Mukta Gupta, J
IA 4871/2019 (u/O.XXXIX R.1 & 2 CPC)
IA 6715/2019 (u/O.XXXIX R.4 CPC)
1. By the present suit the plaintiff seeks a decree of permanent injunction against the defendant, its director, officers, retailers, stockists, distributors,
agents, representatives and employees from manufacturing, selling, offering for sale, advertising, providing services directly or indirectly dealing in
goods and services under the registered mark “NO TURN†or in any manner using the plaintiffâ€s registered mark “NO TURN†or any
other trademark which is deceptively similar thereto, amounting to infringement, passing off the defendantâ€s business as that of the plaintiff or
resulting in dilution and tarnishment of the plaintiffâ€s registered trademark “NO TURNâ€, delivery up of all the infringing material, rendition of
accounts, damages and costs. Along with the plaint, the plaintiff filed IA 4871/2019 seeking ad interim ex-parte injunction under Order XXXIX Rule 1
& 2 CPC wherein vide order dated 3rd April, 2019, this Court granted ad interim injunction in terms of the prayer against the defendant in respect of
the trademark “NO TURN†or any other mark deceptively similar thereto. On receipt of summons, the defendant has filed the application being
IA 6715/2019 under Order XXXIX Rule 4 CPC.
2. Case of the plaintiff is that the plaintiff filed a trademark application for registration of the mark “NO TURN†on proposed to be used as its
trademark on 2nd January, 2008 whereafter plaintiff started using the mark “NO TURN†in association with its mattresses from 15th January,
2008. Plaintiff was granted registration on 4th February, 2011 with effect from 2nd January, 2008. Thus, the plaintiff has registered trademark “NO
TURN†under Class-20 for mattresses, wall beds, adjustable beds, coir mats, spring mattresses, sofas, pillows, cushions, seats and other related
products. Since 15th January 2008, the plaintiff has been continuously, consistently and uninterruptedly using its trademark “NO TURN†in
relation to its products besides other brands. In August, 2018, the plaintiff came to know that the defendant has dishonestly adopted the trademark
“NO TURNâ€. Hence, the plaintiff issued a cease and desist notice through its attorney on 7th August, 2018 to the defendant. However, the
defendant did not respond to the said notice and continued using the trademark despite a second notice dated 21st August, 2018. On 31st October,
2018, the defendant responded to the legal notice and claimed that it was the prior user of the trademark “NO TURNâ€. After the legal notice of
the plaintiff, defendant filed an application on 24th December, 2018 for registration of the trademark “NO TURN†claiming user thereof from 8th
October, 2007 which application has been objected to before the Registrar of Trademarks by the plaintiff. Defendant also filed an application for
rectification/removal of the plaintiffâ€s registered mark “NO TURNâ€.
3. Plaintiff claims that besides being the registered owner of the trademark “NO TURNâ€, the plaintiff has adopted and is in continuous use of the
same since 15th January, 2008 which is evident from the trademark registration certificate, the orders and invoices of “NO TURN†labels for a
continuous period of around 11 years, the marketing and promotional material including brochures, steadily increasing yearly sales figure of the
“NO TURN†mattresses and the expenses on advertisements and promotion thereof.
4. Plaintiff claims that the defence of the defendant is an afterthought. The purchase orders and invoices placed on record by the defendant are ex
facie false and fabricated to wrongly claim prior use. Besides no prior use, the defendantâ€s commodity is also not continuously used commercially
and there is no material on record that the defendant is affixing “NO TURN†labels on its products, and on the basis of the documents placed on
record by the defendant along with the written statement no prior use is made out. Reliance is placed on the decisions reported as ILR 2010 (I) Delhi
738 Pioneer Nuts and Bolts Pvt. Ltd. vs. M/s. Goodwill Enterprises, 2009 SCC OnLine Del 1667 Mars, Incorporated vs. T. Raghulal & Anr. and 2011
(4) Maharashtra Law Journal 71 Kamat Hotels (India) Ltd. vs. Royal Orchid Hotels Ltd. & Anr.
5. Learned counsel for the defendant contends that the defendant is using the trademark since the year 2007 prior to the filing date of the application
of the plaintiff wherein the mark “NO TURN†is proposed to be used, thus, the defendant is clearly protected being a prior user. Further the
defendant uses the “NO TURN†mark along with its brand KURLON which is a well-established and reputed brand in mattresses and hence
there can be no confusion. Reliance is placed on the decisions reported as (2016) 2 SCC 683 S. Syed Mohideen vs. P. Sulochana Bai and 2019 SCC
OnLine Del 7644
6. The contention of learned counsel for the plaintiff that the defendant is not continuously using the mark “NO TURN†is belied by the invoices
of the years 2007, 2008, 2010, 2011, 2012, 2013, 2015, 2016 and 2018. The term “NO TURN†is used by the defendant to represent the particular
characteristic of its mattresses that do not require to be “turned over†after a long period of use. This quality of the mattresses stems from the
asymmetric design where one surface is pre-loaded with additional features. Upon receiving the legal notice the defendant filed the trademark
application for the mark “NO TURN†as also the rectification application seeking cancellation of the plaintiffâ€s mark “NO TURN†on the
ground of prior user under Section 34 of the Trade Marks Act, 1999. The rights of the defendant are protected under Section 34 of the Trade Marks
Act, 1999 being the prior user even in the absence of registration of trademark “NO TURNâ€.
7. Learned counsel for the defendant further claims that by the ex-parte injunction the defendant is not only suffering a monetary loss but also its
brand-value is affected, hence, the interim injunction be vacated.
8. Rebutting the arguments of learned counsel for the defendant, learned counsel for the plaintiff submits that since the plaintiff and defendant are
using “NO TURN†for identical goods i.e. mattresses, there is a clear likelihood of confusion amongst the customers. Reliance of learned counsel
for the defendant on the decision in S. Syed Mohideen (supra) which has been relied upon in Intercity Hotelâ€s case is misconceived for the reason
the plaintiff therein was on trans-border reputation and the trademark of the plaintiff therein was not registered in India when the test to be applied is:
“Whether an ordinary man with able collection will be able to distinguish the mark used in relation to the goods once it is established that the
defendant is clearly liable for the infringement†and thus, the injunction is liable to be continued.
9. From the contention of the parties, two issues which need determination are whether the defendant is a prior user of the
mark “NO TURN†and if yes, whether the defendant is entitled to protection? Secondly, whether on the facts of the case defendant is using the
mark as a descriptive mark, thus, entitled to protection and hence no injunction can be granted in favour of the plaintiff?
10. Supreme Court in S. Syed Mohideenâ€s case (supra) dealing with the right of the registered trademark holder vis-à -vis the other registered
trademark or a prior user, held as under:-
“25. Section 28 which is very material for our purpose, as that provision confers certain rights by registration, is reproduced below in its
entirety:
“28. Rights conferred by registration.â€"(1) Subject to the other provisions of this Act, the registration of a trade mark shall, if valid,
give to the registered proprietor of the trade mark the exclusive right to the use of the trade mark in relation to the goods or services in
respect of which the trade mark is registered and to obtain relief in respect of infringement of the trade mark in the manner provided by this
Act.
(2) The exclusive right to the use of a trade mark given under sub-section (1) shall be subject to any conditions and limitations to which the
registration is subject.
