KULDIP SINGH Vs. NORTHERN MINERALS LTD

JUDGEMENT

(1.) This appeal is against the order of the State Consumer Disputes Redressal Commission, UT of Chandigarh on 4.9.2006. The matter was originally listed as CC No. 28 of 2002, which was transferred to UT State Commission and decided as RBT No. 14 of 2006. The complaint of the appellant has been dismissed in the impugned order.

(2.) Respondent Nos. 1 to 4 (OP Nos. 1 to 4 before the State Commission) are various functionaries of the Northern Minerals Ltd. and respondent No. 5 (OP No. 5) was a dealer of Northern Minerals Ltd. in Kapurthala, Punjab. The two Complainants Kuldip Singh and Surender Singh have jointly filed this appeal.

(3.) The case of the Complainants before the State Commission was that they had purchased a fungicide namely, carboxin 75% (vitavax) in October, 2000 and had applied it, following prescribed instructions for use, to their potato crops in about 100 acres. They got a yield of 15,000 bags. But, the whole crop was affected by black spots (Rhizoctonia). Due to this infestation they had to sell the harvested potatoes at Rs. 100 per bag, while prevailing market was 400 per bag. In the process they allegedly suffered a loss of about Rs. 45 lakh.