NATIONAL SEEDS CORPN LTD Vs. M MADHUSUDAN REDDY

JUDGEMENT

(1.) Petitioner, National Seeds Corporation (NSC) was the opposite party before the District Forum where the respondents/complainants had filed a complaint alleging deficiency in service on the part of the petitioner. R.P. No. 507 of 2003 :

(2.) Briefly, the facts leading to filing the complaint by the complainants are that the complainants purchased 36 kgs. of caster seeds in June, 1999 from the Area Manager of the petitioner which is a national level 'public sector undertaking' dealing in producing and marketing of quality seeds. When after growing the seeds in July 1999 the plant growth was not of normal size and not anticipating the expected yield, brought this to the notice of the Area Manager of the petitioner in October 1999 requesting the petitioner to visit the fields. At the time of harvesting yield turned out to be about quarter per acre as against the promised yield of 8-10 quintals per acre resulting in huge losses to the complainants. Thus, alleging deficiency on the part of the petitioner, a complaint came to be filed asking for compensation. The District Forum after hearing the parties held the petitioner deficient in rendering service to the complainants and directed the petitioner to pay Rs. 89,000/- along with interest at the rate of 9 per cent per annum from the date of failure till the date of payment. R.P. No. 508 of 2003 :

(3.) In this case also the two complainants filed complaints against the same parties. The seed in the case was of sunflower and dates of purchase were different. Other facts were the same. In this case also the District Forum after hearing the parties directed the petitioners to pay Rs. 1.10 lakhs on account of loss of crop and costs of fertilizer purchased and along with interest at the rate of 9 per cent per annum from the date of failure of the crop till payment.