GUJARAT STATE FERTILIZER AND CHEMICALS LTD Vs. HARISHBHAI JAMNADAS PATEL

JUDGEMENT

(1.) THE present respondent -Original complainant had filed a Consumer Complaint No. 24 of 2005 before the learned Consumer Disputes Redressal Forum, Vadodara wherein he has claimed Rs. 49,374 for purchase of the plants and Rs. 3,55,500 towards loss of crop.

(2.) THE learned District Forum, Vadodara after hearing both sides had passed an order on 24th April, 2009 which reads as under:

(3.) BEING aggrieved by and dissatisfied with the said order dated 24th April, 2009, the opponent appellant herein has preferred this appeal.