JUDGEMENT
A.K.ANNAMALAI, J. -
(1.) Unsuccessful complainant is the appellant.
(2.) Complainant filed a complaint against the opposite parties claiming
for direction to pay Rs.1,35,000/- towards the crop insurance and
Rs.1,00,000/- as compensation for deficiency of service and mental agony
for costs.
(3.) The complainant is a farmer obtained cultivation loan from the 1st
opposite party for more than number of years and regularly repaid the
loans and as usual for the crop year 2004-05 obtained Samba Crop loan
from the 1st opposite party for Rs.1,30,000/- on 20.8.04. The amount
was paid on 25.10.05. The 1st opposite party deducted crop insurance
premium from the low amount with assurance to pay to the 3rd opposite
party between October to December 2005 complainant?s crop completely
damaged due to heavy floods and the loss was estimated at 72%. The 1st
opposite party has to reimburse the loss to the extent of 72% from the
loan amount. Except the complainant the other farmers who obtained the
loan for the year 2004-05 were benefited. The 1st opposite party has
not responded the request of the complainant and the 2nd opposite party
forwarded the complaint to the 1st opposite party and the petition to 4th
opposite party was also forwarded, but they have not responded. Hence
advocate notice was sent to the 1st and 2nd opposite parties. 1st
opposite party replied with unfinishing reply. Insurance premium
collected by the 1st opposite party was not remitted to the 3rd opposite
party. Hence opposite parties 1 to 3 have committed deficiency of
service. Hence the complainant could not get the benefits of the
insurance and come forward with the consumer complaint.;
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