Creative Travel Pvt. Ltd. vs Creative Tours And Travels (I) Pvt. Ltd. & Anr

Rajiv Sahai Endlaw, J

The plaintiff instituted this suit to restrain (i) Creative Tours and Travels (I) Pvt. Ltd.; and, (ii) V.S. Abdul Karim, by way of permanent injunction

from using the mark ‘CREATIVE’ and ‘TRAVEL’ or any other mark identical or deceptively similar to the plaintiff’s mark, as part

of their corporate name or in relation to travel industry or for any business, trade, etc., amounting to violation of plaintiff’s statutory and common

law rights, and for ancillary reliefs.

It is the case of the plaintiff in the plaint:

(i) that the plaintiff is engaged in the tours, travels destination management, corporate package, conferences, meetings, ticketing and other related and

allied business and the plaintiff company was incorporated nearly three decades prior to the institution of the suit, in the year 1977;

(ii) that the trade name of the plaintiff company “CREATIVE TRAVEL†is also registered with the Registrar of Trade Marks vide Trade Mark

No.1073370 dated 11th January, 2002 in Class 12 and vide Trade Mark No.1239864 dated 26th September, 2003 in Class 39 and vide Trade Mark

No.1334239 dated 25th January, 2005 in Class 16;

(iii) that the plaintiff, in May, 2006 learnt of the defendants, from the list of members published by the Travel Agents Association of India (TAAI);

(iv) that the plaintiff got issued a legal notice dated 22nd May, 2006 calling upon the defendants to desist from using identical name and style which

was causing confusion and deception amongst the public at large, amounting to infringement of the registered trade mark of the plaintiff;

(v) that the defendants, in their response dated 3rd July, 2006 stated that their business Creative Enterprises, a proprietary concern of defendant no. 2

V.S. Abdul Karim, was subsequently converted into the defendant no.1 company; and,

(vi) the defendants had not only adopted the deceptively similar trade mark as that of the plaintiff but also entered into the same business as that of the

plaintiff and were approaching the clients and customers of the plaintiff, not only in Delhi but other parts of the country and outside country.

The suit came up first before the Court on 14th July, 2006 when, while issuing summons thereof, vide ex parte ad interim order, the defendants

were restrained from using the trade name ‘CREATIVE’, whether in full or as part of any other trade name which may be identical/deceptively

similar to ‘CREATIVE’.

The defendants appeared in response to the summons/notice issued and contested the suit. Vide judgment dated 29th August, 2006, the ex parte

stay earlier granted was vacated and the application of the plaintiff for interim relief dismissed, reasoning (i) that the defendants were in business since

1979 and their turnover then was over Rs.100 crores, as against that of the plaintiff of Rs.48 crores; (ii) both parties had spent large amounts in

promoting their business; (iii) though the plaintiff was the prior user of the mark ‘CREATIVE’ but since the defendants had been in business for

long and seemed to have built up their reputation as indicated from their sale figures, it was not appropriate to bring their business to a grinding halt;

(iv) delay and laches have important bearing while deciding intellectual property matters; persons whose rights are being intruded by competitors must

keep vigil and must not sleep over their rights; (v) the defendants had filed Membership Directory 2002 of TAAI containing names of persons in the

business and it is expected that the plaintiff must have come across this Directory and must be in the knowledge that the defendants were also

carrying on business with the mark ‘CREATIVE’, yet the plaintiff chose not to take any action till 2006; therefore, the plaintiff prima facie was

guilty of laches; (vi) injunction if granted will create greater hardship on the defendants; (vii) ‘CREATIVE’ is being used by many other travel

agencies in Singapore, Cyprus, Australia, Czech Republic, USA and other countries; and, (viii) the mark ‘CREATIVE’ is descriptive and was

being openly used by various tours and travel agencies and plaintiff could not claim exclusive right over it.

The plaintiff preferred FAO(OS) No.684/2006 against the refusal of interim injunction but which was dismissed vide judgment dated 30th May,

2007, reasoning that (i) prima facie there is no evidence of dishonesty on the part of the defendants; (ii) the defendants were doing business in

Mumbai and South India, while plaintiff was confined mainly to Delhi; and, (iii) the judgment of the Single Judge was well-reasoned and did not require

any interference.

The plaintiff preferred an SLP to the Supreme Court which was also dismissed.

The plaintiff thereafter amended the plaint, to also plead (i) that the defendants had since been filing trade mark applications under the name

Creative Tours and Travels (India) Pvt. Ltd. in Classes 1 to 38 and 42 and the said marks had been advertised and were opposed by the plaintiff; (ii)

from such conduct, it is clear that the defendants are seeking a monopoly on the word ‘CREATIVE’, contrary to its stand in the present

proceedings, of the word ‘CREATIVE’ being generic/common to the trade; (iii) the defendants themselves having applied for registration, are

estopped from taking the said plea; (iv) that the defendants, since the institution of the suit had also registered domain name

www.creativeholidaysindia.com in addition to the earlier domain name www.creative-inida.com; (v) the defendants had also started using the word

‘CREATIVE’ in the form of expressions like “CREATIVE HOLIDAYSâ€, “CREATIVE stands for reliabilityâ€, etc.; (vi) from such

actions of the defendants, there is actual confusion in the travel and tourism industry which is primarily based on electronic bookings, electronic

communications, etc.; (vii) that the case of the defendants in the written statement filed to the suit primarily was that the defendants were involved in

the business of air ticketing in a limited jurisdiction; however the defendants, after the institution of the suit had also started entering into the business

of tours and travels, beyond the jurisdiction of Mumbai and South India; the defendants had been exhibiting in international fairs under the same name;

the plaintiff as well as the defendants had their outlets at ITB Berlin, one of the biggest travel shows; (viii) in June 2009, the plaintiff received an e-

mail from Confederation of Indian Industry inviting one of the Directors of the plaintiff to speak; in the draft program enclosed therewith, where the

