G. RAJENDRAN, TRADING AS M/S. SRI BALAMURUGAN MATCH WORKS, PERNAICKENPATI Vs. G. VELAYUDHAM & ANOTHER

JUDGEMENT

(1.) THE original rectification application has been filed for removal of the trade mark "Dholak" with a device of Thabala under No.546738 in class 34 in respect of safety matches under the provisions of the Trade Marks Act, 1999 (hereinafter referred to as the Act).

(2.) THE brief fact of the case are - -

(3.) SINCE its adoption, the applicant has continuously and extensively used the trade mark "Acha Dholak" label with the word Acha Dholak and device of Dholak. By virtue of long and continuous use and high quality safety matches the applicant's goods have gained high reputation among the trade and public. Customers associate the mark with the applicant's high quality safety matches.