DEPUTY DIRECTOR Vs. PRABHAKAR ZAPARAJI PUNSE

JUDGEMENT

(1.) There is challenge to order dated 5.1.2012, passed by Maharashtra State Consumer Disputes Redressal Commission, Circuit Bench at Nagpur(for short, 'State Commission).

(2.) Brief facts are that respondent/complainant a farmer, procured 277 orange trees after taking loan under 'Capital Grant Scheme' of the Govt. Since the trees did not bear any fruits, respondent lodged his complaint with the petitioner/o.p. Petitioner got the site inspected through Agricultural Scientific Organization which in its inspection report stated that it was necessary to get the land examined before plantation of the orange orchard. Due to loss suffered by respondent, he filed complaint against the petitioner.

(3.) The complaint was resisted by the petitioner stating that respondent being a farmer, had adequate knowledge as to whether orange plantation would be feasible in his agricultural land or not. Hence, there is no deficiency in service on the part of the petitioner.