Director of the plaintiff was shown as the Director of the defendant company; (ix) in June, 2008, the plaintiff received a mail from one Stuart Miller

enquiring about the opening of a new office by the plaintiff; on enquiry, it was revealed that the defendants had in fact sent a mail to Stuart Miller

which was being re-confirmed by Stuart Miller and the said customer confused the defendants to be a part of the plaintiff company; (x) in September,

2007, the Indian Hotels Company Ltd. had forwarded to the plaintiff a contract for the period 2007-2008 which was in fact never sent by the plaintiff;

(xi) the plaintiff also received important documents like TDS Certificate, cheques, etc. of the defendants; (xii) all this clearly showed that the use of

the mark ‘CREATIVE’ in conjunction with ‘TRAVELS’ by the defendants as part of its corporate name was creating confusion in the

market; and, (xiii) the plaintiff, as proprietor of the trade mark, is entitled to restrain the defendants.

The stand of the defendants in their joint written statement to the amended plaint of the plaintiff is, (i) that the defendant no.1 was established as a

proprietary concern of the defendant no.2 in the name of ‘Creative Enterprises’, in the year 1979; the defendant no.2 is presently the Managing

Director of the defendant no.1; (ii) the principal business of the defendant no.1, upon its establishment in 1979, was that of a travel consultant; in the

year 1993, the defendant no.1 obtained International Air Transport Association (IATA) Passenger Sales Agency Accreditation and was running and

operating its business, particularly that of air ticketing, under the name and style of Creative Travel and Tours, as a division of Creative Enterprises;

(iii) the defendant no.1 company was incorporated in the year 1997 in the name and style of Creative Tours and Travels (India) Pvt. Ltd.; (iv) the

defendants have their head office in Mumbai and branch offices at Kochi, Calicut, Thiruvananthapuram, Kodungallur, Muvattupuzha, Tirur, Kottayam,

Quilon and Bangalore; (v) with the advent of electronic internet developments, e-business, e-ticketing, online ticketing, etc. the physical location of any

person has ceased to be of much relevance; (vi) the defendant no.1 is a much bigger name in the Indian Travel and Tourism business, in comparison

to the plaintiff; (vii) the defendant No.2 is also registered proprietor of trade mark under No.1280212 in Class 39 for the mark “Creative Tours and

Travels (India) Pvt. Ltd.†dated 22nd April, 2004 with distinct colour scheme and style and with a logo comprising of letter ‘C’ with the devise

of globe, in blue background; (viii) the plaintiff as well as the defendant no.1 are members of TAAI and IATO and the name of both find mention in

Directory issued by IATO since the year 2002; therefore, the plaintiff’s claim that the defendants had recently started their business and the

plaintiff came to know about it ‘now’ only, is concocted; (ix) the plaintiff cannot claim proprietary over the generic word ‘CREATIVE’ in

the Travel Industry; there are many businesses using the word ‘CREATIVE’ in its corporate name or trade name; (x) ‘CREATIVE’

along with ‘TOURS’ and/or ‘TRAVELS’ is used by hundreds of business concerns globally; (xi) the defendants are honest and

concurrent users of the trade mark ‘CREATIVE’, for 30 years prior to the institution of the suit; (xii) that the Courts at Delhi do not have

territorial jurisdiction; (xiii) the suit is barred by laches, delay and acquiescence; (xiv) the name and trading style adopted by the defendants, as

compared to that of the plaintiff, is different and distinct; (xv) the defendants have never approached any customers of the plaintiff and have never

attempted to pass off their services as those off the plaintiff; (xvi) the business interest of the plaintiff is in no way affected by the business of the

defendants; (xvii) there was already a company by the name of Creative Holidays Pvt. Ltd. in existence, owing whereto the defendants could not

register their Creative Holidays Pvt. Ltd. and were forced to start Creative Holidays as a unit of Creative Tours and Travels (India) Pvt. Ltd.; and,

(xviii) at Cochin there is a company by the name of Creative Tours and Travels Pvt. Ltd. in existence.

Though the plaintiff has filed a replication to the written statement aforesaid of the defendants but the need to advert thereto is not felt.

Vide order dated 1st December, 2010, the following issues were framed in the suit and the parties relegated to evidence:-

“(i) Whether the plaintiff is the proprietor of mark ‘Creative’? OPP

(ii) Whether the plaintiff is prior user of the mark ‘Creative’? If so, to what effects? OPP

(iii) Whether the relief claimed by the plaintiffs are barred/not maintainable in view of the defendant’s registration? OPP

(iv) Whether the trade mark ‘Creative’ generic/publici juris in connection with travel related services? OPD

(v) Whether the plaintiff has any exclusive right in respect of trade mark ‘Creative’ in class 12, 39 and 16? OPP

(vi) Whether the plaintiff is guilty of delay and laches, if so, the consequences thereof? OPD.

(vii) Whether the plaintiff has acquiesced to the defendant’s use of mark ‘Creative’? OPD

(viii) Whether the parties are honest and concurrent user of the mark ‘Creative’? OPD

(ix) Whether the defendant’s had a goodwill and reputation in mark ‘Creative’? If so, to what effect? OPD

(x) Whether the use of the mark ‘Creative’ by the defendant is resulting in confusion? If so, to what effect? OPP

(xi) Whether this Hon’ble Court has territorial jurisdiction to try and adjudicate the present suit? Onus on parties.

(xii) Relief.â€​

The plaintiff, in its evidence examined its Joint Managing Director Rajeev Kohli as PW1 and its Chairman-cum-Managing Director Ram Kohli as

PW2 and closed it evidence. The defendants in their evidence examined defendant no.2 V.S. Abdul Karim as DW1, George Kutty, Managing

Director of Oasis Tours (India) Pvt. Ltd. as DW2 and Dilip Gupta, Managing Director of DGS Travel Pvt. Ltd. as DW3, and closed their evidence.

