AGRICULTURAL INSURANCE COMPANY OF INDIA Vs. MAHIMACHARAN PATIL

JUDGEMENT

(1.) This Intra-Court appeal by the Insurer calls in question a learned Single Judge's order dtd. 2/5/2023 whereby first respondent's W.P.No.106653/2016 (GM-RES) having been favoured along with companion writ petitions, relief has been accorded inter alia by directing the State Government to disburse crop compensation to the farmers and to reframe Term Sheet afresh for the purpose of re- assessing the claim for insurance coverage.

(2.) What has been granted by way of relief to the farmers is, in terms of paragraphs 53 to 58 of the impugned order. At paragraph 53, the State Government is directed to pay compensation to the writ petitioners; at paragraph 55, a direction is issued to constitute Internal Committee at District Level for preparing Term Sheets as per the opinion formed in the meeting dtd. 18/9/2015; at paragraph 56, the State Government is mandated to ensure preparation of Terms Sheets afresh within three months; at paragraph 57, the Internal Committee is directed to consider the said Term Sheets adopted for the talukas of Dharwad and Kundgol in respect of same crops; and at paragraph 58, the appellant-Insurer is directed to operate the freshly generated Term Sheets and make payments to the farmers.

(3.) BRIEF FACTS: