RFA-1291-2022 (O&M)       [1] 

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH

(149)                 

RFA-1291-2022 (O&M)

Date of decision: 29.10.2025

Dharampal and others

...Appellants

Versus

Devraj

       ...Respondent

CORAM:  HON'BLE MR. JUSTICE VIKAS BAHL

Present: Mr. Sudhanshu Makkar, Advocate and 

Ms. Himani Makkad, Advocate, for the appellants.

Mr. Alok Mittal, Advocate and 

Mr. Harsh Vasu Gupta, Advocate, for the respondent.

****

VIKAS BAHL, J. (ORAL)

This judgment has been divided into the following sections:-

Sr.

No.

Title Paragraph Page

1. Challenge in the present appeal 1 1-2

2. Arguments   on   behalf   of   the

appellants

2-6 2-6

3. Arguments   on   behalf   of   the

respondent

7-11 6-11

4. Analysis and Findings 12-39 11-43

5. Conclusion 40 43

CHALLENGE IN THE PRESENT APPEAL:-

1. Challenge in the present Regular First Appeal is to the judgment

dated 17.10.2022 vide which the suit filed by the respondent/plaintiff for

permanent injunction under the Trade Marks Act, 1999, was allowed and the

Ob ject  1

RFA-1291-2022 (O&M)       [2] 

defendants/present appellants were restrained from continuing the business

of sale of sarees under the name and style of ‘M/s. Vimal Saree Palace’ or

‘Vimal Wadhwa Saree Palace’, as the said trade name/sign board deceived

the public at large, since the respondent/plaintiff was running his business of

sale of sarees under the name and style of ‘Bimal Saree Centre’ in close

vicinity, much prior to the defendants, since the year 1980 and earned

goodwill and reputation and the present appellants/defendants were able to

pass off their goods as the goods of the plaintiff causing substantial loss to

the plaintiff.

ARGUMENTS ON BEHALF OF THE APPELLANTS:

2. Learned counsel for the appellants has submitted that in the

present case, vide order dated 12.03.2022, the application filed by the

respondent-plaintiff under Order 39 Rule 1 and 2 was allowed and against

the said order, defendant No.3/appellant No.3 had filed FAO No.1533 of

2022, which was decided on 08.04.2022 and a reading of the said order

would show that since the present appellant had undertaken that he would

change his trade name from ‘Vimal Saree Palace’ to ‘Vimal Wadhwa Saree

Palace’ and had undertaken that he would not prominently display ‘Vimal’

as compared to other words and that the display board would have a

different colour, design and appearance from the display board of the

plaintiff and the order granting injunction was accordingly modified and

subsequent to the passing of the said order, the present appellant has

changed his trade name to ‘Vimal Wadhwa Saree Palace’, thus the original

suit filed by the plaintiff was required to be disposed of as having become

infructuous. It is submitted that after the passing of the said order, no

RFA-1291-2022 (O&M)       [3] 

amendment in the plaint was sought and no specific relief qua restraining the

present appellant from continuing the business in the name and style of

‘M/s. Vimal Wadhwa Saree Palace’ was sought. It is submitted that the

relief granted by the trial Court to the plaintiff was beyond the prayer made

in the plaint.

3. Learned counsel for the appellants has next contended that a

perusal of Exhibit P-27 and Exhibit P-28 would show that the colour of the

display board of the shop of the respondent has changed, inasmuch as, in

Exhibit P-27, the colour is navy blue, whereas in Exhibit P-28, the colour is

light blue. It is submitted that PW-1, while appearing in the witness box had

admitted that the colour of the boards kept changing everyday and thus, once

it was the own case of the respondent-plaintiff that the colour of the Board

changes it cannot be said that there is any visual deception. Learned counsel

for the appellant has further made reference to Exhibit R-2 to show that at

present, the board of the shop of the appellant has the trade name of ‘Vimal

Wadhwa Saree Palace’ and all the bills/invoices etc. are also on the said

name, thus, there is no possibility of any confusion or deception. It is

submitted that at any rate, on account of the change of the trade name by the

appellants, the suit of the plaintiff should have been dismissed.

4. The next argument of learned counsel for the appellants is to the

effect that plaintiff-Devraj has himself not appeared in the witness box and

the said Devraj had executed a power of attorney dated 26.09.2022, which

has been exhibited as Exhibit P-1 and it is only his son, who has appeared in

the witness box on 27.09.2022 and for the non-appearance of the plaintiff,

adverse inference should be drawn against him. It is submitted that once the

RFA-1291-2022 (O&M)       [4] 

plaintiff could have got his power of attorney executed on 26.09.2022, then

nothing stopped him from appearing in the witness box on 27.09.2022 and

thereafter for the purpose of cross-examination. It is submitted that the said

aspect has not been considered by the trial Court in accordance with law.

5. Learned counsel for the appellant has also referred to Exhibit R-

43 to show that there are other shops selling sarees in the area where the

shop of the plaintiff and the present appellant is situated. It is submitted that

Exhibit R-43 is with respect to the shop by the name of ‘Shri Ram Sarees’

and that no injunction against the said saree shop has been sought, whereas

an injunction is being sought against the present appellant. It is submitted

that in the said area, several shops are there and thus the plaintiff cannot seek

injunction against the present appellant for selling sarees in the area. It is

further submitted that in the present case, no independent witness has been

examined inasmuch as PW-1 is the son of the plaintiff and even PW-2, in his

cross-examination has stated that he is having business relations with the

plaintiff.   It   is   submitted   that   without   there   being  any   independent

corroboration of the necessary ingredients to prove deception and loss, no

injunction should have been granted in favour of the respondent-plaintiff. It

is further argued that in every case, totality of the facts and circumstances is

required to be seen and the entire case cannot be based upon the mentioning

of only one word i.e. ‘Vimal/Bimal’. It is argued that the said word

‘Vimal/Bimal’ is suffixed by the word ‘Wadhwa’ and even the colour of the

board which is presently there is different from the colour of the board

which   is   there   in   the   shop   of   the   plaintiff   and   that   the   sole   word

‘Vimal/Bimal’ is not to be seen in isolation for grant of injunction. It is

RFA-1291-2022 (O&M)       [5] 

submitted that the plaintiff is having a huge shop, whereas the present

appellant is having a much smaller shop than that of the plaintiff and thus it

cannot be said that the customers of the plaintiff would be deceived only by

using   the   word   “Vimal”.   Learned   counsel   for   the   appellant   has   also

submitted that since sarees are primarily sold to women, thus it cannot be

said that two persons having separate names and separate shops would cause

confusion in the mind of the said ladies to be deceived.

6. Learned counsel has further argued that in the present case,

reliance placed upon Exhibit P-38 and P-39 by the trial Court to state that

there was loss to the plaintiff is misconceived. It is submitted that the said

Exhibits P-38 and P-39 were produced on the date the case was finally

argued and was produced in rebuttal evidence and the same cannot be taken

into consideration. It is submitted that in case the said documents are not

taken into consideration, then there is no proof of actual loss and, therefore,

on the said point also, the judgment of the trial Court is liable to be set aside.

It is argued that in the present case, the suit has been filed under Section

27(2) of the Trade Marks Act, 1999, which only recognizes the right of

injunction and in the suit, no reference has been made to Section 135, which

actually provides for the remedy and thus the suit deserves to be dismissed

on the said ground also. It is submitted that the reliance which has been

placed upon the report of the Local Commissioner by the trial Court is also

misconceived, inasmuch as, it was only on one occasion that the Local

Commissioner had found that the sign board being used in the shop of the

present appellant was ‘Vimal Saree Wadhwa Palace’. It is submitted that the

said sign board was a side sign board and at any rate, the said sign board has

RFA-1291-2022 (O&M)       [6] 

been removed. It is argued that the word ‘Vimal/Bimal’ is a generic word

and thus no injunction for the use of the said word can be granted in favour

of any person and every person is entitled to use the said word in their

tradename. In support of his arguments, learned counsel for the appellant has

referred to the observations made by the trial Court in paragraph 34 of the

said judgment. It is argued that the judgment of the trial Court is illegal,

perverse and deserves to be set aside and the suit filed by the plaintiff

deserves to be dismissed.               

