ANKUR SEEDS P LTD Vs. KONDABROLU HASEN RAO

JUDGEMENT

(1.) -PETITIONER was the opposite party before the District Forum, where the respondents had filed a complaint alleging deficiency in service on the part of the petitioner.

(2.) VERY briefly stated the facts of the case are that the respondent/complainant purchased 20 bags of Ankur Hybrid Chilly seeds produced by the petitioner, which were sown, but when after sowing and going through all the agricultural operations, the complainant noticed defective growth of the plant, matter was reported to the Agriculture Department on whose instructions, the Horticultural Officer visited the field and gave his report finding fault with the seed. It is in these circumstances, a complaint was filed before the District Forum, where the matter was contested by the opposite party. The District Forum after hearing the parties allowed the complaint and directed the payments to be made on average loss at 10 quintals of chili @ Rs. 2,500 per quintal along with cost of seeds, interest and cost of Rs. 1,000.

(3.) AGGRIEVED by this order, separate appeals were filed before the State Commission, who after hearing the parties dismissed the appeals hence these revision petitions before us.