M.THANIKACHALAM, J. - (1.) The opposite party is the appellant.
(2.) The respondent/ complainant, who had cultivated plantain crops, in an extent of 3.87 acre, by spending RS.250000/-, insured the crops with the opposite party, for the sum assured Rs.60000/-, for the period covering 21.8.2006 to 20.8.2007. On 23.4.2007, unexpectedly an unforeseen hurricane wind destroyed the crops, causing loss, as well other sufferings including mental agony.
(3.) The complainant, based upon the policy, lodged a claim, and the opposite party offering only a sum of Rs.9000/-, requested to settle the claim, for which the complainant was not willing, in view of the fact he had spent more than Rs.2 lakhs, incurred loss also. Despite repeated request and lawyers notice, the opposite party failed to rectify the deficiency in service, thereby complainant is compelled to file this case, for the recovery of a sum of RS.60000/-, with compensation of RS.10000/-.;