(3) Where two or more persons are registered proprietors of trade marks, which are identical with or nearly resemble each other, the
exclusive right to the use of any of those trade marks shall not (except so far as their respective rights are subject to any conditions or
limitations entered on the register) be deemed to have been acquired by any one of those persons as against any other of those persons
merely by registration of the trade marks but each of those persons has otherwise the same rights as against other persons (not being
registered users using by way of permitted use) as he would have if he were the sole registered proprietor.â€
26. A bare reading of this provision demonstrates the following rights given to the registered proprietor of the trade mark:
(i) Exclusive right to use the trade mark in relation to the goods or services in respect of which the trade mark is registered.
(ii) To obtain relief in respect of infringement of trade mark in the manner provided by this Act.
27. Sub-section (3) of Section 28 with which we are directly concerned, contemplates a situation where two or more persons are registered
proprietors of the trade marks which are identical with or nearly resemble each other. It, thus, postulates a situation where same or similar
trade mark can be registered in favour of more than one person. On a plain stand-alone reading of this Section, it is clear that the exclusive
right to use of any of those trade marks shall not be deemed to have been acquired by one registrant as against other registered owner of
the trade mark (though at the same time they have the same rights as against third person). Thus, between the two persons who are the
registered owners of the trade marks, there is no exclusive right to use the said trade mark against each other, which means this provision
gives concurrent right to both the persons to use the registered trade mark in their favour. Otherwise also, it is a matter of common sense
that the plaintiff cannot say that its registered trade mark is infringed when the defendant is also enjoying registration in the trade mark
and such registration gives the defendant as well right to use the same, as provided in Section 28(1) of the Act.
28. However, what is stated above is the reflection of Section 28 of the Act when that provision is seen and examined without reference to
the other provisions of the Act. It is stated at the cost of repetition that as per this Section owner of registered trade mark cannot sue for
infringement of his registered trade mark if the appellant also has the trade mark which is registered. Having said so, a very important
question arises for consideration at this stage, namely, whether such a respondent can bring an action against the appellant for passing off
invoking the provisions of Section 27(2) of the Act. In other words, what would be the interplay of Section 27(2) and Section 28(3) of the
Act is the issue that arises for consideration in the instant case. As already noticed above, the trial court as well as the High Court have
granted the injunction in favour of the respondent on the basis of prior user as well as on the ground that the trade mark of the appellant,
even if it is registered, would cause deception in the mind of the public at large and the appellant is trying to encash upon, exploit and ride
upon on the goodwill of the respondent herein. Therefore, the issue to be determined is as to whether in such a scenario, the provisions of
Section 27(2) would still be available even when the appellant is having registration of the trade mark of which he is using.
29. After considering the entire matter in the light of the various provisions of the Act and the scheme, our answer to the aforesaid question
would be in the affirmative. Our reasons for arriving at this conclusion are the following.
30. Firstly, the answer to this proposition can be seen by carefully looking at the provisions of the Trade Marks Act, 1999 (the Act).
Collective reading of the provisions especially Sections 27, 28, 29 and 34 of the Trade Marks Act, 1999 would show that the rights
conferred by registration are subject to the rights of the prior user of the trade mark. We have already reproduced Section 27 and Section
29 of the Act.
30.1. From the reading of Section 27(2) of the Act, it is clear that the right of action of any person for passing off the goods/services of
another person and remedies thereof are not affected by the provisions of the Act. Thus, the rights in passing off are emanating from the
common law and not from the provisions of the Act and they are independent from the rights conferred by the Act. This is evident from the
reading of the opening words of Section 27(2) which are “Nothing in this Act shall be deemed to affect rights….â€
30.2. Likewise, the registration of the mark shall give exclusive rights to the use of the trade mark subject to the other provisions of this Act.
Thus, the rights granted by the registration in the form of exclusivity are not absolute but are subject to the provisions of the Act.
30.3. Section 28(3) of the Act provides that the rights of two registered proprietors of identical or nearly resembling trade marks shall not
be enforced against each other. However, they shall be same against the third parties. Section 28(3) merely provides that there shall be no
rights of one registered proprietor vis-Ã -vis another but only for the purpose of registration. The said provision 28(3) nowhere comments
about the rights of passing off which shall remain unaffected due to overriding effect of Section 27(2) of the Act and thus the rights
emanating from the common law shall remain undisturbed by the enactment of Section 28(3) which clearly states that the rights of one
registered proprietor shall not be enforced against the another person.
30.4. Section 34 of the Trade Marks Act, 1999 provides that nothing in this Act shall entitle the registered proprietor or registered user to
interfere with the rights of prior user. Conjoint reading of Sections 34, 27 and 28 would show that the rights of registration are subject to
Section 34 which can be seen from the opening words of Section 28 of the Act which states “Subject to the other provisions of this Act,
the registration of a trade mark shall, if valid, give to the registered proprietor….†and also the opening words of Section 34 which states
“Nothing in this Act shall entitle the proprietor or a registered user of registered trade mark to interfere….†Thus, the scheme of the
Act is such where rights of prior user are recognised superior than that of the registration and even the registered proprietor cannot
disturb/interfere with the rights of prior user. The overall effect of collective reading of the provisions of the Act is that the action for
passing off which is premised on the rights of prior user generating a goodwill shall be unaffected by any registration provided under the
Act. This proposition has been discussed in extenso in N.R. Dongre v. Whirlpool Corpn. [N.R. Dongre v. Whirlpool Corpn., 1995 SCC
OnLine Del 310 : AIR 1995 Del 300] wherein the Division Bench of the Delhi High Court recognised that the registration is not an
indefeasible right and the same is subject to rights of prior user. The said decision of Whirlpool [N.R. Dongre v. Whirlpool Corpn., 1995
SCC OnLine Del 310 : AIR 1995 Del 300] was further affirmed by the Supreme Court of India in N.R. Dongre v. Whirlpool Corpn. [N.R.
Dongre v. Whirlpool Corpn., (1996) 5 SCC 714]
30.5. The above were the reasonings from the provisions arising from the plain reading of the Act which gives clear indication that the
rights of prior user are superior than that of registration and are unaffected by the registration rights under the Act.
31. Secondly, there are other additional reasonings as to why the passing off rights are considered to be superior than that of registration
rights.
31.1. Traditionally, passing off in common law is considered to be a right for protection of goodwill in the business against
misrepresentation caused in the course of trade and for prevention of resultant damage on account of the said misrepresentation. The three
ingredients of passing off are goodwill, misrepresentation and damage. These ingredients are considered to be classical trinity under the
law of passing off as per the speech of Lord Oliver laid down in Reckitt & Colman Products Ltd. v. Borden Inc. [Reckitt & Colman Products
Ltd. v. Borden Inc., (1990) 1 WLR 491 : (1990) 1 All ER 873 (HL)] which is more popularly known as “Jif Lemon†case wherein Lord
Oliver reduced the five guidelines laid out by Lord Diplock in Erven Warnink Besloten Vennootschap v. J. Townend & Sons (Hull) Ltd.
[Erven Warnink Besloten Vennootschap v. J. Townend & Sons (Hull) Ltd., 1979 AC 731 at p. 742 : (1979) 3 WLR 68 : (1979) 2 All ER 927
(HL)] (“the Advocaat caseâ€) to three elements: (1) goodwill owned by a trader, (2) misrepresentation, and (3) damage to goodwill.
Thus, the passing off action is essentially an action in deceit where the common law rule is that no person is entitled to carry on his or her
business on pretext that the said business is of that of another. This Court has given its imprimatur to the above principle in Laxmikant V.
Patel v. Chetanbhai Shah [Laxmikant V. Patel v. Chetanbhai Shah, (2002) 3 SCC 65] .
