National Consumer Disputes Redressal
1. Agriculture Insurance Company Of ... vs Ambardi Seva Sahkari Mandi Limited & ... on 5 November, 2014
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION, NEW DELHI FIRST APPEAL No. 775 OF 2014 (From the order dated 28.2.2014 in C.No.310 of 2002 of the State Commission, Gujarat) 1. Agriculture Insurance Company of India Limited Having its address at Regional Office Sahjanand Arcade, 132 feet Ring Road Memnagar Char Rasta, Ahmedabad- 380052 B) Branch office at the State Level Insurance Company Cell Nanalal Chambers, Ashram Road Ahmedabad 2. State of Gujarat (Notice to be served through the Secretary Agriculture and Cooperation Department Sachivalaya, Gandhinagar 3. The Rajkot District Cooperative Bank Ltd. Sahyog Dhebar Road, Rajkot .Appellants Versus Ambardi Seva Sahkari Mandi Limited Ambardi, Ta. Jasdan District Rajkot 2. Ramesh Kanjibhai Residing at Village Ambardi Taluka Jasdan District Rajkot Respondents
FIRST APPEAL No. 776 OF 2014 (From the order dated 28.2.2014 in C.No.311 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. ..Appellants Versus Bhadi Seva Sahkari Mandali Ltd.
At Bhadi, Taluka: Jardan, Dist.: Rajkot
2. Bhupatbhai Naybhai 1-At Atkot, Taluka: Jasan, Dist.: Rajkot Respondents FIRST APPEAL No. 777 OF 2014 (From the order dated 28.2.2014 in C.No.312 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. ..Appellants Versus Atkot Seva Sahkari Mandali Ltd.
At Atkot, Taluka: Jardan, Dist.: Rajkot
2. Gordhanbhai Ramji Gordhanbhai Ramji 1-At Atkot, Taluka:
Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 778 OF 2014 (From the order dated 28.2.2014 in C.No.313 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vimanagar Seva Sahkari Mandli Ltd.
At Virnagar, Taluka: Jasdan, Dist.: Rajkot
2.
Gordhanbhai Devshi At Virnagar, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 779 OF 2014 (From the order dated 28.2.2014 in C.No.314 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sanathali Seva Sahkari Mandli Ltd.
At Sanathali, Taluka: Jasdan, Dist.: Rajkot
2. Savjibhai Bhiukhabhai Dhaduk At Sanathali, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 780 OF 2014 (From the order dated 28.2.2014 in C.No.315 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sanathali Seva Sahkari Mandli Ltd.
At Sanathali, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 781 OF 2014 (From the order dated 28.2.2014 in C.No.316 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sanathali Seva Sahkari Mandli Ltd.
At Sanathali, Taluka: Jasdan, Dist.: Rajkot
2. Popatbhai Jadhavbhai Siroya At Sanathali, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 782 OF 2014 (From the order dated 28.2.2014 in C.No.317 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sanathali Seva Sahkair Mandli Dist.: Rajkot Respondents FIRST APPEAL No. 783 OF 2014 (From the order dated 28.2.2014 in C.No.318 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bhadla Seva Sahkari Mandli Ltd.
At Bhadla, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 784 OF 2014 (From the order dated 28.2.2014 in C.No.319 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bhandana Seva Sahkari Mandli Ltd.
At Bhandaria, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 785 OF 2014 (From the order dated 28.2.2014 in C.No.321 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Zundala Seva Sahkari Mandli Ltd.
At Zundala, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 786 OF 2014 (From the order dated 28.2.2014 in C.No.323 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Shivrajpur Seva Sahkari Mandli Ltd.
At Shivrajpur, Taluka: Jasdan, Dist.: Rajkot
2. Jivrajbhai Vela At Shivrajpur, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 787 OF 2014 (From the order dated 28.2.2014 in C.No.324 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kanpur Seva Sahkari Mandli Ltd.
At Kanpur, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 788 OF 2014 (From the order dated 28.2.2014 in C.No.325 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Santanpur Seva Sahkari Mandli Ltd.
At Jasdan, Taluka: Jasdan, Dist.: Rajkot
2. Pragaji Savshibhai Vaghasiya At Jasdan, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 789 OF 2014 (From the order dated 28.2.2014 in C.No.326 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kamlapur Seva Sahkari Mandli Ltd.
At Kamlapur, Taluka: Jasdan, Dist.: Rajkot
2. Jagashi Bhanabhai Mer.
At Kamlapur, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 790 OF 2014 (From the order dated 28.2.2014 in C.No.328 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Santanpur Seva Sahkari Mandli Ltd.
At Sartanpar, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 791 OF 2014 (From the order dated 28.2.2014 in C.No.330 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kalasar Seva Sahkari Mandli Ltd.
At Kalasar, Taluka: Jasdan, Dist.: Rajkot
2. Maganbhai Ukabhai At Kalasar, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 792 OF 2014 (From the order dated 28.2.2014 in C.No.331 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jivapar Seva Sahkari Mandli Ltd.
At Jivapar, Taluka: Jasdan, Dist.: Rajkot
2. Muljibhai Lavabhai Bodar At Jivapar, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 793 OF 2014 (From the order dated 28.2.2014 in C.No.332 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Rupavati Seva Sahkari Mandli Ltd.
At Rupavati, Taluka: Jasdan, Dist.: Rajkot
2. Pankuben Babubhai At Rupavati, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 794 OF 2014 (From the order dated 28.2.2014 in C.No.333 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sanathali Seva Sahkari Mandli Ltd.& Ors.
At Sanathali, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 795 OF 2014 (From the order dated 28.2.2014 in C.No.334 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Pacchavada Seva Sahkari Mandli Ltd.
