Bombay High Court
M/S.Whirpool Of India Ltd vs M/S.Videocon Industries Ltd on 25 July, 2012
Author: B.R.Gavai
Bench: B.R.Gavai
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION (LDG) NO. 1955 OF 2012
IN
SUIT (LDG) NO. 1675 OF 2012
M/s.Whirpool of India Ltd. ... Plaintiff.
V/s.
M/s.Videocon Industries Ltd. ... Defendant.
Venkatesh Dhond, Senior Advocate with Ravi Kadam, Senior
Advocate with Rashmin Khandekar, Manish Saurastri and Rahul
Dhote i/b. Krishna & Saurastri Associates for the plaintiff.
Virag Tulzapurkar, Senior Advocate with Amit Jamsandekar,
R.D.Soni and M.A.Saiyed i/b. Ram & Co. for the defendant.
CORAM : B.R.GAVAI, J.
DATED : 25th July 2012.
P.C. :
The plaintiff, who is the manufacturer of consumer products including washing machines, has approached this Court praying for a permanent injunction restraining the defendant who is also engaged in manufacture of consumer products including washing machines, from infringing plaintiffs' registered design Nos.223833 and 223835. The ::: Downloaded on - 06/01/2014 02:59:25 ::: 2/36 1955.12-nmsl plaintiff has also claimed for damages on the ground that the defendant is passing of its product as the product of the plaintiff.
2. It is the contention of the plaintiff that the plaintiff has innovated a new product i.e. washing machine which has unique features inasmuch as on one side it is having a rectangular shape and on other side it is having semi-circular shape with jettisoned panel for the knobs. It is the case of the plaintiff that its product vide design Nos.223833 and 223835 has been registered on 15 th July 2009. It is the case of the plaintiff that plaintiff has been producing the said product from September 2010. It is the case of the plaintiff that the plaintiff has sold these washing machines to the tune of about Rs.308 crore. It is further case of the plaintiff that the defendant who is the competitor in the market knowing very well that the unique product of the plaintiff has become popular in the market, has deceptively imitated the design of the plaintiff and manufactured the washing machines which are having striking similarity, so as to eat up the plaintiff's share in the market. It is the case of the plaintiff that the plaintiff is the owner of the said designs and, as such, the defendant is not entitled to manufacture the product by imitating the same. In this background the suit as aforesaid has been filed, and the present notice of motion is taken out for interim reliefs during the pendency of the suit restraining the defendant from either manufacturing its machines by imitating the plaintiff's designs and also from passing of the same as that of the plaintiff's product. The plaintiff has moved this Court for grant of ad-interim orders in respect of the aforesaid prayers.
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3. The plaintiff has filed affidavit in support of notice of motion and affidavit in rejoinder in support of case of its case. The defendant has also filed affidavit in reply along with documents, to oppose the prayer of the plaintiff.
4. Heard Shri Dhond, learned senior counsel on behalf of the plaintiff and Shri Tulzapurkar, learned senior counsel on behalf of the defendant.
5. Shri Dhond, learned senior counsel for the plaintiff submits that in view of provisions of clauses (c) and (d) of section 2 read with section 11 of the Designs Act, 2000 (hereinafter referred to as the "said Act" for short), the plaintiff has the exclusive right to apply its designs to any article in any class in which its designs are registered. The learned counsel further submits that the defendant by fraudulent and obvious imitation of the plaintiff's registered designs and applying them to its washing machines, has violated the provisions of section 22 of the said Act. It is further submitted that the plaintiff has been manufacturing its washing machines under the said designs from September 2010 and only after the said machines have become popular, the defendant has imitated the design which is totally identical with that of the plaintiff's registered designs, only in order to pass of its product as that of the plaintiff's. Shri Dhond, therefore, submits that the plaintiff has made out a case for grant of injunction against the defendant from infringing the plaintiff's designs as also from passing of its product.
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6. In rejoinder to the submissions of Shri Tulzapurkar that since the plaintiff itself has two registered designs which are almost identical with some variations and, as such, in view of section 4 of the said Act, the plaintiff's designs cannot be said to be a new or original and, therefore, the defendant who is manufacturing its product with major variations like colour scheme, composition of lines, pattern and ornamentation is entitled to manufacture its product, Shri Dhond submits that in view of provision of section 6 of the said Act, since the plaintiff is the registered proprietor of the washing machines for which the designs are registered, there is nothing in law which can dis-entitle the plaintiff from seeking registration in respect of another design with some variations. Shri Dhond relies on the judgment of this Court in the case of Kemp and Company v. Prima Plastics Ltd., (1999) 101 (1) Bom.L.R. 65; in the case of Gorbatschow Wodka KG. v. John Distilleries Limited (Notice of Motion No.3463/2010 in Suit No.3046/2010) decided on 4th May 2011 and the judgment of the Calcutta High Court in the case of Castrol India Ltd. v. Tide Water Oil Co. (I) Ltd., 1996 PTC (16) 202.
7. Shri Tulzapurkar, on the contrary, submits that in view of the provisions of section 22(3) of the said Act, the defendant is entitled to oppose the relief claimed in the present suit on the grounds which are available for cancellation of the registration as provided in section 19 of the said Act. He submits that from the material placed on record it would reveal that the designs, which are adopted by the plaintiff, are not only published in India but worldwide from 1935 and the said designs are not ::: Downloaded on - 06/01/2014 02:59:25 ::: 5/36 1955.12-nmsl new or original designs and in view of section 4 of the said Act, the said designs were not registrable under the said Act. Learned counsel further submits that since the plaintiff itself has registered two designs, which are almost identical with minor variations, the defendant who is producing the product with major variations can very well do so. The learned counsel relying on the provisions of section 2(d) submits that the registration of the plaintiff's designs is only in so far as shape and configuration is concerned. Learned counsel submits that the defendant by his innovation has added different various features like the ornamentation, composition of lines and combination of colours. He, therefore, submits that while comparing two articles the claim of the plaintiff should be restricted only in so far as shape and configuration are concerned, however, while looking to the product of the defendant the other properties also should be looked into like colour-scheme, ornamentation, pattern etc. and, applying all these tests, if it is found that there is no similarity then the case of the plaintiff must fail. Learned counsel, therefore, submits that no case for infringement has been made out by the plaintiff. In so far as claim of the plaintiff regarding passing of is concerned, the learned counsel submits that it is necessary for the plaintiff to establish that the defendant, with an intention to deceive and pass of its product as that of the plaintiff, has manufactured the product. Learned counsel submits that merely imitation and the similarity would not be sufficient and unless the intention to pass of is established the case of passing of cannot be said to have been made out. He, therefore, submits that on this count also the case of the plaintiff must fail. Shri Tulzapurkar also submits that taking into consideration the class of the ::: Downloaded on - 06/01/2014 02:59:25 ::: 6/36 1955.12-nmsl consumers and manner in which the sales are made, it is impossible that the defendant's product can pass of as that of the plaintiff's.
