M/s. Hindustan Development Corporation Ltd v. Deputy Registrar Of Trade Marks & Another

Das, J.

(1) This appeal came up for hearing, before my Lords the Chief Justice and S.R. Das Gupta J. The learned Judges differed on certain points. In accordance with Clause 36, Letters Patent, the learned Judges stated the points on which they have differed. The points are the following:

1. Whether the word "Rasoi", if and when used as a trade mark for the hydrogenated ground-nut oil manufactured by the appellant company, has a direct reference to the character or quality of the goods, within the meaning of Section 6(1)(d), Trade Marks Act, 1940 and is, as such, outside the ambit of that clause

(2) If the answer to the first question be in the negative, that is to say, if the true view be that the word "Rasoi", when used as a trade mark for the appellants oil, cannot be said to have such direct reference, must the mark be still proved to be distinctive in order to be eligible for registration, or should it be taken to be regarded as prima facie distinctive by the Act itself

(3) Whether, even if the word "Rasoi", when used as a trade mark for the appellants oil, can be said to have no direct reference to the character or the quality of the goods and even if its distinctiveless were to be taken as established, must the word be held to be still ineligible for registration, in view of the fact that it is a common word of the language of which no monopoly should be granted to any particular trader

2. By a determination made by the learned Chief Justice on 4-2-1954 the case has been placed before me. 3. I shall now proceed to deal with the above points in the order stated above.

(4) The facts of this case have been fully" set out, if I may say so with respect, in the judgment of My Lord the Chief Justice and need not be restated.

(5) I shall take the first point first.

(6) In order to answer the questions it is necessary to refer to the definition of the word Mark and Trade Mark. The word Mark is defined in Section 2(1)(f) as including among other things a word. The word Trade Mark is defined in Section 2(1)(e). Compendiously stated it is a "mark" used or proposed to be used in relation to goods for the purpose of indicating or so as to indicate a connection in the course of trade between the goods and some person having the right to use the "mark".

(7) Section 6(1) of the Act provides that a trade mark shall not be registered unless it contains or consists of at least one of the several particulars specified in Clause (a) to (e) of the sub-section. The sub-section is couched in the negative form. Its effect is that in order to be eligible for registration a mark most contain at least one of the particulars so specified. In other words, the absence of any one of the particular will disqualify the mark for registration though the presence of any one of them will not, ipso facto, make the mark eligible for registration. Sections 8, 9, 10 and 14(1) lay down certain other matters which may be taken into consideration in directing registration of a trade mark.

(8) The first question which I have already quoted depends on the true view of Section 6(1)(d) of the Act which provides that a trade mark shall not be registered unless it contains or consists of one or more words having no direct reference to the character or quality of the goods. I shall first construe the clause and then discuss the cases which had been cited before me. The mark in respect of which registration has been applied for is the word "Rasoi." Section 6(1)(d) will apply if the word "Rasoi" has no direct reference to the character or quality of the goods in question which are hydrogenated ground-nut oil. The word "Rasoi" has a variety of meanings The Deputy Registrar of Trade Marks has collected from different dictionaries the various meanings of the word "Rasoi". They are cook-room, kitchen, cooking, cookery, cooked-food. In considering whether a mark has reference to the character or quality of the goods, the mark must be looked at, not in its grammatical significance but as it would represent itself, to the public at large. As the learned Chief Justice points out such a question is a practical question to be decided by the common understanding of the term among those who used it or have occasion to use it in the course of their daily lives and not by what may be recondite meanings to be found in dictionaries. Hence for our present purpose the word "Rasoi" may be taken to mean cooking. The requirement of Section 6(1)(d) of the Act is that the word "Rasoi" should have no direct reference to the character or quality of the goods. The word "character" has been defined in Murrays New English Dictionary, Vol. II, Part I, to mean a feature, trait, characteristic and the word "characteristic" has been defined to mean a distinctive mark, trait, or feature, a distinguishing or essential peculiarity or quality. It is admitted that the normal use of hydrogenated ground-nut oil is for cooking purposes. The use of the commodity as intended or adapted, undoubtedly forms part of its character. Philippart v. William Whiteley Ltd., (1908) 2 Ch 274 at p. 283 (A). To people in the trade and to the consumers, the word "Rasoi" would thus imply a direct reference to the character of the goods. Mr. Das, learned Counsel for the appellants contended that the word character or quality merely denotes something material to the composition of the goods. Reference was made to certain observations of Vaughan-Williams, L.J., -- "In the matter of Burroughs Wellcome and Co.s Trade Marks (1904) 21 RPC 217 (B), known as the "Tabloid Case". The observations relied on are as follows: "Now I have to ask myself what was the character of this Trade Mark of 1884 What did the word Tabloid convey at the moment it was registered........ As the word was understood at the time it really conveyed to the hearers no peculiar quality of the goods which were offered to the public. I think that the word Tabloid may properly be described at that time as being a fancy word... .... When one is dealing with the question whether a word is descriptive, I think one must always bear in mind that for a word to be really descriptive, it must describe something which is material to the composition of the article to which the trade mark is intended to apply."