Vide order dated 17th October, 2011, the suit was ordered to be listed in the category of ‘Finals’. The counsel for the plaintiff and the

counsel for the defendants were heard on 5th July, 2019 and on request of the counsel for the defendants, further hearing was adjourned to 26th July,

2019. On request of the counsel for the defendants, on 26th July, 2019, the hearing was again adjourned to 20th August, 2019 and the parties directed

to appear in person on that date, to explore the possibility of settlement. On 20th August, 2019 also adjournment was sought on behalf of the

defendants and the suit postponed to 14th October, 2019. On 14th October, 2019 again adjournment was sought on behalf of the counsel for the

defendants; observing that the hearing cannot be at the ipse dixit of the counsels and finding that in spite of direction, the defendant no.2 had not

appeared, arguments were closed, with orders to be passed in Chamber.

The counsel for the plaintiff, on 14th October, 2019 made his additional submissions and also handed over a brief note of submissions and

compilation of judgments. In spite of the order having remained to be passed from 14th October, 2019 till now, the counsel for the defendants has

neither sought any opportunity to argue or to submit any written arguments.

The counsel for the plaintiff argued:

(i) that the plaintiff, incorporated in 1977, has been engaged in travel and tour business and is a prior adopter and user of the mark ‘CREATIVE

TRAVEL’;

(ii) that the defendant No.2 started his “Creative Enterprisesâ€​ in 1979, in the business of Air Ticketing and not in travel or tourism;

(iii) that the defendant no.1 company was incorporated in 1997;

(iv) that the defendants have not led any evidence to show that the defendant no.1 company took over the business “Creative Enterprisesâ€​;

(v) that the plaintiff applied for registration of the trade mark (word) ‘CREATIVE TRAVEL’ on 11th January, 2001, 26th September, 2003 and

25th January 2005 in different classes, claiming user since 1st January, 1977;

(vi) that the defendant No.1 applied for registration of a label mark comprising of logo and corporate name ‘Creative Tours and Travel (India) Pvt.

Ltd.’, on 22nd April, 2004;

(vii) that the petition of the plaintiff for rectification of the mark got registered by defendant No.1, was allowed by Intellectual Property Appellate

Board (IPAB) on 26th November, 2012 and the writ petition preferred by the defendants thereagainst was dismissed on 11th January, 2013 and the

matter is now pending in the Supreme Court;

(viii) that the defendants, in 2006 started travel and tourism business;

(ix) that though the business of the defendants, at the time of institution of the suit was limited but the defendants today are a competitor of the

plaintiff;

(x) that the plaintiff is admittedly prior adopter and user of the mark;

(xi) that during the cross-examination of defendant No.2, it was revealed for the first time that defendants had applied to the Registrar of Companies

for Creative Travel and Tours Pvt. Ltd. but the Registrar of Companies rejected the application; thereafter defendant No.1, Creative Tours and

Travel (India) Pvt. Ltd. was got incorporated;

(xii) that DW2 George Kutty, who claimed to be a person from the travel industry, also in his cross-examination conceded that there may be a chance

of confusion by the usage of the words ‘CREATIVE HOLIDAYS’, ‘CREATIVE VACATIONS’, ‘CREATIVE GROUP’;

(xiii) that DW3 also, during his cross-examination conceded that he was not sure about the actual names of the plaintiff and the defendant no.1

company; and,

(xiv) that the plaintiff has proved the confusion, owing to similarity/deceptive similarity of name/mark of the defendants.

The counsel for the plaintiff, in the compilation of judgments handed over, has relied on â€

(i) Laxmikant V. Patel Vs. Chetanbhai Shah 2002 (3) SCC 65, S. Syed Mohideen Vs. P. Sulochana Bai 2016 (2) SCC 683 and George V. Records,

SARL Vs. Kiran Jogani 2004 (74) DRJ 306 â€" On the aspect of passing off.

(ii) Milmet Oftho Industries Vs. Allergan Inc. 2004 (12) SCC 624 and Cluett Peabody & Co. Inc. Vs. Arrow Apparals 1997 SCC OnLine Bom 574

â€" both on the aspect of prior user.

(iii) Automatic Electric Limited Vs. R.K. Dhawan 1999 SCC OnLine Del 27 and Anchor Health and Beauty Care Pvt. Ltd. Vs. Procter & Gamble

Manufacturing (Tianjin) Co. Ltd. 2014 SCC OnLine Del 2968 â€" on approbate and reprobate.

(iv) Mahendra & Mahendra Paper Mills Ltd. Vs. Mahindra & Mahindra Ltd. 2002 (2) SCC 147 and Gillette Company LLC Vs. Tigaksha Metallics

Private Ltd. 2018 SCC Online Del 9749 â€" on confusion.

(v) Caterpillar Inc. Vs. Mehtab Ahmed (2002) 99 DLT 678 â€" on dilution.

(vi) Info Edge (India) Pvt. Ltd. Vs. Shailesh Gupta ILR (2002) I Del 220 â€" on third party use.

(vii) Power Control Appliances Vs. Sumeet Machines Pvt. Ltd. (1994) 2 SCC 448 and Pankaj Goel Vs. Dabur India Ltd. 2008 (38) PTC 49 (Del.)

(DB) â€" on delay and acquiescence.

(viii) Judgment dated 25th April, 2014 in IA No.23086/2012 in CS(OS) No.3534/2012 titled Abbott Healthcare Pvt. Ltd. Vs. Raj Kumar Prasad and

judgment dated 10th September, 2014 in FAO(OS) No.281/2014 titled Raj Kumar Prasad Vs. Abbott Healthcare Pvt. Ltd. â€" on the effect of

defendants obtaining registration.