31.2. The applicability of the said principle can be seen as to which proprietor has generated the goodwill by way of use of the mark/name
in the business. The use of the mark/carrying on business under the name confers the rights in favour of the person and generates goodwill
in the market. Accordingly, the latter user of the mark/name or in the business cannot misrepresent his business as that of business of the
prior right holder. That is the reason why essentially the prior user is considered to be superior than that of any other rights. Consequently,
the examination of rights in common law which are based on goodwill, misrepresentation and damage are independent to that of registered
rights. The mere fact that both prior user and subsequent user are registered proprietors are irrelevant for the purposes of examining who
generated the goodwill first in the market and whether the latter user is causing misrepresentation in the course of trade and damaging the
goodwill and reputation of the prior right holder/former user. That is the additional reasoning that the statutory rights must pave the way
for common law rights of passing off.
32. Thirdly, it is also recognised principle in common law jurisdiction that passing off right is broader remedy than that of infringement.
This is due to the reason that the passing off doctrine operates on the general principle that no person is entitled to represent his or her
business as business of other person. The said action in deceit is maintainable for diverse reasons other than that of registered rights which
are allocated rights under the Act. The authorities of other common law jurisdictions like England more specifically Kerly's Law of Trade
Marks and Trade Names, 14th Edn., Thomson, Sweet & Maxwell South Asian Edition recognises the principle that where trade mark action
fails, passing off action may still succeed on the same evidence. This has been explained by the learned author by observing the following:
“15-033. A claimant may fail to make out a case of infringement of a trade mark for various reasons and may yet show that by imitating
the mark claimed as a trade mark, or otherwise, the defendant has done what is calculated to pass off his goods as those of the claimant. A
claim in “passing off†has generally been added as a second string to actions for infringement, and has on occasion succeeded where
the claim for infringement has failed.â€
32.1. The same author also recognises the principle that the Trade Marks Act affords no bar to the passing off action. This has been
explained by the learned author as under:
“15-034. Subject to possibly one qualification, nothing in the Trade Marks Act, 1994 affects a trader's right against another in an action
for passing off. It is, therefore, no bar to an action for passing off that the trade name, get up or any other of the badges identified with the
claimant's business, which are alleged to have been copies or imitated by the defendant, might have been, but are not registered as, trade
marks, even though the evidence is wholly addressed to what may be a mark capable of registration. Again, it is no defence to passing off
that the defendant's mark is registered. The Act offers advantages to those who register their trade marks, but imposes no penalty upon
those who do not. It is equally no bar to an action for passing off that the false representation relied upon is an imitation of a trade mark
that is incapable of registration. A passing off action can even lie against a registered proprietor of the mark sued upon. The fact that a
claimant is using a mark registered by another party (or even the defendant) does not of itself prevent goodwill being generated by the use
of the mark, or prevent such a claimant from relying on such goodwill in an action against the registered proprietor. Such unregistered
marks are frequently referred to as “common law trade marksâ€.â€
32.2. From the reading of the aforementioned excerpts from Kerly's Law of Trade Marks and Trade Names, it can be said that not merely it
is recognised in India but in other jurisdictions also including England/UK (Provisions of the UK Trade Marks Act, 1994 are analogous to
the Indian Trade Marks Act, 1999) that the registration is no defence to a passing off action and nor the Trade Marks Act, 1999 affords
any bar to a passing off action. In such an event, the rights conferred by the Act under the provisions of Section 28 have to be subject to
the provisions of Section 27(2) of the Act and thus the passing off action has to be considered independent “Iruttukadai Halwa†under
the provisions of the Trade Marks Act, 1999.
33. Fourthly, it is also a well-settled principle of law in the field of the trade marks that the registration merely recognises the rights which
are already pre-existing in common law and does not create any rights. This has been explained by the Division Bench of the Delhi High
Court in Century Traders v. Roshan Lal Duggar & Co. [Century Traders v. Roshan Lal Duggar & Co., 1977 SCC OnLine Del 50 : AIR
1978 Del 250] in the following words: (SCC OnLine Del para 10)
“10. “16. … First is the question of use of the trade mark. Use plays an all-important part. A trader acquires a right of property in a
distinctive mark merely by using it upon or in connection with his goods irrespective of the length of such user and the extent of his trade.
The trader who adopts such a mark is entitled to protection directly the article having assumed a vendible character is launched upon the
market. Registration under the statute does not confer any new right to the mark claimed or any greater rights than what already existed at
common law and at equity without registration. It does, however, facilitate a remedy which may be enforced and obtained throughout
“the State and it established the record of facts affecting the right to the mark. Registration itself does not create a trade mark. The trade
mark exists independently of the registration which merely affords further protection under the statute. Common law rights are left wholly
unaffected.†[Ed.: As observed in L.D. Malhotra Industries v. Ropi Industries, 1975 SCC OnLine Del 172, para 16.] â€
(emphasis supplied)
33.1. The same view is expressed by the Bombay High Court in Sunder Parmanand Lalwani v. Caltex (India) Ltd. [Sunder Parmanand
Lalwani v. Caltex (India) Ltd., 1965 SCC OnLine Bom 151 : AIR 1969 Bom 24] in which it has been held vide AIR para 32 as follows: (SCC
OnLine Bom paras 1 & 2)
“1. A proprietary right in a mark can be [“Iruttukadai Halwaâ€] obtained in a number of ways. The mark can be originated by a
person, or it can be subsequently acquired by him from somebody else. Our Trade Marks law is based on the English Trade Marks law and
the English Acts. The first Trade Marks Act in England was passed in 1875. Even prior thereto, it was firmly established in England that a
trader acquired a right of property in a distinctive mark merely by using it upon or in connection with goods irrespective of the length of
such user and the extent of his trade, and that he was entitled to protect such right of property by appropriate proceedings by way of
injunction in a court of law. Then came the English Trade Marks Act of 1875, which was substituted later by later Acts. The English Acts
enabled registration of a new mark not till then used with the like consequences which a distinctive mark had prior to the passing of the
Acts. The effect of the relevant provision of the English Acts was that registration of a trade mark would be deemed to be equivalent to
public user of such mark. Prior to the Acts, one could become a proprietor of a trade mark only by user, but after the passing of the Act of
1875, one could become a proprietor either by user or by registering the mark even prior to its user. He could do the latter after complying
with the other requirements of the Act, including the filing of a declaration of his intention to use such mark. See observations of Llyod
Jacob, J. in Vitamins Ltd.'s Application, In re [Vitamins Ltd.'s Application, In re, (1956) 1 WLR 1 : (1955) 3 All ER 827 : 1956 RPC 1] at
RPC p. 12, and particularly the following: (WLR p. 10)
“… A proprietary right in a mark sought to be registered can be obtained in a number of ways. The mark can be originated by a person
or can be acquired, but in all cases it is necessary that the person putting forward the application should be in possession of some
proprietary right which, if questioned, can be substantiated.â€
2. Law in India under our present Act is similar.†(emphasis supplied)
33.2. We uphold the said view which has been followed and relied upon by the courts in India over a long time. The said views emanating
from the courts in India clearly speak in one voice, which is, that the rights in common law can be acquired by way of use and the
registration rights were introduced later which made the rights granted under the law equivalent to the public user of such mark. Thus, we
hold that registration is merely a recognition of the rights pre-existing in common law and in case of conflict between the two registered
proprietors, the evaluation of the better rights in common law is essential as the common law rights would enable the court to determine
whose rights between the two registered proprietors are better and superior in common law which have been recognised in the form of the
registration by the Act.â€
11. Dealing with the rights of the prior user protected under Section 34 of the Trade Marks Act, in Kamat Hotelâ€s case (supra), it was held:-
“11. The Trade Marks Act, 1999 incorporates specific provisions for the consequence of registration. The remedy of infringement is
available upon registration. Under sub-section (1) of section 27 no person is entitled to institute any proceeding to prevent, or to recover
damages for the infringement of an unregistered trade mark. Sub-section (2), however, saves the right of action for passing off of goods or
services and the remedies in respect thereof. Under subsection (1) of section 28 the registration of a trade mark, if valid, furnishes to the
registered proprietor the exclusive right to the use of the mark “in relation to the goods or services in respect of which the trade mark is
registered†and to obtain relief in respect of infringement in the manner provided by the Act.
