend, the user of it can not escape by showing that by something outside the actual mark itself he has distinguished his goods from those of the registered proprietor. There the plaintiff's mark (for perfumery) was "June", somewhat dressed up. The defendant company and an associated business had in all honesty used names that included "June" to market their hair curlers. They then(less innocently) introduced goods within the registration by statements such as "A 'June' Hair Curier Product" and "Perfect 'June' Hair Curler(s) introduce the Perfect Lipstick. "Once it was shown that the use of "June" here was as a trade mark and not to indicate something else (the court was struck by the deployment of quotation marks) the addition of other words or indications which might serve to undo the deceptive implications, were irrelevant since the mark was in Part A. They would have been relevant to a Part B mark or for passing off. Yet the difference that separates Part B from Part A is significant only in unusual cases. For, at least where explanatory statements are in issue, if the statement is effective to undo any deception, the use of the mark may well be found not to be "use as a trade mark". The distinction may have more importance where features of the overall get-up of the goods differ markedly and consistently.
19. Now the legal position that emerges upon consideration of the various decisions and the commentaries cited at the bar, is that registration in Part B of Register confers lower rights on the registered proprietor than registration in Part A, in that such registration does not give him the exclusive right to the use of the mark but is only prima facie evidence that he has such exclusive right and leaves it open to a defendant in an infringement action to prove that the user of which the registered proprietor complains is not calculated to deceive or to lead to the belief that the goods the subject of such user are the goods of such proprietor. If the mark is identical, the burden to prove the defence under Section 29(2) will automatically shift on the defendant. However, if the mark is deceptively similar, the plaintiff will have to establish a prima facie case of likelihood of deception or the causing of confusion. If the plaintiff's establish that then, as observed by Lord Evershed, the defendants may still have another line of defence and may say "though it may generally be as you say a mark likely to cause confusion, in fact in the way I have used it and in the circumstances and environment in which I have used it, it is not likely to cause confusion. It must be borne in mind that the test as to likelihood of confusion or deception is the same in a passing off claim and in order to avail of the defence under Section 29(2), the defendant will have to establish both the requirements, namely that the use of the mark (a) is not likely to deceive or cause confusion; and (b) as indicating a connection in the course of trade between the goods of the plaintiff and the goods of the defendant. Mere absence of evidence of actual deception would not enable the defendants to rely on the special defence under Section 29(2), as the Court can consider the possibility of such confusion or deception having regard to the facts of the case. The defendants will be able to rely on matters like get-up, packing or other circumstances, attending the actual sale of the goods but these may not be sufficient by themselves to establish the defence under Section 29(2) and the question as to whether the defendant has discharged the burden under Section 29(2) will depend upon the all facts of the case.
20. Then turning to the case at hand, the plaintiffs' registered mark is "Biochem". "Biochem" is also the housemark of the plaintiffs. It is also brought on record that there are 28 registered trade marks belonging to the plaintiffs and in use with the letters "Bio" as prefix. The plaintiffs are actively engaged in the business of manufacture and sale of Pharmaceuticals and drugs over 35 years having sale of more than rupees twenty crores. The evidence produced on record also shows that the plaintiffs have invested substantial amounts in promoting their products, incuring expenses of more than rupees two crores in the year 1990-91. Prima facie in my opinion, the plaintiffs have established that their mark "Biochem" has become distinctive of the plaintiffs goods. The defendants are also using the word "Biochem" as part of their corporate name. The defendants have admitted that they are also using the word "Biochem" as a housemark. In fact the defendants are not using any other trade mark for their goods. The goods of the plaintiff and the defendants fall in the same class although the plaintiff's and the defendants' trade channels are different. But their goods cannot be said to be poles apart in as much as both deal in drugs and in fact some of the products are common oven though the defendants sell only in bulk. In my opinion, therefore, there is likelihood of deception and confusion, particularly, relating to the origin of the goods. There is a clear possibility of confusion between the two businesses suggesting that the defendants' business is an extension, branch or agency or otherwise connected with the plaintiffs' business. In these circumstances, I am unable to accept the defence of the defendants that the use of the mark Biochem is not likely to deceive or cause confusion or indicate a connection between the goods.