8. With the assistance of the learned counsel appearing on behalf of the rival parties I have gone through the provisions of law, judgment cited and the documents placed on record. The plaintiff has also produced the washing machine which is manufactured by it and also the one which is manufactured by the defendant for comparison of both the machines.
9. For appreciating the rival submissions, it would be relevant to refer to certain provisions of the said Act.
Section 2(c) and 2(d) of the said Act read thus:
2. Definitions.- In this Act, unless there is anything repugnant in the subject or context, -
(a) ..... ..... ..... ..... ..... ..... .....
(b) ..... ..... ..... ..... ..... ..... .....
(c) "copyright" means the exclusive right to apply a design to any article in any class in which the design is registered;
(d) "design" means only the features of shape, configuration, pattern, ornament or composition of lines or colours applied to any article whether in two dimensional or three dimensional or in both forms, by any industrial process or means, whether manual, ::: Downloaded on - 06/01/2014 02:59:25 ::: 7/36 1955.12-nmsl mechanical or chemical, separate or combined, which in the finished article appeal to and are judged solely by the eye; but does not include any mode or principle of construction or anything which is in substance a mere mechanical device, and does not include any trade mark as defined in clause (v) of sub-section (1) of section 2 of the Trade and Merchandise Marks Act, 1958 (43 of 1958) or property mark as defined in section 479 of the Indian Penal Code (45 of 1860) or any artistic work as defined in clause (c) of section 2 of the Copyright Act, 1957 (14 of 1957);
(e) to (j) ..... ..... ..... ..... ..... .....
Section 4 read thus:
4. Prohibition of registration of certain designs.- A design which-
(a) is not new or original; or
(b) has been disclosed to the public anywhere in India or in any other country by publication in tangible form or by use or in any other way prior to the filing date, or where applicable, the priority date of the application for registration; or
(c) is not significantly distinguishable from known designs or combination of known designs; or
(d) comprises or contains scandalous or obscene matter, shall not be registered.::: Downloaded on - 06/01/2014 02:59:25 :::
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Section 6 read thus:
6. Registration to be in respect of particular article.-
(1) A design may be registered in respect of any or all of the articles comprised in a prescribed class of articles.
(2) Any question arising as to the class within which any article falls shall be determined by the Controller whose decision in the matter shall be final.
(3) Where a design has been registered in respect of any article comprised in a class of article, the application of the proprietor of the design to register it in respect of some one or more other articles comprised in that class of articles shall not be refused, nor shall the registration thereof invalidated-
(a) on the ground of the design not being a new or original design, by reason only that it was so previously registered; or
(b) on the ground of the design having been previously published in India or in any other country, by reason only that it has been applied to article in respect of which it was previously registered:
Provided that such subsequent registration shall not extend the period of copyright in the design beyond that arising from previous registration.
(4) Where any person makes an application for the registration of a design in respect of any article and either-
(a) that design has been previously registered by another person in respect of some other article; or ::: Downloaded on - 06/01/2014 02:59:25 ::: 9/36 1955.12-nmsl
(b) the design to which the application relates consists of a design previously registered by another person in respect of the same or some other article with modifications or variations not sufficient to alter the character or substantially to affect the identity thereof, then, if at any time while the application is pending the applicant becomes the registered proprietor of the design previously registered, the foregoing provisions of this section shall apply as if at the time of making the application, the applicant had been the registered proprietor of that design.
Section 11 read thus:
11. Copyright on registration.- (1) When a design is registered, the registered proprietor of the design shall, subject to the provisions of this Act, have copyright in the design during ten years from the date of registration.
(2) If, before the expiration of the said ten years, application for the extension of the period of copyright is made to the Controller in the prescribed manner, the Controller shall, on payment of the prescribed fee, extend the period of copyright for a second period of five years from the expiration of the original period of ten years.
Section 19 read thus:
19. Cancellation of registration.- (1) Any person interested may present a petition for the cancellation of the registration of a design at any time after the registration of the design, to the Controller on any of the following grounds, namely: -::: Downloaded on - 06/01/2014 02:59:25 :::
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(a) that the design has been previously registered in India; or
(b) that it has been published in India or in any other country prior to the date of registration; or
(c) that the design is not a new or original design;
or
(d) that the design is not registrable under this Act; or
(e) that it is not a design as defined under clause
(d) of section 2.
(2) An appeal shall lie from any order of the Controller under this section to the High Court, and the Controller may at any time refer any such petition to the High Court, and the High Court shall decide any petition so referred.
Section 22 read thus:
22. Piracy of registered design.- (1) During the existence of copyright in any design it shall not be lawful for any person--
(a) for the purpose of sale to apply or cause to be applied to any article in any class of articles in which the design is registered, the design or any fraudulent or obvious imitation thereof, except with the licence or written consent of the registered proprietor, or to do anything with a view to enable the design to be so applied; or ::: Downloaded on - 06/01/2014 02:59:25 ::: 11/36 1955.12-nmsl
(b) to import for the purposes of sale, without the consent of the registered proprietor, any article belonging to the class in which the design has been registered, and having applied to it the design or any fraudulent or obvious imitation thereof; or
(c) knowing that the design or any fraudulent or obvious imitation thereof has been applied to any article in any class of articles in which the design is registered without the consent of the registered proprietor, to publish or expose or cause to be published or exposed for sale that article.
