A.K.ANNAMALAI, J. - (1.) F.A.No.79/2008 Complainant is the appellant. F.A.No. 553/2008 1st opposite party is the appellant.
(2.) Complainant filed a complaint against the opposite parties claiming for payment of compensation of Rs.3,45,000/- together with interest and Rs.3,000/- as costs for the damages caused to the crops because of deficiency of service by opposite parties.
(3.) Complainant purchased 1000 Plantains saplings on 25.3.03 from 2nd opposite party to raise plantain garden in his land by payment of Rs.5,000/- as costs and another Rs.5,000/- was given as subsidiary and the plantain saplings were supplied through the 1st opposite party. The complainant spent for the plantain garden Rs.1,24,755/- in all under various expenses and as represented by opposite parties the plantain growth were not fetched at 60 kg of banana for each plantain with the cost of Rs.6/- per fruit. But the complainant even though expected an income of Rs.3,60,000/- and only about 40 trees alone produced the product with very bad quality in size and weight even after 15 months in stead of one year and the product would not fetch even Rs.15,000/- in all. Hence complainant sustained a loss of Rs.3,45,000/- which incurred through bank loan and other sources. Because of bad quality of the saplings the loss was occurred and due to a deficiency of service in supply the complainant filed the consumer complaint claiming above reliefs.;