21. Mr. Kadam however strenuously contended that the plaintiffs and the defendants operate in different fields of activity. The Counsel urged that the trade channels for the plaintiffs' product arc totally different. The plaintiffs' trade channel starts with formulator with which the defendants trade channel ends. The plaintiffs goods arc sold and marketed to the public through the plaintiffs' stockists, distributors, medical representatives, etc., none of whom are likely to have anything with the defendants' product. In fact there is never any likelihood of the plaintiffs or the defendants ever having a common customer. The defendants goods are never available to the public and are sold only to formulators like the plaintiffs themselves. The defendants' buyers include Glaxo, Hindustan Ciba Giegy, Ranbaxy, Tata Pharma, etc., all of whom are well known formulators. Mr. Kadam urged that the manner and circumstances and environment of the defendants' use of the trade mark is so much different from the manner and circumstances and environment of use by the plaintiffs that there is neither any possibility of deception or confusion or indicating a connection as to the origin of the goods. It is not possible to accede to the contentions of the counsel, ft is now well settled that common field of the activity, is not sine qua non infringement or passing off action. It is true that where the plaintiffs and the defendants are engaged in common field of activity, the risk of confusion is greater because they come to occupy the same areas of the trade in question. However, as observed by Flemings J., in Austria Radio Corpn. v. Henderson (1969) RPC 219 "To demand a 'common field of activity" would not only be incompaible with the growing trend towards diversification in business, but also foist an unwarranted limitation on a tort based simply on the prejudice to goodwill from practices that are actually calculated to confuse. "In a recent judgment delivered by Jhunjhunwala, J. in Kirloskar Diesel Recon Pvt. Ltd. v. Kirloskar Proprietary Ltd. , the learned Judge observed that the focus is shifted from the external objective test of making comparison of activities of parties to the state of mind of public in deciding whether it will be confused; and that therefore common field of activity is not necessary to sustain a claim in passing off. It will be usefull to make a reference to a judgment of Pendse, J., as he then was, in Sony Kobushiki Kaisha v. Shamrao Maskar . There while dealing with the question whether use of trade mark "SONY" for nail polish is likely to deceive or cause confusion in the minds of customers of electronics goods bearing the trade name "SONY", the learned Judge observed that the factors creating confusion would be the nature of the mark itself, the class of customers, the extent of reputation, the trade channel, the existence of any connection in the course of trade, but the list is not exhaustive and there will be several other circumstances which arc required to be taken into consideration in combination before recording a conclusion as to whether there is a likelihood of deception or confusion by use of the mark.
22. Mr. Tulzapurkar brought to my notice the decision of Division Bench (Coram: Shah and Pendse, JJ.) in Bajuj Electricals Limited v. Metals & Allied Products . It was held that the articles manufactured by the plaintiffs and the defendants are kitchen wares and are commonly used in almost every kitchen in this country. The mere fact that the articles manufactured by the contesting parties are different in nature is no answer to the claim that the defendants are guilty of passing off. The Bench rejected the argument of the defendants that the electronic goods manufactured by the plaintiffs and the stainless steel utensils manufactured by the defendants are so different that there is no likelihood of deception or confusion between the goods of the plaintiffs and the defendants. Mr. Tulzapurkar also drew my attention to the decision of the Supreme Court in Gluvita's case (Corn Products Refining Co., v. Slicinglila Food Products Ltd.,. . The Supreme Court held that the trade mark "Gluvita" used with reference to biscuits and "Glucovita" used with reference to glucose were likely to cause deception or confusion. The Supreme Court observed:
The absolute identity of the two competing marks or their close resemblance is only one of the tests for determining the question of likelihood of deception or confusion. Trade connection between different goods is another such test. Ex hypothesi, when, this latter test applies only when the goods are different. These tests are independent tests. There is no reason why the test of trade connection between different goods should not apply where the competing marks closely resemble each other just as much as it applies where the competing marks are indentical. Whether by applying these tests in a particular case the conclusion that there is likelihood of deception or confusion should be arrived at would depend on all the facts of the case.
23. Reference may be made to the celebrated judgment of the Chancery Division, in what is popularly known as "Kodak case". The Eastman Photographic Materials Co., Ltd., and Anr. v. The John Griffiths Cycle Corporation, Ltd., and The Kodak Cycle Co. Ltd. (1898) XV RPC 105. In that case the Court found that the defendant company had no valid explanation for adopting the name "Kodak" as part of its corporate name while doing business of manufacture and sale of cycles; that though the Eastman Photographic Materials Compny, Ltd., did not carry on business of manufacture and sale of bicycles, it had carried on the manufacture and sale of certain types of cameras, which were capable of being fitted on bicycles and also accessories thereto. Therefore, there was likelihood of deception and confusion, if the defentant was permitted to carry on business in the name adopted by it, for which there appeared to be no acceptable explanation. The defendant was, therefore, restrained from using the registered trade mark "Kodak" as part of its corporate name.
