Agriculture Insurance Company Of India ... vs The National Consumer Disputes ...
2024 Latest Caselaw 9137 AP

Andhra Pradesh High Court - Amravati

Agriculture Insurance Company Of India ... vs The National Consumer Disputes ... on 3 October, 2024

Author: R. Raghunandan Rao

Bench: R Raghunandan Rao

 APHC010422912024
                      IN THE HIGH COURT OF ANDHRA PRADESH
                                    AT AMARAVATI                           [3488]
                             (Special Original Jurisdiction)

                    THURSDAY, THE THIRD DAY OF OCTOBER
                      TWO THOUSAND AND TWENTY FOUR

                                   PRESENT

         THE HONOURABLE SRI JUSTICE R RAGHUNANDAN RAO

                THE HONOURABLE SRI JUSTICE HARINATH.N

                        WRIT PETITION NO: 22124/2024

Between:

Agriculture Insurance Company Of India Ltd                        ...PETITIONER

                                      AND

The National Consumer Disputes Redressal Commission ...RESPONDENT(S)

and Others

Counsel for the Petitioner:

1. P MOHAN RAO

Counsel for the Respondent(S):

1. GP FOR AGRICULTURE

2.

The Court made the following Order: (per Hon'ble Sri Justice R. Raghunandan Rao)

The present Writ Petition has been filed against the judgment of the

National Consumer Forum, dated 25.06.2024. The petitioner, who had given

insurance cover against crop failure of mango orchards, had rejected the

claim of the farmers, on the ground that, the said claim was based on an

alleged hailstorm, which had never occurred and the claim was a false claim.

The District Forum, held in favour of the claimants, on the ground that,

the scheme contains various complicated and technical instructions, which

could not have been followed by the farmers. The State Forum, after

considering the material on record, had held that no storm had occurred and

therefore, the claim of the farmers cannot be accepted.

The National Forum relying on the findings of the District Forum had

allowed the Appeals and directed the payment of compensation to the

respondents - farmers.

Prima Facie, the main issue is whether the storm, which affected the

crops of the farmers, has not been considered properly or not.

In these circumstances, there shall be stay of all further proceedings

pursuant to the judgment of the National Consumer Forum, dated 25.06.2024.

The petitioner is permitted to take out personal notice to the 5 th

respondent by RPAD and file proof of service by the next date of hearing.

Post on 22.10.2024.

________________________ R. RAGHUNANDAN RAO, J

______________ HARINATH.N, J KPV