The counsel for the defendants, during the hearing on 5th July, 2019 contended, that (i) there is no confusion as the customers recognize the

plaintiff and the defendant no.1 as distinct entities; (ii) that the defendants have been in honest and concurrent use of their name/mark, for 30 years

prior to the institution of the suit; (iii) attention was invited to the answers of PW1 Rajeev Kohli to questions 63 to 65 in cross-examination recorded on

26th April, 2011, where PW1 Rajeev Kohli stated that the plaintiff would have no objection to the use of the mark ‘Creative Enterprises’ by the

defendants, that the words ‘TOURS’ and ‘TRAVELS’ signify the nature of the business and the plaintiff had not attempted to distinguish

itself from the defendants to its clients in spite of denial of interim injunction in this suit; the same shows that the plaintiff has no objection to the use of

the word ‘CREATIVE’ and the words ‘TOURS’ and ‘TRAVELS’ are admitted to be merely descriptive of the business; and, (iv)

attention was invited to the response of PW1 Rajeev Kohli to question 47 in his cross-examination on 26th April, 2011 where he deposed that in the list

of (Indian Association of Tour Operators) IATO and (Travel Agents Association of India) TAAI he had not found any other entity using the word

‘CREATIVE’ but be had not checked (Adventure Tour Operators Association of India) ATOA as that was not the plaintiff’s main

association.

As aforesaid, the defendants did not avail of subsequent opportunities to argue.

I have perused the records.

The use by the plaintiff of its word mark ‘CREATIVE TRAVEL’ registrations is as under:-

However, the registration of the plaintiff, (a) applied on 11th January, 2002, in Class 12, is with respect to vehicles, buses, cars, and without vesting

any exclusive right to use of the word ‘TRAVEL’; (b) applied on 26th September, 2003, in Class 39, is with respect to Travel Arrangement;

and, (c) applied on 25th January, 2005, in Class 16, is with respect to printed matters, leaflets, brochures, stationary, forms, folders, printed blocks,

posters and advertisement media.

The registration in favour of the defendant No.1, applied on 22nd April, 2004, in Class 39, claiming user since 12th August, 1997, with respect to

Tour and Travel Arrangements, of the word mark ‘CREATIVE’ and device mark was as under:-

The plaintiff applied to IPAB, for removal of the aforesaid registration in favour of defendant No.1. IPAB, vide its order dated 26th November,

2012, directed the aforesaid registration in favour of defendant No.1 to be expunged, reasoning (i) that the defendants use of the mark

‘CREATIVE’, from 1997, was after twenty years from 1977, when he plaintiff was incorporated and commenced using the same mark; (ii)

that the mark of the plaintiff and defendant No.1 are identical and the services provided by the two are also identical; (iii) therefore the possibility of

confusion is certain; (iv) that the purpose of an application for registration is to purify the Register; (v) that the plaintiff is prior in use and registration;

(vi) that the plaintiff had established actual confusion; (vii) that once a mark is likely to cause confusion, then its entry on the Register is without

sufficient cause and it is wrongly remaining on the Register and deserves to be expunged; (viii) that the Registrar of Companies, at the time of

incorporation of defendant No.1 informed that the name ‘CREATIVE’ was already registered in favour of another company; there was no

explanation why the defendants inspite thereof proceeded with incorporation with the name ‘CREATIVE’; and, (ix) though the defendants

claimed user since 1997, but there was no evidence thereof.

The writ petition filed by the defendants against the order aforesaid of IPAB was dismissed by a Division Bench of High Court of Bombay on t4h

May, 2016, reasoning (i) that there was no merit in the only argument of the defendants on merits, of ‘honest concurrent use’ since 1979, as the

material placed by the defendants in that regard before the IPAB, was found lacking and the defendants, at the time of incorporation of defendant

No.1 had been informed by Registrar of Companies of another company by name of ‘CREATIVE’ and the defendants had failed to discharge

the burden in this regard; (ii) that the plaintiff on the contrary had established actual confusion being caused by the two marks remaining on the

Register; (iii) that the defendants, while applying for registration of their mark, had claimed user since 1997 (and not since 1979) and which was

twenty years after the plaintiff’s incorporation and commencement of use of mark ‘CREATIVE’; (iv) that use claimed since 1979, was not

by the defendant No.1 but by a distinct entity i.e. Creative Enterprises; the IPAB was concerned with use by defendant No.1 only and which was

admittedly from 1997; the argument of use since 1979 was an afterthought; the defendant No.1 also had produced evidence of use since 1998 and not

1997; (v) that the version of the defendants was not consistent and had changed from time to time; (vi) that the defendant No.1 had failed to prove

honest concurrent use; (vii) that the denial of interim order to plaintiff in this suit, had no bearing on the outcome of Rectification Proceedings; and,

(viii) that IPAB did not commit any error in allowing the Rectification Application of the plaintiff.

The defendant No.1 preferred SLP(C) No.16654/2016 against the judgment of the Division Bench of High Court of Bombay and vide order dated

15th July, 2016 of the Supreme Court, notice thereof was ordered to be issued and the order dated 25th February, 2013 of the High Court directing the

Trade Mark Registry to not act on the order of IPAB, was continued further.

It would thus be seen that the mark aforesaid of the defendant No.1 is continuing on the Register of Trade Marks, only under the interim order

aforesaid and otherwise has been held to have been wrongly entered on the Register, owing to the prior application of the plaintiff.

The exclusive jurisdiction to adjudicate on Rectification, if sought of any entry on the Register of Trade Marks, is of the IPAB and not of this

Court exercising ordinary Original Civil Jurisdiction. Since the issue of Rectification is still pending consideration before the Supreme Court, while

deciding this suit, this Court has to deal with both eventualities i.e. in the event of, the order of IPAB being upheld by the Supreme Court, as well as of,

the order of IPAB being set aside by the Supreme Court and the mark of the defendants remaining on the Register of Trade Marks. If the mark of

defendants is removed, the test would be of infringement, i.e. whether use by the defendants of their mark aforesaid amounts to infringement of

registered trade mark of plaintiff. However if the mark of the defendants is to remain on Register of Trade Marks, the test would be of passing off,

i.e. whether use by the defendants of their mark aforesaid amounts to the defendants representing their business/services to be that of the plaintiff.