ARGUMENTS ON BEHALF OF THE RESPONDENT:  

7. Learned counsel for the respondent, on the other hand, has

opposed the present appeal and has submitted that the judgment of the trial

Court is well-reasoned and detailed and is in accordance with law and

deserves to be upheld. It is submitted that in the present case, the mala fides

on the part of the present appellants is apparent from the fact that their father

was carrying on the business in the shop in question in the name of

‘Dharampal Di Hatti’ for the last 40/45 years and even started selling sarees

in the same, as had been admitted by DW-1 in his cross-examination. It is

submitted that once the saree business did not earn good money, then the

present appellant and his family members coined a transfer deed in the year

2021 and changed the name of their shop from ‘Dharampal Di Hatti’  to that

of ‘Vimal Saree Palace’. It is submitted that the word ‘Vimal’ in Hindi is

visually and phonetically similar to the word ‘Bimal’ which is the trade

name of the plaintiff. It is submitted that there was no reason for the

defendants to have kept the said name except to deceive the customers of the

plaintiff to make them believe that the shop of the appellant is the same shop

RFA-1291-2022 (O&M)       [7] 

as that of the plaintiff so that they could sell their goods to the customers of

the plaintiff. It is submitted that the shop of the appellant is situated just six

shops prior to the shop of the plaintiff in the same market and both the

parties are in the same business. It is argued that on account of the deception

played by the appellant, much loss has been caused to the plaintiff, which

fact is apparent from Ex. P-38 and P-39 as well as from the evidence on

record. 

8. It is submitted that Ex. P-38 and P-39 were duly exhibited on

record in the presence of the counsel for the present appellants/defendants

and no objection was raised by the present appellants-defendants at the time

of their exhibition either with respect to the mode of proof or with respect to

the admissibility/authenticity. It is submitted that Ex. P-38 and P-39 are

monthly GST returns, which are uploaded on the GST Portal and are a part

of the Government record. It is submitted that once the username and

password is entered, then the said return can be seen from the portal and

since the appellants were aware of the said aspect and never doubted the

authenticity   etc.   of   the   said  GST   returns,   they  never   objected  to  the

exhibition of the said documents before the trial Court. It is submitted that it

is a matter of settled law that once the exhibition of the document is not

objected to, then subsequently in appeal, the said objection cannot be raised.

It is further submitted, that moreover, there is other evidence also to show

that on account of the phonetic expression and visual display of ‘Vimal’ and

‘Bimal’ being very similar, the appellants/defendants have been able to

deceive the general public by causing confusion and has taken benefit of the

goodwill of the plaintiff.

RFA-1291-2022 (O&M)       [8] 

9. It is argued that a perusal of the plaint would show that the

primary grievance of the plaintiff was with respect to the use of the word

‘Vimal’, which was phonetically similar to the word ‘Bimal’ and in case the

appellants/defendants do not use the word ‘Vimal’, then the plaintiff has no

objection to the appellants carrying on their business even under the title of

‘Wadhwa Saree Palace’. It is submitted that the arguments raised on behalf

of the appellants to the effect that relief granted is beyond the prayer made is

completely misconceived in view of the above facts and also in view of the

fact that after amendment in the written statement by the present appellants,

the issues were recast and a specific issue with respect to the fact as to

whether the present appellants should be restrained from continuing the

business under the name and style of ‘Vimal Wadhwa Saree Palace’ or ‘M/s

Vimal Saree Palace’ was framed and the plaintiff as well as the defendants

were given due opportunity to lead evidence on the said issue and thus, the

present appellants cannot state that they were taken by surprise on the said

aspect or were not given due opportunity to defend the said aspect. It is

submitted that PW-1 and PW-2 have proved all the necessary ingredients for

the grant of injunction with respect to the defendants carrying on the

business under the name and style of ‘Vimal Wadhwa Saree Palace’ as well

as ‘M/s Vimal Saree Palace’ and due opportunity has been given to the

defendants to cross-examine the said witnesses and that the trial Court, after

considering the entire evidence, has granted injunction with respect to both

the expressions, which were an issue in trial after the recasting of the issues.

It is argued that at any rate, it is a matter of settled law that any act done by

the defendants during the pendency of the suit would not come in the way of

RFA-1291-2022 (O&M)       [9] 

the Court in doing substantial justice and in granting and moulding the

relief, which was not specifically prayed for. It is submitted that it is further

settled law that the Court has the power to grant relief emerging from the

facts and circumstances of the case, more so, when any act is done by the

defendants during the pendency of the suit.

10. It is argued that even after having given an undertaking before

this Court, the present appellants had violated the said undertaking, which

fact is apparent from the report of the Local Commissioner, who was

appointed by the Court and also from the photographs, which have been

clicked on the direction of the Local Commissioner, as even in the board

displayed subsequent to the said undertaking, the present appellants had

conspicuously shown the word ‘Vimal’ and had mentioned the same as

‘Vimal Saree’ in the first line and in the next line, had mentioned the

subsequent words ‘Wadhwa Palace’, thus, making every endeavour to still

confuse the customers. It is submitted that in fact, the present appellants are

liable to be proceeded against for having violated the said undertaking given

before   this   Court   and   the   argument   on   behalf   of   the  appellants   that

subsequently the said board has been removed does not absolve the present

appellants of having violated the said undertaking.

11. Learned counsel for the respondent has further submitted that

even a  perusal of  the  power of attorney  Ex.P1  would show  that  the

respondent-plaintiff was 80 years of age and in the said power of attorney, it

has been specifically mentioned that the son of the plaintiff had been helping

him in his business and thus the evidence led by the son of the plaintiff as

PW-1 was worthy of credence. It has been submitted that a perusal of the

RFA-1291-2022 (O&M)       [10] 

evidence of PW-1 would show that the son of the plaintiff was able to give

all the details with respect to the business and the dispute and was able to

withstand the cross-examination and had personal knowledge about each and

every aspect of the business, whereas the plaintiff himself had become hard

of hearing and in said circumstances, as per settled law, the evidence of PW-

1 could not be disregarded. It is submitted that the cross-examination of

DW-1  as  well  as  DW-2  has  completely  demolished  the stand  of   the

defendants and fully supports the pleas raised by the plaintiff and even the

evidence of PW-1 and PW-2 fully supports the case of the plaintiff. It is

argued that the reliance sought to be placed upon Ex. R-43 is completely

misconceived, inasmuch as, Ex. R-43 relates to the shop by the name of

‘Shri Ram Sarees’. The said name being completely different from the name

of the shop of the plaintiff would have no relevance. It is submitted that

moreover, a perusal of the photographs would show that no address of the

said shop had been mentioned and thus the said document is completely

irrelevant for the purpose of adjudication of the present case. It is argued that

the names ‘Vimal’ and ‘Bimal’, more so, when written in Hindi, are

deceptively similar and are apparently being used by the appellants to divert

the customers of the plaintiff for their own benefit and also to use the

goodwill of the plaintiff, who has been carrying on the work of sale of sarees

etc. for the last more than 40 years, whereas business started by the present

appellants was in the year 2021. It is submitted that it has been repeatedly

held in various judgments that in such like situations, the defendants are

required to be injuncted. In support of his arguments, learned counsel for the

respondent has relied upon the judgment of a coordinate Bench of this Court

RFA-1291-2022 (O&M)       [11] 

in RFA 1571 of 2017 titled as D.P. Jagan and sons Versus M/s DP Jagan

and Company and another  and also the judgment of Hon’ble Supreme

Court   in   the   case   of  Ruston   &   Hornsby   Ltd.   Versus   Zamindara

Engineering Co. reported as 1969 (2) SCC 727. It is prayed that the

judgment   of   the   trial   Court   is   well   reasoned   and   detailed   and   is   in

accordance with law and deserves to be upheld and the present appeal is

meritless and deserves to be dismissed.

ANALYSIS AND FINDINGS:

12. This Court has heard learned counsel for the appellants as well

as learned counsel for the respondent and has perused the paper book as well

as the original record of the trial Court, which has been summoned by this

Court and is of the opinion that the judgment of the trial Court is in

accordance with law and deserves to be upheld and the appeal filed by the

present appellants is meritless and deserves to be dismissed for the reasons

which have been detailed hereinafter.

