KHAMGAON TALUKA BAGAYATDAR SHETKARI AND FALE FRUITS VIKRI SAHAKARI SANSTHA KHAMGAON Vs. BABU KUTTI DANIEL

JUDGEMENT

(1.) District Consumer Forum, Buldhana by order dated 21.6.1997 allowed the Consumer Complaint No.98/1995 filed by the original complainant Mr. Babu Kutti Daniel and directed the manufacturer of the seeds i. e. , Mahabeej and the authorized dealer i. e. , Khamgaon Taluka Bagayatdar Shetkari and Fale (Fruits) Vikri Sahakari Sanstha, Khamgaon to pay compensation of Rs.35,000 to the complainant together with interest @ 10%.

(2.) Feeling aggrieved by the order passed by the District Consumer Fourm below the Mahabeej manufacturer of the seeds filed Appeal vide No.721/1997 and authorized dealer i. e. , Khamgaon Taluka Bagayatdar Shetkari and Fale (Fruits) Vikri Sahakai Sanstha filed Appeal vide No.662/1997.

(3.) We heard the learned Advocate Mr. H. G. Misar for the Mahabeej, Advocate Mr. Alok Daga for authorized dealer and the complainant Mr. Babu Kutti Daniel in person.