HARIYALI KISSAN BAZAAR Vs. ISHAK 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.) PETITIONERS in their written version took the plea, that respondents have not submitted any evidence to show that the seeds were of inferior quality. Further, respondents did not get tested the fertility of the soil of their fields. In the absence of which, petitioners cannot be blamed for spoilage of the onion production. 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;