RALLIS INDIA LIMITED Vs. KULBIR SINGH

JUDGEMENT

(1.) KULBIR Singh and Kulwinder Singh respondent Nos.1 and 2 (in short "the respondents") were agriculturist. They owned and possessed 3 Killas of land in village Pucca Seed Farm, Tehsil Abohar. They had sown cotton (Narma) crop in this land in the cotton season 2003 -04. They had already sprayed 9 times on the standing cotton crop.

(2.) IT was further pleaded that after purchasing the pesticides/insecticides from respondent No. 3 on 25.9.2003, respondent No. 1 and 2 along with Gurdial Singh went to the shop of respondent No. 3 for seeking guidance for the spray of pesticides on the standing crop in view of the on going rainy season. They were suggested by the partner/proprietor of respondent No. 3 that spray of acephate 75% SP (2 kgs) and 1 kg of cyper 10% EC be mixed and, thereafter, sprayed. It will protect the standing crop from the pest attacks in the rainy season.

(3.) IT was further pleaded that they purchased 2 kgs. of Acephate 75% SP manufactured by Rallis India Limited appellants bearing batch No. 637, manufacturing date 3/3, expiry date 2/5 and 1 kg Cyber 10% EC manufactured by Fine Line Agri Aids. Private Limited respondent No. 4 from respondent No. 3 vide bill dated 25.9.2003.