13. It was the case of the plaintiff/respondent in the plaint that he

was doing his business under the trade name ‘M/s Bimal Saree Centre’ at

Mahabir Ghati, Bhiwani, Tehsil and District Bhiwani, in the shop owned by

his wife for the last more than 40 years and by virtue of the long user of the

said trade name, the plaintiff had gathered publicity and had become popular

amongst the public at large. The said suit was filed in the year 2021. It was

further pleaded that the defendants/present appellants were earlier doing

handloom/hosiery business in the name and style of ‘Dharampal Di Hatti’ in

the shop bearing Municipal Unit No.F-96B situated at Mahabir Ghati,

Bhiwani, which shop was, as per the cross-examination of DW-1, six shops

RFA-1291-2022 (O&M)       [12] 

away from the shop of the plaintiff. DW-1 Bharat Bhushan in his cross-

examination had further admitted that the present appellants had started

business of saree in the shop under the name of ‘Dharampal Di Hatti’. It was

the case of the present appellants/defendants that a release deed dated

24.11.2021 (Ex.R1) was executed in favour of defendant No.3 by his father

Dharampal (defendant No.1), who thereafter became the owner of the said

shop. Admittedly, the signboard/tradename of the said shop initially was

‘Vimal Saree Palace’. Surprisingly, the defendants who were running the

shop in question for the last 40 years under the name of ‘M/s. Dharampal Di

Hatti’ and were doing hosiery work and thereafter even had started the

business of saree in the said shop, as admitted by DW-1 in his cross-

examination, instead of relying upon their own tradename, chose to change

the name of the shop to ‘Vimal Saree Palace’. The same, as is apparent from

the facts and circumstances as well as evidence on record, was done only to

create confusion in the mind of the general public and the customers of the

plaintiff, who was already in the business of selling of sarees for the last 40

years and were doing business under the trade name of ‘Bimal Saree Centre’

and had build substantial goodwill. From the documents and the evidence on

record, which would be discussed hereinafter, it would be apparent that the

words ‘Vimal/Bimal’ more so when written in Hindi (िवमल/िबमल), have the

same phonetic expression and visual display and are deceptively similar and

would cause confusion in the mind of the customers and general public and

would further help the appellants in selling their goods as that of the

plaintiff, thus causing loss to the plaintiff.

14. A close perusal of the plaint, more so paragraphs 2, 3, 4 and 8

RFA-1291-2022 (O&M)       [13] 

would show that the primary concern of the plaintiff was that the appellants

were using the word ‘Vimal’ on their signboard/trade name and it is on

account of the said word being used that the suit for injunction had been

instituted. It was the specific case of the plaintiff that the words ‘Vimal

Saree’ and ‘Bimal Saree’ are phonetically and structurally similar and on

account of the said trade name having been adopted by the appellants, the

plaintiff suffered irreparable loss. It was also pleaded that an old employee

of the plaintiff had been employed by the defendants/appellants by offering

double of the salary to make the customers of the plaintiff believe that the

business of the defendants was that of the plaintiff.

15. PW1-Rajesh Kumar in his examination-in-chief had specifically

mentioned that the said old employee was named Gopal Soni. Nothing has

been highlighted from the cross-examination of the said PW1 to show that

the said statement of the witness in the examination-in-chief in para 7 was

false or incorrect. In fact, DW1 (Bharat Bhushan, defendant No.3) in his

cross-examination, (reproduced hereinafter) has admitted that Gopal Soni is

his salesman and he was paying him Rs.18,000/- per month and that the said

Gopal Soni was working in the shop of the appellants since 26.11.2021. To a

specific question put to the said DW1-Bharat Bhushan, as to where the said

Gopal Soni was working prior to 26.11.2021, the said DW1 had stated that

he did not know as to where he was working nor had he asked Gopal Soni as

to where he was working even after filing of the case. Thus, evasive replies

were given. Additionally, it would be relevant to mention that the averments

with respect to the old employee of the plaintiff having been employed by

the defendants had been specifically made in para 7 of the plaint and neither

RFA-1291-2022 (O&M)       [14] 

in the original written statement nor in the amended written statement, the

said averments had been specifically denied and only general denial of the

averments   made   in   para   7   of   the   plaint   had   been   made.   Thus,   the

observations of the trial Court to the effect that even the old employee of the

plaintiff was hired by the present appellants cannot be stated to be perverse

or illegal. The averments to the effect that the plaintiff was running the

business under the trade name ‘Bimal Saree Centre’ much prior to the

defendants who had started the business in the year 2021 made in para 6 of

the plaint had also not been specifically denied. The fact that the shops of the

plaintiff and the defendants are at a very close proximity has been admitted

by DW1 in his cross-examination. It is not disputed that the business run by

both the plaintiff and defendants is with respect to sale of Sarees. A reading

of the plaint and the replication and the evidence on record would show that

it was further the case of the plaintiff that many customers used to make

enquiries from the shop of the defendants regarding the location of Bimal

Saree Centre because the shop of the defendants was situated prior to that of

the plaintiff and the appellants used to deceive them and that the customers

used to get confused treating the business of the appellants to be the same as

that of the plaintiff. It was further the case of the plaintiff that the defendants

used to purchase their own material from Delhi, under the name of Bhushan

Saree as they feared that if the goods were booked in the name of Vimal

Saree, then, the goods may be delivered at the shop of Bimal Saree,

belonging to the plaintiff. Copy of one builty (bill) was also attached with

the replication.

16. Importantly, in the plaint, it was specifically pleaded by the

RFA-1291-2022 (O&M)       [15] 

plaintiff in para 8 that at the time of meeting held in the market, the

defendants had proclaimed that Vimal was a son and thus, the trade name

‘Vimal’ had been adopted in his name. Para 8 of the plaint is reproduced

hereinbelow:-

“8. That the defendants requested not to use the said sign

board of Vimal Saree Palace and furniture like that of the

plaintiff but they refused. A meeting of the market was also

held, where, they have proclaimed that Vimal is one the son

and trade name has been adopted in his name, which is not a

genuine cause. By refusing to the advice, the plaintiff has got

cause of action to file the present suit against the defendants

and is accruing day to day since 01.12.2021.”

17. In the original written statement, no plea was taken in the entire

written statement as to for what reason the defendants were wanting to

change the name from ‘Dharampal Di Hatti’ to ‘Vimal Saree Palace’. Reply

filed to para 8 of the plaint in the original written statement is reproduced

hereinbelow:-

“8. That  para   No.8   of   the   plaint   is   wrong,   denied   not

admitted to be correct. The plaintiff never approached and

requested to the answering defendants as alleged in this para. A

cooked up story has been alleged by the plaintiff.”

18. In the entire original written statement, no plea was taken that

the   nickname   of   wife   of   defendant   No.3   was   “Vimal”.  However,

subsequently,   apparently   as   an   afterthought   in   the  amended   written

statement, the present appellants had taken the plea that the popular name of

wife of defendant No.3 was “Vimal”. It is not in dispute that the name of

wife of defendant No.3 is “Neeraj”. The said fact is apparent from the cross-

RFA-1291-2022 (O&M)       [16] 

examination of DW1-Bharat Bhushan (reproduced hereinafter). The said

Bharat Bhushan had specifically stated in his cross-examination that his wife

was doing job in BPS School for the last twenty years and had been

receiving salary in her account and the name of his wife in the entire record

was entered as “Neeraj”. It is not in dispute that the present appellants had

not been able to produce even a single document to even remotely show that

his wife’s nickname was “Vimal”. Even DW2-Neeraj Ahuja, wife of Bharat

Bhushan, had admitted in her cross-examination that her alleged nickname

Vimal was not entered or registered in any ID etc. and had further submitted

that there was no property in her name. It was further specific evidence of

PW1 that there was none in the name of Vimal or Bimal in the family of the

defendants and they had adopted the said name only to pass off the goods in

the name of shop Bimal Saree Centre. From the abovesaid facts and

circumstances and evidence, it is apparent that the said defence, which is not

even remotely substantiated, has been taken up only as an afterthought in the

amended written statement. It is inconceivable that once specific plea had

been taken in the plaint to the effect that the defendants had proclaimed that

Vimal was one of their son, the defendants (present appellants) would not

rebut the said plea in the first instance in the original written statement by

stating that the shop had been named after the alleged nickname of the wife

of defendant No.3. At any rate, there is nothing on record to even remotely

show that wife of defendant No.3 was known as “Vimal” and thus, the

finding of the trial Court on the said aspect can neither be stated to be

perverse nor illegal.

19. In addition to the above, the oral evidence led by the plaintiff

RFA-1291-2022 (O&M)       [17] 

fully supports the case of the plaintiff for grant of injunction. PW1-Rajesh

Kumar, son of Dev Raj, while appearing in the witness-box had specifically

proved on record that site plan Ex.P2 which would show that the shop of the

plaintiff and defendants is in close proximity and that the said witness had

also been running the shop and even in the bank account of the firm, he was

an authorized signatory. The said PW1 had further stated that the business

under the name and style of M/s Bimal Saree Centre was being run for the

last more than 40 years and the bank statements and purchase bills as well as

ITRs had been duly produced and proved on record as Ex.P3 to Ex.P30. The

said PW1 further supported the pleadings of the plaintiff by leading evidence

to the effect that the defendants were doing hosiery business under the name

and style of ‘Dharampal Di Hatti’ and had thereafter changed the name to

‘M/s Vimal Saree Palace’ having the same phonetic expression and were

passing off their goods as goods of the plaintiff. PW1 had also specifically

stated that the trade name Vimal Saree Palace or Vimal Wadhwa Saree

Palace was colourable adoption of the plaintiff’s trade name which was

causing confusion in the mind of the customers of the plaintiff and public at

large and that on account of using the same name, the sale of the goods of

the shop of the plaintiff had been affected and the same had been decreasing

day by day.