I have perused the depositions of the witnesses examined.

PW1 Rajeev Kohli, in his affidavit by way of examination-in-chief, besides deposing of the extent of business of plaintiff, inter alia deposed that (i)

the plaintiff, before 2006 had no knowledge of defendants and immediately on learning of defendants, got the cease and desist notice issued; (ii) the

customers, hotels etc. are unable to distinguish between plaintiff and defendants because of use of word ‘CREATIVE’; there being hardly any

difference between ‘Creative Travel’ and ‘Creative Tours and Travels’; both operating in tourism and travel and because of the said

industry functioning through electronic bookings and internet; (iii) though the defendants, at the time of institution of suit, were only in business of air

ticketing, but during institution of suit had commenced same operations as the plaintiff i.e. of organizing tours and travels; (iv) TDS Certificates, emails,

cheques, communications meant for one were being delivered to the other; (v) the defendants, during the pendency of suit had started using

expressions like ‘Creative Holidays’, ‘Creative stands for reliability’; the defendants were using the domain name

www.creativeholidaysindia.com; and, (vi) the defendants were thereby encashing on plaintiff’s good name and reputation. In cross-examination,

(a) in response to question, whether not the name of defendant No.1 was shown in the Directory of Members of IATO published since the year 2002,

he replied that he had not seen the name of defendant No.1 in the said Directory; (b) he admitted that the word ‘CREATIVE’ was descriptive

of services offered; (c) he stated that he did not know any other entity in India using the word ‘CREATIVE’ for such business, but had no

knowledge of any entity abroad, as his focus was on India and he did not have any objection to use of ‘CREATIVE’ by a foreign entity. No

challenge was made in the cross-examination, to the deposition of PW1 qua actual confusion from similarity of names of plaintiff and defendant No.1

or qua both being in identical business. Similarly, in the cross-examination, the defendants could not confront the PW1 with anything to show that the

plaintiff knew of the defendants before May, 2006, as deposed by the said witness. I may add, that merely because the name of defendant No.1 may

have appeared in the Directory of Members of IATO, of which plaintiff also was a member, does not ipso facto lead to presumption of plaintiff being

aware of defendants since 2002. A Directory is referred to, only to find contact particulars of the person one is searching for and not to go through

each and every entry therein. Also, the defendants, in cross-examination of PW1, save for suggesting existence of “Creative Outdoor

Development Education Private Limited†and that Google search for ‘Creative Travel India’ and ‘Creative Tours and Travels’ throwing

up thousands of results, and which suggestions were not admitted by PW1, could not confront the witness with any other entity in the field of Travel

and Tourism, with sizeable operations, with the word ‘CREATIVE’ as part of its name/mark, though defence in this respect is taken. The

admission elicited, of entities abroad, with ‘CREATIVE’ as part of their name, is of no avail since trade mark is essentially territorial in

character, as recently reiterated in Toyota Jidosha Kabushiki Kaisha Vs. Prius Auto Industries Limited (2018) 2 SCC 1. Thus, in cross-examination of

PW1, no dent could be made to case of plaintiff, save for extracting concession that plaintiff would have no objection to use by defendants of

‘Creative Enterprises’ and by which concession plaintiff would remain bound. However, I am unable to accept contention of counsel for

defendants, that the said concession negates the case of plaintiff. The plaintiff, in the plaint itself has claimed reliefs of injunction against use of

‘CREATIVE’ in conjunction with ‘TRAVEL’.

PW2 Ram Kohli, in his affidavit by examination-in-chief inter alia deposed, (i) that when he incorporated plaintiff in 1977, there were very few

tour operators catering in inbound tourism and he adopted the mark ‘CREATIVE’ because he wanted to bring creativity in tourism for Indian

subcontinent; (ii) that due to long usage, in so far as India Tours and Travel Industry is concerned, mere mention of ‘CREATIVE’ or

‘CREATIVE TRAVEL’, signifies plaintiff and the defendants, entering the same business, must have been aware of plaintiff; and, (iii) that

prior to 2006, plaintiff had no knowledge of defendants. The defendants, in their cross-examination, by suggesting that Ram Kohli was popular in

Travel Industry and not the plaintiff, obliquely admitted popularity and knowledge of plaintiff, at the time of setting up identical business. The said

witness denied the suggestion that owing to relationship of plaintiff with bulk of its business associates, there was no possibility of confusion (however

the defendants, by making this suggestion, admitted likely confusion otherwise). Again, the testimony of this witness also remains undented.

The defendant No.2 V.S. Abdul Karim, appearing as DW1, in his affidavit by examination-in-chief, deposed on same lines as in the written

statement. He however sought to prove as Ex.DW1/23, a list of tour and travel operators using ‘CREATIVE’. However objection was taken

by counssel for plaitniff, to admision thereof into evidence on the ground of the same having not been filed earlier and having been filed with the

affidavit only; the same was accordingly not admitted into evidence. In cross-examintion, (i) he admitted knowledge of plaintiff since the year 1999

and could not tell since when he knew of PW2 Ram Kohli; (ii) admitted that some airlines referred to defendant No.1 as ‘Creative Travel and

Tours India’; (iii) admited that he had applied to Registrar of Companies for incorporation in name of ‘Creative Travel and Tours Pvt. Ltd.’

but which application was rejected owing to plaintiff being incorporated in said name; (iv) deposed that on the website of Registrar of Companies, six

companies were shown related to travel and tourism, with the word ‘CREATIVE’ as part of their name, including the plaitniff and defendant

No.1 and that he was not aware of the whereabouts or operations of the others; (v) could not tell the income of Creative Enterprises from the year

1983-1984 to 1986-1987; (vi) stated that Creative Enterprises continues to exist, with business of Travel Consultants, Overseas Recruitment

Consultants, Government approved Haj Package Operators and IATA accredited Travel Passenger Sales Agent (thereby falsifying the stand of,

defendant No.1 being successor of Creative Enterprises) and that Creative Enterprises does only outbound travel and not inbound; (vii) admitted

existence of service outlet in Delhi; (viii) admitted having not produced any advertisement published of defendants, of prior to 2003 and that brochures

of defendants produced before Court were published in 2007-2008; and, (ix) denied for want of knowledge that the plaintiff was first company to use

the word ‘CREATIVE’ in relation to travel and tourism business.