24. Mr. Kadam however urged that in a similar case this Court declined to grant temporary injunction. In that connection he relied upon an unreported judgment dated 27th November, 1990 delivered by Srikrishna, J., in Alkem Laboratories Pvt. Ltd. v. Alchem (India) Ltd., in Notice of Motion No. 3028 of 1988 in Suit No. 3198 of 1988. With the help of Mr. Kadam, I have carefully read this judgment and I do not think that this judgment, in any way, helps the defendants. This was a case where despite similarity of trade mark and corporate name the products to be made by the two companies, type of customers, trade channels of distribution were so different that the Court took the view that there was no likelihood of confusion at all. I am prima facie satisfied that in the present case the material on record, does indicate that there is such likelihood of deception and/or confusion.
25. Another reason for injuncting the defendants in their use of the word "Biochem" in their corporate name is that the plaintiffs in their affidavit stated that they wanted to enter in the business of bulk drug. In Kodak's awe, one reason given for protection was that the plaintiff-company might want subsequently to extend their business into the defendant's field. Same is the case here. I have, therefore, no hesitation in holding that the defendants have failed to establish the defence under Section 29(2) of the Act.
26. With this I turn to the next ground of defence that the word Biochan is inherently unregistrable and therefore no amount of use can justify permanent monopoly. It is well settled that this defence is not available at the interim stage. The registration is prima facie evidence of the mark as provided under Section 31 of the Act. Once the mark is registered, 'interim injunction to prevent infringement can be granted howsoever wrongly the mark remains on the register. Mr. Kadam urged that the defendants have already filed application for rectification and at least till the rectification application is decided, no injunction should be granted. Mr. Kadam urged that the defendants have a very strong case on the question of registrability of the mark Biochem in as much as the word like Biochemic so apt for normal description is perse inherently unregislrable. Mr. Kadam urged that the word Biochem is nothing but combination of the words of the English language, namely, "Bio-", (meaning, life) and "Chem", (meaning, chemical or derived from chemical) and hence it could not and can never be or become adopted to distinguish the plaintiffs' case from those of the others. Thus, the mark having contravened the provisions of Section 9 of the Act, and being inherently unregistrable, the registration thereof is invalid. Mr. Kadam urged that in the circumstances, no injunction should be granted till the rectification application of the defendants is finally decided. It is not possible to accept the argument of the learned Counsel for more than one reason. In the first place, at least prima facie, T am of the view that it is not impermissible to telescope two words and coin a new word and a suit on the basis of such word as a mark is maintainable and relief of passing of can be granted on the basis of such mark (see in this connection "Whisquer" case, 66 RPC 105 where the word mark 'Whisquer' was coined by combining the words "Whisky" and "liquor"). Secondly, whatever the worth of the defendants application, it is not possible to accept the contention that such an application can prevent the registered proprietor from asserting his rights as registered proprietor of the trade mark under Section 28 of the Act so long as the trade mark continues on the Register. In that reference may be made to the judgment of justice Vimadalal in Hindustan Embroidery Mills Pvt. Ltd. v. K. Ruvindra and Co. wherein the learned Judge pointed out that it is not the practice of this Court to consider the validity of the registration of a trade mark on a motion for interlocutory injunction taken out by the person who has got the mark registered in his name. While the mark remains on the register (even wrongly) it is not desirable that others should imitate it. To the same effect is the judgment of Srikrishna I, in Poddar Tyres Ltd., (supra).
27. Mr. Kadam, however, submitted that the decision of Vimadalal, J. (76 Bom L.R. 146) and Srikrishna, J. has been impliedly overruled by a Division Bench judgment in the case of Pepsicu Inc. v. Express Bottlers Suit No. 2933 of 1986. In particular, Mr. Kadam relied upon the following passage of the said judgment:
Even on the alternative footing of the Appellant being the owners of the registered trade mark, we arc of the opinion that in the unusal circumstances of the case it will have to be held in the exercise of discretion by the Court that injunciton should not be granted to the Plaintiffs till the rectification application is disposed of and their marks allowed to remain on the register. We do not accept the reasoning of the Single Judge to be found in paragraph 5 of his order but despite it we agree with the utlimatc order that the Appellants (original plaintiffs) ought not to get injunction at least at this stage. We wish to make it clear that as and when the rectification application is disposed of and if the same is rejected it would be open to the Appellants to seek an injunction from this Honble Court on the ground that they arc the owners of a registered trade mark and that the Defendants or any of them are seeking to contravene their rights as proprietors of such trade mark by adopting not a similar device or mark but an identical one.