20. The said PW1 had also given evidence with respect to the fact

that as per the undertaking given by the defendants before the Hon’ble High

Court, the defendants were not to prominently display “Vimal” as compared

to other words and were to use the words “Vimal Wadhwa Saree Palace”and

to  have a different design and appearance on the display board as that of the

RFA-1291-2022 (O&M)       [18] 

plaintiff but changing the name from Vimal Saree Palace to Vimal Wadhwa

Saree Palace was meaningless as it was the word ‘Vimal’ which would

misguide the general public. In his evidence, PW1 had further referred to the

fact that even after having given the said undertaking, the present appellants

were mentioning ‘Vimal Saree’ in the first line of the signboard and

‘Wadhwa Palace’ in the second line and not “Vimal Wadhwa Saree Palace”

together, and had thus violated the undertaking given before the High Court

and   for   the   said   purpose,   had   referred   to   the   report   of   the   Local

Commissioner   which   had   been   duly   exhibited   as   Ex.P31   and   the

photographs Ex.P32 to Ex.P37 which had been taken on the directions of the

Local Commissioner. It was specifically averred that the bone of contention

between the parties was, the usage of the word ‘Vimal’/‘Bimal’ and unless

the word ‘Vimal’ was not removed, there would always be confusion and

would remain a cause for litigation. The detail evidence of PW1 fully

supports the case of the plaintiff. Nothing substantial has been pointed out in

the cross-examination of PW1 on behalf of the appellants to dislodge the

abovesaid detailed evidence given by the said PW1. 

21. Further in support of their case, the plaintiff had also examined

PW2 Hitesh Gupta, who, apart from reiterating the case of the plaintiff, had

further submitted that the defendants had intentionally adopted the name of

their trade business similar to that of the plaintiff. PW2 further stated that on

queries made by the new customers, the defendants asserted that their shop

was old shop of Bimal Saree and that the word Vimal has similar phonetic

expression as that of Bimal. Relevant portion of the examination-in-chief of

the said witness is reproduced hereinbelow:-

RFA-1291-2022 (O&M)       [19] 

“Examination in chief by way of affidavit of PW-2 Hitesh

Gupta.

Xxx xxx

1. That I know the parties to the suit. The shops of both the

parties are situated in Mahabir Ghati, Bhiwani. The shop of

defendant is four shops ahead than that of the plaintiff. The

plaintiff is doing business in the name and style M/s Bimal

Saree  Centre  for  the   last  more  than  40  years  but  I  am

watching the shop since I have attained the age of majority.

2. That the defendant earlier used to do the business under

the name and style Dharampal Di Hatti. Later on, in the year

2021, they have changed their business from Dharampal Di

Hatti to Saree business and intentionally they have adopted a

name of their trade business similar to that of plaintiff.

3.That when a new customer enters the market to find out

the shop of Bimal Saree Centre then they used to enquire

from the defendant, when he was doing the work of hosiery

etc., because the shop of the defendant is near the turn of the

road.

4.That feeling jealous and to earn more by passing off the

goods in the name of the shop of plaintiff, the defendant has

started the saree business by using the word Vimal, which has

a similar phonetic expression to that of Bimal.

5. That after the gap of four months, the defendants have

changed the name of business from Vimal Saree Palace to

Vimal Saree Wadhwa Palace and on enquiry by the new

customers, the defendants asserted that this is the old shop of

Bimal Saree. If the defendants remove the word Vimal then

dispute between the parties comes to an end but the defendant

is   not  ready   to   remove   the   word   Vimal   from   this   trade

business.

6. That   the   deponent   and   his   family   residing   outside

Bhiwani and used to send customers for the purchase of saree

RFA-1291-2022 (O&M)       [20] 

from the plaintiff's shop but they happened to enquire the

location of the plaintiff but the defendant asserted that his shop

is the same old shop.  The incident of telling lies by the

defendant occurred many times with my relatives, who have

told me after visiting the market.”

22. Importantly,   in   the   cross-examination,   no   specific

question/suggestion had been put to the said PW2 with respect to the

plaintiff running the business in the name and style of Bimal Saree Centre

for the last 40 years or even on the aspect of the defendants intentionally

adopting the name of their trade business similar to that of the plaintiff or

that word Vimal had similar phonetic expression as that of Bimal. It is a

matter of settled law that the statement made in the examination-in-chief,

unless   specifically   suggested   to   be   incorrect,   would   be   considered   as

undisputed and can be treated as an admission to the facts stated in the

examination-in-chief. Reference in this regard can be made to the judgment

of the Hon’ble Supreme Court in the case of Muddasani Venkata Narsaiah

(dead) through Legal Representatives Vs. Muddasani Sarojana reported as

2016   (12)   SCC   288,   the   relevant   portion   of   which   is   reproduced

hereinbelow:-

“15. Moreover, there was no effective cross-examination made

on the plaintiff’s witnesses with respect to factum of execution

of sale deed, PW 1 and PW 2 have not been cross examined as

to factum of execution of sale deed. The cross-examination is a

matter of substance not of procedure one is required to put

one’s own version in cross-examination of opponent. The effect

of non cross-examination is that the statement of witness has

not   been   disputed.  The   effect   of   not   cross-examining   the

witnesses has been considered by this Court in Bhoju Mandal v.

RFA-1291-2022 (O&M)       [21] 

Debnath Bhagat. This Court repelled a submission on the

ground  that  same   was  not  put  either  to  the  witnesses  or

suggested before the courts below. Party is required to put his

version to the witness. If no such questions are put the court

would presume that the witness account has been accepted as

held in Chuni Lal Dwarka Nath v. Hartford Fire Insurance

Co. Ltd. 

16. In Maroti Bansi Teli v. Radhabai, it has been laid down

that the matters sworn to by one party in the pleadings not

challenged either in pleadings or cross-examination by other

party must be accepted as fully established. The High Court of

Calcutta in A.E.G. Carapiet v. A.Y. Derderian has laid down

that the party is obliged to put his case in cross-examination of

witnesses of opposite party. The rule of putting one’s version in

cross-examination is one of essential justice and not merely

technical one.  A Division Bench of Nagpur High Court in

Kuwarlal Amritlal v. Rekhlal Koduram has laid down that

when attestation is not specifically challenged and witness is

not   cross-examined   regarding   details   of   attestation,   it   is

sufficient for him to say that the document was attested. If the

other side wants to challenge that statement, it is their duty,

quite apart from raising it in the pleadings, to cross-examine

the witness along those lines. A Division Bench of Patna High

Court in Karnidan Sarda v. Sailaja Kanta Mitra has laid down

that it cannot be too strongly emphasised that the system of

administration   of   justice   allows   of   cross-examination   of

opposite  party’s witnesses  for  the  purpose  of  testing their

evidence, and it must be assumed that when the witnesses were

not  tested  in   that  way,   their  evidence   is   to  be  ordinarily

accepted. In the aforesaid circumstances, the High Court has

gravely erred in law in reversing the findings of the first

Appellate Court as to the factum of execution of the sale deed

in favour of the plaintiff.”

RFA-1291-2022 (O&M)       [22] 

23. In addition to the pleadings and oral evidence, the plaintiff’s

case stands fully substantiated with the documents produced on record. In

Ex.P1, which is special power of attorney executed by the plaintiff in favour

of his son, it was specifically stated that the plaintiff along with his sons,

including Rajesh Kumar (PW1), was doing business in the shop in question

and that the said Rajesh Kumar (PW1) had good knowledge of his business

and was also aware of all the illegal activities committed by the defendants

and that since, the said Dev Raj (plaintiff) was an old person and was hard of

hearing thus, he could not visit the Court on each hearing. The said aspects

stand  fully  substantiated  from  the   evidence   of   PW1 (which  has  been

discussed in detail hereinabove) who has withstood the cross-examination

conducted by the defendants and has given the details with respect to each

and every aspect of the case. Several documents such as Income Tax

Returns, Bills etc. have been duly exhibited by the plaintiff on record to

further prove their case.  Ex.P15 is a bill dated 30.12.2004, in which the

name Bimal Saree Center has been mentioned. Ex.P16 is a bill dated

21.01.2010 with respect to the shop of the plaintiff and the name of Bimal

Saree Centre has been specifically mentioned in the same. Ex.P17 is a

registration certificate issued in the name of Bimal Saree Centre by the

Government of India for the purposes of GST which shows that after the

implementation of the GST Act, the firm of the plaintiff got itself registered

under the GST Act. Ex.P19 is a Bank account opened under the name of M/s

Bimal Saree Center in the Punjab National Bank on 03.07.2010. Ex.P23 and

Ex.P24   are   the   advertisements   given   by   Bimal   Saree  Centre   in   the

newspapers  showing   that  the   plaintiff   had  made   substantial  efforts   to

RFA-1291-2022 (O&M)       [23] 

advertise   their   goods.   The   said   documents   also   lead  credence   to   the

averments made in the plaint that the plaintiff was doing the said business

much prior to the business started by the defendants under the trade name of

Vimal Saree Palace in the year 2021. The documents Ex.P25 and Ex.P27

show the sign boards of the defendants with the name “Vimal Saree Palace”

and that of the plaintiff with the name “Bimal Saree Centre” respectively.