At Pachhavada, Taluka: Jasdan, Dist.: Rajkot
2. Vajubhai Bachubhai At Pachhavada, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 796 OF 2014 (From the order dated 28.2.2014 in C.No.335 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Devdhari Seva Sahkari Mandli Ltd.
At Devdhari, Taluka: Jasdan, Dist.: Rajkot
2. Mansangbhai Manajibhai At Pachhavada, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 797 OF 2014 (From the order dated 28.2.2014 in C.No.336 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jasapur Seva Sahkari Mandli Ltd.
At Jasapar, Taluka: Jasdan, Dist.: Rajkot
2. Dilipgir Somgir Gosai At Jasapar, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 798 OF 2014 (From the order dated 28.2.2014 in C.No.337 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sanli Seva Sahkari Mandli Ltd.
At Sanali, Taluka: Jasdan, Dist.: Rajkot
2. Natvarbhai Popatbhai Patel At Sanali, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 799 OF 2014 (From the order dated 28.2.2014 in C.No.338 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Ambardi Seva Sahkari Mandli Ltd.
At Ambardi, Taluka: Jasdan, Dist.: Rajkot
2. Dalsukhbhai Popatbhai At Ambardi, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 800 OF 2014 (From the order dated 28.2.2014 in C.No.339 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Dahijara Seva Sahkari Mandli Ltd.
At Dahisara, Taluka: Jasdan, Dist.: Rajkot
2. Hemuben Raningbhai At Dahisara, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 801 OF 2014 (From the order dated 28.2.2014 in C.No.340 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Junapipliya Seva Sahkari Mandli Ltd.
At Junapipalia, Taluka: Jasdan, Dist.: Rajkot
2. Hirji Keshav At Junapipalia, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 802 OF 2014 (From the order dated 28.2.2014 in C.No.341 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Amrapur Seva Sahkari Mandli Ltd.
At Amrapur, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 803 OF 2014 (From the order dated 28.2.2014 in C.No.343 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kishan Seva Sahkari Mandli Ltd.
At Kishan, Taluka: Jasdan, Dist.: Rajkot
2. Kacharabhai Javabhai At Kishan, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 804 OF 2014 (From the order dated 28.2.2014 in C.No.344 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sarvodaya Seva Sahkari Mandli Ltd.
At Sarvodaya, Taluka: Jasdan, Dist.: Rajkot
2. Vashram Ramjibhai At Sarvodaya, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 805 OF 2014 (From the order dated 28.2.2014 in C.No.346 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Lunjan Seva Sahkari Mandli Ltd.
At Lunsar, Taluka: Wankaner, Dist.: Rajkot
2. Patel Bachubhai Talshibhai At Lunsar, Taluka: Wankaner, Dist.: Rajkot Respondents FIRST APPEAL No. 806 OF 2014 (From the order dated 28.2.2014 in C.No.347 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Pipliya Seva Sahkari Mandli Ltd.
At Pipaliya, Taluka: Wankaner, Dist.: Rajkot
2. Patel Ahmed Miraji At Pipaliya, Taluka: Wankaner, Dist.: Rajkot Respondent FIRST APPEAL No. 807 OF 2014 (From the order dated 28.2.2014 in C.No.348 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Daldi Seva Sahkari Mandli Ltd.
At Daldi, Taluka: Wankaner, Dist.: Rajkot
2. Sherasia Ayub Zalalbhai At Daldi, Taluka: Wankaner, Dist.: Rajkot Respondents FIRST APPEAL No. 808 OF 2014 (From the order dated 28.2.2014 in C.No.350 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vaghasia Seva Sahkari Mandli Ltd.
At Vaghasia, Taluka: Wankaner, Dist.: Rajkot
2. Thobhan Butabhai At Vaghasia, Taluka: Wankaner, Dist.: Rajkot Respondents FIRST APPEAL No. 809 OF 2014 (From the order dated 28.2.2014 in C.No.351 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vankya Seva Sahkari Mandli Ltd.
At Vankiya, Taluka: Wankaner, Dist.: Rajkot
2. Kadivar Hazi Alibhai At Vankiya, Taluka: Jasdan, Dist.: Rajkot Respondents FIRST APPEAL No. 810 OF 2014 (From the order dated 28.2.2014 in C.No.352 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Gangiya Seva Sahkari Mandli Ltd.
At Gangiyavadar, Taluka: Jasdan, Dist.: Rajkot
2. Somabhai Mithabhai At Gangiyavadar, Taluka: Wankaner, Dist.: Rajkot Respondents FIRST APPEAL No. 811 OF 2014 (From the order dated 28.2.2014 in C.No.354 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Valasan Seva Sahkari Mandli Ltd. & Ors.
At Valasan, Taluka: Wankaner, Dist.: Rajkot
2. Khorazia Ahmedi Ali At Valasan, Taluka: Wankaner, Dist.: Rajkot Respondents FIRST APPEAL No. 812 OF 2014 (From the order dated 28.2.2014 in C.No.356 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kankot Agri. Seva Sahkari Mandli Ltd.
At Kankot, Taluka: Wankaner, Dist.: Rajkot
2. Sherasiya Usmanji At Kankot, Taluka: Wankaner, Dist.: Rajkot Respondents FIRST APPEAL No. 813 OF 2014 (From the order dated 28.2.2014 in C.No.357 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Matel Seva Sahkari Mandli Ltd.
At Matel, Taluka: Wankaner, Dist.: Rajkot
2. Kodi Kanjibhai Panchabhai At Matel, Taluka: Wankaner, Dist.: Rajkot Respondents FIRST APPEAL No. 814 OF 2014 (From the order dated 28.2.2014 in C.No.358 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sindhavadar Seva Sahkari Mandli Ltd.
