MAHENDRA HYBRID SEEDS CO LTD Vs. BABURAO

JUDGEMENT

(1.) As the appeal is pending since 1997 and as a consumer dispute since 1996, we are proceeding to dispose of this appeal at the stage of admission itself on perusal of the material available in the appeal paper book.

(2.) The appellants are original O. Ps. in the aforesaid complaint and respondent No.1 original complainant and respondent No.2 is a Dealer. (For brevity's sake appellants are referred to as "producer" and respondent No.1 as "complainant" and respondent No.2 as "dealer" ).

(3.) The seed producers are the appellant in the appeal and have challenged the order of 29.10.1997 passed by the District Forum, Sangli holding that the cotton seeds produced by them and which were purchased by the complainant through the dealer were sub-standard and so holding has awarded a sum of Rs.50,000/- as compensation to the complainant plus Rs.500/- cost.