SASYA SEEDS PVT LTD Vs. PADMAKAR DATTATRAYA JOSHI

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of material available in the appeal paper book and on hearing the learned Advocate for appellant.

(2.) Appellants are original O. Ps.1 to 3 in the above complaint and against award dated 30.10.2003 passed by the Addl. District Forum Pune, holding them deficient that the seeds supplied of Bhindi (Ladies Finger) to the respondent/complainant was inferior and of sub-standard quality which resulted in loss of crop to the complainant and has proceeded to award compensation, cost, etc. , which findings have been challenged by the original O. Ps. /appellant herein. (For brevity's sake appellants are referred to as 'o. Ps. ' and respondents as 'complainant' ).

(3.) Appellant/o. P. No.1 is a producer, O. P. No.2 is his representative and O. P. No.3 is a Dealer of the producer based at Pune.