HSDC Vs. KAPTAN SINGH

JUDGEMENT

(1.) Haryana Seeds Development Corporation, petitioner herein, was the opposite party before the District Forum.

(2.) Complainant/respondent No. 1 is an agriculturist and owns three acres of land. As per averments made in the complaint, respondent had taken five acres of land on Theka @ Rs. 10,000 for raising the crops. The wheat seeds purchased by him from respondent No. 3 did not grow, as a result of which he suffered a loss of Rs. 3 lacs. He filed the complaint before the District Forum.

(3.) District Forum after taking into consideration the pleadings and the evidence led by the parties, came to the conclusion that the seeds supplied to the complainant by resportdentNo. 3 were defective which resulted in causing loss to the complainant. District Forum directed the opposite parties to pay damages @ Rs. 8,000 per acre. Taking the total loss to be 8 acres, the compensation of Rs. 64,000 was awarded. Rs. 1,100 were awarded by way of costs.