GYAN CHANDRA SHARDA Vs. PRABHARI SACHIV KSHETRIYA SADHAN SAHKARI SAMITI & ORS.

JUDGEMENT

(1.) PETITIONER herein, who was the Complainant before the District Consumer Disputes Redressal Forum, Jalaun (hereinafter referred to as the District Forum' for short), has filed the present Revision Petition.

(2.) THE case of the petitioner is that he purchased 150 kilograms of Soyabeen seeds at a price of Rs. 2,010, on 5.7.2004 from Prabhari Sachiv, Kshetriya Sadhan Sahkari Samiti, Kadaura, District Jalaun, Uttar Pradesh -respondent No. l herein. Respondent No. 2 is the grower of the seeds. Respondent No. 3 certifies the seeds to be of good quality and respondent No. 4 is the supplier of the seeds and respondent No. 5 is the Collector of the District. According to the petitioner, the seeds were defective and the yield was only 15% instead of guaranteed yield of 70%. Petitioner made a complaint to the District Magistrate who referred the matter to the Assistant Registrar, Cooperative Societies, Orai (with a copy to the Society). The petitioner, thereafter, filed a complaint before the District Forum.

(3.) DISTRICT Forum, after examining the material on record, concluded that the seeds as supplied were defective and directed respondent Nos. l to 3 to compensate the petitioner. Interest @ 9% was awarded.