(2) If any person acts in contravention of this section, he shall be liable for every contravention--
(a) to pay to the registered proprietor of the design a sum not exceeding twenty-five thousand rupees recoverable as a contract debt, or
(b) if the proprietor elects to bring a suit for the recovery of damages for any such contravention, and for an injunction against the repetition thereof, to pay such damages as may be awarded and to be restrained by injunction accordingly:
Provided that the total sum recoverable in respect of any one design under clause (a) shall not exceed fifty thousand rupees:
Provided further that no suit or any other proceeding for relief under this sub-section shall be instituted in any court below the court of District Judge.
(3) In any suit or any other proceeding for relief ::: Downloaded on - 06/01/2014 02:59:25 ::: 12/36 1955.12-nmsl under sub-section (2), every ground on which the registration of a design may be cancelled under section 19 shall be available as a ground of defence.
(4) ..... ..... ..... ..... ..... .....
(5) ..... ..... ..... ..... ..... .....
10. The perusal of the aforesaid provisions would reveal that a design would mean only the features of shape, configuration, pattern, ornament or composition of lines or colours applied to any article whether in two dimensional or three dimensional or in both forms, by any industrial process or means, whether manual, mechanical or chemical, separate or combined, which in the finished article appeal to and judged solely by eye. However, it does not include any mode or principle of construction or anything which is in substance a mere mechanical device etc. Perusal of sub-section (c) of section 2 reveals that the copyright means the exclusive right to apply a design to any article in any class in which the design is registered. Section 4 of the said Act deals with prohibition on registration of certain designs. The said section provides that the design, which is not new or original or has been disclosed to the public anywhere in India or any other country by publication in tangible form or by use in any other way prior to the filing of the suit or priority date of the application for registration, or which is not significantly distinguishable from known designs or combination of known designs; or comprises or contains scandalous or obscene matter, shall not be registered. Section 6 provides for registration to be in respect of a ::: Downloaded on - 06/01/2014 02:59:25 ::: 13/36 1955.12-nmsl particular article. Subsection (3) of the said section provides that where a design has been registered in respect of any article comprised in a class of articles, the proprietor of such design would be entitled to apply to register it in respect of one or more other articles comprised in that class of articles. It further provides that in such a case, the registration shall not be refused nor shall the registration be invalidated on the ground that the design is not a new or original design or by a reason that it was so previously registered or on the ground that the design was previously published in India or any other country, by reason only that it has been applied to article in respect of which it was previously registered. Sub-
section (4) of section 6 provides that if an application for such a design which is previously registered by any other person has been made and if during the pendency of the application such an applicant becomes registered proprietor of the design previously registered, the provisions of sub-section 3 would apply as if at the time of making the application, the applicant had been the registered proprietor of that design. Section 11 of the said Act provides that when the design is registered, the registered proprietor of the design shall, subject to the provisions of the Act, have copyright in the design during the period of 10 years from the date of registration. Sub-section (2) thereof deal with extension of the period of copy right, which would not be relevant in the present case. Section 19 provides the grounds for cancellation of the registration. It provides that any person interested may present the petition for the cancellation of the registration of a design to the controller on the grounds that the design has been previously registered in India; or that it has been published in India or any other country prior to the date of its registration; or that the ::: Downloaded on - 06/01/2014 02:59:25 ::: 14/36 1955.12-nmsl design is not new or original design; or that the design is not registrable under the said Act; or that it is not a design as defined in clause (d) of section 2. Sub-section (2) provides for appeal. Section 22 deals with piracy of registered design. Sub-section (1) of the said section and, particularly, clause (a) thereof restricts the person from applying to any article in any class of articles in which the design is registered, the design or any fraudulent or obvious imitation thereof for the purpose of sale except with the licence or written consent of the proprietor. Clause (b) of the said sub-section provides that no person shall import for the purpose of sale, without the consent of the registered proprietor, any article belonging to the class in which the design has been registered and having applied to it the design or any fraudulent or obvious imitation thereof.
Class (c) of the said sub-section provides that no one shall publish or expose or cause to be published or exposed for sale of the article knowing that the design or any fraudulent or obvious imitation thereof has been applied to any article in any class of articles in which the design is registered without the consent of of the registered proprietor. Sub-section (2) of said section provides for the remedies, if any person acts in contravention of the said section. Clause (a) of subsection (2) provides that such a person would be required to pay to the registered proprietor of the design a sum not exceeding Rs.25,000/- recoverable as a contract debt. Clause (b) of the said sub-section provides that if the proprietor elects to bring suit for the recovery of damages for any such contravention, and for injunction against the repetition thereof, such a person would be required to pay any damages as may be awarded and may be restrained by an injunction. The first proviso thereto requires that ::: Downloaded on - 06/01/2014 02:59:25 ::: 15/36 1955.12-nmsl the total sum recoverable in respect of any one design in clause (a) shall not exceed Rs.50,000/-. Second proviso requires that such a suit shall be filed only in the court not below the court of District Judge. Sub-section (3) of section 22 provides that in any suit or the proceeding filed for the reliefs under sub-section (2), every grounds, which are available for cancellation of registration under section 19, will be available in defence.
The provisions of section 4 and 5 thereof would not be relevant for the purpose of the present case.
11. It can, thus, clearly be seen that once the design is registered, the owner of the design gets an exclusive right to apply it to any article in any class of articles in which the design is registered. Therefore, the following questions would arise for consideration:
(i) As to whether the plaintiff has the right for exclusive use of its registered design?
(ii) As to whether the plaintiff's product could not have been registered on the ground of it being not a new or original design and on the ground of its previous publication?
