AGRICULTURE INSURANCE CO OF INDIA Vs. BHANWAR LAL

JUDGEMENT

(1.) THE Agriculture Insurance Co. of India has filed this Revision Petition against the order of Rajasthan State Consumer Disputes Redressal Commission, in Appeal No.84-89 of 2010. THE Revision Petitioner was OP NO.3 before the District Forum. THE ten Complainants and OP Nos.1 and 2 before the District Forum, are Respondents in this Revision Petition.

(2.) THE State Commission has dismissed the appeal filed by the Revision Petitioner endorsing the view taken by the District Forum, Jodhpur, with the following observation: Learned Forum has founded that it had already been mentioned in the order of the State Government dated 29.08.2005, order was applicable on all the communicated crops and all the communicated Tehsils. In such situation, there had not been any justifiability to send this letter once again. Learned forum has further opined that if the State Government has sent the information again, then it could not be put adverse effect on the complainants.

(3.) WE would also like to observe that this letter of 30th August 2005, which is sought to be relied upon for rejection of the claims of the complainants, itself mentions that, The cut off date for receipt of declarations for the month of August would be 30th September 2005. The proposals were actually sent by the Jaipur Thar Gramin Bank on 24.9.2005 and received in the Regional Office of the RP/OP-3 on 26.9.2005 i.e. within the permissible time limit.