ZIMIDARA AGRO CENTRE Vs. ANGREZ SINGH

JUDGEMENT

(1.) THE question of law and facts involved in the following appeals are indentical. Therefore, all these appeals are being decided by this common order: S. No. F.A. No. Particulars 1. FA No. 602 of 2008 Zimidara Agro Centre & Ors. v. Angrez Singh. 2. FA No. 603 of 2008 Zimidara Agro Centre & Ors. v. Gurmeet Singh. 3. FA No. 604 of 2008 M/s. Malwa Kissan Sewa Kender & Ors. v. Gurmeet Singh. 4. FA No. 605 of 2008 Zimidara Agro Centre & Ors. v. Sukhdev Singh. 5. FA No. 606 of 2008 Zimidara Agro Centre & Ors. v. Angrej Singh. 6. FA No. 607 of 2008 M/s. Bambiha Pesticides & Anr. v. Gurmeet Singh. 7. FA No. 608 of 2008 Nuzivedu Seeds Ltd. & Anr. v. Anoop Singh. 8. FA No. 609 of 2008 Zimidara Agro Centre & Anr. v. Baljit Singh. 9. FA No. 610 of 2008 Zimidara Agro Centre & Anr. v. Gursewak Singh. 10. FA No. 612 of 2008 Om Sales Corporation & Anr. v. Gurnam Singh. 11. FA No. 781 of 2008 Nuzivedu Seeds Ltd. v. Ranjeet Ram & Ors. 12. FA No. 948 of 2008 Nuzivedu Seeds Ltd. v. Mithu Singh & Anr. 13. FA No. 949 of 2008 Nuzivedu Seeds Ltd. v. Kulwinder Singh & Anr. 14. FA No. 1328 of 2008 Nuzivedu Seeds Ltd. v. Gurcharan Singh & Ors.

(2.) THE facts are taken from First Appeal No. 602 of 2008, Zimidara Agro Centre and Ors. v. Angrez Singh, and the parties would be referred by their status in this appeal.

(3.) ANGREZ Singh respondent is an agriculturist of village Chatteana, Tehsil Gidderbaha, District Muktsar. He had purchased BT cotton seeds named NCS -913 Ranjit BT from M/s. Zimidara Agro Centre appellant No. 1 on 7.5.2007 for an amount of Rs. 3,750. It was to be sown by him in the land measuring 32 Kanals (4 Acres). This seed was manufactured by Asian Agri. Genetics Limited appellant No. 2 and Nuzivedu Seeds Ltd. appellant No. 3.