At Sindhavadar, Taluka: Wankaner, Dist.: Rajkot
2. Parasar Nurmohemmad Aminji At Sindhavadar, Taluka: Wankaner, Dist.: Rajkot Respondents FIRST APPEAL No. 815 OF 2014 (From the order dated 28.2.2014 in C.No.360 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vaghasiya Seva Sahkari Mandli Ltd.
At Sardhar, Taluka: Rajkot, Dist.: Rajkot Respondent FIRST APPEAL No. 816 OF 2014 (From the order dated 28.2.2014 in C.No.361 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Gadhka Seva Sahkari Mandli Ltd.
At Gadhka, Taluka: Jasdan, Dist.: Rajkot
2. Chaku Meghjibhai At Gadhka, Taluka: Jasdan, Dist.: Rajkot Respondent FIRST APPEAL No. 817 OF 2014 (From the order dated 28.2.2014 in C.No.362 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sardhar Seva Sahkari Mandli Ltd.
At Sardhar, Taluka: Rajkot, Dist.: Rajkot
2. Gangibhai Gulabhai At Sardhar, Taluka: Rajkot, Dist.: Rajkot Respondent FIRST APPEAL No. 818 OF 2014 (From the order dated 28.2.2014 in C.No.363 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bughadh Seva Sahkari Mandli Ltd.
At Bhugadh, Taluka: Rajkot, Dist.: Rajkot
2. Bhikhabhai Kamambhai At Bhugadh, Taluka: Rajkot, Dist.: Rajkot Respondent FIRST APPEAL No. 819 OF 2014 (From the order dated 28.2.2014 in C.No.364 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kheradi Seva Sahkar Mandli Ltd.
At Kheradi, Taluka: Rajkot, Dist.: Rajkot
2. Haraji Rama At Kheradi, Taluka: Rajkot, Dist.: Rajkot Respondents FIRST APPEAL No. 820 OF 2014 (From the order dated 28.2.2014 in C.No.365 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Magarwada Seva Sahkari Mandli Ltd.
At Magharvadu, Taluka: Rajkot, Dist.: Rajkot
2. Govindbhai Mohanbhai At Magharvadu, Taluka: Rajkot, Dist.: Rajkot Respondent FIRST APPEAL No. 821 OF 2014 (From the order dated 28.2.2014 in C.No.366 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kasturbadhan Seva Sahkari Mandli Ltd.
At Kasturbhadum, Taluka: Rajkot, Dist.: Rajkot
2. Mohan Kula At Kasturbhadum, Taluka: Rajkot, Dist.: Rajkot Respondents FIRST APPEAL No. 822 OF 2014 (From the order dated 28.2.2014 in C.No.367 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bedi Juth Seva Sahkari Mandli Ltd.
At Bedi, Taluka: Rajkot, Dist.: Rajkot
2. Keshubhai Bhurabhai At Bedi, Taluka: Rajkot, Dist.: Rajkot Respondents FIRST APPEAL No. 823 OF 2014 (From the order dated 28.2.2014 in C.No.368 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Umrari Seva Sahkari Mandli Ltd.
At Umrali, Taluka: Rajkot, Dist.: Rajkot
2. Jivabhai Valera At Umrali, Taluka: Rajkot, Dist.: Rajkot Respondents FIRST APPEAL No. 824 OF 2014 (From the order dated 28.2.2014 in C.No.369 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Gavridad Seva Sahkari Mandli Ltd.
At Gavaridad , Taluka: Rajkot, Dist.: Rajkot
2. Ravjibhai Jagabhai At Gavaridad, Taluka: Rajkot, Dist.: Rajkot Respondents FIRST APPEAL No. 825 OF 2014 (From the order dated 28.2.2014 in C.No.370 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khijadiya Seva Sahkar Mandli Ltd.
At Khijariya, Taluka: Rajkot, Dist.: Rajkot
2. Mahipsinh Jivaji At Khijaria, Taluka: Rajkot, Dist.: Rajkot Respondents FIRST APPEAL No. 826 OF 2014 (From the order dated 28.2.2014 in C.No.371 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khorana Seva Sahkari Mandli Ltd. & Ors.
At Khorana, Taluka: Rajkot, Dist.: Rajkot
2. Bhut Nagjibhai Tapubhai At Khorana, Taluka: Rajkot, Dist.: Rajkot Respondents FIRST APPEAL No. 827 OF 2014 (From the order dated 28.2.2014 in C.No.372 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kuvadva Seva Sahkari Mandli Ltd.
At Kuvadana, Taluka: Rajkot, Dist.: Rajkot
2. Kanjibhai G. Thumar At Kuvadana, Taluka: Rajkot, Dist.: Rajkot Respondents FIRST APPEAL No. 828 OF 2014 (From the order dated 28.2.2014 in C.No.373 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Targhadiya Seva Sahkari Mandli Ltd.
Targhadiya, Taluka: Rajkot, Dist.: Rajkot
2. Bharatbhai Gordhanbhai Targhadiya, Taluka: Rajkot, Dist.: Rajkot Respondents FIRST APPEAL No. 829 OF 2014 (From the order dated 28.2.2014 in C.No.374 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vejalpur Seva Sahkar Mandli Ltd.
At Vejalpur, Taluka: Maliya, Dist.: Rajkot
2. B.V. Loriya At Vejalpur, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 830 OF 2014 (From the order dated 28.2.2014 in C.No.376 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Mota Dahisara Seva Sahkari Mandli Ltd.