With respect to testimonies of DW2 and DW3, suffice it is to state that the same do not advance the defendants’ defence any further. Rather,

from cross-examination of both, confusion between the name/mark of plaitnif and the name/mark of defendant No.1, is evident.

I had during the hearing on 5th July, 2019 also drawn the attention of the counsels to Section 22 of Companies Act, 1956 providing, that if through

inadvertance or otherwise the name by which a company is registered is identical with or too nearly resembles, the name by which a company in

existence has been previously registered or the name in which a company has been registered is identical with or too nearly resembles a registered

trade mark under the Trade Marks Act, 1999, for change/rectification of such name. Similarly the Companies Act, 2013 also, in Section 4(2) provides

that the name in which a company is sought to be incorporated would not be identical with or resemble too nearly the name of an existing company

and in Section 16 providing for rectification of name if a company is registered by a name in which the company has been registered or the name in

which the company is registered too nearly resembles a registered trade mark. Of course the plaintiff has not exercised rights thereunder but mention

of the said provision was made to show the legisltive intent of not permitting incorporation of a company in a name too nearly resembling the name of

an earlier incorprated company or of a registered trade mark. The said provisions supplant the law of trade marks. The name i.e. Creative Tours and

Travels (I) Pvt. Ltd. by which the defendant no.1 Company was incorporated, undisputably after the plaintiff company Creative Travel Pvt. Ltd., does

indeed too nearly resembles the name of the plaintiff company. The identifying feature of the name of the plaintiff company is ‘CREATIVE’,

with the remaining words ‘TRAVEL PVT. LTD.’ merely connoting the business carried on by the plaintiff company. The same is the position

with respect to the name in which the defendant no.1 Company was subsequently incorporated, with ‘CREATIVE’ only being the distinguishing

feature thereof and the remaining words “TOURS AND TRAVELS (I) PVT. LTD.†merely denoting the nature of business and the territory of

operation of the business. The definition in Section 2(m) of the Trade Marks Act, includes a ‘name’. Even otherwise, neither the plaintiff nor

the defendants are selling any goods; both are in the business of rendering travel related services, in their names, which as aforesaid, are identical.

The purpose served by trade mark, and including under the legal provisions in the Trade Marks Act and the Companies Act and under the

common law, is to avoid confusion in the mind of the public at large and especially section of the public at large dealing with the concerned business

entities. The said confusion arises on account of the recall factor of the human mind and the manner in which human mind perceives, stores and

recalls names, marks, trade marks. The brain/mind of a person who has commenced dealing with the plaintiff would not remember the entire name of

the plaintiff i.e. Creative Travel Pvt. Ltd., so as to distinguish it, if faced with Creative Tours and Travels (I) Pvt. Ltd. All that the human mind will

perceive, store and recall is that the earlier dealings in relation to travel/tour business were with ‘CREATIVE’ and often in conversation or

otherwise, the full names are not taken and only the most prominent or distinguishing feature of the full name mentioned to refer to the individual or the

entity. Applying the said test, the confusion is implicit, with the prominent and distinguishing part of the name of both, plaintiff and defendants, being

‘CREATIVE’.

In this light, incorporation of defendant No.1, twenty years after incorporation of plaintiff, is contrary to provisions of Companies Act; more so,

when the Registrar of Companies objected to incorporation of defendant No.1 in name of ‘Creative Travel and Tours Pvt. Ltd. owing to plaintiff

having earlier been incorporated in name of Creative Travel Pvt. Ltd’; merely interchanging the placement of word ‘TRAVEL’ and

‘TOUR’ in name of defendant No.1, considering that said words are descriptive of business, is ineffective.

Though the defendants have obtained registration as a trade mark, not only of the word mark “CREATIVE TOURS AND TRAVELS (I)

PVT. LTD.†but also of the device mark as aforesaid, but the incorporation of the defendant No.1 is not as a device mark but with the name

“CREATIVE TOURS AND TRAVELS (I) PVT. LTD.â€, by which it is remembered. Even otherwise, the device mark of the defendant No.1 is

nothing else than the name and has no other feature, qua which it can be said that the absence of which in the plaintiff would distinguish the plaintiff

from defendants. The logo  in the device mark of the defendants is again, primarily the first alphabet ‘C’ of the word

‘CREATIVE’ and presence or absence of which does not make a distinguishing feature.

The plea of the defendants, of ‘CREATIVE’ being a generic word of English language, also in the facts, is contrary to the settled law. It

has been held in Automatic Electric Limited and Anchor Health and Beauty Care Pvt. Ltd. supra that a defendant who has itself obtained a

registration, is estopped from taking the said plea. Though the registration in favour of the defendants, I reiterate, is not of the word mark CREATIVE

but of a device mark with the word marks “CREATIVE TOURS AND TRAVELS (I) PVT. LTD.†contained therein, but again it is the

prominent and distinguishing feature of the device mark which is to be seen and which is nothing else but the word ‘CREATIVE’. The

defendants, instead of applying for cancellation of registration in favour of plaintiff, on the ground of the mark got registered by the plaintiff being

generic, having opted to also apply for and obtain registration, are barred from contending that the registration in favour of the plaintiff of

‘CREATIVE TRAVEL’ is of no avail on this ground. I may mention that the registration in favour of the plaintiff of the word mark

‘CREATIVE TRAVEL’ in Class 12 is with the limitation that the same will not vest any right to exclusive use of the word ‘TRAVEL’.

