UDYA NATH MAHTO Vs. NAND LAL PRASAD

JUDGEMENT

(1.) Petitioner/Complainant has preferred an appeal against order dated 30.5.2008 passed by Jharkhand, State Consumer Disputes Redressal Commission, Ranchi (for short, 'State Commission') in First Appeal No.638 of 2007. Since, no second appeal lies against the impugned order, it is treated as revision petition.

(2.) Brief facts are that petitioner is an agriculturist, purchased certain seeds on 14.01.2006 namely, Bean-3 K.G., Ladyfinger-One Packet, Karaila-50 grams and Watermelon-One oz from Respondent/Opposite Party for Rs.395/- for which cash memo no. 1296 was given to him. Thereafter, petitioner prepared the field and sowed the seeds. Even after properly watering for two months, the plants did not grow property. Petitioner expected yield of 15 quintal bean worth Rs.18,000/-, Ladyfingers 2 1/2 quintal of Rs.3,000/-, Karaila 50 Kg. worth Rs.600/-, Watermelon 25 KG worth Rs. 2,125/-/ Hence, petitioner suffered loss of Rs.21,725/- on account of failure of vegetable crops, including price paid for the seeds(Rs.395/-). Thus, consumer complaint claiming loss of Rs.22,120/- was filed.

(3.) Respondent/Opposite party did not appear and contest the complaint, hence, was proceeded exparte.