Thakker, J. - (1.) Leave granted.
(2.) The present appeal is filed by the Haryana Seeds Development Corporation Ltd. (Corporation for short) against the order passed by the District Consumer Disputes Redressal Forum, Kaithal, confirmed by the State Consumer Disputes Redressal Commission, Haryana, and also confirmed by the National Consumer Disputes Redressal Commission, New Delhi.
(3.) The facts of the case in which a complaint was filed by Sadhu Singh S/o Kehar Singh may briefly be stated. The said complaint was filed by Sadhu Singh resident of village Dhundwa against Dhundwa Co-operative Credit and Service Society and also against the Haryana Seeds Development Corporation (appellant herein) before the District Forum, Kaithal inter alia alleging that he had purchased seeds of wheat from Dhundwa Co-operative Credit and Service Society and Haryana Seeds Development Corporation. He had sown them in his field. After about 15 days, he noticed that germination of seeds was not up to standard but was very much poor. He, therefore, made complaints to D.C. and D.D.A. Kaithal whereupon a certificate was issued by Circle Agriculture Officer, and Agriculture Development Officer, Kalayat on 6th December, 2001, stating therein that germination of seeds was found to be poor and the seeds were of sub-standard quality. According to the complainant, he suffered a loss of price of seeds, labour charges for preparation of land, of sowing seeds, irrigation costs, loss of crop and also mental torture. He, therefore, prayed that the respondents may be directed to pay compensation. Similar was the case of other complainants.;