BANTA RAM Vs. JAI BHARAT BEEJ COMPANY

JUDGEMENT

(1.) The present revision petition has been filed against the judgment and order dated 11th October 2012 of the Haryana State Consumer Disputes Redressal Commission, Panchkula (the 'State Commission') in Appeal no. 987 of 2009, which was filed against the final order dated 15th June 2009 passed by the District Consumer Disputes Redressal Forum, Kaithal ('the District Forum') in Complaint case no. 300 of 2005.

(2.) The petitioner in his complaint before the District Forum has stated that the petitioner/ complainant is an agriculturist by profession and own 10 acres of land at village Ujhana Tehsil and District Kaithal. The petitioner purchased the seeds of paddy namely Paddy Hybrid Pioneer PHB 71 from the respondent on 13.05.2005 and paid Rs.8,200/- to the respondent as the price of the seeds. The petitioner is fully prepared his field before sowing the above said seeds and took all care and cautions and even obtained the test report of the soil. Proper irrigation was done but in spite of taking all care and cautions and putting a lot of hard work by the petitioner the germination as assured by the respondents did not take place.

(3.) On the directions of Deputy Director, Agriculture Department, Kaithal, a team was formed which inspected the fields of the petitioner in which the seeds supplied by the respondent was sown by the petitioner and the seeds were found to be of very poor quality and it was also found by the team on inspection that only 30 to 35% of germination have took place on the seeds so supplied by the respondent.