NOVARTIS INDIA LTD Vs. ANIL SAMBHAJIRAO KODRE

JUDGEMENT

(1.) Respondent is present in response to the notice before admission issued by us earlier on 4th November, 2003 through his Advocate.

(2.) We are proceeding to dispose of this appeal at the stage of its admission itself on hearing the learned Advocates for the parties as above and on perusal of material available in the appeal paper book. (For brevity's sake appellant No.1-Org. O. P. No.1 is hereinafter referred to as 'producer' , appellant No.2 - Org. O. P. No.2 as 'dealer' and respondent-Org. complainant as 'farmer' ).

(3.) The producer of the seeds has filed this appeal challenging the order dated 29th August, 2003 passed by the District Forum, Pune holding that the Marigold Seeds supplied by the producer through his dealer to the farmer was of a inferior quality and as a result thereof farmer suffers loss to the extent of 80% of the expected yield and so holding has awarded a sum of Rs.64,000/- as damages. The farmer claimed nearly Rs.1,65,000/- and Forum has awarded only Rs.64,000/-. As stated producer has challenged the award of the District Forum in this appeal.