THIRU J KARUNAKARAN Vs. COFFEE BOARD

JUDGEMENT

(1.) This appeal is directed against the order dated the 10th day of September, 1996, in C. D. No.22/96 on the file of the District Consumer Disputes Redressal Forum, Dindigul.

(2.) The appellant is the complainant while the respondents are the opposite parties.

(3.) The complainant, it is said, is a Planter. He appeared to have sold certain quantity of coffee seeds to the opposite parties. The opposite parties are the Coffee Seeds Purchasers and they stated to have effected part payments in two instalments. While making the final payment the opposite parties appeared to have claimed certain deduction of quantities of coffee seeds sold on account of the moisture contained and the deduction so made resulted in the complainant getting price for the lesser quantity and the same amounted to Rs.25,000/-. This sort of a deduction in the weight of the coffee sold on account of the moisture, the complainant contend is a deficiency in service on the part of the opposite parties.