At Mota Dahisara, Taluka: Maliya, Dist.: Rajkot
2. S.G. Bhatia At Mota Dahisara, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 831 OF 2014 (From the order dated 28.2.2014 in C.No.378 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Derala Seva Sahkari Mandli Ltd.
At Derala, Taluka: Maliya, Dist.: Rajkot
2. Devji Mohanbhai At Derala, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 832 OF 2014 (From the order dated 28.2.2014 in C.No.382 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bhavpar Seva Sahkari Mandli Ltd.
At Bhavpur, Taluka: Maliya, Dist.: Rajkot
2. Arvind Madhavjibhai At Bhavpur, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 833 OF 2014 (From the order dated 28.2.2014 in C.No.383 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Targhari Seva Sahkari Mandli Ltd.
At Targhari, Taluka: Maliya, Dist.: Rajkot
2. S.M. Fultariya At Targhari, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 834 OF 2014 (From the order dated 28.2.2014 in C.No.384 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Navagam Seva Sahkari Mandli Ltd.
At Navagam, Taluka: Maliya (M), Dist.: Rajkot
2. Odhaji Hira At Navagam, Taluka: Maliya (M), Dist.: Rajkot Respondents FIRST APPEAL No. 835 OF 2014 (From the order dated 28.2.2014 in C.No.385 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Navagam Seva Sahkari Mandli Ltd.
At Navagam, Taluka: Maliya, Dist.: Rajkot
2. Odhaji Hira At Navagam, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 836 OF 2014 (From the order dated 28.2.2014 in C.No.389 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vejalpur Seva Sahkari Mandli Ltd.
At Vejalpur, Taluka: Maliya, Dist.: Rajkot
2. Baldev Vitthalbhai Loriya At Vejalpur, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 837 OF 2014 (From the order dated 28.2.2014 in C.No.390 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Junaghatila Seva Sahkari Mandli Ltd.
At Junaghatila, Taluka: Maliya, Dist.: Rajkot
2. Narendrakumar Nathalal At Junaghatila, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 838 OF 2014 (From the order dated 28.2.2014 in C.No.393 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khirai Seva Sahkari Mandli Ltd.
At Khirai, Taluka: Maliya, Dist.: Rajkot
2. Manharbhai Mohanbhai Sanghai At Khirari, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 839 OF 2014 (From the order dated 28.2.2014 in C.No.394 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Motabhela Seva Sahkari Mandli Ltd.
At Motabhela, Taluka: Maliya, Dist.: Rajkot
2. Mayursinh Natvarsinh Jadeja At Motabhela, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 840 OF 2014 (From the order dated 28.2.2014 in C.No.395 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Derala Seva Sahkari Mandli Ltd.
At Derala, Taluka: Maliya, Dist.: Rajkot
2. Lakhmanbhai. G. Shorshia At Derala, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 841 OF 2014 (From the order dated 28.2.2014 in C.No.396 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khakharechi Seva Sahkari Mandli Ltd.
At Khakharechi, Taluka: Maliya, Dist.: Rajkot
2. Balubhai Bhanjibhai At Khakharechi, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 842 OF 2014 (From the order dated 28.2.2014 in C.No.397 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khakharechi Seva Sahkari Mandli Ltd.
At Khakharechi, Taluka: Maliya, Dist.: Rajkot
2. Mansukhlal. J. Kallal At Khakharechi, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 843 OF 2014 (From the order dated 28.2.2014 in C.No.398 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Junaghatila Seva Sahkari Mandli Ltd.
At Junaghatila, Taluka: Maliya, Dist.: Rajkot
2. Maganbhai Harjibhai Gadhia At Junaghatila, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 844 OF 2014 (From the order dated 28.2.2014 in C.No.400 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kheraliya Seva Sahkari Mandli Ltd.
At Kheraliya, Taluka: Morbi, Dist.: Rajkot
2. Popatbhai Rudabhai Patel At Kheraliya, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 845 OF 2014 (From the order dated 28.2.2014 in C.No.401 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Morbi Vibhag Juth Seva Sahkari Mandli Ltd.
At Morbi, Taluka: Morbi, Dist.: Rajkot
2. Jagdishbhai Maghjibhai Patel At Morbi, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 846 OF 2014 (From the order dated 28.2.2014 in C.No.402 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Ghubi Seva Sahkari Mandli Ltd.
At Ghubi, Taluka: Maliya, Dist.: Rajkot
2. Lalitbhai Naranbhai Kalia At Ghubi, Taluka: Maliya, Dist.: Rajkot Respondents FIRST APPEAL No. 847 OF 2014 (From the order dated 28.2.2014 in C.No.403 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Nichi Mandal Seva Sahkari Mandli Ltd.
At Nichi, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 848 OF 2014 (From the order dated 28.2.2014 in C.No.404 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Morbi Juth Seva Sahkari Mandli Ltd.
At Morbi, Taluka: Morbi, Dist.: Rajkot
2. Prabhaben Jentilal At Morbi, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 849 OF 2014 (From the order dated 28.2.2014 in C.No.405 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jepur Juth Seva Sahkari Mandli Ltd.
At Jepur, Taluka: Morbi, Dist.: Rajkot
2. Ranchhodbhai Mavjibhai At Jepur, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 850 OF 2014 (From the order dated 28.2.2014 in C.No.407 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Ghunda (S) Seva Sahkari Mandli Ltd.
At Ghunda, Taluka: Morbi, Dist.: Rajkot
2. Thobhanbhai Ratabhai Rangpariya At Ghunda, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 851 OF 2014 (From the order dated 28.2.2014 in C.No.409 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jetpar Seva Sahkari Mandli Ltd.