12. Section 34 of the Act provides for the saving of vested rights in the following terms:
“34. Saving for vested rights â€" Nothing in this Act shall entitle the proprietor or a registered user of registered trade mark to interfere
with or restrain the use by any person of a trade mark identical with or nearly resembling it in relation to goods or services in relation to
which that person or a predecessor in title of his has continuously used that trade mark from a date priorâ€
(a) to the use of the first-mentioned trade mark in relation to those goods or services by the proprietor or a predecessor in title of his; or
(b) to the date of registration of the first-mentioned trade mark in respect of those goods or services in the name of the proprietor of a
predecessor in title of his, whichever is the earlier, and the Registrar shall not refuse (on such use being provided) to register the second
mentioned trade mark by reason only of the registration of the first-mentioned trade mark.â€
13. Essentially, what section 34 provides is a defeasance of the right of the proprietor or registered user of a registered trade mark, in a
certain specific eventuality. That eventuality is where another person is using a trade mark identical with or nearly resembling a registered
trade mark in relation to goods or services in relation to which that person or a predecessor-in-title has continuously used that trade mark.
Before the protection under section 34 can be availed of, the conditions which are spelt out in section 34 must demonstrably exist. In order
to facilitate analysis, it would be convenient to break down section 34 into its component elements:
(i) Section 34 commences with a non obstante provision which gives it overriding force over the other provisions of the Act;
(ii) The effect of section 34 is that a proprietor or registered user of a registered trade mark is disabled from interfering with or restraining
the use by any person of a trade mark identical with or resembling it;
(iii) The use by the other of a trade mark identical with or nearly resembling the registered trade mark must be in relation to goods or
services in relation to which that person or a predecessor-in-title has continuously used that trade mark;
(iv) The use by the other must be from a date prior (a) to the use of the first mentioned trade mark in relation to those goods or services by
the proprietor or a predecessor-in-title; or (b) to the date of registration of the first mentioned-trade mark in respect of those goods or
services, in this name of the proprietor or a predecessor-in-title of his, whichever is earlier.
14. Section 34 carves out an exception and creates an overriding provision which within the sphere of its operation prevents-a proprietor
or registered user of a registered trade mark from interfering with the Use of an identical trade mark or a mark which nearly resembles the
registered mark. Section 34 in consequence provides-for a defeasance of the statutory entitlement which flows from the registration of a
trade mark. Before such a consequence ensues the conditions which Parliament has enacted†must be fulfilled. The most “fundamental
requirement is four fold. Firstly, the use by a person of a mark which is identical to or nearly resembles a registered trade mark must be in
relation to those goods and services for which the first mentioned mark has been registered Secondly, the use that is postulated by section
34 is a continuous use of the trade mark. Thirdly, in order to avail of the protection the trade mark must be used by the proprietor or by his
predecessor-in-interest. Fourthly, the mark in respect of which protection is sought must have been used from a date prior to the use of the
registered trade mark or the date of registration of the registered trade mark whichever is earlier. Hence, as an illustration, if the user by
the Plaintiff is prior to registration, then the use by the Defendant must be established to be prior to the use by the Plaintiff. If the Plaintiff
has not used the mark prior to the date of registration, the use by the Defendant has to be prior to the date of registration of the Plaintiff's
mark. The use must be in respect of goods and service's for which the Plaintiffs mark is registered. The use has to be by the Defendant or by
his predecessor-in-title. The use must be continuous. The expression “continuously used that trade mark†by Parliament has a specific
connotation. The concept of continuous use emphasizes that a right vests in a person when he puts his goods with the mark in the market. A
use which is continuous is distinct from a use which is stray, isolated or disjointed. The notion of a continuous use establishes that a mere
adoption of a mark is not sufficient. The legislation mandates that in order to avail of the benefit of section 34 a test of a high order must be
fulfilled which requires a commercially continuous use of the mark in relation to goods or services. Section 34 thus provides for specific
requirements which relate to (i) the nature of the goods or services in relation to which the mark is used; (ii) the nature and character of
use;(iii) the person who must use; and (iv) the date from which the mark should have been used. Section 2(2)(b) provides that in the Act,
unless the context otherwise requires, any reference to the use of a mark is to be construed as a reference to the use of printed or other
visual representation of the mark. Any reference to the use of a mark in relation to goods shall be construed as a reference to the use of the
mark upon or in any physical or in any other relation whatsoever, to such goods. The Supreme Court has interpreted these words in the
context of section 46(1)(b) in Hardie Trading Ltd. v. Addisons Paint and Chemicals Ltd, (2003) 11 SCC 92 : AIR 2003 SC 3377.â€
12. This Court, in Pioneer Nuts†case (supra) dealing with the rights of the prior user held:-
“17. Before the contentions of the parties are discussed, this court would briefly recapitulate the law. In Smith Bartlet and Co. v. The
British Pure Oil Grease and Carbide Co. Ltd., (1934) 51 RPC 157, a distinction was drawn between the standard of proof of continuous
prior user of an unregistered trade mark as required in an infringement action and that required in a rectification proceeding. The
standard requited to defeat an infringement action was more stringent and rigorous. It was observed that Section 41 of the Trade Marks Act
of the United Kingdom (which required like Section 34 TM Act continuous prior user) had put ""the owner of a registered Trade Mark in a
very exceptional position, whether he has used the mark or not, and he is entitled to the exclusive user of it unless under the proviso to
Section 41 somebody else is able to show, not an occasional user from a date anterior to the user by the owner of the registered trade mark,
but a continuous user by him.
18. In Amaravathi Enterprises v. Karaikudi Chettinadu, 2008 (36) PTC 688 (Madras) (DB), it was observed that apart from prior
continuous use of the trade mark and trade name, the Defendant seeking to set up a defence of prior use under Section 34 of the TM Act
had to also prove the volume of sales. In Veerumal Praveen Kumar v. Needle Industries (India) Pvt. Ltd., 2001 (21) PTC PTC 889 (Delhi), a
Division Bench of this Court emphasized that a trade mark does not arise from the mere use of a word or words or a formula or a mark. It
had to be shown that in relation to particular goods, there is a course of trading and that a goodwill connecting the trader with the goods
by the reason of the trade mark under which the goods are marketed has resulted. It was observed: ""it follows that where, in relation to
particular goods, there is no such course of trading as to give rise to goodwill, there is no interest to be protected by a trademark and no
such mark can subsist in vacuo.
