MAHARASHTRA HYBRID SEEDS CO LTD Vs. GOWRI PEDDANNA

JUDGEMENT

(1.) These 14 revisions arise from a set of orders passed by the State Commission dismissing the appeals filed by the petitioners before us namely, Maharashtra Hybrid Seed Co. Ltd., who was the opposite party before the District Forum where the respondents/complainants had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) Very briefly the facts of the case are that these 14 complainants allegedly purchased cotton seed NHH44 produced by the petitioner Maharashtra Hybrid Seed Co. Ltd. It was their case that they had sown different areas using these seeds but when the crop was not progressing in a desired manner, the matter was reported to the office of the petitioner Field officer at Kurnool. No one visited the site. It was their case that the crop germination, development, growth was inadequate on account of genetic impurity in the quality of seeds manufactured by the Maharashtra Hybrid Seed Co. It is in these circumstances, 14 separate complaints were filed before the District Forum, who after hearing the parties directed the petitioner to pay a compensation of Rs. 12,000 per acre as also Rs. 3,000 for mental agony in each of the complaint case. Aggrieved by this order, the petitioner had filed these appeals before the State Commission, who dismissed the appeals, hence these revision petitions before us.

(3.) Since there is a common point of law involved in these revision petitions, we dispose of all the 14 revision petitions by a common order.