At Jetpar, Taluka: Morbi, Dist.: Rajkot
2. Durlabhaji Vastabhai Amrutiya At Jetpar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 852 OF 2014 (From the order dated 28.2.2014 in C.No.410 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jetpar Machchhu Seva Sahkari Mandli Ltd.
At Jetpar, Taluka: Morbi, Dist.: Rajkot
2. Bhudarbhai Gandabhai Tetiya At Jetpar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 853 OF 2014 (From the order dated 28.2.2014 in C.No.411 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Rangpar Juth Seva Sahkari Mandli Ltd.
At Rangpar, Taluka: Morbi, Dist.: Rajkot
2. Dilubha Gopaljibhai Zala At Rangpar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 854 OF 2014 (From the order dated 28.2.2014 in C.No.412 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Chakampur Seva Sahkar Mandali Ltd.
At Chakampur, Taluka: Morbi, Dist.: Rajkot
2. Jentibhai Mavjibhai Kalariya At Chakampur, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 855 OF 2014 (From the order dated 28.2.2014 in C.No.414 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vaghpar Seva Sahkar Mandali Ltd.
At Vaghpar, Taluka: Morbi, Dist.: Rajkot
2. Kanubha jadeja At Vaghpar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 856 OF 2014 (From the order dated 28.2.2014 in C.No.415 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jumanagdawas Seva Sahkari Mandli Ltd.
At Jumanagdawas, Taluka: Morbi, Dist.: Rajkot
2. Dhirubhai Vashrambhai Kuvadiya At Jumanagdawas, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 857 OF 2014 (From the order dated 28.2.2014 in C.No.416 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jumanagdawas Seva Sahkari Mandli Ltd.
At Jumanagdawas, Taluka: Morbi, Dist.: Rajkot
2. Savabhai Raydhanbhai At Jumanagdawas, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 858 OF 2014 (From the order dated 28.2.2014 in C.No.417 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Rangpar Juth Seva Sahkari Mandli Ltd.
At Rangpar, Taluka: Morbi, Dist.: Rajkot
2. Dilubha gopaljibhai Zala At Rangpar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 859 OF 2014 (From the order dated 28.2.2014 in C.No.418 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Navasadulka Seva Sahkari Mandli Ltd.
At Navasadulka, Taluka: Morbi, Dist.: Rajkot
2. Ramjibhai Govindhai At Navasadulka, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 860 OF 2014 (From the order dated 28.2.2014 in C.No.420 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bagthala Seva Sahkari Mandli Ltd.
At Bagthala, Taluka: Morbi, Dist.: Rajkot
2. Ashwinbhai Muljibhai Dalsaniya At Bagthala, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 861 OF 2014 (From the order dated 28.2.2014 in C.No.421 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bagthala Seva Sahkari Mandli Ltd.
At Bagthala, Taluka: Morbi, Dist.: Rajkot
2. Maganbhai Gangarambhai At Bagthala, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 862 OF 2014 (From the order dated 28.2.2014 in C.No.423 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khareda Seva Sahkari Mandli Ltd.
At Khareda, Taluka: Morbi, Dist.: Rajkot
2. Pravinbhai gordhanbhai Khadoda At Khareda, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 863 OF 2014 (From the order dated 28.2.2014 in C.No.426 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Chachapar Seva Sahkari Mandli Ltd.
At Chachapar , Taluka: Morbi, Dist.: Rajkot
2. Ganeshbhai Trikubhai At Chachapar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 864 OF 2014 (From the order dated 28.2.2014 in C.No.427 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khanpar Seva Sahkari Mandli Ltd.
At Khanpar, Taluka: Morbi, Dist.: Rajkot
2. Maganbhai Madhabhai At Khanpar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 865 OF 2014 (From the order dated 28.2.2014 in C.No.428 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Thorala Seva Sahkari Mandli Ltd.
At Thorala, Taluka: Morbi, Dist.: Rajkot Respondent FIRST APPEAL No. 866 OF 2014 (From the order dated 28.2.2014 in C.No.429 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Navasadulka Seva Sahkari Mandli Ltd.
At Navasadulka, Taluka: Morbi, Dist.: Rajkot
2. Gunvantbhai Becharbhai At Navasadulka, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 867 OF 2014 (From the order dated 28.2.2014 in C.No.430 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Nanivavdi Seva Sahkari Mandli Ltd.
At Nanivavdi, Taluka: Morbi, Dist.: Rajkot
2. Vanjibhai Jasmatbhai Padsumbiya At Nanivavdi, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 868 OF 2014 (From the order dated 28.2.2014 in C.No.433 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Lutavadar Seva Sahkari Mandli Ltd.
At Lutavadar, Taluka: Morbi, Dist.: Rajkot
2. Dineshbhai Gangaram Zalariya At Lutavadar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 869 OF 2014 (From the order dated 28.2.2014 in C.No.434 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vakda Seva Sahkari Mandli Ltd.
At Vakda, Taluka: Morbi, Dist.: Rajkot
2. Premjibhai Nagjibhai At Vakda, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 870 OF 2014 (From the order dated 28.2.2014 in C.No.435 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Morbi Vibhag Juth Seva Sahkari Mandli Ltd.
At Morbi, Taluka: Morbi, Dist.: Rajkot
2. Prabhaben Jentilal At Morbi, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 871 OF 2014 (From the order dated 28.2.2014 in C.No.436 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jivapar (CH) Seva Sahkari Mandli Ltd.
At Jivapar, Taluka: Morbi, Dist.: Rajkot
2. Chandubhai Chhaganbhai Kalariya At Jivapar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 872 OF 2014 (From the order dated 28.2.2014 in C.No.437 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vaghpar Seva Sahkari Mandli Ltd.
