MAHYCO VEGETABLE SEEDS LTD Vs. B. YEDUKONDALU

JUDGEMENT

(1.) These appeals are disposed of by a common order, since the facts are similar in all these cases. F.A.No.1403/2008:

(2.) Aggrieved by the order in C.D.No.31/2007 on the file of District Forum, Guntur, opposite parties preferred this appeal.

(3.) The brief facts as set out in the complaint are that the complainant purchased 4 packets of Tejaswini hybrid chilli seeds produced by the first opposite party and sold by the second opposite party, who is the dealer, at Rs.20/- per packet vide bill No.20 dated 26-6-2006 issued in the name of the complainant. Each packet contains 10 grams of seeds and the complainant submits that the first opposite party advertised extensively stating that the hybrid variety chilli seed produced by it is infest/pest resistant and it yields 35 to 40 quintals per acre. The complainant further submits that opposite party No.1 also gave the morphological and genetic characteristics of the seed wherein they represented that the crop will come into 50% flowering stage by 45 to 48 days and the fruits will be in pendent position and that the plants will grow to a height of 4 feet.