Site icon SCC Times

Explained: PhonePe v. BharatPe Trade Mark Dispute — “Pe”/Pay-as-you-go

I. Background

Recently, a Single Judge Bench of the Delhi High Court comprising of  Mr Justice C. Hari Shankar, pronounced a notable judgment in a commercial suit filed, namely, — Phonepe (P) Ltd. v. Ezy Services.[1] The plaintiff sued the defendants, for permanent injunction, against use, by the defendants, of “Pe” or any deceptive variant of “PhonePe” which is identical and/or similar to the plaintiff’s trade mark “PhonePe”, in respect of payment services or in any other manner amounting to infringement of the plaintiff’s trade mark, or of passing off, by the defendants, of their services as those of the plaintiff.

 

The plaintiff and the defendants provide online payment services and are billion-dollar companies and market leaders in digital payment services, providing all types of consumer-to-consumer and consumer-to-merchant payment services via their applications (“apps”, in short). It is pertinent to note here that the defendants’ services are available exclusively to merchants, whereas the plaintiff’s services are available to anyone who downloads the app.

 

The Court dismissed the application and denied to grant an interim injunction against the defendants and rightly held that parties cannot misspell descriptive/generic words in order to claim exclusivity over them especially at this prima facie stage, unless there is extensive evidence that such misspelling has acquired secondary meaning through continuous commercial use, that is, different from the literal meaning, which is an aspect the High Court has held to be a matter of trial and evidence when the suit is finally heard and decided.

 

The defendants were, however, directed to maintain accounts of the amounts earned as a result of use of the impugned “BharatPe” mark and file six-monthly audited statements, before the Court.

 

The marks in question are depicted as below:

 

II. Arguments

On behalf of the Plaintiff

 

 

On behalf of the Defendants

 

 

III. Law of the Land

 

(a) Marks must be compared as a whole — The Anti-Dissection Rule

 

 

 

Para 29 of Durga Dutt Sharma v. Navaratna Pharmaceutical Laboratories[4]:

  1. When once the use by the defendant of the mark which is claimed to infringe the plaintiff’s mark is shown to be “in the course of trade”, the question whether there has been an infringement is to be decided by comparison of the two marks. Where the two marks are identical no further questions arise; for then the infringement is made out. When the two marks are not identical, the plaintiff would have to establish that the mark used by the defendant so nearly resembles the plaintiff’s registered trade mark as is likely to deceive or cause confusion and in relation to goods in respect of which it is registered (vide Section 21). A point has sometimes been raised as to whether the words “or cause confusion” introduce any element which is not already covered by the words “likely to deceive” and it has sometimes been answered by saying that it is merely an extension of the earlier test and does not add very materially to the concept indicated by the earlier words “likely to deceive”. But this apart, as the question arises in an action for infringement the onus would be on the plaintiff to establish that the trade mark used by the defendant in the course of trade in the goods in respect of which his mark is registered, is deceptively similar. This has necessarily to be ascertained by a comparison of the two marks – the degree of resemblance which is necessary to exist to cause deception not being capable of definition by laying down objective standards. The persons who would be deceived are, of course, the purchasers of the goods and it is the likelihood of their being deceived, that is, the subject of consideration. The resemblance may be phonetic, visual or in the basic idea represented by the plaintiff’s mark. The purpose of the comparison is for determining whether the essential features of the plaintiff’s trade mark are to be found in that used by the defendant. The identification of the essential features of the mark is in essence a question of fact and depends on the judgment of the Court based on the evidence led before it as regards the usage of the trade. It should, however, be borne in mind that the object of the enquiry in ultimate analysis is whether the mark used by the defendant as a whole is deceptively similar to that of the registered mark of the plaintiff.

 

(b) Dominant Test

Paras 19 and 21 of South India Beverages (P) Ltd. v. General Mills Mktg. Inc.[6]:

  1. Though it bears no reiteration that while a mark is to be considered in entirety, yet it is permissible to accord more or less importance or “dominance” to a particular portion or element of a mark in cases of composite marks. Thus, a particular element of a composite mark which enjoys greater prominence vis-à-vis other constituent elements, may be termed as a “dominant mark”.
  1. 21. The view of the author makes it scintillatingly clear, beyond pale of doubt, that the principle of “anti-dissection” does not impose an absolute embargo upon the consideration of the constituent elements of a composite mark. The said elements may be viewed as a preliminary step on the way to an ultimate determination of probable customer reaction to the conflicting composites as a whole. Thus, the principle of “anti-dissection” and identification of “dominant mark” are not antithetical to one another and if viewed in a holistic perspective, the said principles rather complement each other.

 

It held that even while a trade mark is not to be dissected into parts, and the parts compared with corresponding parts of the allegedly infringing trade mark in order to assess the existence of infringement, nonetheless, if a “dominant part” or “essential feature” of the plaintiff’s mark is imitated by the defendant, the Court may legitimately examine whether, by such imitation, infringement has taken place.

 

IV. Key observations of the Court

 

 

V. Review

 

There can be little doubt from such a judgment that the  Single Judge has tracked, and considered, the variations of different approaches adopted by different courts and clearly written explication of the competing and overlapping rules at play, given the wealth of information with regard to confusion or deceptive similarity, the anti-dissection rule, acquisition of secondary meaning by descriptive or generic marks and so and so forth — under the rubric of Indian trade mark law.

 

This judgment serves as a primer on all things on trade mark law and illustrates various legal principles while examining the basic tenets thereof in full, thus, providing a decidedly improved understanding while simultaneously providing practitioners with a blueprint of compendium of case laws and precedents — that can be helpful to all budding lawyers in modern practice.

 

†Yashvardhan Rana, Intellectual Property Lawyer, Esteemed Member, FICCI IP Forum. He can be contacted at  yash0843@gmail.com.

[1] IA No. 8084 of 2019 in CS (COMM) No. 292 of 2019, decided on 15-4-2021 (Del).

[2] <https://www.phonepe.com>.

[3] <https://bharatpe.com>.

[4] <http://www.scconline.com/DocumentLink/n0d8xj55>

[5] AIR 1965 SC 980.

[6] 2014 SCC OnLine Del 1953.

[7] Marico Ltd. v. Agro Tech Foods Ltd., 2010 SCC OnLine Del 3806 : (2010) 44 PTC 736.

Exit mobile version