AGSUN SEEDS INDIA LTD Vs. N NAGENDRA REDDY

JUDGEMENT

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

(2.) VERY briefly the facts of the case are that the 12th respondent purchased sun-flower seeds from the petitioner and he allegedly got them transported and then distributed the seed to respondents 1 to 11. The crop allegedly failed and, thus, alleging deficiency in service filed a complaint before the District Forum, who after hearing the parties directed the petitioner granting reliefs :

(3.) WE heard the Counsels for both the parties and perused the material on record. There is no disputing the fact that it was the respondent No. 12 who had purchased the seed from the petitioner. In the written version filed by the petitioner before the District Forum, they had challenged the 'locus' of the complainants as they had not purchased the seed from the petitioner. We have seen the order of the District Forum and State Commission and find that they have been rather indulgent while dealing with this particular point. The learned Counsel for the respondents also stated that it is a common practice among the villagers who are illiterate, to authorise a certain person on their behalf to purchase the seed. But this authorisation has not been produced either before us or for that matter before the State Commission or District Forum.