(9) The observations must be read as a whole the observations are not intended to imply that the composition of the article is the only material element to be considered in finding out the meaning of the word character or quality of the goods. The observations had reference to the question whether the word Tabloid was descriptive or distinctive. This will appear from the observations of the Lord Justice at page 227. "I want to say with reference to them, that according to my view, the word Tabloid was, in substance, an unknown word at the moment when Messrs. Burroughs Wellcome and Co. adopted it." The construction suggested by Mr. Das would, unduly limit the meaning of the word character or quality. Various words can be imagined as trademark which have no direct reference to the character or quality of the goods but which at the same time have no connection with the composition of the articles. In my opinion, the word character or quality of the goods means their nature or peculiarity or quality and not merely their composition.

(10) Section 6(1)(d) requires that the reference to the character or quality of the goods must be direct. In order to understand the connotation of the word direct, reference was made to the previous changes in the Statute law so far as this requirement is concerned. It may be conceded that it is not only legitimate but highly convenient to refer both to the former Act and to the ascertained evils to which the former Act had given rise and to the later Act which provided the remedy. The corresponding provision in English Act of 1938 is contained in Section 9, Clause (d) which merely reproduced Section 9(4), Trade Marks Act, 1905. In the Trade Marks Act of 1888 which preceded the Act of 1905, the corresponding provision was contained in Section 6(4)(e) which reads as follows : "A word or words having no reference to the character or quality of the goods, and not being a geographical name.........". It thus appears that the word direct was introduced; by the Act of 1905. The reason for this addition was to give effect to the view taken by the House of Lords in the case of -- Eastman Photographic Materials Co.s Application, (1898) AC 571 (C), known as the Solio Case that simply because the word Solio suggested the sun, it could not be said that the word solio had some reference to the character of the photographic paper known as solio. It is true that the introduction of the word direct shows that the mere fact that the word mark has some reference to the goods does not render it incapable of registration. The Reference must be a direct one. A mere suggestive reference is not sufficient. In the present case the mark "Rasoi" as I have already stated, directly refers to the character of the goods which arc used ordinarily for cooking purposes.

(11) I shall now deal with the cases which are cited by the Bar.

(12) Mr. Das learned counsel for the appellants relied on the cases of -- "In the matter of Compagnie Industrielle Des Petroless Application, (1907) 2 Ch 435 (D), known as the Motorine case; --In The Matter of the Trade Mark Radiation, (1930) 47 RPC 37 (E), known as Radiation case; -- In the matter of an application by J and P Coats Ltd., (1936) 53 RPC 355 (F), known as the Sheen case; and -- In the matter of Boots Pure Drug Cos Trade Mark "Livron",, (1937) 54 RPC 161 (G), known as the Livron case.

(13) I shall deal with these cases in the order I have stated.