On a plain reading of the aforesaid, it is seen that it is only the unusual circumstances of the case persuaded the Division Bench to restrain itself from granting discretionary relief till the rectification application is decided. Surely, the Division Bench has not even remotely suggested that the pendency of the recification application by itself can be a ground for refusing injunction if the plaintiff otherwise makes out a strong prima facie case for grant of such relief.
28. The next plank of defence is the alleged inordinate delay in approaching the Court. This defence is required to be stated only to be rejected. The plaintiffs made a grievance against the infringement of their trade mark in October, 1989. Thereafter the correspondence was carried on with the authorities under the Companies Act and the reply was received only on 7th January, 1991. The suit was filed by the plaintiffs in April, 1992. In these circumstances, it is difficult to hold that there was inordinate delay disentitling the plaintiffs from equitable reliefs. Moreover, it is well settled position of law that mere delay, without anything more, cannot by itself be regarded as a good defence. "Inordinate delay" however, has been a factor which has been taken into consideration while declining the relief of grant of temporary injunciton, e.g., in the case of Vine Products Ltd', v. Mackenzie and Co. Ltd. (1969) RPC 1 the delay in approaching the Court was nearly 100 years. In the case of Cluett Peabody and Co. v. M. C Intra Hogg Marsh and Co. (1958) RPC 35 an injunction was not granted because the plaintiffs had approached the Court after nearly 30 years. 'Inordinate delay' would, therefore, be delay of such a long duration that the defendant could have come to the conclusion that the plaintiff has, possibly, abandoned his right to seek relief or to object to the defendant using the trade mark. It would appear that "inordinate delay' would be analogous or similar to 'laches'. Again, 'laches', and or 'acquiescence' which is a different concept may not be sufficient ground to deny the relief of injunction. However, it is not necessary to deal with these aspects since the defendants have not even pleaded laches or acquiescence. Suffice it to make a reference to the decision of Kirpal, J., as he then was, in M/s. Hindustan Pencils Pvt. Ltd. v. M/s, India Stationery Products Co. and Anr. where the learned Judge has extensively discussed the legal position.
29. Now coming to the question of balance of convenience, it is now firmly established that the balance of convenience becomes relevant in an infringement action in a very rare case. The balance of convenience is to be considered when the scales are even. In the instant case, the defendants knowingly adopted the impugned mark and having started manufacturing activities after the complaint was made by the plaintiffs, cannot contend that the balance of convenience is in their favour, (see: Philip Morris Belgium S. A v. Golden Tobacco Co. Ltd. AIR 1986 Delhi 145. In an unreported decision in Pepsico Inc. v. Express Bottlers Services Pvt. Ltd. Notice of Motion No. 1920 of 1988 in Suit No 2933 of 1986, Kurdukar, J., as he then was observed that as long as the plaintiffs' registered trade mark is on the register and if anybody uses the same without permission, such a user would amount to infringement and in that case the balance of convenience cannot out way the safeguards. The view expressed by Kurdukar, j. was confirmed by the Division Bench in Appeal No. 486 of 1989, decided on 19th April, 1989, although the Bench clarified that it is only in unusal ciralmstances, that the balance of convenience might play a part in a matter where the plaintiff is the owner of the registered trade mark. Same legal position has been reiterated in the case of Kirloskar Diesel Recon Pvt. Ltd. v. Kirloskar Proprietary Ltd. (supra). In any event, I have no doubt that balance of convenience lies with the plaintiffs. A change of names, if that is what will emerge, will be far less damaging to a company which has only recently started to trade than the damage to the plaintiffs who are trading for more than thirty five years, (see in this connection Chill Foods (Scotland) Ltd. v. Cool Foods Ltd. (1997) RPC 522). It is true that the grant of injunction is likely to cause some hardship to the defendants but this can be taken care of by granting some time to the defendants to comply with the injunction order.
30. In the result, notice of motion is partly allowed in regard to prayer based on infringement. I am declining interim relief of passing off at this stage. Notice of motion is, therefore, made absolute in terms of prayer Clause (a). The defendants arc granted six months time to comply with the order of this Court. No order as to costs.
Certified copy expedited.