I am also of the view that the word ‘CREATIVE’, in the context of travel and tourism trade, cannot be said to be descriptive or generic to

the trade, for it to be argued that the plaintiff can have no monopoly over it. It is for this reason only that the Registrar of Trade Marks has made the

registration with limitation aforesaid.

The only other argument of the counsel for the defendants, of others in the trade also using the word ‘CREATIVE’, has neither been

factually substantiated nor has any merit in law. The owner/proprietor of a trade mark is required to involve himself in business in relation to which the

trade mark has been registered and not to involve itself in the business of litigation, running from post to post to see whosoever may be found to be or

to have intended to use the mark, even if of no consequence to the plaintiff, and for the reason of becoming barred from suing another who may be

causing prejudice to the plaintiff by infringement and passing off.

On the basis of discussion aforesaid, this is felt to be apposite stage for commencing answering the issues framed in the suit.

Issues No.(i) and (ii) are found to be incorrectly framed. There was/is no controversy, that the plaintiff is the proprietor of the mark

‘CREATIVE’ and vis-à -vis the defendants, is the prior user of the mark ‘CREATIVE’. Being a prior user, the plaintiff would have the

advantage, of ‘first user in the market’ test laid down in Neon Laboratories Limited Vs. Medical Technologies Ltd. (2016) 2 SCC 672 and

Milmet Oftho Industries supra. Issues No.(i) and (ii), since have been framed, though incorrectly, are answered in favour of plaintiff and against

defendants.

As far as Issue no.(iii) is concerned, the registration of the mark obtained by the defendants, on the application of the plaintiff, has already been

cancelled. Thus, as of today, there is no registration in favour of defendants, for it to be said that the plaintiff is not entitled to reliefs claimed, on the

ground of infringement. However, the challenge thereto before the Supreme Court is stated to be pending. If the order of cancellation/removal of

registration in favour of defendants is upheld, the plaintiff would be entitled to relief on the ground of infringement as well as passing off. If the order

of cancellation/removal of registration in favour of defendants is set aside by the Supreme Court, the plaintiff, though would not be entitled to the

reliefs claimed, on the ground of infringement, but as first user of the mark, would remain entitled to the reliefs, on the ground of passing off, subject to

discussion hereunder on other issues. Issue No.(iii) is decided accordingly.

The defendants have also got issue framed on the territorial jurisdiction of this Court though no arguments on this aspect were urged. The

defendant no.2 in his affidavit by way of examination-in-chief also did not depose on this aspect. On the contrary the defendants in their written

statement have admitted that with the advent of internet the physical location of any person has ceased to be of much relevance. I thus decide Issue

no.(xi) in favour of the plaintiff and against the defendants by holding this Court to be having territorial jurisdiction to entertain the suit.

On the basis of discussion aforesaid, I decide Issues no.(iv) & (v) in favour of the plaintiff and against the defendants, by holding that the trade

mark ‘CREATIVE’ is not generic or publici juris in connection with travel related business and that the plaintiff has exclusive right to use the

word ‘CREATIVE’ in Classes 12, 39 & 16.

Axiomatically, I also decide Issue no.(x) in favour of the plaintiff and against the defendants. The plaintiff in its evidence has proved that use by

the defendants of the mark ‘CREATIVE’ is resulting in confusion.

That brings me to the main issues in the present suit and owing whereto the plaintiff was denied interim relief i.e. of delay on the part of the

plaintiff in instituting the suit, and on which Issues no.(vi) and (vii) have been framed.

I may at the outset state that the defendants have not led any evidence of knowledge of the plaintiff of the defendants for it to be held under Issue

no.(vii), that the plaintiff has acquiesced in the defendants’ use of the word ‘CREATIVE’ as part of its name and trade mark. The only

evidence is of a Directory of Members published. However merely because of being a member of an organization which has published the Directory

of its members, it cannot be said that the other members have knowledge of each and every entry in the Directory.

On the aspect of delay and laches, for it to be said that the plaintiff, on account of delay has permitted the defendants to expand their business, the

defendants were first required to prove knowledge of the plaintiff of the defendants and which the defendants have failed to do. As aforesaid no

evidence whatsoever in this regard has been led by the defendants. Merit is also found in the contention of the counsel for the plaintiff, that the

defendants, though initially not in the segment of travel and tourism trade, over the years have encroached on the segment in which the plaintiff was

operating, since the year 1977, giving rise to confusion and deception because of identical names. The owner/proprietor of a mark has cause of action

on the ground of passing off, only when such confusion/deception occurs. Similarly, cause of action on the ground of infringement also occurs from

use in relation to services for which mark is registered. As long as plaintiff felt that there was no confusion/deception or use in relation to same

services, the plaintiff is not compelled to sue. Reliance by the counsel for the plaintiff in this context on Power Control Appliances and on Pankaj Goel

supra is apposite. It was held, (a) acquiescence implies positive acts; not merely silence or inaction such as is involved in laches; (b) acquiescence

must be such as to lead to the inference of a licence, sufficient to create a new right in the defendants; (c) there can be only one mark, one source

and one proprietorâ€"it cannot have two origins; (d) a man is not to be deprived of his legal rights unless he has acted in such a way as would make it

fraudulent for him to set up those rights; (e) a plaintiff is not expected to sue all small type infringers, who may not be affecting plaintiff’s

business; (f) passing off is a recurring cause of action and delay as defence in equity would not be available if the defendants’ conduct is

fraudulent; and, (g) delay and concurrent use if any cannot be a ground for refusing (interim) injunction. Even otherwise, the said aspects though may

be of some relevance at the stage of granting interim injunction, are of no relevance at the stage of final disposal of the suit.

I thus decide Issues no.(vi) & (vii) in favour of the plaintiff and against the defendants, by holding the plaintiff to be not guilty of any delay and

laches or for consequences thereof and by further holding that the plaintiff has not acquiesced in any manner to the defendants use of the word

‘CREATIVE’.

