NATH BIO-TECHNOLOGIES LTD. Vs. BAJRANGLAL SHRIKISAN MANTRI

JUDGEMENT

(1.) Dr. Bajarang Lal Srikrishan Mantri, the complainant, in this case is doing agriculture operations and medical practice for earning his livelihood. He has got land measuring 7 acre 16 Gunthas in the State of Maharashtra. He approached Nath Bio-Technologies Ltd., the Opposite Party (OP) and purchased 1650 plants on 27.10.1998, 2000 plants on 18.10.1998, 1240 plats on 7.11.1998, 1270 plants on 17.11.1998 and 1000 plants on 27.11.1998 for cultivation of sugarcane banana. The cultivation of the above said plants was done after the testing of water and soil from the Government Laboratory. All in all, he had purchased 8000 plants from the OP. He was assured by the OP that within 12 months, each plant will bear 35 kg bananas.

(2.) Subsequently, it transpired that the plants were not of good quality and the OP was apprised of this fact. The complainant had asked for Shrimanti quality of Tissue culture of the banana but in fact he was supplied Basrai quality of plants. The said plants did not bear the bananas as expected. The same were adulterated plants.

(3.) The complainant approached the District Seeds Grievance Committee and on 15.03.2000, the Agricultural Development Officers of the Committee visited the field and submitted their report on 05.05.2000. The Committee reported that plants of banana were adulterated and 76.25% adulteration was found in the crop. They also reported that the said plants were not of Shrimanti quality and were of Basrai quality.