(iii) As to whether the product of the defendant is deceptively similar to that of the plaintiff?
(iv) As to whether the plaintiff has prima facie case made out for infringement of its registered product?
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(vi) As to whether the plaintiff is entitled to ad-
interim injunction as prayed for?
12. It is not in dispute that the plaintiff has registered its design vide aforesaid certificates of registration. The learned single Judge of this Court in the case of Gorbatschow Wodka KG. v. John Distilleries Limited (supra) had an occasion to consider the question of deceptive similarity between two bottles of Vodka. It is pertinent to note that in the said case though the plaintiff's design was not registered and was only pending the application for registration and the Court was considering the action for passing of, the Court on the question of similarity has observed thus:
"16. Now, in the present case, the material which has been placed on the record by the Plaintiff, prima facie indicates that the Plaintiff has an established trans border reputation and that an integral part of that reputation lies in the shape of the bottle in which Vodka is sold. The shape of the bottle which the Plaintiff has adopted has no functional relationship with the nature of the product or the quality required of the container in which Vodka has to be sold. The shape, to use the language of a leading authority on the subject, is capricious. It is capricious in the sense that it is novel and originated in the ingenuity and imagination of the Plaintiff.
17. Prima facie, a comparison of the shape of the bottle which has been adopted by the Defendant with the bottle of the Plaintiff would show a striking similarity. As a matter of fact, Counsel appearing on behalf of the Defendant did, during the course of the submission, concede that there are similarities. Counsel, ::: Downloaded on - 06/01/2014 02:59:25 ::: 17/36 1955.12-nmsl however, sought to urge that there are differences between the shape of the bottle which has been adopted by the Plaintiff and the shape of the bottle that has been adopted by the Defendant and these differences would emerge if the bottles were to be compared, as it were, side by side.
18. Now, it is a well settled principle of law that in considering as to whether the mark of the Defendant bears a distinctive similarity to the mark of the Plaintiff, the Court must have due regard to the overall impact of the rival marks. In Hiralal Prabhudas vs. Ganesh Trading Co., 1 1984 (4) PTC 155 a Division Bench of this Court, after citing precedents formulated the test that must be applied thus:
"What emerges from these authorities is (a) what is the main idea or salient features, (b) marks are remembered by general impressions or by some significant detail rather than by a photographic recollection of the whole, (c) over similarity is the touchstone, (d) marks must be looked at from the view that first impression of a person of average intelligence and imperfect recollection, (e) overall structure, phonetic similarity and similarity of idea are important and both visual and phonetic tests must be applied, (f) the purchaser must not be put in a state of wonderment, (g) marks must be compared as a whole, microscopic examination being impermissible, (h) the broad and salient features must be considered for which the marks must not be placed side by side to find out difference in design and (i) overall similarity is sufficient. In addition, must also be taken into consideration the nature of the commodity, the class of purchasers, the mode of purchase and other surrounding circumstances."::: Downloaded on - 06/01/2014 02:59:25 :::
18/36 1955.12-nmsl Consequently, what the Court must consider, prima facie, at this stage, are the broad and salient features of the two rival shapes. A meticulous attempt to find differences in the two shapes on a comparison side by side is impermissible. The essential feature of the shape of the bottle of the Plaintiff is a bulbous dome. The inspiration for adopting that design is according to the Plaintiff, the architecture of the Russian Orthodox Church. To some that may sound incongruous. That indeed is capricious, but it is this element that imparts to the shape of the bottle a novelty and uniqueness. The Defendant has adopted a shape which relies principally on the same bulbous structure. The Defendant has no explanation whatsoever for adopting that design. The fact that the Defendant made enquiries prior to the registration of the mark can provide no answer in the facts of this case. The Defendant is engaged in the same trade and it is impossible to accept that the Defendant would not have been conscious of the shape which was used by the Plaintiff for its bottles of Vodka both internationally and in India. The adoption of the shape by the Defendant is prima facie not honest. Counsel appearing on behalf of the Defendant asserts that the colour of the label adopted by the Defendant is different from that of the Plaintiff. But that again is of no consequence for, if the Defendant were to be allowed to use the bottle, there would be no control over how the bottle would be used. The Defendant cannot be compelled to use only a green coloured label, nor can the Plaintiff be confined to the use of the label which is blue in colour. The true test is not as to whether the Defendant took a search from the Design Register. As the first user of the shape, the Plaintiff was not bound to register it under the Designs Act, 2000. If the Defendant knew that the bottles of the Plaintiff with a distinctive shape were in the market - as a prudent person in the trade would know upon a diligent enquiry no amount of search in the Register would bring it within the purview of an honest adoption.::: Downloaded on - 06/01/2014 02:59:25 :::
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19. In a number of judgments, the law has recognized the importance of the shape in which the trader sells his goods. In John Haig And Company Limited vs. Forth Blending Company Limited, 2 70 RPC 259 a claim for passing off was made by the Plaintiff to protect its 'Dimple' bottle of whisky which had come to be associated with the product of the Plaintiff. The Court observed as follows:
"A container such as a bottle may be part of the getup of goods of a trader if it is of a peculiar shape which catches the eye and is retained in the memory of the ordinary purchaser, and is associated in the mind of the purchasing public with the goods of that particular trader alone and of no other.
...
If the goods of a trader have, from the peculiar mark or getup which he has used, become known in the market by a particular name, the adoption by a rival or second trader of any mark or getup which will cause his goods to bear the same name in the market is a violation of the rights of the first trader.
...
The action of a trader who copies a rival's established getup need not be fraudulent, and he need have no intention of obtaining any benefit from his rival's goodwill and reputation - indeed he may be ignorant of his existence - but if the result of his innocent action are that the public are likely to be misled, he will be interdicted, per Halsbury, L.C., in Cellular Clothing Coy. Ltd. v. Maxton & Murray (supra) at p. 31. If, however, the Court is satisfied that the trader who is sued intended to obtain some benefit from his ::: Downloaded on - 06/01/2014 02:59:25 ::: 20/36 1955.12-nmsl rival's established getup and was thus fraudulent, the Court will be more ready to grant interdict, "Kerly", p.576."
