ZUARI AGRO CHEMICALS LTD. Vs. P.MALLA REDDY

JUDGEMENT

(1.) Opposite Party No. 2 in O.P. No. 211/1995 on the file of District Consumer Forum, Nizamabad is the appellant.

(2.) The case of the complainant is that he purchased sunflower seeds from opposite party No. 1 vide Receipt Nos. 127 dated 5.1.1994 and 134 dated 7.11.1994 and paid a sum of Rs. 515/ - to the first opposite party but the seed is found to be defective and of inferior quality, hence he filed the complaint.

(3.) The District Forum found that there is deficiency in service on the part of the appellant and directed it to pay a sum of Rs. 18,000/ - towards loss of sunflower crop together with compensation of Rs. 5,000/ - and costs of Rs. 500/ -. Hence the appeal.