Both the said names have been mentioned in Hindi. A comparison between

the two would show that the visual display and the phonetic expression is

similar and confusing.

24. Much reliance has been placed, by the learned counsel for the

appellants, on the order dated 08.04.2022 passed in FAO-1533-2022, which

was  an  appeal   filed   by  the  appellants  against  the  order   allowing  the

application under Order 39 Rules 1 and 2 CPC filed by the plaintiff. In the

said proceedings, the present appellants had given an undertaking that they

would change their  trade name from “Vimal Saree Palace” to “Vimal

Wadhwa Saree Palace” and would not prominently display “Vimal” as

compared to other words and that the display board would have a different

colour, design and appearance from the display board of the plaintiff. It was

the case of the appellant that he had complied with the said undertaking. In

this regard, apart from other aspects which have been detailed in the

subsequent part of the present judgment, it would be relevant to note that

subsequent to the passing of the said order dated 08.04.2022, a Local

Commissioner was appointed by the trial Court vide order dated 17.08.2022

to submit a report regarding the state of affairs regarding the Sign-board,

Logo etc. used by the defendants and to take photographs of the shop of the

RFA-1291-2022 (O&M)       [24] 

defendants. In compliance to the said order, the Local Commissioner had

submitted a report dated 18.08.2022 which had been duly exhibited as

Ex.P31. A perusal of the said report would show that it had been stated by

the Local Commissioner that he had visited the spot on 17.08.2022 at 05:16

PM and that at the time of spot inspection, he had seen that on the two sign

boards which were towards the eastern side, the name of the shop was

written as “Vimal Saree Wadhwa Palace” instead of “Vimal Wadhwa Saree

Palace” as undertaken and a big banner/hoarding was also hanging just

above the shop in question in the main street on which the words were

written as “Vimal Saree Wadhwa Palace” and the said Local Commissioner

had directed the photographer to take 6 photos of the spot. The said

photographs have been exhibited as Ex.P32 to Ex.37. A perusal of the said

photographs would show that in the shop of the appellants, on the sign

board, on the eastern side, the words “Vimal Saree” had been mentioned in

the first line, whereas, the words “Wadhwa Palace” had been mentioned in

the next line. The photographs also show that the banner, as stated by the

Local Commissioner, was also there and even in the said banner the words

“Vimal Saree” was in the first line, whereas, the words “Wadhwa Palace”

was in the next line. It is thus apparent that in spite of having given a

specific undertaking that the sign boards would mention the words “Vimal

Wadhwa Saree Palace” the same has not been done and it is the words

“Vimal Saree” which had been highlighted in the first line. Even the other

part of the undertaking which required the appellants to not prominently

display “Vimal” as compared to other words does not stand duly complied

with.

RFA-1291-2022 (O&M)       [25] 

25. Apart from other acts, the said act also clearly shows that the

intent of the appellants/defendants was consistently to deceive the customers

of the plaintiff and the general public so as to pass off the goods of the

appellants as the goods of the plaintiff in order to cause loss to the plaintiff

by using the goodwill of the plaintiff. Even the undertaking given before this

Court was violated. Mere plea of the learned counsel for the appellants that

subsequently   the   banners   had   been   removed   would   not  absolve   the

appellants of having violated the undertaking. Moreover, it is not possible

for   the   plaintiff   to   get   the   Local   Commissioner   appointed   at   every

subsequent stage to further prove the violation of the said undertaking, more

so, when the trial had been completed. Although the above act of the

appellants calls for taking action against the appellants/defendants, however

since this Court is finally adjudicating the main Regular First Appeal, thus,

this Court does not wish to initiate any action against the present appellants.

26. In addition to the said report of the Local Commissioner and the

photographs, even the evidence of DW-1 and DW-2 demolishes the defence

set up by the present appellants and fully supports the case of the plaintiff.

The true translation of relevant portion of evidence of DW-1 is reproduced

herein below:-

“DW1

Statement of Bharat Bhushan aged about 48 years s/o

Dharampal  Wadhwa  r/o  Jain  Chowk,   Bhiwani,  Tehsil  and

District Bhiwani (All Documents objected to) 

on SA.

(Recalled for cross examination)

XXXXXXXXX Sh. Mukesh Kharkia counsel for plaintiff.

My wife does job in BPS school from last 20 years. She received

RFA-1291-2022 (O&M)       [26] 

salary in her account. I don't know as to in which bank she has

her account.  The name of my wife in the entire record is

entered as Neeraj. I had filed reply of case prior to amended

reply of the present case. The reply of case which I had

submitted   earlier   was   read   over   to   me   by   my   advocate.

Thereafter, I had affixed my signatures. It is correct that I had

told all the facts of  previous reply case  to  my advocate.

Thereafter, the reply case was prepared. ………………..I pay

him an amount of Rs18,000/- per month. Gopal Soni works at

my shop from 26-11-2021. I don't know, as to where Gopal

Soni was working before 26-11-2021. Even after filing of this

case, I didn't ask Gopal Soni as to where he was working. I

don't know that Rajesh had submitted statement in present

case   that   Gopal   Soni   was   working   at   our   shop   earlier.

………………..When we go towards Bichla Bazar, then my

shop comes first. The shop of the petitioner comes in street

after leaving six shops ahead of my shop. ……………...  My

father is sitting in the photographs in Ex P36. My father is

also sitting in Ex P37, the person sitting with him is not me. I

am able to see blurred. Ex P36, Ex P37 is photo of my shop.

These are the same photographs. Ex P32 is photograph of my

shop. ………………. I know about Bimal Saree Centre for the

last 8/10 years. I don't know about the same prior to this. We

run a shop under the name of "Dharampal di Hatti" for the

last 40/45 years. We started business of sarees in the shop

under the name of "Dharampal di Hatti". Earlier, there

affixed   a   board   in   the   name   of   "Dharampal   di   Hatti".

…………..No other employee works in the shop with me except

Gopal Soni.”

A perusal of the above evidence would show that apart from

other aspects, DW1-Bharat Bhushan had also admitted that his father was

sitting in the photographs (Ex.P36 & Ex.P37), which had been clicked by

RFA-1291-2022 (O&M)       [27] 

the photographer at the instructions of the Local Commissioner in which the

sign boards violating the said undertaking were displayed. Further the said

DW-1 had further admitted that the said Bimal Saree Centre was there for

the last 8/10 years and the said evidence had been given on 07.10.2022, thus,

it had been admitted by the said DW-1 that Bimal Saree Centre had been

there prior to the year 2021, when the appellants started using the trade name

“Vimal Saree Palace”. The fact that business of sarees was started in the

shop of the appellants under the name of “Dharampal Di Hatti” had also

been admitted. In the said circumstances, the arguments raised on behalf of

the respondent/plaintiff to the effect that once the business of sarees in the

shop of the appellants-defendants under the trade name of “Dharampal Di

Hatti” did not work, the present appellants/defendants purposely changed

the name which was phonetically and visually similar and deceptive to the

trade name of the plaintiff in order to use the goodwill of the plaintiff for

passing off their own goods as the goods of the plaintiff, carries weight.

27. DW-2 Neeraj Ahuja, wife of Bharat Bhushan, had also admitted

that her father-in-law was sitting in photograph (Ex.P32) but had further

stated that the shop did not seemingly belong to them whereas DW1 (Bharat

Bhushan) had admitted that Ex.P32 was a photograph of his shop. The true

translation of relevant portion of her evidence is reproduced herein below:

“DW-2  Statement  of   Neeraj   Ahuja  w/o  Sh.   Bharat

Bhushan r/o Bhiwani Bhiwani

………….My father-in-law is seated in Ex.P-32, but this

shop does not seem/belong to us. The P-36 is also same photo,

which does belong to us. The Ex.P-37 is seemed blurry. I

cannot tell as to whether this photo belongs to our shop or not.

