UNITED INDIA INSURANCE CO LTD Vs. N BHAWANI

JUDGEMENT

(1.) AS all the three complaints were against the same Opposite Party, the United India Insurance Co. Ltd., Appellant here, and on the same cause of action viz., the liability of the insurer for the damages caused by cyclone to the casuarna plantations in certain parts of Nellore, Andhra Pradesh, the State Commission had disposed of these three connected complaints by a common Order dated the 12th September, 1990.

(2.) THE Appellant has filed three appeals against the Order of the-State Commission. As there is, in fact, a single Order of the State Commission, the three appeals are being disposed of by this Order.

(3.) THE State Commission ordered that the appellant Insurance Company should pay to the Respondents insurance amount at the rate of Rs. 5,004.00 per acre and after making certain adjustments on account of the cost of wood of standing and fallen trees etc. of Rs. 3,347.00 per acre. The appellant has prayed that the Order of the State Commission be set aside inasmuch as the insured failed to produce or furnish the site plans and the details of expenditure or inputs on planting and rearing the casuarina plantation till November, 1989, vouchers, bills, invoices, documents to show the actual cost incurred by them in plantation of trees till the time of their destruction and the extent of damage suffered.