19. In Revue Trade Mark (1979) RPC 27, the question was whether there had been use of the trade mark within the meaning of Section 26
of the Trade Mark Act of the United Kingdom. It was observed that mere offers for sale and orders resulting from such offers do not
constitute the use of a trade mark. It was necessary that the proprietor of the trade mark, by the time an offer for sale is published, should
take positive steps to acquire goods marked with the trade mark"" for then he would have done enough for his combined actions to
constitute use on, or in relation to goods. These observations were approved by the learned single Judge of the Calcutta High Court in
Kabushiki Kaisha Toshiba (Toshiba Corporation) v. Toshiba Appliances Co. 1994 (14) PTC 53 (Cal), where a reference was made to the
observations of Falconer, J. in Hermes Societe Anonyme v. B.H. Ries Ltd., 1982 RPC 425. It was observed in the latter case that the
issuance of a series of advertisements as part of an introductory campaign may be use of the mark in the course of trade but ""not upon the
goods or in physical relation thereto"". It was observed that this exposition of the law would equally be applicable in India. This part of the
judgment of the learned Single Judge was not been disturbed by the Division Bench of the Calcutta High Court and later by the Supreme
Court in Kabushiki Kaisha Toshiba v. Toshiba Appliances, (2008) 37 PTC (SC). Likewise in Harold Radford, (1951) 68 RPC 221, it was
held that the mere issuance of an advertisement would not constitute a user of the mark. It was observed that otherwise the proprietor of a
trade mark might, without having any goods to offer, advertise its marks at periodical intervals and thereby prevent any attack being made
upon the mark. It was emphasized that ""use of a mark in advertising media must be concurrent with the placing of the goods in the market if
it is to be regarded as a trade mark"".
20. xxxx xxxx
21. xxxx xxxx
22. xxxx xxxx
23. Turning to the case on hand, the Defendant has been unable to show that its goods bearing the mark TUFF were at any point of time
since 1991 and prior to 1996 available in the market. There is absolutely no evidence placed on record by the Defendant to show that it has
actually sold its goods using the mark “TUFF†or “TUFF & TUFF†even thereafter. For proving prior user, the Defendant
repeatedly referred to the two newspaper advertisements inserted by it in 1993, the six trade enquiries between 1994 and 1995 emanating
from these advertisements. Between 1993 and 1995, there were seven indents of John and John Traders and one indent of Bolt House.
There is also a letter from John and John Traders asking the Defendant to send goods from outside. Then we have the grant by the Postal
Department of the telegraphic address “TUFF†to the Defendant.
24. In light of the law as explained in the aforementioned decisions as applied to the facts of the present case, the advertisements issued in
the newspapers can hardly constitute the proof of service on the user of the mark from those dates. Likewise, the grant of a telegraphic
address, or the soliciting of business, or the receipt of trade enquiries cannot by themselves satisfy the legal requirement of the defendant
having to show that it used the marks, earlier than the Plaintiff did, in relation to goods.
25. xxxx xxxx
26. xxxx xxxx
27. It needs to be noted that in the present appeal, counsel for the Defendant sought to place on record for the first time certain additional
documents. It was claimed that the Defendant had lost crucial documents in 1998 as one of the partners who was carrying them in a scooter
fell down while riding it. A copy of the purported police complaint dated 3.3.1998 that had been lodged in that regard was sought to be
produced. The Defendant also sought to produce copies of income tax returns, sales tax assessments and certain other documents showing
sales made by it. When asked whether the originals of these additional documents sought to be filed could be produced, the counsel for the
Defendant replied in the negative. Be that as it may, this court refused to permit the additional documents to be placed on record by the
Defendant for the first time at the appellate stage with no convincing explanation why they could not be produced earlier. In any event the
police complaint would only show that certain documents were lost in 1998. There was no explanation why documents pertaining to sales by
the Defendants of goods with the mark TUFF for the years thereafter were not produced.â€
13. From the decisions as noted aforesaid, the following principles with regard to the rights of the registered trademark of the same or similar
trademark or prior user of the same or similar trademark can be deduced as under:-
(i) Rights of registered owner of the trademark though exclusive, are subject to various provisions and thus not absolute.
(ii) The rights of a person alleging passing off the goods of the other party as that of its own, emanate from the common law and not from the
provisions of the Trade Marks Act and thus, independent from the rights conferred by the Act.
(iii) The right of the registered owner of the trademark is not higher in order to right of the person using an identical trademark or resembling thereto in
relation to the similar goods and services if the other party has been continuously using the said trademark prior to the user of the trademark by the
registered owner. The user by other party has to be continuous, distinct from the user which is separate, isolated or disjointed and requires the
commercially continuous use of mark in relation to the same goods or services. A defendant seeking to set up a defence of prior use under Section 34
of the Trade Marks Act has also to prove the volume of sales. Mere issuance of an advertisement would not constitute user of the mark.
14. Thus, the collective reading of the Trade Marks Act indicates that the action for passing off which is premised on the rights of the prior user
generating a goodwill, shall be unaffected by any registration provided under the Act. The three ingredients of passing off are goodwill,
misrepresentation and damage which ingredients are considered to be classical trinity under the law of passing off. A passing off action can even lie
against a registered proprietor of the mark sued upon. A trademark exists independently of the registration which merely affords a further protection
under the Statute, the common law rights being left wholly unaffected. To put it conversely, registration is a mere recognition of the rights pre-existing
in common law and in case of conflict between two registered proprietors, the evaluation of the better rights in common law is essential as the same
would determine whose rights between the two registered proprietors are better and superior.
15. The plaintiffâ€s registered trademark “NO TURN†for its mattresses is used in the following manner:-
16. The defendant is using “NO TURN†on its mattress in the following manner:-
17. In the original documents filed, defendant has placed on record its brochure in respect of its mattresses mentioning the various brands as Luxurino,
Embellish, Grandeur, Imagine, Angelica Box Top, Desire Top, New Klassic, Mermaid, Aspire, Convenio, New Spinekare, New Ortho, Dream Sleep,
Relish, Kurlo Bond, Daze, Champion, Fombed, Bounty, Sona, DRC 250, Teensy, Everfirm and Relax. However, the brochure does not contain any
mattress with “NO TURN†brand. The defendant has also placed on record invoices in respect of its label “NO TURN†from the year 2007
though the plaintiff states that the original documents as filed and photocopy placed on record do not match. A perusal of the original invoices reveal
that the invoice dated 1st October, 2007 and 2nd December, 2011 of the defendant only mentions “No Turn Mattress Labelâ€; invoice dated 15th
April, 2010, 18th July, 2011, 27th January 2012 and 24th December, 2015 mentions “No Turn Mattressesâ€; invoice dated 3rd May, 2011, 8th
October, 2010, 11th May, 2011 and 18th September, 2017 mentions “No Turn Labelâ€; invoice dated 20th March, 2012 and 19th February, 2014
mentions “No Turn FL00083â€; invoice dated 8th June, 2012 mentions “No Turnâ€; invoice dated 23rd April, 2016 mentions “Centre Label
No Turnâ€; and the invoice dated 25th May, 2018 mentions “Label No Turn Mattressesâ€.
18. From the invoices as placed on record by the defendant, it is evident that though the defendant is using the label “NO TURN†from the year
2007 however the sales are intermittent in the various years and do not indicate a continuous and voluminous use by the defendant of the mark
“NO TURNâ€, thus the defendant cannot succeed in the defence under Section 34 of the Trade Marks Act, 1999 and no inference can be drawn
that the plaintiff by misrepresenting its goods as that of the defendant is riding on the goodwill of the defendant and thereby causing damage to the
defendant.