RFA-1291-2022 (O&M)       [28] 

It is incorrect that the photos from Ex.P-32 to Ex.P-37 belong

to our shop and I am denying deliberately. The board in photo

Ex.P-36 is in the name of Vimal Saree Wadhwa Palace. I have

two brothers whose names are Praveen and Rinku. My name

Vimal is not entered/registered in my any ID. Voluntarily said,

"Vimal is my childhood nickname……………….. There is no

property in my name".

28. Ex.R73   and   Ex.R69   are   the   documents   which   have   been

produced by the present appellants and have been relied upon by them

before the trial Court to show the various bills issued in favour of the present

appellants. A closer perusal of the said documents would show that while

addressing the present appellants, even the dealers dealing with the present

appellants had mentioned the word “Bimal” instead of “Vimal” prior to the

words “Wadhwa Saree Palace Bhiwani”. Learned counsel for the respondent

has thus highlighted the fact that even the dealers of the present appellant,

while dealing with the present appellants have used the term “Bimal” instead

of term “Vimal” which clearly shows that there was confusion created even

in their mind. 

29. Thus, from the above said facts and circumstances and the

evidence on record, it is apparent that the plaintiff-Dev Raj was running a

saree shop in the name and style of M/s Bimal Saree Centre at Mahabir

Ghati, Bhiwani for the last 40 years and that the defendants were also

running the shop of hosiery clothes in the same market under the name and

style “Dharampal Di Hatti” and as per the cross-examination of DW1,  the

defendants had even started the sales of sarees in the said shop, however

thereafter, for no valid reason, had changed the name and style of the said

RFA-1291-2022 (O&M)       [29] 

shop to “Vimal Saree Palace” which name was visually and phonetically

similar to the name of the shop of the plaintiff. It is apparent that the same

was done in order to misrepresent and deceive the general public so as to use

the goodwill of the plaintiff and to pass off the goods of the defendants as

goods of the plaintiff and the same had caused monetary loss and damage to

the goodwill of the plaintiff. No valid reason has come as to why the

defendants wanted to name their shop having a prefix of “Vimal” and even

the plea raised in the amended written statement to the effect that it was the

nick name of the wife of defendant No.3 was apparently an afterthought, as

apart from the fact that no such plea was taken in the original written

statement, there was no evidence, much less documentary evidence, to

support the said plea which was taken in the amended written statement. It is

not in dispute that both the shops are located in the same vicinity and market

and both the plaintiff and defendants are doing the business of selling sarees

and the business of the plaintiff is well established since several years. After

having given an undertaking before the High Court in proceedings under

Order 39 Rules 1 and 2 CPC, it was the case of the defendants that they had

changed the name of their shop to “Vimal Wadhwa Saree Palace”. The

undertaking as given before the High Court has been violated by the

defendants, as is apparent from the report of the Local Commissioner

(Ex.P31) as well as photographs (Ex.P32 to Ex.P37), the details of which

have been mentioned herein above. Moreover, the primary issue in the

present case is with respect to the use of the word “Vimal” which the present

appellants are even now using. The using of subsequent words “Saree

Palace” or “Wadhwa Saree Palace”, as has been rightly held by the trial

RFA-1291-2022 (O&M)       [30] 

Court, would not make much difference as both “Vimal Saree Palace” or

“Vimal Wadhwa Saree Palace” are deceptively similar to the trade name of

the plaintiff and will lead to misrepresentation in the minds of potential

customers. Learned counsel for the respondent has fairly submitted that they

would have no grievance left in case the word “Vimal” is removed from the

trade name/sign board of the appellants.

30. The trial Court had rightly observed that Wadhwa Saree Palace

is sufficient to identify a shop and thus, the insistence of the defendants to

use the word “Vimal” shows that the appellants wish to use the goodwill of

the plaintiff. Ex.P38 and Ex.P39 are the GST returns showing that the sale of

the plaintiff has been reduced for the period from 01.12.2021 to 30.09.2022

as compared to the sales made by him for the period from 01.02.2021 to

30.11.2021, inasmuch as, in the period between 01.02.2021 to 30.11.2021

the  plaintiff  had  sold  sarees  worth  Rs.7,47,65,088.66/-   in  10  months,

whereas, the sales for the period from 01.12.2021 to 30.09.2022, which is

also for a period of 10 months after the appellants changed their trade name

and used the word ‘Vimal’, was worth Rs.4,91,77,936.46/-, which is a

substantial decrease. Ex.P38 and Ex.P39 were exhibited in the presence of

the counsel for the defendants and no objection, much less the objection

with respect to mode of proof was raised at the time of the exhibition of the

said documents. The zimni order dated 17.10.2022 is reproduced as under:

“Argued by: Sh. R.P. Jain and Sh. Mukesh Kharkia, Advocates

for the plaintiff.

Sh. S.K. Makkar, Advocate for the defendants.

Ld.  Counsel  for  the  plaintiff  has  closed the rebuttal

RFA-1291-2022 (O&M)       [31] 

evidence after tendering  documents Ex. P-38 and Ex. P-39

vide his statement recorded separately.

Arguments heard.

As per my separate detailed judgment of even date, the

suit of the plaintiff is decreed with costs. Decree sheet be

prepared accordingly and file be consigned to records after due

compliance. 

Pronounced in open Court.  Ashwani Kumar

17.10.2022  Addl. District Judge,

Bhiwani UID No. HR0106”

31. It is a matter of settled law that once no objection has been

raised to the exhibition of the documents, which are the GST returns and are

also uploaded on the government portal, at the time of tendering the same

before the trial Court, then, the present appellants cannot be permitted to

raise objections regarding the same for the first time before the Appellate

Court. In case the appellants had any objection with respect to the mode of

proof,   then   it   was   incumbent   upon   the   appellants   to  have   raised   the

objections at the time of tendering of the said documents so that the plaintiff,

if required, could have taken further steps. Reference in this regard can be

made to the judgment of the Division Bench of this Court in the case of

Bhagwan Dass and another Versus Khem Chand and others reported as

1973 AIR Punjab and Haryana 477  the relevant portion of which is

reproduced hereinbelow:-

“3. The observations of the Privy Council in Gopal Das’s

case AIR 1943 Privy Council 83 (supra) which were relied

upon by the learned Single Judge, were to the following effect:-

"Where the objection to be taken is not that the document is

RFA-1291-2022 (O&M)       [32] 

in itself inadmissible but that the mode of proof put forward

is irregular or insufficient, it is essential that the objection

should be taken at the trial before the document is marked

as an exhibit and admitted to the record. A party cannot

lie by until the case comes before a Court of appeal and

then complain for the first time of the mode of proof."

4.  In Harnam Singh's case (1963) 65 Pun LR 1133 (supra)

this Court came to the conclusion that in order to prove

document ''C'' it was necessary to call an attesting witness

alive and available in proof of the execution of the document

in question but no objection was raised when it was produced

and exhibited by the Trial Court." In that case, the counsel for

the plaintiffs made a statement that he produced the copies of

the sale deeds marked 'A' and 'B'. This was objected to,  but

when he said "I also produce ''C'' copy of the sale deed" no

objection   was   taken.   Grover   J.,   as   he   then   was,   while

delivering the judgment observed as follows:--

"In these circumstances the defendants cannot now be 

heard to say that the document was not properly 

proved.................."”

32. At any rate, the appellants have not been able to show that the

said documents have been wrongly exhibited. Thus, in the present case, the

observations of the trial Court to the effect that there is a substantial decline

in the sale of the goods of plaintiff cannot be stated to be perverse or against

the record. Further, the trial Court has rightly relied upon a judgment of the

Hon’ble Supreme Court in the case of “Man Kaur (Dead) by Lrs. Vs.

Hartar Singh Sangha” reported as 2010 (10) SCC 512 while considering

the evidence of PW-1 Rajesh, who was a power of attorney and son of Dev

Raj, as the said PW-1 Rajesh was aware of all the facts of the case and was

RFA-1291-2022 (O&M)       [33] 

also managing the affairs of the business, as has been detailed hereinbefore.

