KSB PROPERTIES PRIVATE LIMITED Vs. KSB AKTIENGESELLSCHAFT

JUDGEMENT

(1.) This is an appeal by the defendant/appellant challenging judgment and order dated July 19, 2010 passed by the learned Additional District Judge, Fifteenth Court at Alipore, District: South 24-Parganas in Title Suit No. 487 of 2010. By the order impugned, the learned trial judge allowed an application for temporary injunction filed under Order 39, rules 1 and 2 read with Section 151 of the Code of Civil Procedure filed by the plaintiffs.

(2.) The defendant/appellant was restrained by an order of injunction from using the letters 'KSB' with their corporate name or in connection with their trade and business till the disposal of the suit.

(3.) This appeal arises out of a suit for perpetual injunction, mandatory injunction along with other reliefs. The suit has been registered as Title Suit No. 487 of 2010 and the same is, now, pending before the learned Additional District Judge, Fifteenth Court at Alipore, District: South 24-Parganas.