The same principle was applied by the House of Lords in Reckitt & Colman Products Limited Vs. Borden Inc. 1990 (13) R.P.C. 341 In a judgment of the High Court of Ontario in JayZee Food Products Inc. vs. Home Juice Co. Ltd., 32 C.P.R. (2d) 265 a similar principle was applied while granting an interlocutory injunction:
"In my view, there is really no doubt that the use of the two bottles in the same area for the same business must cause confusion between the wares and business of the two companies. The combination of the ears, the shape of the bottle and the circle with the leaves would lead any but the most sophisticated observer to the conclusion that the products in either bottle emanated from the same source."
20. In F. HoffmannLa Roche & Company A.G. vs. D.D.S.A. Pharmaceuticals Limited, (1972) 1 R.P.C. 1 the Plaintiffs manufactured and marketed a drug under the registered mark 'LIBRIUM' in distinctive black and green capsules. The Defendant who was also a pharmaceutical manufacturer, applied for and was granted a compulsory licence in respect of the Plaintiffs' patent and proceeded to market and advertise the drug in black and green capsules which were identical to those of the Plaintiffs except that they bore letters different from those of the Plaintiffs. An injunction was granted."
13. In Castrol India Ltd. v. Tide Water Oil Co. (I) Ltd. (supra) the learned single of Calcutta High Court (Ruma Pal, J, as Her Ladyship then was) has observed thus:
::: Downloaded on - 06/01/2014 02:59:25 :::21/36 1955.12-nmsl "22. The next question is whether there is sufficient resemblance between the allegedly infringing copy and the petitioner's registered design to found an action for infringement under Section 53 of the Act. It is not every resemblance in respect of the same article which would be actionable at the instance of the registered proprietor of the design. The copy must be a fraudulent or obvious imitation. The word 'imitation' does not mean 'duplication' in the sense that the copy complained of need not be an exact replica. The word has been judicially considered but not defined with any degree of certainty. In Best Product Ltd. (supra) it was said in deciding the issue of infringement, it was necessary to break the article down into integers for descriptive purposes but in the ultimate result is the article as a totality that must be compared and contrasted with the features of a shape and configuration shown in the totality observable from the representation of the design as registered. It was said that the Court must address its mind as to whether the design adopted by the defendants was substantially different from the design which was registered."
14. The perusal of the design which is registered by the plaintiff would show that the uniqueness of its design is rectangular shape on one side and semi-circular shape on other side of the machine with a jettison panel where knobs are placed. The defendant has placed voluminous documents on record in support of its case that the design of the plaintiff is nothing but an imitation of the product which has been in the market right since 1935-50. Shri Tulzapurkar, learned counsel for the defendant has taken me through various photographs contending that the similar types of designs have been used in the trade since long. He has ::: Downloaded on - 06/01/2014 02:59:25 ::: 22/36 1955.12-nmsl specifically stressed on Exh.2 to show that the drum in the machine is also circular. Most of the designs on which defendant relies would show that there is a combination of two drums having circular shapes. In so far as Exh.2 is concerned, it would clearly be seen that though the machine has jettison panel for knobs and circular drums inside the cabinet, the cabinet is rectangular in shape. Even the photograph of the product of defendant's collaborator i.e. National Panasonic and Matsushita would show that these machines have jettisoned panel for knobs, the shape of the machines is rectangular on both sides. As observed by learned single Judge in the case of Gorbatschow Wodka KG. v. John Distilleries Limited (supra), for making the design of a party to be capricious there has to be some element of novelty and uniqueness in the shape adopted.
The photographs placed on record would reveal that all the machines in the recent past are in the rectangular shape. It appears that for the first time in the year 2009 the plaintiff has registered trade design with rectangular shape on one side and semi-circular shape on the other side.
In so far as reliance on Exh.2 is concerned, though the drum inside the cabinet is circular the cabinet of the machine is rectangular on both the sides. It is common knowledge that in all the machines the drums used would be circular. What is distinguishing factor is that the cabinet containing the drums at Exh.2 is rectangular one, whereas the cabinet of the plaintiff's product is rectangular on one side and semi-circular on the other side. The very uniqueness of the shape i.e. having semi-circular shape on the other side with jettison panel, in my considered view, is a novel and unique object of the plaintiff's designs. I have carefully gone through all the photographs placed on record by the defendant. I am ::: Downloaded on - 06/01/2014 02:59:25 ::: 23/36 1955.12-nmsl unable to agree with the contention of learned counsel that the product is nothing new or original but an imitation of what was available in the market since 1935. In that view of the matter, the contention of the defendant that plaintiff's design is not a new or original and it is an imitation of the design which was already published in India and worldwide and therefore the registration itself is bound to be cancelled, in my considered, is without any substance.
15. In so far as the contention of Shri Tulzapurkar, the learned counsel to the effect that since the plaintiff itself has registered two designs having almost identical features with small variations, the designs of the plaintiff cannot be said to be new or original and therefore not registrable is concerned, the answer would lie in the provisions of section 6 of the said Act. Sub-section (3) of section 6 specifically provides that if a proprietor of the design which is registered in respect of any article comprised in class of articles, makes an application in respect of some one or more other articles comprised in that class of articles, such an application cannot be refused, nor the registration thereof can be invalidated on the ground that the design is not new or original design, by reason only that it was so previously registered or on the ground of previous publication of the said design in India or any other country, by reason that it has been applied to article in respect of which it was previously registered. Sub-section (4) thereof also provides that where any person makes an application for the registration of a design in respect of any article which has been previously registered by another person in respect of some other article with modifications or variations not sufficient ::: Downloaded on - 06/01/2014 02:59:25 ::: 24/36 1955.12-nmsl to alter the character or substantially to affect the identity thereof and at any time while the application is pending, the applicant becomes the registered proprietor of the design previously registered, the foregoing provisions of this section shall apply, as if at the time of making the application, the applicant had been the registered proprietor of that design. It is thus, clear that the statute itself permits the registered proprietor of the design to make an application for registration of one or more other articles comprised in that class of articles. It further provides that such an application cannot be rejected on the ground that the design is not new or original since it was so previously registered. The registration also cannot be refused on the ground that the design was previously published in India or any other country on account of its application to article in respect of which it was previously registered. It can, thus, clearly be seen that section 6 of the said Act specifically reserves the right of the registered proprietor to make an application for registration of one or more designs in the said class. Not only that but by virtue of sub-section (4), an applicant, who was not registered owner of the design already registered, if during the pendency of the application becomes the registered proprietor of the design previously registered, he would also be entitled to the benefit of sub-section (3) of section 6. In that view of the matter, the contention in that regard is also without any substance.
