KESARI VENKATA REDDY Vs. ANAPARTHY VENKATA CHALAPATHI RAO

JUDGEMENT

(1.) The appellant herein, Kesari Venkata Reddy filed a complaint, O. P. No.187/1992 before the Guntur District Forum alleging that on 14.3.1992 he purchased 25 kgs. of Bhendi seeds at the rate of Rs.30/- per kg. from Sri Kanaka Durga Seeds Centre, Guntur (opposite party No.1) for a total sum of Rs.750/-, that the seeds were manufactured by Mahendra Hybrid Seeds Company (P) Ltd. , Jalna, Maharashtra (opposite party No.2) that the 1st opposite party represented that the seeds are of high quality and the plants would not be affected by yellow disease and if any loss was caused to the complainant he would compensate the same, that he planted the said seeds in an extent of Ac.3.80 cents in March, 1992 but the plants became white and the entire crop failed and that he sustained loss of Rs.29,000/-. He prayed for a direction to the opposite parties to pay a total sum of Rs.29,750/- as compensation.

(2.) The 1st opposite party filed a counter admitting the sale of the seeds in question to the complainant but denying that he represented to the complainant that the seeds were of high quality and that the plants would not be affected by white disease and that if the complainant sustained any loss to the crop he would compensate the same. He also contended that the seeds sold by him were certified by the Andhra Pradesh Seeds Certification Agency recognised by the Andhra Pradesh Government, that the crop of the complainant was affected by Y. M. V. disease on account of the negligence of the complainant in taking necessary precautions to protect the crop from the said disease and that he is not liable to pay any compensation to the complainant.

(3.) The 2nd opposite party also filed a separate counter stating that the complainant has to prove that the Bhendi seeds purchased by him from the 1st opposite party were manufactured by it, that the Bhendi seeds i. e. P. K. Variety sold by it were used by most of the farmers, that the seeds of their Company are of goods quality and they were approved by the Government, that none of the farmers who used the said seeds complained about the quality of the seeds, that the said seeds recorded satisfactory germination, that the crop of the complainant was affected by the disease known as yellow vein mossaie and consequently the crop was damaged, that the complainant should have taken precautionary measures such as spraying of insecticide and fungicides and removal of infected plants at the proper time to prevent the spreading of the disease to other plants, that on inspection by the representative of their Company it was noticed that the crop of the complainant was affected by Y. V. M. disease after 75% of the crop was picked up by the complainant, that a suitable reply was given to the notice given by the complainant, that in Guntur District the Bhendi plants are suspectable to Y. V. M. disease caused by Jassids and white flies and not because of the quality of the seeds, that they have not given any warranty to the seeds and that they are not liable to pay any compensation to the complainant.