19. As regards the second issue i.e. whether the mark “No Turn†is used by the defendant as a trademark or as a descriptive mark with the
trademark to describe the quality of the mattresses, it may be noted that the manner in which “No Turn†is used on the mattresses and from the
brochure of the defendant it is evident that the mark “No Turn†is not used as a trademark/brand but to describe the quality of the mattress and
thus the mattresses which do not require to be “turned around†are labelled “No Turnâ€. The prior user of the defendant of the year 2007 is
only of the label and not the trademark of mattress.
20. Dealing with a descriptive trademark, Division Bench of this Court in Marico Limited Vs. Agro Tech Foods Limited, (2010) 174 DLT 279 (DB)
held as under:-
“10. In view of the judgment of the Division Bench in the Cadila Healthcare Ltd. (supra), and with which we respectfully agree, the
appellant in the facts of the present case can have no exclusive ownership rights on the trademark ""LOW ABSORB"". The expression ""LOW
ABSORB"" is quite clearly a common descriptive expression/adjective. The expression ""LOW ABSORB "" is not a coined word and at best it is
a combination of two popular English words which are descriptive of the nature of the product as held by the Division Bench in Cadila
Healthcare Ltd. (supra) case that such adoption naturally entails the risk that others in the field would also be entitled to use such phrases.
Low Absorb is not an unusual syntax and the same can almost be said to be a meaningful part sentence or phrase in itself. The expression
LOW ABSORB"" surely and immediately conveys the meaning of the expression that something which absorbs less, and when used with
respect to edible oil, it is descriptive in that it refers to less oil being absorbed or low oil being absorbed.
Similar to the expression ""Sugar Free"" being not an unusual juxtaposition of two English words the expression ""LOW ABSORB"" equally is
not an unusual juxtaposition of words in that the same can take away the descriptive nature of the expression. The expression ""LOW
ABSORB"" is used in the functional sense for the character of the product viz edible oil. With respect to the unregistered trademark ""LOW
ABSORB"" we are of the firm opinion that in essence the expression ""LOW ABSORB"" only describes the characteristic of the product edible
oil and ordinarily/ normally incapable of being distinctive.
We are also of the view that it is high time that those persons who are first of the blocks in using a trade mark which is a purely descriptive
expression pertaining to the subject product ought to be discouraged from appropriating a descriptive expression or an expression which is
more or less a descriptive expression as found in the English language for claiming the same to be an exclusive trademark and which
descriptive word mark bears an indication to the productâ€s kind, quality, use or characteristic etc. This in our view is in accordance with
the spirit of various sub sections of Section 9 and Section 30 besides also Section 35 of the Act. The very fact that in terms of Section 9 of
the Act, in cases falling therein, there is an absolute ground for refusal of registration of the trademark, the same clearly is an indication of
ordinarily a disentitlement from claiming exclusive ownership of a descriptive expression as a trademark. We are in this entire judgment for
the sake of convenience only using the expression “descriptive expression†or “descriptive word†or “descriptive trademarkâ€
“descriptive†etc. but these expressions are intended to cover cases with respect not only to a descriptive word mark used as a
trademark but to all word marks used as trademarks which refer to kind, quality, intended use or other characteristics etc of the goods, and
also other ingredients of Section 9(1) (b) and Section 30 (2) (a).
11. The aforesaid observations are made by us mindful of the proviso of Section 9 as per which on account of distinctiveness, the absolute
bar against registration is removed, but, we are for the present stressing on the intendment of the main part of the Section and which is to
basically prevent descriptive terms from being registered as trademarks. The proviso no doubt does state that such marks can be registered
as a trademarks, however, the Act itself also contains provisions for cancellation of registered trademarks including Section 57 whereby
registration obtained is cancelled being violative of the applicable provisions of the Act. Our belief is further confirmed by the provision of
Section 31(1) which clearly states that registration is only prima facie evidence of the validity of registration. It is only when cancellation
proceedings achieve finality of the same being finally dismissed can it be said that a mark for which ordinarily there is an absolute ground
for refusal of registration that it has acquired a distinctive character i.e. a secondary meaning or is a well known trademark. Section 124 of
the Act is also relevant in this regard. Sub section 5 of Section 124 clearly provides that in spite of registration, the Court before which an
action is filed seeking protection of the trademark is not precluded from making any interlocutory order it thinks fit in spite of the
registration and also the fact that the suit may have to be stayed till decision of the rectification/cancellation proceedings before the
Registrar/Appellate Board filed in terms of Section 57 of the Act. This aspect of Section 124(5) and related aspects are dealt in details in the
following portions of this judgment. The facts of the present case are not such that a cancellation proceeding has been dismissed and that
which dismissal has obtained finality and it cannot be said that the validity of registration has been finally tested.
12. An important aspect with respect to the issue of passing of is that the respondent is selling its product with a prominent trademark
Sundrop"" and which appears on the packaging of the respondent in a very prominent size, much larger than the size of the expression
LOW ABSORB TECHNOLOGY"". The colour scheme of the respective packaging is also wholly different. Appellantâ€s colour scheme is
orange and the respondentâ€s blue. Merely because, the consumers are same and the trade channel same, it cannot be said that in the facts
and circumstances of the case, there is a possibility of confusion, because there are more than enough differentiating features on the
packaging so as to avoid any issue of the respondent passing of its goods as that of the appellant. For the sake of convenience the three
packages in colour are reproduced below:-
13. Thus the conclusion of the above is that, even though the two respective products of the parties are identical viz edible oil, it cannot be
said that the respondent is passing of its goods as that of the appellant-plaintiff.
14. The question now remains is whether in spite of the Trademark of the appellant ""LOW ABSORB"" being a descriptive Trademark, has the
appellant established its case at this interlocutory stage of its Trademark becoming so distinctive that it can claim exclusive right and
monopoly in the same by virtue of the proviso to Section 9. There are two important parts of this aspect/issue. The first part is what is the
meaning to be ascribed to the expression “distinctive†as found in the proviso to Section 9 and the second aspect is whether the
Trademark of the appellant has in fact become distinctive.
15. The word “distinctive†is not directly defined in the Act. However meaning of distinctive is indicated in the definitions of “trade-
 markâ€Â (Section 2(zb) & “well known trade mark†(Section 2(zg). The word has been explained in a plethora of
judgments. Distinctive has been explained to mean such use of the trademark with respect to the goods of a person that the public will
immediately and unmistakably co-relate the mark with the source or a particular manufacturer/owner thereof. The real issue which however
arises is what should be the meaning of the expression “distinctiveness†in the situation when the trademark is a word mark of
descriptive nature. When a trademark, which is a word mark, is arbitrarily adapted and is such having no co- relation to the goods in
question, then in such a case distinctiveness is achieved by normal and ordinary use of the trademark with respect to the goods and it has
been repeatedly held that such trademark is entitled to the highest degree of protection. However this is not and cannot /should not be so
for a trademark which is a descriptive word mark. Some colour has to be taken for the word “distinctive†as found in the proviso to
Section 9 from the expression “well known trademark†which follows the distinctiveness aspect as found in the said proviso. Courts
should ordinarily lean against holding distinctiveness of a descriptive trademark unless the user of such trademark is over such a long
period of time of many many years that even a descriptive word mark is unmistakably and only and only relatable to one and only source
i.e. the same has acquired a secondary meaning. A case in point is the use of “Glucon-D†for 60 years in the recent judgment in the
case of Heinz Italia and Another Vs. Dabur India Ltd. (2007) 6 SCC 1. A period of 60 years is indeed a long period of time and thus
distinctiveness of the descriptive word mark used as a trademark was accepted, albeit in a tweaked form of the normal descriptive word
“Glucoseâ€. Therefore, when the descriptive trademark is used only by one person undisturbed for a very long period of time, without
anyone else attempting to use the trademark during this long period time, a case can be established of a descriptive word having achieved
distinctiveness and a secondary meaning.