16. As observed in many case, the test that is to be applied is "judged solely by eye". The perusal of the photographs would reveal that the uniqueness of the plaintiff's design lies basically in its rectangular ::: Downloaded on - 06/01/2014 02:59:25 ::: 25/36 1955.12-nmsl shape on one side and semi-circular shape on the other side as compared to the rectangular shape on both the sides of the products of rest of the manufacturers. Since I have rejected the contention of the defendant that plaintiff's design is not a new or original and it is an imitation of the design which was already published and in view of the fact that the plaintiff's designs are undisputedly registered, I am inclined to hold that the plaintiff is entitled to exclusive application of the designs registered in its favour to its product.
17. That leads me to the next question as to whether there is deceptive similarity between the plaintiff's product for which the plaintiff has registered design and the defendant's product which is being marketed. Shri Tulzapurkar has strongly urged that while comparing both the products, while looking at the product of the plaintiff, the Court will have to restrict the plaintiff's product only in so far as configuration and shape for which it is having registration, whereas while looking at the defendant's product the product will have to be looked in entirety including colour scheme, ornamentation, composition of lines etc. It is submitted that since the colour scheme of the defendant's product and ornamentation and composition of lines thereof are totally different, there is striking difference between the product of the plaintiff and the product of the defendant and though there may be some similarity in the shape and configuration, the same would not amount to infringement of the plaintiff's product. I am of the considered view that this argument has to be heard only to be rejected. Undisputedly, the plaintiff is having registered designs in so far as the shape and configuration are concerned.
::: Downloaded on - 06/01/2014 02:59:25 :::26/36 1955.12-nmsl Though I find that there is deceptive similarity also in the colour scheme, I find that it is not necessary to go into that matter, inasmuch as registration of the plaintiff's design is only for shape and configuration.
In this context, it would be necessary to refer to the judgment of the learned single Judge of the Calcutta High Court (Ruma Pal, J., as Her Ladyship then was) in the case of Castrol India Ltd. v. Tide Water Oil Co. (I) Ltd. (supra). In the said judgment also the contention was raised that though there was similarity in respect of shape and configuration, since there was no similarity in respect of proportion of the container and colour used, the plaintiff therein was not entitled for the relief as claimed. It was observed thus:
33. The statement of novelty filed by the petitioner was in respect of the shape, configuration and surface pattern particularly by the ridged side of the container.
The novelty was not claimed either in relationship to the proportion of the shape or in the colour used.
Therefore, the difference in the proportion of the container and the difference in colour between the petitioner's containers and the defendant's containers are immaterial as neither of the colour nor the proportions were part of the registered design.
18. I am, therefore, of the considered view that the defendant by merely using some different colour scheme and putting some different lines or having some different ornamentation but imitating the basic shape and configuration of the plaintiff's design i.e. rectangular shape on one side and semi-circular shape on the other side with jettison panel for knobs for which the plaintiff has registered designs, has imitated the registered designs of the plaintiff and, as such, the plaintiff's rights are ::: Downloaded on - 06/01/2014 02:59:25 ::: 27/36 1955.12-nmsl violated. I am, therefore, of the considered view that the defendant has imitated the striking and novel factor of the plaintiff's designs, which factor in some judgments has been referred to as "capricious". At the cost of repetition the uniqueness of having rectangular shape on one side and semi-circular shape on the other side makes the designs of the plaintiff to fall in the term "capricious". I find that the defendant has not been in a position to point out any washing machine which has been available in the market prior to the registration of designs of the plaintiff having rectangular shape on one side and semi-circular shape on the other side.
Since I have taken a view that the defendant has imitated the striking and novel factor of the plaintiff's design i.e. shape and configuration for which the plaintiff's design is registered, I hold that the plaintiff has made out prima facie case for infringement of their statutory rights.
19. The next question that would arise for consideration is as to whether the plaintiff is also entitled to action on the ground of passing of.
In this respect, Shri Tulzapurkar relies on the judgment of learned single Judge of this Court (R.M.Lodha, J., as His Lordship then was) in the case of Kemp and Company v. Prima Plastics Ltd. (supra) and also of the Calcutta High Court in the case of Castrol India Ltd. v. Tide Water Oil Co. (I) Ltd. (supra). It is urged that even if the plaintiff proves that the defendant has manufactured the product imitating that of the plaintiff's, though there is some imitation, unless the plaintiff proves that this was done with an intention of passing of, an injunction for passing of cannot be granted. The learned counsel relies on the following paragraphs Kemp and Company v. Prima Plastics Ltd. (supra):
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16. Copinger and Stone James on Copyright at pages 757 and 758 in their 13th edition states thus :
"Goods of a particular get up just as much proclaim their origin as if they had a particular name attached to them. When goods are sold with a particular get up for long enough, they may come to be recognised by the public as goods of a particular manufacturer, even if the public does not know who is in fact the particular manufacturer. By adopting a similar get up for his goods the defendant may in fact be representing to the public that his goods are the goods of the plaintiff and thereby attach to himself some pan of the goodwill and reputation enjoyed by the plaintiff in respect of his goods.