That brings me to Issue No.(viii), on the plea of defendants, of honest and concurrent user. At the outset, adoption by the defendants, of the name

‘Creative Tours and Travel (I) Pvt. Ltd.’, after it had been informed of plaintiff and after its application for incorporation in name of

‘Creative Travel and Tours Pvt. Ltd.’ had been rejected, can by no stretch of imagination be said to be honest. As far as use of the word

‘CREATIVE’ by the defendant No.2 prior to incorporation of defendant No.1 is concerned, the defendants have failed to prove that the

defendant No.1 is the successor-in-interest of Creative Enterprises, the sole proprietary of defendant No.2. Rather, there is dichotomy in stand of

defendants in this regard. While in written statement, an impression was conveyed that defendant No.1 is successor-in-interest of Creative

Enterprises, in cross-examination of defendant No.2, it has emerged that Creative Enterprises continues to carry on business, even after incorporation

of defendant No.1. The plaintiff has already stated that it has no objection to use of Creative Enterprises. Use, even if any by defendant No.2 of

‘CREATIVE TRAVELS’, in conjunction with Creative Enterprises or as a division of Creative Enterprises, is again not the same as use of by

defendant No.1. As far as use of name of defendant No.1, from 1997 till institution of this suit in 2006 is concerned, it is evident from written

statement of defendants, that the defendants, over the years, have encroached on the segment of Travel and Tourism business, in which the plaintiff

was operating, though earlier the defendants were not in the said segment. Thus, neither is the adoption honest nor use concurrent. I thus decide issue

No.(viii), in favour of plaintiff and against the defendants.

The goodwill and reputation, even if any, of the defendants, in the name/mark ‘CREATIVE’ is admittedly of after adoption thereof by the

plaintiff. Thus, the said goodwill and reputation if any, will not defeat the rights, statutory and under the common law, of the plaintiff, as the first

adopter and first in the market, of the mark. The size of business, of plaintiff and defendants, is also irrelevant in this regard. Even if the defendants

have a larger volume of business than the plaintiff, it will not still entitle the defendants to continue using the name/mark, which the defendants adopted

after knowledge of plaintiff. A subsequent user of the mark, by growing bigger than the first user, taking advantage of goodwill and reputation

platform built by the first user, cannot crush the first user of the mark. Such reputation, goodwill, size, is a fruit of the forbidden tree and cannot vest

any strength to the defendants. Significantly, the defendants, while applying on 22nd April, 2004 for registration of the device mark with

‘CREATIVE’ as most prominent part thereof, though aware of the plaintiff, at least since 1997 if not earlier, did not apply under Section 12(3)

of the Trade Marks Act and did not claim any honest and concurrent use (with the plaintiff) of the word ‘CREATIVE’ since 1979, as is now

claimed. The Division Bench of this Court in Cadila Healthcare Ltd. Vs. Diat Foods (India) 2010 (44) PTC 318 (Del) also reiterated that for doctrine

of honest and concurrent use to apply, there should be no possibility of confusion amongst public and public should not confuse goods/services of one

with another, as, qua marketing of goods/services, the purchasing/consuming public is a vital stakeholder. Here, the plaintiff has already proved actual

confusion. For this reason too, the defendants are not entitled to any benefit thereof. Thus, issue No.(ix) is decided in favour of plaintiff and against the

defendants.

Resultantly, the plaintiff is entitled to the relief claimed of permanent injunction. The plaintiff has however not led any evidence on the loss or

damage, if any, caused to it by such conduct of the defendants.

A decree is passed, in favour of the plaintiff and jointly and severally against the defendants, of:

(i) permanent injunction in terms of prayer paragraph 28(i), (ii) & (iii) of the plaint dated 14th July, 2009;

(ii) mandatory injunction in terms of prayer paragraph 28(vi) of the plaint dated 14th July, 2019; and,

(iii) recovery of cost computed at the court fees paid and legal fees and expenses assessed at Rs.11 lacs, for the fourteen years for which this

litigation has remained pending.

However since the plaintiff, in testimonies of PW1 and PW2 as well as during the hearing, has conceded that the defendant No.1 can use the

name ‘Creative Enterprises’, the aforesaid decree of injunction would not come in the way of the defendant No.1 changing its name to/adopting

the mark, ‘Creative Enterprises’ or ‘Creative Enterprises Tours (India) Pvt. Ltd.’, with the word ‘ENTERPRISES’ in the same

font style and font size as the word ‘CREATIVE’. I have also considered, whether the defendants be also permitted to use the word

‘TRAVEL’, since the same is descriptive of the services/business and further since the registration of the mark ‘CREATIVE TRAVEL’

in favour of plaintiff, in Class 12, is with the limitation that the registration would not vest exclusive right to use the word ‘TRAVEL’. However,

no such limitation is found in registrations of the mark ‘CREATIVE TRAVEL’ in favour of plaintiff in Class 39 (Travel Arrangement) or in

Class 16 (Printed matter, leaflets, brochures, stationary, forms, folders, printed blocks, posters and advertisement media). I have wondered, whether

absence of such limitation/condition, while granting registrations in these classes to which the business relates, would vest any exclusive right in

plaintiff to use of the word ‘TRAVEL’ and am of the considered view that though there can be no exclusive right to use the word

‘TRAVEL’ in favour of any person carrying on business of ‘Travel’, but if the other/s registrant of trade mark ‘CREATIVE

TRAVEL’, even if without any limitation/condition, want/s to use the word ‘TRAVEL’ in conjunction with the word ‘CREATIVE’,

such other/s can certainly be restrained from doing so. The defendants would however be entitled to use the word ‘TRAVEL’, if not using the

word ‘CREATIVE’.

Further, since the defendants, in pursuance to decree, would be required to make change of name of the defendant no.1 Company and to inform

all their patrons of the change, it is deemed appropriate to make the decree for permanent and mandatory injunction effective from 1st August, 2020.

Decree sheet be drawn up.