16. We must hasten to add that merely because the person first of the blocks in adapting a descriptive trademark files legal actions and
temporarily prevents or seeks to prevent others from using the descriptive trademark cannot mean that there is undisturbed user of the
trademark. Once others claim a right to the descriptive trademark before the end of the long period essential for a descriptive trademark to
become distinctive then the original user of a descriptive trademark cannot ordinarily establish “distinctivenessâ€.
17. Ultimately everything will turn on the facts of each individual case and in some cases the facts may be wholly clear even at the interim
stage of deciding an interlocutory application, in other cases (which are bound to be in a majority) a decision on distinctiveness can only
be made after evidence is led by the parties. This is also so held by the Supreme Court in the “Super Cup†case reported as Godfrey
Philips India Ltd. Vs. Girnar Food & Beverages (P) Ltd. (2004) 5 SCC 257 that distinctiveness is an issue to be established or examined in
the facts of each particular case i.e. the evidence has to be evaluated in the facts of each individual case.
18. When we turn to the facts of the present case, we find that user is only of about seven years since 2001 and which user even as per the
stated sales cannot be said to be such user qua a descriptive expression “LOW ABSORB†that it can be said that the appellant has got
such distinctiveness to claim exclusive monopoly of the same as a trademark keeping in mind the observations made above of discouraging
appropriation of descriptive words and expressions. Also, the extent of sales i.e. value of sales can sometimes be deceptive in cases such as
the present where the appellant also uses other trademarks such as “Sweekar†& “Saffolaâ€. It would be a moot point, to be
decided after trial, that what is the extent of sales relatable to ""LOW ABSORB"" only (and even for the registered marks ""LOSORB"" and
LO- SORB"") and not because of the trade marks “Sweekar†and “Saffolaâ€. We, therefore, at this stage of interim injunction reject
the case of the appellant that it has achieved such distinctiveness that it can claim the benefit of the proviso to Section 9 with respect to the
subject word mark which is a descriptive trademark.
23. A reading of the aforesaid sections taken together show that: A trademark is ordinarily used in relation to goods of a manufacturer. A
trademark can be registered but ordinarily registration is not granted if the mark falls under sub-sections 1(a) to 1(c) of Section 9. The
proviso however, provides for entitlement to registration although ordinarily not permissible under Sections 9 (1) (a) to (c), provided that
the mark has acquired a distinctive character as a result of its use prior to registration or is otherwise a well known trademark. Registration
is only prima facie evidence of its validity and the presumption of prima facie validity of registration is only a rebuttable presumption, see
para 31 of N.R. Dongre Vs. Whirlpool Corp. 1995 (34) DRJ 109 (DB). The right conferred by registration for exclusive use of the
trademark in relation to goods is if the registration is valid and which flows from the expression ""if valid"" occurring in Section 28. The
expression ""if valid"" has been inserted for the purpose that post registration an aggrieved person is entitled to apply for cancellation under
Section 57 of the Act even if no suit is filed alleging infringement of the registered trademark. In case a suit is instituted, the court, once
there is already a pending action seeking cancellation of the trademark, will stay the suit till the final disposal of the
cancellation/rectification proceedings. The court however is still entitled to, in spite of registration, pass any interlocutory order as it deems
fit, including but not limited to, granting the injunction or dismissing the prayer for injunction. If no cancellation proceedings are pending
as on the date of filing of a suit for infringement if the court is satisfied with regard to the plea of invalidity of registration (this language of
Section 124(1) (a) (i) co-relates to the expression ""if valid"" as occurring in Section 28) then the court may raise an issue in the suit and
adjourn the case for three months after framing the issues in order to enable the defendant to apply to the Appellate Board for rectification
of the register. Even in the circumstances where the court stays the suit for three months and permits a party to apply for
cancellation/rectification, the court can pass any interlocutory order as it thinks fit under sub-section 5 of Section 124.
33. One final issue remains to be examined, while deciding the issue of infringement. The issue is whether the evidence of distinctiveness
though was not filed at the time of registration, yet evidence of distinctiveness by use post registration can be looked into to justify the
validity of registration of the trademark. This issue arises in the context of the language of Section 31(2) and Section 32 of the Act and
which language appears to be contrary to language of the proviso to Section 9(1) of the Act. Apparently, two converse situations are that
whereas evidence of use is necessary to show distinctiveness before a mark can be registered under the proviso to Section 9(1) of the Act,
the language of Sections 31(2) and 32 seem to suggest that even if evidence is not filed of distinctiveness on account of use at the time of
registration, evidence can still be looked into and filed in legal proceedings pertaining to infringement of a trademark. The issue is that
whether there is conflict between the similar language employed in the proviso to Section 9(1) of the Act on the one hand and the language
employed in Section 31(2) and Section 32 of the Act on the other hand. In order to appreciate the issue, it is necessary to refer to the
relevant portions of the three sections together and the same read as under:-
Section 9. Absolute grounds for refusal of registration.--(1) The trademarks--
(a) which are devoid of any distinctive character, that is to say, not capable of distinguishing the goods or services of one person from
those of another person;
(b) which consist exclusively of marks or indications which may serve in trade to designate the kind, quality, quantity, intended purpose,
values, geographical origin or the time of production of the goods or rendering of the service or other characteristics of the goods or
service;
(c) which consist exclusively of marks or indications which have become customary in the current language or in the bona fide and
established practices of the trade, shall not be registered:
Provided that a trademark shall not be refused registration if before the date of application for registration it has acquired a distinctive
character as a result of the use made of it or is a well-known trademark.
Section 31. Registration to be prima facie evidence of validity. -- - (1) xxxxxxxx
(2) In all legal proceedings as aforesaid a registered trade mark shall not be held to be invalid on the ground that it was not a registrable
trade mark under section 9 except upon evidence of distinctiveness and that such evidence was not submitted to the Registrar before
registration, if it is proved that the trade mark had been so used by the registered proprietor or his predecessor in title as to have become
distinctive at the date of registration.
Section 32. Protection of registration on ground of distinctiveness in certain cases.- Where a trade mark is registered in breach of sub-
section (1) of section 9, it shall not be declared invalid if, in consequence of the use which has been made of it, it has after registration and
before commencement of any legal proceedings challenging the validity of such registration, acquired a distinctive character in relation to
the goods or services for which it is registered.
