GENERAL MANAGER DISTRICT CO-OPERATIVE CENTRAL BANK LTD Vs. KOYYI PHALGUNA RAO

JUDGEMENT

(1.) The opposite parties no.1 and 2 are the appellants in all the four appeals. As the facts and circumstances which are the genesis of the appeals are similar and identical in all aspects, we propose to dispose of the appeals by the common order.

(2.) F.A.No.1091 of 2007 is taken as the lead case.

(3.) The facts of the case as narrated by the complainants are that the opposite parties no.2 and 3 had sanctioned crop loan varying from Rs.3,000/- to Rs.10,000/- to the complainants under their respective loan account numbers and collected crop insurance premium ranging from Rs.30/- to Rs.100/- proportionate to the loan amount sanctioned to the complainants no.1 to 9. The insurance coverage was provided for the risk on the crops for drought and floods. The State government of A.P. declared Loddabhadra Village, Palasa Mandal Srikakulam District as drought effected area on 27.11.1997. The General Insurance Corporation assessed the loss of the crop at 78.47% and released the amount to the opposite parties to be paid to the insured. The General Insurance Corporation paid the sum assured of Rs.1,18,101.35 to 29 loanees and Rs.90,243.81 to the other 25 loanees who are the residents of Palasa Mandal. The complainants got issued notice dated 4.8.1999 with a request to pay the sum assured. There was no reply from the opposite parties. Hence, the complainants approached the District Forum by filing the complaint.