33. The Co-ordinate Bench of this Court in the case titled as “D.P.

Jagan and sons Vs. M/s DP Jagan & Company and another”,  passed in

RFA-1571-2017, decided on 12.05.2020, where the issue in question was as

to whether it is permissible to adopt deceptively similar business name so as

to pass off the goods as that of someone else, the Co-ordinate Bench had

observed that where in a case the plaintiff is proved to be prior user of

business name and the defendants have started using the deceptively similar

business name, then, in such a situation, the plaintiff has an over-riding right

to restrain the defendants. The relevant portion of the said judgment is

reproduced herein below: -

“xxx xxx xxx

Now let us discuss various precedents cited by learned counsel

for the parties. Learned counsel for the appellant has relied upon a

judgment passed by the Hon'ble Supreme Court in  Laxmi Kant V

Patel vs. Chetan Bhai Shah and another' (2002) 3 SCC 65. In the

aforesaid   case,   the   Hon'ble   Supreme   Court   was   examining

correctness of the order passed by learned Trial Court and the High

Court of Gujarat refusing to grant ad interim injunction. It was prima

facie established on the file that the plaintiff had started the business

of colour lab and studio in the year 1982 under the name and style of

Muktajiwan Colour Lab & Studio. In the year 1997, the passing-off

action was initiated  by the plaintiff seeking issuance of permanent

preventive injunction against the defendants restraining them from

passing off their business, services and goods as of and for the

business, services and goods of the plaintiff. The defendants in the

aforesaid judgment had in fact started using the word Muktajiwan in

their trade name. Hon'ble Supreme Court while discussing various

aspects laid down as under:- 

RFA-1291-2022 (O&M)       [34] 

“8. It is common in trade and business for a trader or

a businessman to adopt a name and/or mark under which

he would carry on his trade or business. According to Kerly

(Law of Trade Marks and Trade Names, 12th Edn., para

16.49), the name under which a business trades will almost

always be a trade mark (or if the business provides services,

a service mark, or both). Independently of questions of

trade or service mark, however, the name of a business (a

trading business or any other) will normally have attached

to it a goodwill that the courts will protect. An action for

passing-off will then lie wherever the defendant company's

name, or its intended name, is calculated to deceive, and so

to   divert   business   from   the   plaintiff,   or   to  occasion   a

confusion between the two businesses. If this is not made out

there is no case. The ground is not to be limited to the date of

the proceedings; the court will have regard to the way in

which the business may be carried on in the future, and to its

not being carried on precisely as carried on at the date of the

proceedings.  Where there is probability of confusion in

business, an injunction will be granted even though the

defendants adopted the name innocently. 

Xxxx

15.  The   observation   of   the   trial   court   that   the

business name sought to be adopted by the defendants was

“somewhat similar” to that of the plaintiffs was immaterial

and   irrelevant.   This   observation,   the   trial   court   was

probably persuaded to make, in the background that the

business name sometimes adopted by the plaintiff used

“QSS” as prefixed to “Muktajivan Colour Lab” or as part

of the full name and that made the difference. The learned

counsel for the plaintiff-appellant has pointed out that “QSS”

is an abbreviation, the elongated or full form whereof is

“Quick Service Station” and that was merely an adjective

RFA-1291-2022 (O&M)       [35] 

prefixed to the name. We find merit in the submission. It is

the word “Muktajivan”, the employment of which makes

distinctive the business name of the plaintiff and it is the

continued use of “Muktajivan” in the business name of the

plaintiff which has created a property therein linked with

the   plaintiff.   We   are,   therefore,   unhesitatingly   of  the

opinion   that  a  clear  case   for   the   grant  of   ad  interim

injunction prayed for by the plaintiff was made out and the

trial court and the High Court — both fell in an error in

not granting the same.

xxx xxx xxx

Now let us analyse the reasons given by the learned Trial

Court  in   the   judgment  under  appeal.   First   reason   is  that   the

D.P.Jagan is a generic name. It may be noted here that generic has

been defined as “characteristic of or relating to a class or group of

things; not specific”. D.P.Jagan cannot be a generic name. Hence,

the first reason given by the learned Trial Court is not correct.

Second reason that the plaintiff has no over-riding right to use the

word ' D.P.Jagan' is also not correct. Trial Court has not examined

the dispute in proper prospective. The plaintiff is proved to be prior

user of business name “D.P.Jagan & Sons”. The defendants have

started   using   the   word   deceptively   similar   business  name   i.e

“D.P.Jagan & Company” in 2012 only while starting to trade/deal in

the similar articles/goods. The defendants have opened their business

premises in the adjoining premises to that of the plaintiff. In such

circumstances, the plaintiff do have a over-riding right to restrain the

defendants. The learned trial Court has also erred while observing

that since D.P.Jagan is not registered trade mark of the plaintiff and

hence has no right to seek injunction. The plaintiff never came to

the Court for protecting his registered trade mark. He has filed a

suit under common law claiming that he has earned a reputation

while using a particular business name which cannot be permitted

to   be   used   by   the   defendants   by   adopting   deceptively   similar

RFA-1291-2022 (O&M)       [36] 

trade/business name. It is not necessary that before filing such a

suit,   the  plaintiff   must  get  the   trade  mark  registered.   Hon'ble

Supreme Court in S.Syed Mohidin's case (supra) have already held

that a prior user of a business name is entitled to maintain a suit

and protect its business interest even against holder of a registered

trade mark. It has been held that registered trade mark is only

acknowledging a prior right but does not create any new right.

Next reason assigned by the Trial Court that the plaintiff has

failed to prove loss of business or goodwill, is also erroneous

because it is not mandatory that before a plaintiff maintains a suit, it

is necessary to prove the loss of business or goodwill. It may be noted

here that learned Trial Court itself has discussed that the turnover of

the plaintiff firm in the financial year 2011-13 was Rs.8.23 crores

which increased to Rs.8.62 crores in the year 2013-14 and further

grew to Rs.9.71 crores in 2014-15, whereas the defendants was

having turnover of Rs.50 lacs in the last financial year. Thus, it is

apparent  that  the   plaintiff   earned  a   goodwill  since  1985  which

apparently appears to be the reason for huge difference in turnover of

both the firms.  In such cases, question is whether the one party

which has adopted a deceptively similar business name or mark can

be permitted to continue to deceive the plaintiff and customers in the

street. In the present case, this Court is of the considered view that

the defendants have started using deceptively similar name and are

thereby making an attempt to pass off their goods as that of the

plaintiff. 

Failure to examine a deceived customer in evidence, cannot

itself   result   in   dismissal   of   the   suit,   particularly,   when   other

overwhelming evidence is available to prove the case of the plaintiff.

Last reason assigned by the learned Trial Court is also not

correct. Represented pictorial extracted above clearly proves that

deceptively similar name has been used by the defendants and the

learned trial Court erred in drawing conclusion to the contrary.

xxx xxx xxx

RFA-1291-2022 (O&M)       [37] 

Keeping in view the aforesaid facts, this Court has come to

conclusion that since the plaintiff and the defendants are in the

same trade, attempt o f the defendants to use almost identical name

for running the similar business in the adjoining premises must be

thwarted. There is sufficient material available on record to come to a

conclusion that such deceptively similar name  is likely to cause

deception. Hence, the judgment passed by the learned Trial Court is

set aside. There shall be perpetual injunction against the defendants

from   using   business   name   “D.P.Jagan   &   Company”.   Appeal

allowed.”

34. The facts of the present case are on a higher footing than the

facts of the above-said case, inasmuch as, in the above-said case, the

plaintiff was not able to prove the loss of business and goodwill and the trial

Court had refused to grant injunction although subsequently the High Court,

on challenge, had granted injunction, whereas in the present case, the trial

Court had granted injunction in favour of the plaintiff and the business loss

to the plaintiff had also been established. The Co-ordinate Bench of this

Court in the above-said case had also considered the definition of “generic”

and had observed that the same is defined as “characteristic of or relating to

a class or group of things; not specific” and had further observed that “D.P.

Jagan” could not be stated to be a generic name. The Hon’ble Supreme

Court in the case of Ruston & Hornsby Ltd. (supra) after noticing that the

High Court had found that there was a deceptive resemblance between the

word “RUSTON” and the word “RUSTAM” and thus, the use of the bare

word “RUSTAM” constituted infringement of the plaintiff’s trade mark

“RUSTON”, had observed that since the trade mark of the respondents

therein was deceptively similar to the trade mark of the appellant therein, the

RFA-1291-2022 (O&M)       [38] 

fact that the word “INDIA” was added to the trademark of respondents

therein was of no consequence and accordingly, the permanent injunction

was granted. Although, the said case was a case of infringement as there was

a registered mark and not a case of passing off, but the observations made by

the Hon’ble Supreme Court in para 8 would further the case of the plaintiff

herein, inasmuch as, once the word “Vimal” and “Bimal”, more so, when

written  in  Hindi   are   deceptively   similar,   then,   the  mere   fact   that  the

defendants had subsequently added the word “Wadhwa” would not call for

dismissing the suit of the plaintiff for injunction. No contrary judgment has

been cited on behalf of the appellants.