At Vaghpar, Taluka: Morbi, Dist.: Rajkot
2. Narendrasinh Hathisinh.
At Vaghpar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 873 OF 2014 (From the order dated 28.2.2014 in C.No.438 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Navasadulka Seva Sahkari Mandli Ltd.
At Navasadulka, Taluka: Morbi, Dist.: Rajkot
2. Ramjibhai Govindbhai At Navasadulka, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 874 OF 2014 (From the order dated 28.2.2014 in C.No.440 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Unchi Mandal Seva Sahkari Mandli Ltd.
At Unchi, Taluka: Morbi, Dist.: Rajkot
2. Vitthalbhai Dayabhai At Unchi, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 875 OF 2014 (From the order dated 28.2.2014 in C.No.441 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Thorala Seva Sahkari Mandli Ltd.
At Thorala, Taluka: Morbi, Dist.: Rajkot
2. Ravjibhai Raghavjibha At Thorala, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 876 OF 2014 (From the order dated 28.2.2014 in C.No.442 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Ghtu Seva Sahkari Mandli Ltd.
At Ghutu, Taluka: Morbi, Dist.: Rajkot
2. Kantilal Chhaganbhai Sadharakiya At Ghutu, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 877 OF 2014 (From the order dated 28.2.2014 in C.No.444 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Chachapar Seva Sahkari Mandli Ltd.
At Chachapar, Taluka: Morbi, Dist.: Rajkot
2. Jaysukhbhai Odhavjibhai Fear At Chachapar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 878 OF 2014 (From the order dated 28.2.2014 in C.No.445 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Rangpar Juth Seva Sahkari Mandli Ltd.
At Rangpar, Taluka: Morbi, Dist.: Rajkot
2. Tribhovanbhai Parshottambhai At Rangpar, Taluka: Morbi, Dist.: Rajkot Respondents FIRST APPEAL No. 879 OF 2014 (From the order dated 28.2.2014 in C.No.446 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Lalai Seva Sahkari Mandli Ltd.
At Lalai, Taluka: Morbi, Dist.: Rajkot Respondent FIRST APPEAL No. 880 OF 2014 (From the order dated 28.2.2014 in C.No. 447 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Nasitpar Seva Sahkari Mandli Ltd.
At Nasitpar, Taluka: Tankara, Dist.: Rajkot
2. Chaturbhai Shivabhai Patel At Nasitpar, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 881 OF 2014 (From the order dated 28.2.2014 in C.No.448 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Hadmatia (P) Seva Sahkari Mandli Ltd.
At Hadmatia, Taluka: Tankara, Dist.: Rajkot
2. Tapubhai Deavabhai Daka At Hadmatia, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 882 OF 2014 (From the order dated 28.2.2014 in C.No.450 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Savdi Kishan Seva Sahkari Mandli Ltd.
At Savdi, Taluka: Tankara, Dist.: Rajkot
2. Bhimjibhai Harkhabhai At Savdi, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 883 OF 2014 (From the order dated 28.2.2014 in C.No.451 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Savdi Kishan Seva Sahkari Mandli Ltd.
At Savdi, Taluka: Tankara, Dist.: Rajkot
2. Hemantbhai Keshanbhai Patel At Savdi, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 884 OF 2014 (From the order dated 28.2.2014 in C.No.452 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Savdi Kishan Seva Sahkari Mandli Ltd.
At Savdi, Taluka: Tankara, Dist.: Rajkot
2. Rameshbhai Lavjibhai Ghetiya At Savdi, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 885 OF 2014 (From the order dated 28.2.2014 in C.No.453 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Virvar Seva Sahkari Mandli Ltd.
At Virvav, Taluka: Tankara, Dist.: Rajkot
2. Kanaksinh Hakubha Jadeja At Virvak, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 886 OF 2014 (From the order dated 28.2.2014 in C.No.454 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Rohisala Seva Sahkari Mandli Ltd.
At Roshisala, Taluka: Tankara, Dist.: Rajkot
2. Gangarambhai Shamjibhai Chotallya At Roshisala, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 887 OF 2014 (From the order dated 28.2.2014 in C.No.455 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Tankara Seva Sahkari Mandli Ltd.
At Tankara, Taluka: Tankara, Dist.: Rajkot
2. Raghavjibhai Devshibhai At Tankara, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 888 OF 2014 (From the order dated 28.2.2014 in C.No.456 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Meghpar (Z) Seva Sahkari Mandli Ltd.
At Meghpar, Taluka: Tankara, Dist.: Rajkot
2. Anopsinh Pathubha Zala At Meghpar, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 889 OF 2014 (From the order dated 28.2.2014 in C.No.457 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jabalpur (H) Seva Sahkari Mandli Ltd.
At Jabalpur, Taluka: Tankara, Dist.: Rajkot
2. Bhawanbhai Bhanjibhai At Jabalpur, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 890 OF 2014 (From the order dated 28.2.2014 in C.No.458 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jabalpur (H) Seva Sahkari Mandli Ltd.
At Jabalpur, Taluka: Tankara, Dist.: Rajkot
2. Harilal Mavjibhai At Jabalpur, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 891 OF 2014 (From the order dated 28.2.2014 in C.No.459 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Nanakhijadia Seva Sahkari Mandli Ltd.
At Nanakhijadia, Taluka: Tankara, Dist.: Rajkot
2. Nathubhai Premjibhai At Nanakhijadia: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 892 OF 2014 (From the order dated 28.2.2014 in C.No.460 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Harbatiyali Juth Seva Sahkari Mandli Ltd.
At Harbatiyali, Taluka: Tankara, Dist.: Rajkot
2. Puriben Lavjibhai At Harbatiyali, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 893 OF 2014 (From the order dated 28.2.2014 in C.No.461 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Harbatiyali Juth Seva Sahkari Mandli Ltd.
