Ramaswami, J. - (1.) This appeal is brought by certificate from the judgment of the Bombay High Court dated August 17, 1964 in application No. 65 of 1962 upholding in part the judgment of Mr. Justice Tarkunde dated December 7, 1962 in Miscellaneous Petition No. 358 of 1961.
(2.) The appellant is a limited liability company incorporated under the laws of Switzerland and carries on business in the manufacture and sale of pharmaceutical and chemical products. The respondent is a company incorporated under the Companies Act in India and also carries on business in the manufacture and sale of pharmaceutical products.
(3.) On December 2, 1946 the appellant applied for registration of its trade mark "PROTOVIT". The application was granted and the appellant's mark was registered in Class V in respect of "Pharmaceutical preparations for human use and for veterinary use, infants' and invalids' foods." The appellant thereafter used that mark on multi-vitamin preparations in liquid and tablet forms and its goods are being sold under that mark at least since the year 1951.;