NATIONAL SEED CORPORATION LTD. (FORMERLY STATE FARMS CORPORATION OF INDIA LTD.), HB Vs. MEERA & 3 ORS. W/O. BHAGWAT NARAYAN SHARMA, R/O. NEAR SHAKTI TALKIES, HAVALI ROAD, TEHSIL & DISTRICT

JUDGEMENT

(1.) - This group of 28 Revision Petitions, by a Public Sector Undertaking, namely, National Seed Corporation Ltd., Opposite Party No.1 in the Complaint, is directed against a common order dated 28.05.2016, passed by the M.P. State Consumer Disputes Redressal Commission at Bhopal (for short the State Commission ) in First Appeals No. 680 to 707 of 2015. By the impugned order, the State Commission, while affirming several orders passed by the District Consumer Disputes Redressal Forum at Tikamgarh (for short the District Forum ) in Complaint Cases No. 102/2012, 29/2011, 99/2012, 100/2012, 14/2013, 83/2012, 13/2013, 77/2012, 91/2012, 103/2012, 89/2012, 33/2012, 7/2012, 32/2012, 28/2011, 104/2012, 84/2012, 23/2012, 80/2012, 82/2012, 75/2012, 36/2013, 12/2013, 81/2012, 90/2012, 78/2012, 76/2012 and 79/2012, on merits, has exonerated the State Government, Opposite Party No. 2 to 4 in the Complaint, from its liability to pay the compensation as directed by the District Forum. By the said orders, the District Forum, while accepting the Complaints filed by the farmers, alleging deficiency on the part of the Petitioner in supplying mixed seeds of gram (Urad) - PU 31 and PU-40, had directed the Petitioner herein and the functionaries of the State Government to jointly or severally refund the cost of the seeds to each of the Complainants along with compensation, ranging between Rs. 43,848.00 to Rs. 78,731.00 (only in two case), along with interest @ 8.5% p.a. from the date of institution of the Complaints and costs quantified at Rs. 3,500.00.

(2.) Having heard learned Counsel for the Petitioner for some time and perused the documents on record, we are of the opinion that all the Revision Petitions are without any substance.

(3.) It is evident from a bare reading of the orders passed by the Fora below that a concurrent finding of fact to the effect that the Urad seeds of PU-31 and PU-40 supplied to Complainants were mixed with an inferior quality of seeds and therefore, there was no probability of flowering and fruiting, has been arrived at on the basis of two reports dated 01.09.2010 and 11.02.2011, submitted by the Committees of experts, one constituted by the State Government and the other by Petitioner.