JAI KISHAN TRADING CO. Vs. GODREJ AGROVET LTD

JUDGEMENT

(1.) This order shall decide the above mentioned two revision petitions, one filed by the complainant and the second filed by the opposite party. 2. Shri Rajinder Singh, the complainant, is a farmer. In the year 2008, the complainant cultivated cucumber (Kheera) crops in his fields. The complainant was advised by Jai Kishan Trading Co., petitioner/opposite party to spray the Godrej Vipul Booster on the cucumber (Kheera) crops in order to increase the production of cucumber crops. It may be mentioned here that the petitioner is the agent of Godrej Vipul Booster. Consequently, the complainant purchased five litres of Godrej Vipul Booster @220/- per liter on 4.4.2008 vide invoice No. 3106 dated 4.4.2008 from Godrej Agrovet Limited, opposite party No. 1. The complainant alleged that after the use of said product, the growth of his crops gradually weakened stopped and died.

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(3.) The complainant approached the petitioner, Jai Kishan Trading Co. with the abovesaid complaint but it did not produce the desired result. Thereafter, the complainant contacted D.D.A. Jhajjar and District Horticulture Officer, Jhajjar, who got inspected the field of the complainant by Horticulture Development Officer, Beri, who submitted his report to the effect that there is an adverse effect of the spray of Godrej Vipul Booster and due to this reason, the cucumber crop of the complainant stood damaged.