(14) In the "Motorine case (D), the facts were as follows : In 1901 a company had registered Motorine as their trade mark for lubricating oils and sold large quantities of lubricating oils under that name. In 1907 another Company which had also dealt largely in petrol spirit under the name "Motoricine applied for registration of Motoricine as their trade mark. This application was opposed by the former Company. The registrar refused to register Motoricine. The applicant Company appealed against the said order and also moved for expunging thetrade mark Motorine from the Register. Warrington, J., dismissed the application on the ground that the word Motorine had no direct reference to the quality or character of the goods and was therefore eligible for registration under Section 9(4), Trade Marks Act 1905. It was observed that though the word Motorine suggests that in some way they are oils which are to be used in connection with a motor, but beyond that it has no reference cither to the character or" quality and such reference as the use of the two syllables of the word motor in the word motorine as to the character or quality, seems not to be that direct reference which the Act contemplates. The decision docs proceed on the footing that though the word motorine may suggest motors, it did not suggest lubricating oil which was not exclusively used on motors but was used for various other purposes as well. The "Radiation case (E), was a decision of the Comptroller General. The word Radiation was used in respect of gas stoves. The word Radiation was not descriptive of gas stoves and as such was capable of becoming distinctive by long user. In Kerry on Trade Marks, 7th Edn. p. 184, the Radiation case (E) is said to be a border line case and not one which is likely to be repeated. In the Sheen case (F), the word Sheen was proposed for registration as a mark in respect of machine twist or mercerised sewing thread. The Registrar refused registration. On appeal the decision was affirmed by Luxmore J. The judgment of Luxmore J., was affirmed by the Court of Appeal. On a further appeal by the Registrar, Lord Wright observed that the word Sheen had become distinctive of the applicants goods, that the word Sheen is not a laudatory word like perfection best artistic and that in the sewing cotton trade the attribute of glossiness which the word Sheen was intended to convey was referred to as lustre and the word Sheen was not used with reference to the glossiness of the thread. In the Livron case (G), the Registrar expunged registration of the mark Livron and his decision was affirmed on appeal. On appeal Cross-man J., thus observed at page 180 : "In my judgment Livron is a word whose only signification is geographical, and hence does not contain the essential particulars in Section 9(4)". The cases cited by Mr. Das do not support the view that the word "Rasoi cannot be held to have direct reference to the character and quality of the goods.