At Harbatiyali, Taluka: Tankara, Dist.: Rajkot
2. Savjibhai Munjibhai At Harbatiyali, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 894 OF 2014 (From the order dated 28.2.2014 in C.No.462 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Harbatiyali Seva Sahkari Mandli Ltd.
At Harbatiyali, Taluka: Tankara, Dist.: Rajkot
2. Popatbhai Navshibhai At Harbatiyali, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 895 OF 2014 (From the order dated 28.2.2014 in C.No.464 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jivapar (T) Seva Sahkari Mandli Ltd.
At Jivapar, Taluka: Tankara, Dist.: Rajkot
2. Talshibhai Thakarshibhai Patel At Jivapar, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 896 OF 2014 (From the order dated 28.2.2014 in C.No.466 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Ghunda Seva Sahkari Mandli Ltd.
At Ghunda, Taluka: Tankara, Dist.: Rajkot
2. Nagjibhai Vastabhai Kasundra At Ghunda, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 897 OF 2014 (From the order dated 28.2.2014 in C.No.467 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Nesda (KH) Seva Sahkari Mandli Ltd.
At Nesda, Taluka: Tankara, Dist.: Rajkot
2. Maganbhai Ganeshbhai At Nesda, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 898 OF 2014 (From the order dated 28.2.2014 in C.No.468 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Otala Seva Sahkari Mandli Ltd.
At Otala, Taluka: Tankara, Dist.: Rajkot
2. Madhuben Hemantlal At Otala, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 899 OF 2014 (From the order dated 28.2.2014 in C.No.469 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bangavadi Juth Seva Sahkari Mandli Ltd.
At Bangavadi, Taluka: Tankara, Dist.: Rajkot
2. Lakhmanbhai Valabhai At Bangavadi, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 900 OF 2014 (From the order dated 28.2.2014 in C.No.470 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Tankara Seva Sahkari Mandli Ltd.
At Tankara, Taluka: Tankara, Dist.: Rajkot
2. Mohanbhai Karshanbhai At Tankara, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 901 OF 2014 (From the order dated 28.2.2014 in C.No.473 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sajanpar Seva Sahkari Mandli Ltd.
At Sajanpar, Taluka: Tankara, Dist.: Rajkot
2. Ravjibhai Narshibhai Dalsaniya At Sajanpar, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 902 OF 2014 (From the order dated 28.2.2014 in C.No.474 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Chhatar Seva Sahkari Mandli Ltd.
At Chhatar, Taluka: Tankara, Dist.: Rajkot
2. Govindbhai Nathabhai Rangani At Chhatar, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 903 OF 2014 (From the order dated 28.2.2014 in C.No.475 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Hadala Seva Sahkari Mandli Ltd.
1- At Hadala, Taluka: Tankara, Dist.: Rajkot
2. Lakhmanbhai Narshibhai At Hadala, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 904 OF 2014 (From the order dated 28.2.2014 in C.No.476 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khoda Pipar Seva Sahkari Mandli Ltd.
At Khoda Pipar, Taluka: Tankara, Dist.: Rajkot
2. Mohanba Mahipatsinh At Khoda Pipar, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 905 OF 2014 (From the order dated 28.2.2014 in C.No.477 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Amrapar Seva Sahkari Mandli Ltd.
At Amrapar , Taluka: Tankara, Dist.: Rajkot
2. Badi Husain Vali Gaji At Amrapar, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 906 OF 2014 (From the order dated 28.2.2014 in C.No.478 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Tol Seva Sahkari Mandli Ltd.
At Tol, Taluka: Tankara, Dist.: Rajkot
2. Baeti Mamad Hasan At Tol, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 907 OF 2014 (From the order dated 28.2.2014 in C.No.479 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jivapar Seva Sahkari Mandli Ltd.
At Jivapar, Taluka: Tankara, Dist.: Rajkot
2. Mansukhbhai K. Hapaliya At Jivapar, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 908 OF 2014 (From the order dated 28.2.2014 in C.No.480 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kotharia Seva Sahkari Mandli Ltd.
At Kotharia, Taluka: Tankara, Dist.: Rajkot
2. Bhanjibhai Dharamjibhai At Kotharia, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 909 OF 2014 (From the order dated 28.2.2014 in C.No.481 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Otala Juth Seva Sahkari Mandli Ltd.
At Otala, Taluka: Tankara, Dist.: Rajkot
2. Shantilal Dayalji At Otala, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 910 OF 2014 (From the order dated 28.2.2014 in C.No.482 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Rohisala Juth Seva Sahkari Mandli Ltd.
At Rohisala, Taluka: Tankara, Dist.: Rajkot
2. Ravjibhai Keshabhai Gadhera At Rohisala, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 911 OF 2014 (From the order dated 28.2.2014 in C.No.483 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Nesda (KH) Seva Sahkari Mandli Ltd.
At Nesda, Taluka: Tankara, Dist.: Rajkot
2. Bhiutja Dinesh. M. At Nesda, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 912 OF 2014 (From the order dated 28.2.2014 in C.No.484 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Lajai Seva Sahkari Mandli Ltd.
At Lajai, Taluka: Tankara, Dist.: Rajkot
2. Mansukhubhai Parshottambhai At Lajai, Taluka: Tankara, Dist.: Rajkot Respondents FIRST APPEAL No. 913 OF 2014 (From the order dated 28.2.2014 in C.No.486 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Ghoghavadar Juth Seva Sahkari Mandli Ltd.
