ANKUR SEEDS LIMITED Vs. A M KONDASAMI

JUDGEMENT

(1.) THIS is yet another case where the complaint is that Sonam variety paddy seed has failed to yield as per expectation.

(2.) THE 2nd opposite party in C.O.P. No. 129/2000 on the file of the District Consumer Disputes Redressal Forum, Thiruchirapalli, is the appellant herein. The 2nd respondent/1st opposite party is the dealer.

(3.) THE case of the complainant is that during the agricultural season 1999 -2000 for Samba season, the seeds bred by Ankur Seeds Ltd./appellant herein and marketed by the second respondent were sown in one acre of his land; that the flowering was even by 60th day as against the claim made in the pamphlet that it would be after the 105th day and this resulted in loss to the complainant; that there was deficiency in service and also unfair trade practice on the part of the appellant and the first opposite party. He made a claim for Rs. 20,000.