KISSAN BEEJ BHANDAR Vs. JASWINDER SINGH

JUDGEMENT

(1.) These appeals have been filed by the appellant under Section 15 of the Consumer Protection Act, 1986 (hereinafter referred to as 1986 Act ) against the order dated 8.4.2004 passed by the learned District Forum, Hanumangarh whereby the complaint of the complainant-respondent was partly allowed. As the issues and facts involved in all the four appeals are similar, they are being disposed of by this common judgment. Facts of Appeal No. 931/04, Kissan Beej Bhandar v. Jaswinder Singh :

(2.) The brief facts giving rise to this appeal are that the complainant-respondent had purchased, inter alia, 8 kg. of Moth of lot No. 1-20-100-07 from the appellant at a price of Rs. 360 on 9.7.2003 and after sowing the seeds, it was found to contained 28-33% off-type plants. The complainant filed a complaint in the Forum below claiming this to be deficiency in service and claimed damages.

(3.) After hearing both the parties, the learned District Forum partly allowed the complaint and awarded damages. Aggrieved by this order of the learned District Forum, the appellants have come up before us in appeal.