JANATA FERTILISERS DEPOT Vs. MANDADI SATYANARAYANA REDDY

JUDGEMENT

(1.) THE opposite parties 1 and 2 in CD. No. 456/1995 on the file of District Forum, Warangal are the appellants in FA. No. 197/2000 and FA. No. 201/2000 respectively. The first opposite party in CD. No. 457/2000 on the file of the same District Forum is the appellant in FA. No. 501/2000. The complainant as well as the first opposite party are common in both the CDs. While Cargil Seeds India Private Ltd., is the second opposite party in CD. No. 456/95 and Omega Ag. Seeds India Ltd., is the second opposite party in CD. No. 457/95. Both the CDs. were disposed of by a common order. Hence these three appeals are also disposed of by a common order. The parties will be referred to as arrayed in the CDs.

(2.) THE allegations in CD. No. 456/1995 are that the complainant owns Ac. 1 -30 gts. in S. No. 959 situated at Ippagudem Sivar of Ghanpur (Stn.) Mandal District. The first opposite party No. 1 has been dealing in sale of seeds, pesticides and fertilizers. The complainant purchased one bag of Cargill Sun Flower seed weighing 2 kgs. for Rs. 340/ - from the opposite party No. 1. The opposite party No. 1 assured that the seeds supplied by it are the best quality and yield between 10 to 15 quintals per acre. The complainant sowed the seed in the said land according to the specifications after preparing the land systematically. Inspite of best agricultural management the sun -flower crop did not come up well. He sustained huge loss. He approached the Joint Director of Agriculture, Warangal to depute an Agricultural Officer to inspect the crop raised by him. The Agricultural Officer visited his land on 4.12.1995 and submitted his report. As the opposite party No. 1 has supplied defective Hybrid Cargill Sun Flower seed the complainant has suffered severe loss. Hence the complaint.

(3.) THE complainant filed CD. No. 457/1995 with similar allegations stating that he cultivated Ac. 2.00 of land with the seed supplied by the first opposite party.