34. The aforesaid emphasized portions of the three sections clearly bring out the different situations which are envisaged in the three
different provisions and obviously there is no conflict between any of the three provisions. As per the proviso to Section 9(1) of the Act,
ordinarily, evidence to make the trademark distinctive by use has to be on the date of the application. The provision of Section 31(2)
provides for an additional/bonus period so to say, to entitle the registration of the mark, and this bonus period is from the date of the
application to the actual date of registration. Meaning thereby, ordinarily, the evidence of the distinctiveness by use has to be on the date of
the application, but Section 31(2) allows evidence of distinctiveness post the making of the application up to the date of registration. There
is a hiatus between the date of the application and the date of registration because after an application is made for registration of a
trademark, a detailed procedure has to be followed including of publication inviting objections and deciding the said objections before
grant of registration. During this intervening period, from the date of the application to the actual date of registration, ordinarily evidence
would not have been looked at for registration of the mark because the proviso to Section 9(1) requires evidence only of distinctiveness by
use as on the date of making of the application, however, Section 31(2) relaxes the rigour of the proviso to Section 9(1) in that evidence of
distinctiveness by use can be looked into of the period up to the actual date of registration. Therefore, there is no conflict between the
proviso to Section 9(1) and Section 31(2). There is also no conflict between the proviso to Section 9(1) of the Act and the provision of
Section 32. On the first blush there may appear to be conflict because Section 32 seems to apply to all legal proceedings, and which would
include infringement proceedings. However, the doubt is removed /cleared by the expressions ""declared invalid"" and ""challenging the
validity of such registration"" as appearing in Section 32 of the Act. A declaration as to invalidity of the registration of the mark can only be
given by the Registrar/Appellate Board and not by the civil court. The declaration of invalidity of registration is on an application for
cancellation of the registered trademark which is filed under Section 57 of the Act. Therefore, the evidence with regard to the
distinctiveness to justify registration, in terms of Section 32 can only be in the proceedings before the Registrar/Appellate Board in
cancellation proceedings and not in the proceedings in the civil court where an infringement action is filed.
Thus, a conjoint reading of the three provisions being the proviso to Section 9(1), Section 31(2) and Section 32 brings forth the position
that ordinarily evidence of distinctiveness by use ought to be as available on the date of the filing of the application for registration,
however, there is a relaxation by extending this period which ordinarily is only up to the date of the application to the actual date of
registration by virtue of Section 31(2). The evidence to show distinctiveness of the trademark even post registration is available only in
proceedings where the trademark is sought to be declared invalid i.e., in the cancellation proceedings under Section 57 of the Act.
Therefore, it is not possible to argue and contend that even though no evidence was filed of distinctiveness by use of the trademark up to
the date of registration, yet evidence can be looked into on distinctiveness by use post the date of registration of the trademark up to the
date a suit is filed for infringement proceedings. The evidence in the period post registration of the trademark can only be looked into in
proceedings to declare the trademark invalid under Section 57 of the Act and not in a civil suit in a civil court where infringement action of
a registered trademark is filed.
In the facts of the present case to justify the validity of the registration of the trademark at best evidence of distinctiveness could be looked
into from the year 2001 when the application for registration was filed upto the year 2005 when the mark was registered, i.e., evidence of
distinctiveness by use cannot be looked into from the year 2005 till the year 2009 when the suit was filed. We have already held above that
in fact even if there is user up to 2009, yet, descriptive trademarks have not become prima facie distinctive at the stage of interim injunction.
We have also adverted to the aspect of discouraging the entitlement of grant of distinctiveness to purely descriptive word marks. Therefore,
the infringement action in this court cannot be supported on the basis of evidence showing distinctiveness by user from 2005 to 2009 and
that would be clearly be violative of the intendment of the provisions of Section 31(2) and Section 32 read with the proviso to Section 9(1)
of the Act. We, therefore, decline to look into the evidence of distinctiveness by user of 2005 to 2009 and therefore thereafter till date to
justify the validity of registration and therefore the claim of grant of injunction on the basis of distinctiveness by user on account of use of
the registered trademarks from the year 2005 to 2009 when the suit was filed.
37. Our conclusion is that we have in fact totally failed to appreciate the argument as raised on behalf of the appellant. Surely, when rights
are claimed over a word mark as a trademark and which word mark is in fact a mere tweak of a descriptive word indicative of the kind,
quality, intended purpose or other characteristics of the goods, it is not open to urge that although the respondent is using the descriptive
word mark in fact only as a part of sentence as a description (and even assuming for the sake of argument only the descriptive word mark
in itself) alongwith another independent trademark, yet the use of descriptive words are to be injuncted against. How can it at all be argued
that though the respondent is in fact shown to be using the disputed word(s) only with a descriptive intendment, yet, such use should be
taken not in a descriptive manner but as a trademark. If we permit such an argument to prevail then what will happen is that what cannot be
directly done will be indirectly done i.e., whereas the appellant is not entitled to succeed in the infringement action because the use by the
respondent is in furtherance of its statutory rights of the user of the words which are descriptive of the kind, quality, intended purpose or
characteristic of the goods, yet, merely because the appellant states that the respondent is using the same as a trademark, the same should
be taken as infringement of the trademark of the appellant. Not only the plaintiff has no exclusive rights whatsoever to the trademarks
because they are such which fall within the mischief of Section 30(2)(a), the respondent/defendant is always fully justified and entitled to
use the descriptive words in any and every manner that it so chooses and pleases to do. If there are no rights of the plaintiff to exclusive
user of the trademark then where does arise the question of disentitlement of a defendant to use the trademark of the appellant inasmuch as
any person who adopts a descriptive word mark does so at its own peril in that any other person will also be fully entitled to use the same in
view of a specific statutory rights thereto, and there are various other statutory rights including that under Section 30(2) (a), and which is
what is being done by the respondent in the facts of the present case and its rights being further stronger because of the use alongwith the
simultaneous use of its trademark ""Sundrop"".
41. The following conclusions thus emerge:-
(i) A mark which is sought to used as a trade mark, if, is one falling under Section 9(1)(a) to (c), then the same ordinarily ought not to be
afforded protection as a trade mark.
(ii) Before the marks which fall under Section 9(1) (a) to (c) are given protection as a trade mark, the distinctiveness must of an undisturbed
user of a very large/considerable number of years, with the emphasis being on discouragement on appropriation of such marks which fall
under Section 9(1) (a) to (c).
(iii) A civil court in a suit filed for infringement of a registered trade mark is entitled (if there is no earlier judgment which has achieved
finality in cancellation proceedings) to consider the validity of registration for the purpose of passing an interlocutory order including of
grant or refusal of an interim injunction- once the objection as to invalidity of registration is taken up in the pleading/written statement.
(iv) A trademark which falls under Section 9(1) (a) to (c) cannot be registered on proposed to be used basis. Evidence on distinctiveness
with respect to trade marks falling under Section 9(1)(a) to (c) should be the evidence of user evidencing distinctiveness as on the date of
application for registration or at the best of evidence up to the date of registration.
(v) In infringement actions the court is entitled to consider the evidence of distinctiveness up to the date of registration for the purpose of
passing any interlocutory order and not evidence showing distinctiveness post registration. However, in cancellation proceedings evidence
of distinctiveness post registration of the trade mark can also be considered.
(vi) Even if there is finality to registration of a trade mark, yet the defendant in infringement action can take statutory defences under
Sections 30 to 35 to defeat the infringement action.
21. From the facts as noted above, it is thus evident that the plaintiff has a registered trade mark “NO TURN†in its favour, the mark “NO
TURN†is being used by the plaintiff as a trade mark. The plaintiff has been in continuous use of this trade mark
“NO TURN†since 15th January, 2008. Defendant is the prior user of the mark since the year 2007 however since the use of the mark by the
defendant is intermittent and not voluminous so as to establish the defence under Section 34 of the Trade Marks Act.
However, the plaintiff would still not be entitled to the relief of injunction for the reason the mark “NO TURN†is a descriptive mark. The
plaintiff has  placed no material on record to show that on the date of application or even on the date of registration plaintiffâ€s trademark
 “NO TURN†had acquired the distinctiveness to achieve the status of a well known mark. Hence, no  interim injunction is granted in favour
of the plaintiff. Consequently, IA 4871/2019 is dismissed and IA 6715/2019 is disposed of.
