J K ENTERPRISES Vs. HANS RAJ

JUDGEMENT

(1.) THIS appeal has been directed by the opposite party No. 1 against order dated 29.5.2000 passed by Consumer Disputes Redressal Forum, Hisar (hereinafter to be referred as District Consumer Forum), vide which complaint of respondent No. 1 (complainant) was accepted with costs of Rs. 1100 and he was awarded compensation of Rs. 1,50,000 in all (Rs. 1,44,000 + Rs. 6,000) against the appellant and respondent No. 2 who were directed to pay the amount jointly and severally.

(2.) BRIEFLY stated the facts are that respondent No.1 Hans Raj (complainant) purchased three litres of monocil in three bottles from the appellant against payment of Rs. 795 as per receipt No. 334 dated 9.8.1997. He sprayed the monocil in his nine acres of cotton crop on 15/16.8.1997 as advised by the appellant and as per literature of the respondent No. 2 (manufacturing company). However, on the next day of spraying the monocil, the cotton crop was fully damaged. It was on account of the fact that appellant had supplied spurious insecticide and he suffered a loss of Rs. 2.00 lakh on account of damage to the crop. He approached the appellant several times but it refused to listen him.

(3.) ALLEGING deficiency in service, the complaint was filed.