AJEET SEEDS LTD. Vs. ARJUN SINGH AND ORS.

JUDGEMENT

(1.) Above revision petitions have been filed against common order dated 23.1.2012, passed by M.P. State Consumer Disputes Redressal Commission, Bhopal (for short, 'State Commission') in First Appeal Nos.1389 and 1391 of 2010. Complaint Case Nos.81 and 85 of 2008 were filed before District Consumer Disputes Redressal Forum, Devas, M.P. (for short, 'District Forum') by Respondent no.1/Complainants. Since, similar issues were involved in these cases, District Forum decided these complaints by its common order dated 25.3.2010.

(2.) Brief facts are, that Complainant-Amir Chand in (CC No.81 of 2008) and Complainant-Arjun Singh in (CC No.85 of 2008) purchased soyabean seeds from Respondent No.2/Opposite Party No.2 being manufactured by Petitioner/Opposite Party No.1, for sowing in their agricultural land and obtained receipt thereof. According to complainants they sowed the said seeds in their land. However due to non-germination of the seeds, they requested Senior Agricultural Development Officer for spot inspection by submitting application. Thereafter, Senior Agricultural Development Officer made spot inspection on 27.07.2007 and submitted his report, wherein he has mentioned about non-germination of the seeds. Each complainant filed separate complaint, alleging supply of defective/low quality seeds against petitioner as well as respondent no.2.

(3.) Petitioner in its reply has stated, that complainants have not sown the seeds as per the prescribed procedure, otherwise germination capacity of seeds was 75%.