35. The arguments raised on behalf of the appellants to the effect

that the relief granted in the present case is beyond the prayer as there was

no prayer with respect to the grant of injunction with respect to “Vimal

Wadhwa Saree Palace”  and also the fact that the suit had been rendered

infructuous in view of the order dated 08.04.2022 passed by the Co-ordinate

Bench of this Court in FAO-1533-2022, deserves to be rejected. 

36. As has been detailed herein above, a perusal of the pleadings

and the evidence would show that the primary concern of the plaintiff was

with the use of word “Vimal” as the same was deceptively similar to the

word “Bimal”. After the amended written statement was filed, issue no.1

was recast and the recasted issue no.1 is reproduced herein below: - 

“(1)  Whether the plaintiff is entitled to a decree for permanent

injunction   restraining   the   defendants   from   starting  or

continuing the business under the name and style of M/s.Vimal

Saree Palace or Vimal Wadhwa Saree Palace which is likely

to deceive the public as the plaintiff is also running his

RFA-1291-2022 (O&M)       [39] 

business in the name and style of M/s. Bimal Saree Centre

since 1980 as prayed for?OPP”

A perusal of the evidence of PW-1 which has been discussed in

detail hereinabove, would show that positive evidence had been led by the

plaintiff to show that the defendants deserved to be injuncted even from

using the word “Vimal Wadhwa Saree Palace” as the word “Vimal” was

deceptively similar to the word “Bimal”. The said witness was duly cross-

examined. Due opportunities were given to both the parties to lead their

evidence in support of the said issue and thus, full trial had taken place on

the said issue. The trial court, after considering the entire oral evidence and

the documents on record, including the report of the Local Commissioner

and the photographs produced by the Local Commissioner, had decided

issue   No.1   in   favour   of   the   plaintiff.   This   Court   also,   after   having

reconsidered the entire evidence and documents on record, is of the view

that the finding on the recasted issue no.1 deserves to be upheld. In view of

the above and without there being any challenge to the order recasting of the

issue, at the appropriate stage, it is not now open to the appellants to say that

grant of injunction qua Vimal Wadhwa Saree Palace was not in issue during

trial or could not be granted. Moreover, it has been held by the Co-ordinate

Bench of this Court in a  judgment dated 30.10.2015 passed in Regular

Second Appeal No.3938 of 2009, titled as “Amrit Lal and another Vs.

Sadhu Ram and another”,  the SLP against which has been dismissed on

15.02.2016 (SLP No.2624/2016), that if anything had been done by a party

after the filing of the suit, then, the relief granted to the plaintiff could be

modified and even in case a suit for permanent injunction has been filed, if

RFA-1291-2022 (O&M)       [40] 

any act takes place during the pendency of the suit, then, the Court could

even grant mandatory injunction although no amendment had been made in

the plaint to claim mandatory injunction. The relevant portion of the said

judgment is reproduced herein below:-

“xxx xxx xxx

13.  Learned counsel for respondent-defendant No.1

has argued that the suit filed by the appellants-plaintiffs was

not maintainable. The construction was raised before filing of

the suit and despite this fact, the appellants-plaintiffs have not

amended the plaint to seek the relief of mandatory injunction.

The report of local commissioner is clear that there existed

construction   at   the   spot.   Defendant   No.1   had   raised

construction of the shop at the same place, where it existed

earlier. He had not encroached upon any part of the chowk. The

dimension of the shop tally with the dimensions mentioned in

the sale deed vide which the property was purchased. No

substantial   question   of   law   or   fact   arises   in   this  appeal

requiring determination or to interfere with the concurrent

findings of the Courts below.

xxx xxx xxx xxx

23. The next question which weighed heavily before the

Courts below is as to whether the relief of injunction could be

modified. Counsel for the defendant has not disputed the

settled proposition of law that in case, it is found that the

construction had been raised after filing of the suit, the relief

sought   by   the   plaintiff   could   be   modified   and   relief   of

mandatory injunction could be allowed. Reference in this

regard can also be made to Balbir Singh Vs. Jagir Singh

1993(3)   PLR   419   and   Sadhu   Singh   and   others   Vs.

Thakardawara Bhagwan Narainji 2007(1) PLR 704.”

37. In   Sadhu   Singh   and   others   Vs.   Thakardawara   Bhagwan

RFA-1291-2022 (O&M)       [41] 

Narainji reported as 2007(1) PLR 704, it has been held as under:-

“6. The   submission   of   the   learned   counsel   for   the

appellants is that only relief for permanent injunction was

prayed by the respondent but the learned trial Court has

granted the relief of mandatory injunction also which was not

prayed. However, the Court where the matter is pending is

competent to grant any relief, which is considered by it to be

necessary to do justice to the parties. Since the trial Court had

reached the conclusion that the respondent was dispossessed

during the pendency of the suit and some construction has

been raised over the suit land, therefore, the trial Court is

justified in granting the decree for mandatory injunction.”

38. At any rate, the finding of the trial Court to the effect that main

grouse of the plaintiff was to the use of the word ‘Vimal’ by the defendants,

as it created confusion and that defendants should be restrained from using

the name ‘Vimal’ in any form, either by using ‘Vimal Saree Palace’ or by

inserting the name ‘Wadhwa’, is in accordance with law and deserves to be

upheld as has been discussed hereinabove. With respect to the argument that

the suit had been rendered infructuous in view of the order dated 08.04.2022

passed by the Co-ordinate Bench of this Court in FAO-1533-2022, it would

be relevant to note that the said appeal was filed by defendant no.3 against

the order vide which temporary injunction was granted in favour of the

plaintiff. Thus, the said order was passed in a proceeding emanating from an

application filed under Order 39 Rules 1 and 2 CPC. It is a  matter of settled

law that the observations made in the orders passed in the said proceedings

are neither binding nor operate as res judicata and the suit has to be finally

adjudicated after taking into consideration the evidence and the documents

RFA-1291-2022 (O&M)       [42] 

on record, independently. Moreover, a perusal of the order dated 08.04.2022

would show that it was specifically stated in the said order that the suit is

still pending and the trial Court was requested to decide the suit within a

period of six months from the date of the order. In case, on the basis of the

said undertaking, the suit was required to be disposed of as infructuous,

then, the question of the Court making the said observations and giving the

said direction would not arise. Rather, the Co-ordinate Bench of this Court

had further observed that it was open for the plaintiff to file a fresh

application i.e., an application for interim order etc., if any other grievance

was there, which expression clearly showed that the other grievance could

be, any other grievance than the one already being agitated by the plaintiffs.

Merely because an interim order passed by the trial Court has been modified

and that too on an undertaking given by the present appellants, which has

also been subsequently violated, would not call for dismissing the suit as

infructuous.

39. Even the argument that the suit had not been filed under Section

135 of the Trade Marks Act, 1999 also does not call for dismissing the suit

or for setting aside the judgment of the trial Court. It is not in dispute that as

per Section 27(2), it has been specifically provided that nothing in the Act

shall be deemed to affect rights of action against any person for passing off

goods or services as the goods of another person or as services provided by

another person or the remedies in respect thereof. Section 135 of the Trade

Marks Act, 1999 further specifically provides for reliefs which can be

granted in a suit for passing off, which includes the grant of injunction. It

could not be disputed before this Court that the suit for permanent injunction

RFA-1291-2022 (O&M)       [43] 

with respect to passing off was maintainable in view of provision of Section

27(2) and Section 135 of the Act and merely because it has not been

specifically mentioned in the plaint that the suit had been filed under Section

135, would not call for dismissal of the suit or for setting aside of the

judgment of the trial Court. No law has been cited on behalf of the

appellants that in such a situation, the suit of the plaintiff is to be dismissed

only on the said account. Further, document Ex.R43 relied upon by the

present appellants does not in any way further the case of the present

appellants. The said document is a photograph depicting that there is a shop

by the name of “Sri Ram Saree”. The said trade name is completely different

from the name of the plaintiff shop and thus, the said photograph is of no

relevance. Moreover, a perusal of the said photograph shows that no address

of the said shop has been mentioned and thus, it cannot be said with full

affirmation as to where the said shop was located. At any rate, the said

document does not call for interference in the judgment of the trial Court

which is well reasoned.

CONCLUSION:-

40. Keeping in view the abovesaid facts and circumstances,  the

impugned judgment is in accordance with law and deserves to be upheld and

is accordingly, upheld and the present appeal being meritless, deserves to be

dismissed and is accordingly, dismissed.

October 29, 2025 (VIKAS BAHL)

puneet/naresh.k/pawan                  JUDGE 

Whether speaking/reasoned:- Yes/No

Whether reportable:- Yes/No