KANHIYA LAL RADHEY SHAM Vs. URMILA RANI

JUDGEMENT

(1.) The aforesaid two appeals arise from impugned order dated 28.1.2000 passed by the District Forum and, therefore, shall stand decided by this single order.

(2.) The appellants M/s. Kanhiya Lal Radhey Sham is a shop-keeper from whom the respondent purchased one sealed tin of mustard oil manufactured by appellant M/s. Parivar Agro Industries which on consumption resulted in Dropsy disease.

(3.) On account of having sold adulterated mustard oil, resulting in Dropsy disease, both the appellants have been held jointly and severally liable for having sold a defective and adulterated article and directed to pay Rs.2,75,000 as compensation. Feeling aggrieved, they have preferred this appeal.