CANARA BANK Vs. SETH PRAKASH CHANDRA JAIN

JUDGEMENT

(1.) THE Canara Bank has filed seven Revision Petitions detailed above, against the orders rendered by both the Fora against Canara Bank, which was arrayed as OP -2 in the original complaints filed by the farmers.

(2.) ALL the matters are identical. Consequently, we will decide these matters by a common order. We would also, like the State Commission, take the facts of these cases from the file Canara Bank Versus Seth Prakash Chandra Jain and Ors. In Revision Petition No. 4589 of 2013.

(3.) THE defence set up by the Insurance Company Opposite Party No.1 is that the premium and declaration for the Kharif crop of 2007 with regard to Patwari Halka Nos. 40, 50 and 82 of District Sagar was received, which have already got the compensation. The principal defence set up by the Insurance Company was that no premium was sent to them for Patwari Halka No. 74, where the land of the complainant is situated.