PUNJAB NATIONAL BANK Vs. CHAIRMAN/DISTRICT JUDGE

JUDGEMENT

(1.) Heard both sides.

(2.) The Writ Petitioner is a Banking Company. The Second Respondent is an Agriculturist. He availed Loan from the Petitioner-Bank in the year 2016. The Loan was to be repaid within five years. He had already enrolled himself under the Pradhan Mantri Fasal Bima Yojana - Crop Insurance (PMFBY). The Premium was debited from the Second Respondents Account. His case is that though he suffered Crop losses for three consecutive years (i.e.) 2016-2017, 2017-2018 & 2018-2019, the Insurance amount was not paid. He submitted Petition, dtd. 17/6/2019 before the District Legal Services Authority, Ramanathapuram. The Petitioner herein was the sole Respondent. Notice was issued. Since the Bank failed to appear, an ex parte Award was passed on 30/9/2019 directing them to pay the Award amount with Interest @ 6% p.a. Challenging the same, the present Writ Petition came to be filed.

(3.) The learned Counsel appearing for the Petitioner reiterated all the contentions set out in the Affidavit filed in support of this Writ Petition. Her contentions are as follows: