KRISHNA MURTHY Vs. CHAMUNDESWARI SUGARS LTD

JUDGEMENT

(1.) In this complaint, under Sec.12 r/w Sec.17 of the C. P. Act, 1986, the complainant has sought compensation in a sum of Rs.3,72,600/- from the Opposite Party-M/s. Chamundeswari Sugars Ltd.

(2.) It is the case of the complainant that he entered into an agreement with the Opposite Party - Sugar Mills for his sugarcane crops for the year 1991-92. The complainant averred that the Opposite Party did not cut and carry away the crops in time as a result of which he had to incur much loss.

(3.) It is the further case of the complainant that the agreement was to supply 150 M. Ts. of sugarcane to the Opposite Party. The complainant had grown 250 M. Ts. of sugarcane and the Opposite Party lifted only 35 M. Ts. of sugarcane and it failed to lift the balance quantity of sugarcane and consequently he sustained loss.