SUKH RAM HANS RAJ KATARIA Vs. ASSA RAM

JUDGEMENT

(1.) ASSA Ram respondent was an agriculturist. On 10.4.2003 he purchased three bags of cotton seed quality P -44 -F from the respondents. Each bag contained 3 kilograms of seed and all the three bags of cotton seed weighing 9 kilograms was sold to the respondent by the appellants for an amount of Rs. 975. The respondent was also assured about the good quality of the seed.

(2.) AFTER purchasing the seed the respondent had sown the seed in his fields on 25.4.2003. All the precautions were taken for the growth of the plants but the flowering was much below the expectation. The respondent became suspected about the quality of the seed and reported the matter to the appellants. However they failed to respond.

(3.) IT was further pleaded that the matter was taken up with the Assistant Plant Protection Officer, Abohar who deputed the Agricultural Development Officer, Bahavwala. The said Agricultural Development Officer inspected the fields of the respondent and reported that the seed was not of good quality. The respondent had suffered the loss to the extent of 90% of his crops. Hence he filed the complaint against the appellants for the recovery of Rs. 90,000 as compensation. Interest and costs were also prayed.