RAKESH KUMAR AGARWAL Vs. RAMNARESH YADAV

JUDGEMENT

(1.) The concurrent findings of both the Courts below is that animal feeds sold by Rakesh Kumar Agarwal, revisionist, was unfit for livestock consumption and the animals died because of consumption of such foods. Both the Courts also held that respondent Shri Ramnaresh Yadav is entitled to compensation of Rs. 1,20,000. Aggrieved by that order, the present petition has been filed. Notice was sent to the respondent but he did not appear despite service.

(2.) We have heard the learned Counsel for the petitioner.

(3.) Learned Counsel for the petitioner vehemently argued that no sample of cattle feed was obtained from petitioner's stock. There is no evidence that the fodder consumed by the animals was supplied by the petitioner. The complainant did not claim anywhere that he used to purchase the cattle feed only from the petitioner.