KUKKAR TRADING COMPANY Vs. BALJINDER SINGH

JUDGEMENT

(1.) This Revision Petition No. 616 of 2021 challenges the impugned order of the Punjab State Consumer Disputes Redressal Commission Chandigarh ('State Commission') dtd. 17/2/2021. Vide this order, the State Commission disposed of Appeal No.577 of 2019 by holding that all the Opposite Parties(OPs) are liable to pay the compensation and other expenses, not OP- 1 only as directed by the District Forum in its order dtd. 16/7/2019 and with this modification the State Commission affirmed the order of the District Forum. In turn, the District Consumer Disputes Redressal Forum, Ferozepur, Punjab ('District Forum') vide order dtd. 16/7/2019 allowed the Complaint and directed the OP-1 to pay Rs.1,00,000.00 along with 9% p.a. from the date of filing of the complaint till its realization for damages caused to the crop along with Rs.5000.00 as compensation and Rs.3,000.00 as litigation expenses to the complainant, within 30 days from the date of receipt of the order.

(2.) As per report of the Registry, there is a delay of 76 days in filing of the present Revision Petition. As the delay is during the suspended period of limitation by the Hon'ble Supreme Court, the present Revision Petition is treated to have been filed within limitation.

(3.) For convenience, the parties in the present matter are denoted as per their positions in the Consumer Complaint before the District Forum. Baljinder Singh is identified as the Complainant (Respondent No.1 herein). Meanwhile, Dhamija Pesticide & Fertlizers is identified as OP-1 (Respondent No.3), Rasi Seeds Pvt Ltd is identified as OP-2 (Respondent No.2) and M/s. Kukkar Trading Company is referred to as the OP-3 (Petitioner herein).