MANSANTO INDIA LTD COMPANY Vs. MADHAV GANGADHAR HAWWA

JUDGEMENT

(1.) THESE appeals are directed against the separate judgments and orders dated 31.10.2008 passed by District Consumer Forum Latur Partly allowing consumer complaint Nos. 147/08 and 146/08 directing appellant original opponent No.2 to pay to complainant's compensation of Rs.11,120/ -in complainant case No. 147/2008 and Rs. 10,000/ - in complaint case No. 146/2008 with interest @ 9% p.a. Further appellant/opponent No.2 directed to pay to the complainants compensation of Rs.2000/ - each towards mental agony and Rs. 1000/ - each more towards cost of the proceedings. (For the sake of brevity appellant is hereinafter referred as opponent seed manufacturing company and respondent No.1 as complainants whereas respondent No.2 the dealer).

(2.) BRIEF facts giving rise to these appeals are that: -

(3.) OPPONENT No. 1 by its separate written version resisted the complaints on the following among other grounds: -