(15) Mr. Chaudhury, learned counsel on behalf of the respondents, referred to certain cases in support of his submission that very little reference to the character of the goods has been considered sufficient to exclude the applicability of the corresponding Section 9(1)(d) of the Indian Act of 1938 or Section 9(4) of the English Act of 1905. Reference was made to the cases of -- In Re: Joseph Crosfield and Sons Ltd.; In re: California Fig Syrup Co.; In re: II. N. Brock and Co., (1910) 1 Ch 130 (II). The case of In Re Joseph Crosfield and Sons Ltd., known as "Perfection" case (H), related to an application to register the word "Perfection" as a trade mark in class 47 for common soap. This was disallowed by the Registrar and the Registrars decision was affirmed by Swinfen Eady, J. On appeal the judgment was affirmed. Farwell, L. J. observed that "Perfection" was not registrable as adapted to distinguish Crosfield soap and that no amount of user could possibly withdraw the word "Perfection" from its primary and proper meaning in the soap trade and make it mean Crosfields and that the word being a mere laudatory word, it was idle to call it a trade mark. In the California Fig Syrup Companys case (H), the learned Judge was of opinion that the evidence given of user was not sufficient to give the trader the exclusive right to "California". In H. N. Brock and Cos case (H), registration was claimed in respect of "Orlwoola". It was held that "Orlwoola" that is, "all wool" cannot be regarded as distinctive, the words are purely descriptive of their nature. In the case of -- In Re Cassella and Co., (1910). 2 Ch 240 (I), known as the "Diamine" case registration was applied for in respect of the word "Diamine" on the ground that the applicants have been using the word as a trade mark for their dyes for about 20 years. The application was rejected on the ground that the word "Diamine" was a known chemical term which indicated that the word contained two amine groups, ft was held that this fact was sufficient to indicate that registration was applied in respect of goods which contained two amine groups and that the word was descriptive of the character and quality of the goods. In the case of -- Keystone Knitting Milis Ltd., (1928) 45 RPC 421 (J), known as the "Charm" caser the word "Charm" was held to have direct reference to the character and quality of the goods when used in respect of ladies stockings. The case of--In re R J. Lea Ltd., (1913) 1 Ch 443 (K), related to registration of the word "Boardmans" in respect of manufactured tobacco. The word "Boardmans" was surname of an individual. The application was rejected by Joyce J. on the ground that a mere surname of an individual was not adapted to distinguish the goods of the applicant within the meaning of Section 9(5). In appeal the decision of Joyce J., was affirmed. Reliance was also placed by Mr. Chaudhury on the decision of -- In Re: Application by the National. Machinery Co., (1941) 53 RPC 128 (L) known as the "Dex" case. The application was for registration of the word "Dex" as a trade mark for bolts and screws including deckbolts. The application was refused by the Assistant Comptroller on the "ground that the word "Dex" was orally indistinguishable from "decks" and that the "decks" was a perfectly wellknown English word in common use and was likely to deceive or cause confusion. It was also pointed out that the word "decks" had direct reference to the character and quality of certain bolts under the terms of para, (d) of Section 9(1). The decision of the Assistant Comptroller was affirmed on appeal by the High Court and by the Court of Appeal principally on the ground that the discretion of the Assistant Comptroller was exercised properly. Mr. Chaudhury also referred me to the decision -- In Re : La Marquise Footwears Application, (1946) 2 All ER 497 (M). The application was for registration of "Oomphies" as footwear for ladies which was allowed by Evershed T., and the ground suggested was that the word "Oomph" was an American slang for sex appeal and that it had no direct reference to the character and quality of the goods. It was observed that "in approaching a problem of this kind, one has to bear in mind that the Court must consider, as the legislature considered, whether the use of the particular marks in reference to particular goods would embarrass or harass other traders, and it seems to me that, where you take an ordinary word in common use, properly applicable in its ordinary meaning to the class of goods to which it is sought to be applied by the applicant, the Court will not give to the applicant in effect a monopoly of that epithet Where, however, you take a word which is exceedingly uncommon by comparison, different considerations apply, and, if you say that it has a direct reference, you are going to assume that this word has a much more precise significance and a much greater circulation than, I think on the evidence, it has."

(16) Reference to cases is not of much help in finding out whether or not a particular word has direct reference to the character and quality of goods unless the decision lays down a principle of conduction. The cases merely indicate the length to which the Courts have gone in construing the expression "direct reference to the character and quality of the goods.

(17) My conclusion therefore is that the word "Rasoi" has direct reference to the character and quality of the goods and is not eligible for registration. The answer to question No. 1 is therefore in the affirmative.

(18) I shall now take up the second question. The second question involves an equiry as to whether the requirement of distinctiveness attaches to each one of the clauses in Section 6(1) including Section 6(1)(d). Section 6(1)(e) provides that a trade mark shall not be registered unless it contains or consists of "any other distinctive mark, provided that a name, signature, or any word, other than such as fall within the descriptions in the above clauses, shall not be registrable except upon evidence of its distinctive-ness" Section 6(1)(a), (b), (c), (d), (e), Trade Marks Act correspond to paras 1, 2, 3, 4 and 5 of Section 9 of the English Act. IN the case of -- In the matter of an Application by Fanfold Ltd., (1928) 45 RPC 325 (N), the question arose whether a mark, in order to be registered under any of the paragraphs of Section 9, Trade Marks Act (which corresponds to Section 6 of the Indian Act) must be distinctive. The question was answered in the affirmative. At p. 331 Lord Hanworth M. R. observed as follows : "Therefore, the plea that is raised by Mr. Shelley that to ask for distinctiveness in para (1) is to, ask for something more than the Statute requires, because it enables you to use your name in a special or particular manner, as answered by the difficulties" which would arise if a plain name was accepted with the slightest possible addition of some particular or special feature to mark it. In my judgment Tomlin J. came to a right conclusion upon the meaning of the Section 9. I think it does require that there should he distinctiveness. Para (5) says : "Any other distinctive mark". The use of the word other seems to be of importance. The paragraph goes on but a name, signature or word or words, ether than such as fall within the descriptions in the above paras. (1), (2), (3) and (4) shall not be registrable under the provisions of this paragraph except upon the evidence of its distinctiveness". Finally, after the proviso, which docs not apply, the words to be found for the purposes of this section not any particular paragraph or part of a section -- distinctive shall mean adapted to distinguish the goods of the proprietor of the trade mark from those of other persons". The Master of the Roll went on to add: "The result of that, is this, that in order to be registrable under para (1) you must, first of all, have a name which is represented in a special or particular manner; but (it may be either superadded or interpreting what is meant by "special or particular manner") there must be distinction, and that distinction is required so that there may be an indication that the goods on which the mark is put are the goods of the proprietor, and the distinction must be one which is adapted to distinguish those goods of the proprietor for the purpose or enabling the definition of a trade mark to be fulfilled, a definition to which I have already referred."

