MAHARASHTRA HYBRID SEEDS CO. LTD. Vs. PARCHURI NARAYANA

JUDGEMENT

(1.) MAHARASHTRA Hybrid Seeds Company Ltd. -petitioner (hereinafter referred to as petitioner' for short), which is the producer of the seeds, has filed the present Revision Petition.

(2.) THE respondent -complainant (hereinafter referred to as respondent' for short) is an agriculturist. He filed a complaint before the District Consumer Disputes Redressal Forum, Guntur, Andhra Pradesh (hereinafter referred to as the District Forum' for short) against the petitioner. It was alleged in the complaint that on 11.12.1997, the respondent had purchased 36 kgs. of Hybrid Jowar seeds under the brand name of Mahyco Jowar MSH -51 model seeds produced and processed by the petitioner. That as per manual (Ex. B -2) supplied by the petitioner, the expected yield was 80 quintals per hectare whereas the actual yield produced was less than 5 quintals per hectare. It was alleged that the failure of crop was due to low yielding and defective seeds supplied by the petitioner. Respondent sought a compensation of Rs. 1,20,000 towards loss of crop and another sum of Rs. 48,920 towards cost of seeds, agricultural expenses, legal expenses and interest.

(3.) PETITIONER contested the complaint and filed its written statement. It was pleaded that the seeds supplied were of high quality and the crop failed because complainant failed to adopt correct method of agricultural practice.