HARIYALI KISSAN BAZAAR AND ORS. Vs. AKBAR KHAN

JUDGEMENT

(1.) HEARD .

(2.) COMPLAINANTS /Respondents, had purchased certain onion seeds from the Petitioners/Opposite Parties, under the belief and assurance from them, that same are of superior quality. On sowing the same in the agricultural land, the seeds were found to be defective as entire crop had spoiled. Alleging deficiency in service on the part of the petitioners, respondents filed separate consumer complaints, i.e. (Consumer Complaints No. 130 and 129 of 2010) before the District Forum, seeking compensation of 10 lakh, in each case.

(3.) DISTRICT Consumer Disputes Redressal Forum, Alwar Rajasthan (for short, 'District Forum') vide separate orders dated 21.01.2011, allowed the complaints and passed following order;