In order to establish goodwill in a particular get up, there must be something more than mere similarity between the goods themselves. Get up is mainly concerned with such matters as the design of the packaging and any associated labels which, over a period of time, the public come to associate with goods of a particular manufacturer. To copy is not to pass off. Merely copying the shape of that other persons goods or articles is not in itself a false representation. Subject to some such monopoly as registered design or statutory right of property, such as copyright, anyone is entitled to copy and sell an article on the market, provided that he does not make a false representation suggesting that the articles which he is selling is in fact that of the plaintiff. A person does not, for example, hold himself out as a licensee of another simply by reproducing that others work, whether in an altered or unaltered form. There is thus a difference between imitating get up and ::: Downloaded on - 06/01/2014 02:59:25 ::: 29/36 1955.12-nmsl reproducing the article. The plaintiff must show something more than mere similarity between the goods themselves to constitute a representation amounting to passing off. There may, indeed, be cases where an article itself is shaped in an unusual way, not primarily for the purpose of giving some benefit in use or for any other practical purpose but capriciously in order purely to give the article a distinctive appearance characteristic of that particular manufacturer's goods. In such a case the manufacturer might be able, in the course of time, to establish that he has a reputation and goodwill in the distinctive appearance of the article itself which will give him a cause of action in passing off if his goods were copied. In those circumstances, the putting of a copy on to the market with the distinctive feature or combination of features in question would amount to a misrepresentation that it emanated from the plaintiff."
17. It would be seen that in order to establish goodwill and distinctiveness in a particular get up, there must be something more than mere similarity between the goods themselves. Mere copying is not to pass off. If a person copies shape or configuration or get up of other persons goods or article, by itself it cannot be said that he has made false representation. No one is prevented from copying and selling an article in the market provided he does not make a false representation suggesting that the article which he is selling is in fact that of plaintiff. Monopoly in the property is only preserved in favour of registered design holder. If the plaintiff has to succeed on the ground of passing off, he must show something more than mere similarity between the goods.
Exceptions apart, where an article is shaped in an unusual way not primarily for giving some benefit in use or for any other practical purpose, but capricious in order purely to give an article a distinctive appearance, ::: Downloaded on - 06/01/2014 02:59:25 ::: 30/36 1955.12-nmsl characteristic of that particular manufacturer's goods, a case may be made out by the plaintiff that he has reputation and goodwill in the distinctive appearance of the article itself which could provide him a cause of action in the passing of if his goods were copied.
(emphasis supplied)
20. Learned counsel relying on the aforesaid observations of learned single Judge submits that anyone is entitled to copy and sell an article in the market, provided that he does not make a false representation suggesting that the article which he is selling is, in fact, of the plaintiff. It is also contended that in order to establish goodwill in a particular get up, there must be something more than mere similarity between the goods themselves. However, the perusal of the part of the said paragraph itself (on which emphasis is supplied by me) would reveal that the learned judge has observed that there may, indeed, be cases where an article itself is shaped in an unusual way, not primarily for the purpose of giving some benefit in use or for any other practical purpose but capriciously in order purely to give the article a distinctive appearance characteristic of that particular manufacturer's goods. The learned Judge further observed that in such a case the manufacturer might be able, in the course of time, to establish that he has a reputation and goodwill in the distinctive appearance of the article itself which will give him a cause for action in passing off if his goods were copied. It was further held that in such circumstances, the putting of a copy on to the market with the distinctive feature or combination of features in question would amount to a misrepresentation that it emanated from the plaintiff. However, it is further to be noted that learned single Judge in paragraph- 17 itself ::: Downloaded on - 06/01/2014 02:59:25 ::: 31/36 1955.12-nmsl observed that monopoly in the property is only preserved in favour of a registered design holder. In the present case, it is not in dispute that the plaintiff is the registered design holder.
21. Undisputedly, the plaintiff's product is designed to give a distinctive appearances. The perusal of the photographs would reveal that all the washing machines are having rectangular shape. It is the first product of the plaintiff which is having rectangular shape on one side and semi-circular shape on the other side. In my considered view, the distinguishing character that is provided by the plaintiff, is in order to distinguish its product from the others and show it to be a unique one. It is to be noted that the plaintiff is manufacturing the product with these designs from September 2010. The sale by the plaintiff for this particular product from September 2010 till the filing of the suit is in the tune of about Rs.308 crore. It can be anybody's guess, as to why defendant has woken up almost after a period of two years from the introduction of the plaintiff's product and manufactured the machines with the so called dissimilarities. It is to be noted that it is nobody's case that uniqueness of the plaintiff's designs is having something to do with functional utility of the product. I find that the present case, is a case, wherein the plaintiff has established that due to uniqueness of its product by virtue of a distinctive and novel design given to it, the plaintiff has achieved substantial goodwill in the market.
