RAJPAL SINGH Vs. NIWAS & ANR

JUDGEMENT

(1.) The complainant/respondent purchased 25 Kgs of PB-1121 of Pancheel seed of paddy from respondent no.2-Maha Laxmi Beej Bhandar, for a consideration of Rs.1250/-. According to the complainant, he was assured by the dealer that the produce on sowing the aforesaid seeds would be 60 Maunds per acre. The complainant having sown paddy in about 6.5 acres of land, the paddy crop should have been about 390 Maunds.

(2.) Being aggrieved, the complainant approached the concerned Sub-Divisional Agriculture Officer, Safidon on 07.09.2012 and a team of agriculture experts consisting of Block Development Officer, Safidon, Agriculture Development Officer, Paju Kalan, Subject Matter Specialist, Safidon and Sub-Divisional Agriculture Officer, Safidon inspected the crop of the complainant on 13.09.2012 and 04.10.2012. In its report, the aforesaid team inter-alia stated that about 31-32% seed was of mixture quality. The complainant then approached the concerned District Forum by way of a complaint seeking compensation from both the opposite parties i.e. petitioner well as M/s. Maha Laxmi Beej Bhandar, from whose the seeds were purchased.

(3.) In its reply, Maha Laxmi Beej Bhandar inter-alia stated that it had purchased seeds of paddy in packing of 10 Kg each from the petitioner Panchsheel Beej Bhandar and sold the same to the complainant. The petitioner resisted the complaint on the ground that since it had been packed seeds only in bags of 10 kg each, the vendor who sold the seeds to the complainant had either opened the sealed pack or tempered the same.