(19) The above observations clearly support the view that distinctiveness must be proved to exist in respect of the Clauses (a) to (e) of Section 6(1). It does not appear as S.R. Das Gupta J. thought that Lawrence L.J. pointed out that the above question which was answered in affirmative by Lord Hanworth, did not arise in that case. Reference to the judgment of Lawrence L.J. at p. 333 would indicate that he merely reserved his opinion on this question. The same view as to the effect of Section 9(5) corresponding to Section 6(1)(e) was taken in (1937) 54 RPC 161 at p. 179 (G). In Kerly on Trade Marks ....... at page 105, it is stated that "Although the paragraphs of Section 9(1) are to be considered, as independent, in each case the mark proposed to be registered must not only fall within the terms of at least one paragraph, but must also be distinctive." The cases above cited have been followed by a Bench of this Court Harries C.J., and Chatterjee J. in their decision in -- B.C.L. Ltd. v. Bangodaya Cotton Mills Ltd., Appeal No. 66 of 1947, D/- 23-6-1949 (Cal) (O). It was laid down that no trade mark can be validly registered unless it contains at least one of the particulars enumerated in Section 6(1), Indian Trade Marks Act, 1940 and that to comply with the sub-section the particulars relied on must also be distinctive". My conclusion therefore is that even if the word "Rasoi" cannot be said to have such direct reference to the character and quality of the goods within Section 6(1)(d) of the Act, the mark "Rasoi" must still be proved to be distinctive in order to be eligible for registration.

(20) Question No. 2 is answered accordingly,

(21) Question No. 3 raises the question whether" the word "Rasoi" even if it be held to have a direct reference to the character and quality of the goods and to be distinctive, would the word "Rasoi" nevertheless be ineligible for registration in view of the fact that it is a common word of the language of which no monopoly should be granted to a particular trader. It is undoubtedly true that the common words, of a language are public property and that no one should be allowed to appropriate one of such words to his exclusive use and thereby deprive other persons of the legitimate right to use the said word. This was observed by, Fry L. J. in the case of -- In Re: Dunn, (1889) 6 RPC 379 (P), (Fruit Salt for Baking Powder) and was reiterated by Fletcher Moulton L. J. in (1910) 1 Ch 130 (H), and by Cozens Hardy M. R. in the same case and by Evershed J., in (1946) 2 All ER 497 (M). The above observations are however to be read as not imposing an absolute bar to the registration of a common word as a trade mark. The principles laid down in the above case would ordinarily disentitle the applicant to have a common word registered. In exceptional circumstances the rule may however be inapplicable viz., where the common word has lost its primary meaning by long user of the word by a trader in relation, to his goods and has become identified with the particular goods of that trader. In such a case the principle above enunciated will not be applicable. In the present case however the word "Rasoi" has not become distinctive of the applicants goods and as such it is also ineligible for registration on the ground that no trader can have ordinarily a monopoly of an ordinary word of the language.

(22) Question No. 3 is answered accordingly.

(23) Costs will abide the result. Certified for 2 counsel.