22. It is the contention of Shri Tulzapurkar that the product is high price product and, as such, the consumers/buyers buying such a ::: Downloaded on - 06/01/2014 02:59:25 ::: 32/36 1955.12-nmsl product would make enquiry in the market and only after their satisfaction would buy such a product. In so far as above submission of Shri Tulzapurkar regarding class of the consumers and manner of purchase is concerned, the answer to the said argument would lie in the judgment of this Court in Gorbatschow Wodka KG. v. John Distilleries Limited (supra). The learned single Judge, while considering the submission of the similar nature, has observed thus:
24. The submission of the Defendant is that because the purchasers of the Plaintiff's product are educated and affluent, they have within them a discerning capacity which renders the possibility of a deception unlikely. The submission involves a basic fallacy. The fallacy lies in assuming that while those who are educated or affluent have the ability to discern, since they have higher disposable incomes, persons who do not belong to that category are more likely to be deceived. Gullibility as a trait of human character does not necessarily possess social or economic attributes. The ability of a consumer to discern is not necessarily relatable to social class or economic status and to make such an assumption would lead the Court to an unwitting stereotype. At least the Court must not accept such stereotypes. An ordinary consumer with a lower disposable income may well be concerned, as much as a consumer of high end products is, about the quality of what she consumes. But the point which has been urged before the Court is that an unwary consumer of low priced, fast moving consumer goods is more likely to be deceived than a purchaser of a premium commodity. The inference sought to be drawn is that passing off is more likely in the former and improbable in the case of the latter. Stretched to its logical conclusion, the submission of the Defendant would lead to a result where the remedy in passing off becomes available only in respect of goods which the ::: Downloaded on - 06/01/2014 02:59:25 ::: 33/36 1955.12-nmsl average consumer purchases for the daily necessities of life. For, it is the submission of the Defendant that it is in the case of such goods that the consumer makes a decision to purchase without a careful and discerning mind. The remedy in passing off would be rendered illusory if such an argument were to be accepted. The law has not restricted the remedy only in relation to goods of a particular nature or quality but across the spectrum of trade and business. As contemporary experience shows goods and services across the spectrum are subject to imitation and piracy. The protection of the remedy in passing off is as much available to a manufacturer who invests capital, time and ingenuity in producing premium goods or services or those styled as fast moving consumer goods. The Court will not readily assume that because consumers of premium goods and services have higher disposable incomes or, as the Defendant states are educated, that the likelihood of deception is minimal. If the law were to accept such a position, it would only open a pathway for deceit. Less than honest competitors in business would carefully grind away at the features of an existing mark with an established reputation so that eventually nothing will be left of the uniqueness of the mark. The protection of intellectual property will be a writ in sand if such a submission is accepted. The class of purchasers is undoubtedly a relevant consideration, but the Court must have due regard to all the relevant circumstances including that.
25. Perhaps the point may well be stated in the following expression of principle in the judgment in Slazenger & Sons v. Feltham & Co. Nov.6, 1889 R.P.Design 531 which emphasizes "the honesty of the case":
"...There is sufficient nearness, sufficient neighbourhood, in the one word to the other, to justify me in coming to the conclusion that it is ::: Downloaded on - 06/01/2014 02:59:25 ::: 34/36 1955.12-nmsl calculated to deceive. I shall, no doubt, be assumed to conclude and I make no secret that I do conclude that that finding is at least consistent with the honesty of the case."
As Lord Justice Lindley held in that case :
"Well, what is that for? One must exercise one's common sense, and, if you are driven to the conclusion that what is intended to be done is to deceive if possible, I do not think it is stretching the imagination very much to credit the man with occasional success or possible success. Why should we be astute to say that he cannot succeed in doing that which he is straining every nerve to do?"
23. The argument advanced on behalf of the defendant is completely answered by the learned single Judge with whom I am in respectful agreement. Particularly, in the present case it is also to be noted that the plaintiff's product of a 6.8 kg. machine is priced at Rs.10,800/- whereas in the similar segment the defendant's product, according to the defendant, is sold at Rs.8,300/- and, according to the plaintiff, it is sold at Rs.7,200/-. In this respect it is the submission of the defendant that M.R.P. of its product is Rs.8,300/- whereas the plaintiff has annexed invoice showing that the defendant's product is sold at Rs.7,200/-. In any case, it cannot be disputed that the defendant's product, which is an imitation of the plaintiff's product, is being sold of at much lesser price than that of the plaintiff. In that view of the matter, I find that the present case would fall under the exceptions which are carved out by the learned single Judge in the case of Kemp and Company ::: Downloaded on - 06/01/2014 02:59:25 ::: 35/36 1955.12-nmsl v. Prima Plastics Ltd. (supra) and would also be covered by the judgment of learned single Judge of this Court in the case of Gorbatschow Wodka KG. v. John Distilleries Limited (supra) and of Calcutta High Court in the case of Castrol India Ltd. v. Tide Water Oil Co. (I) Ltd. (supra). I am of the considered view that applying the test "judged solely by eye", the defendant's product is an imitation of the plaintiff's design.
24. That leads me to the next question as to whether the plaintiff is entitled to ad-interim relief or not. Since the plaintiff has made out a case for infringement of its statutory rights and also passing of, I find that a prima facie case is made out for grant of injunction. The test of balance of convenience and irreparable injury also tilts in favour of the plaintiff. The plaintiff has its registered designs which are novel and unique and on the basis of the same has acquired goodwill from September 2010 having sold the goods to the tune of about Rs.308 crore till filing of the suit.
The defendant has come with its product in June 2012 with striking similarities. If an injunction as sought is not granted, an irreparable injury would be caused to the plaintiff. The plaintiff would be deprived from having exclusive use of its novel and unique designs which have been registered in 2009 and which the plaintiff has started manufacturing from September 2010 and as per the statutory provisions which designs the plaintiff is exclusively entitled till 2019. As against this, it is evident from various photographs that different manufacturers including defendant have manufactured different types of washing machines having rectangular shape. Even though if relief as sought is granted in favour of ::: Downloaded on - 06/01/2014 02:59:25 ::: 36/36 1955.12-nmsl the plaintiff, the defendant can very well go on manufacturing and marketing its product except the impugned product and, as such, no irreparable injury would be caused to the defendant. In this view of the matter, there shall be ad-interim relief in terms of prayer clauses (b) and
(c).
25. At this stage, Shri Tulzapurkar, learned senior counsel for the defendant prays for stay of the order for a period of four weeks from today. This prayer is vehemently opposed by Shri Dhond, learned counsel for the plaintiff.
26.The product of the plaintiff is in the market since September 2010 whereas the defendant has introduced the impugned product only in the month of June 2012 and the plaintiff has, immediately, moved this Court for ad-interim orders. However, since the defendant desired to file affidavit-in-reply, the matter got adjourned and, therefore, motion for ad-
interim relief could not be considered immediately after filing of the suit. Since I have taken a considered view that the defendant's product is nothing else but a deceptive imitation of the plaintiff's registered design, I do not find that the case is made out by the defendant for grant of stay. Prayer is, thus, rejected.
(B.R.GAVAI, J.) Sanjay Nanoskar, P.S. ::: Downloaded on - 06/01/2014 02:59:25 :::