SHRIRAM BIOSEED GENETICS Vs. PRAVEEN SUKHDEO GAVHANE

JUDGEMENT

(1.) Heard Mr. Vikash Mishra, Advocate, for the petitioner, through video conferencing.

(2.) These revision petitions have been filed against the order of State Consumer Disputes Redressal Commission, Maharashtra, at Mumbai, Circuit Bench Nashik, dtd. 28/2/2020, passed in First Appeal No. 1006 of 2014, First Appeal No. 1007 of 2014, First Appeal No. 1008 of 2014 and First Appeal No. 1009 of 2014 (arising out of the order of District Consumer Disputes Redressal Forum, Nashik dtd. 29/9/2014 passed in Consumer Complaint Nos. 53 of 2013, 54 of 2013, 201 of 2012 and 204 of 2012), whereby the complaint was partly allowed and the petitioner was directed to pay Rs.321000.00, Rs.160500,.00 Rs.321000.00 and Rs.140437.00 respectively as compensation for loss of income, Rs.7000.00 for physical and mental harassment and Rs.3000.00 as the cost and the appeals filed by the petitioner has been dismissed with cost of Rs.5000.00.

(3.) Praveen Sukhdeo Gavhane (respondent-1) in Revision Petition No. 577 of 2021 filed Consumer Complaint No. 53 of 2013, for directing Shriram Bio-seed Genetics (the petitioner) and M/s. Rajashri Fertilizers (respondent-2) to pay Rs.814400.00 as compensation. Anil Narayan Warungase (respondent-1) in Revision Petition No. 578 of 2021 filed Consumer Complaint No. 54 of 2013, for directing Shriram Bio-seed Genetics (the petitioner) and M/s. Rajashri Fertilizers (respondent-2) to pay Rs.352360.00 as compensation. Ranu Rambhau Shinde (respondent-1) in Revision Petition No. 579 of 2021 filed Consumer Complaint No. 201 of 2012, for directing Shriram Bio-seed Genetics (the petitioner) and M/s. Rajashri Fertilizers (respondent-2) to pay Rs.1813840.00 as compensation. Tukaram Satava Shinde (respondent-1) in Revision Petition No. 580 of 2021 filed Consumer Complaint No. 204 of 2012 for directing Shriram Bio-seed Genetics (the petitioner) and M/s. Rajashri Fertilizers (respondent-2) to pay Rs.417010.00 as compensation and any other relief which may be deem fit and proper in the circumstance of the case.