At Ghoghavadar, Taluka: Gondal, Dist.: Rajkot
2. Mohanbhai Tapubhai Dobariya At Ghoghavadar, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 914 OF 2014 (From the order dated 28.2.2014 in C.No.488 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Derdi (K) Seva Sahkari Mandli Ltd.
At Derdi, Taluka: Gondal, Dist.: Rajkot
2. Himmatlal Nanjibhai Indoga At Derdi, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 915 OF 2014 (From the order dated 28.2.2014 in C.No.489 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Motikhilori Seva Sahkari Mandli Ltd.
At Motikhilori, Taluka: Gondal, Dist.: Rajkot
2. Bava Bhadabhai Padmani At Motikhilori, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 916 OF 2014 (From the order dated 28.2.2014 in C.No.490 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kolithad Juth Seva Sahkari Mandli Ltd.
At Kolithad, Taluka: Gondal, Dist.: Rajkot
2. Mohanbhai Bhikhabhai At Kolithad, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 917 OF 2014 (From the order dated 28.2.2014 in C.No.491 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kolithad Juth Seva Sahkari Mandli Ltd.
At Kolithad, Taluka: Gondal, Dist.: Rajkot
2. Chimanbhai Kanjibhai Vanani At Kolithad, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 918 OF 2014 (From the order dated 28.2.2014 in C.No.492 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kolithad Juth Seva Sahkari Mandli Ltd.
At Kolithad, Taluka: Gondal, Dist.: Rajkot
2. Vinodbhai Gandubhai At Kolithad, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 919 OF 2014 (From the order dated 28.2.2014 in C.No.493 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sultanpur Seva Sahkari Mandli Ltd.
At Sultanpur, Taluka: Gondal, Dist.: Rajkot
2. Kanaiyalal Mohanbhai Borad At Sultanpur, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 920 OF 2014 (From the order dated 28.2.2014 in C.No.494 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Gomta Juth Seva Sahkari Mandli Ltd.
At Gomta, Taluka: Gondal, Dist.: Rajkot
2. Mohanbhai Punjabhai At Gomta, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 921 OF 2014 (From the order dated 28.2.2014 in C.No.495 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Shivrajgarh Juth Seva Sahkari Mandli Ltd.
At Shivrajgarh, Taluka: Gondal, Dist.: Rajkot
2. Maganlal Premjibhai Poniya Shivrajgarh, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 922 OF 2014 (From the order dated 28.2.2014 in C.No.496 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Anida (BH) Seva Sahkari Mandli Ltd.
At Anida, Taluka: Gondal, Dist.: Rajkot
2. Yogeshbhai Maganlal Bhalodi At Anida, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 923 OF 2014 (From the order dated 28.2.2014 in C.No. 497 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kantolia Juth Seva Sahkari Mandli Ltd.
At Kantolia, Taluka: Gondal, Dist.: Rajkot
2. Chandreshbhai Ravjibhai Patel At Kantolia, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 924 OF 2014 (From the order dated 28.2.2014 in C.No.498 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Charkhadi Juth Seva Sahkari Mandli Ltd.
At Charkhadi , Taluka: Gondal, Dist.: Rajkot
2. Bhagwanbhai Hanjibhai Akoliya At Charkhadi, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 925 OF 2014 (From the order dated 28.2.2014 in C.No.499 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Patidad Seva Sahkari Mandli Ltd.
At Patidad, Taluka: Gondal, Dist.: Rajkot
2. Gordhanbhai Muljibhai At Patidad, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 926 OF 2014 (From the order dated 28.2.2014 in C.No.500 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Dardi (K) Juth Seva Sahkari Mandli Ltd.
At Dardi, Taluka: Gondal, Dist.: Rajkot
2. Madhubhai Nanjibhai Donga At Dardi, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 927 OF 2014 (From the order dated 28.2.2014 in C.No. 501 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Trakuda Seva Sahkari Mandli Ltd.
At Trakuda, Taluka: Gondal, Dist.: Rajkot
2. Nileshkumar Parshottambhai Dodakiya At Trakuda, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 928 OF 2014 (From the order dated 28.2.2014 in C.No. 502 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Srinathgadh Seva Sahkari Mandli Ltd.
At Srinathgadh, Taluka: Gondal, Dist.: Rajkot
2. Keshavbhai Nathabhai Patoliya At Srinathgadoh, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 929 OF 2014 (From the order dated 28.2.2014 in C.No. 503 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Valadhari Seva Sahkari Mandli Ltd.
At Valadhari, Taluka: Gondal, Dist.: Rajkot
2. Babubhai Lavabhai At Valadhari, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 930 OF 2014 (From the order dated 28.2.2014 in C.No.504 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Biliyala Seva Sahkari Mandli Ltd.
At Biliyala, Taluka: Gondal, Dist.: Rajkot
2. Dineshbhai Babubhai Satodiya At Biliyala, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 931 OF 2014 (From the order dated 28.2.2014 in C.No. 505 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khandadhar Seva Sahkari Mandli Ltd.
At Khandadhar, Taluka: Gondal, Dist.: Rajkot
2. Bachubhai Devrajbhai Kotadiya At Khandadhar, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 932 OF 2014 (From the order dated 28.2.2014 in C.No.506 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Garnara Seva Sahkari Mandli Ltd.
At Garnara, Taluka: Gondal, Dist.: Rajkot
2. Ashokbhai Ghusabhai Banugariya At Garnara, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 933 OF 2014 (From the order dated 28.2.2014 in C.No. 507 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Virpur Seva Sahkari Mandli Ltd.
At Virpur, Taluka: Jetpur, Dist.: Rajkot
2. Rameshchandra Kantilal Gajipara At Virpur, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 934 OF 2014 (From the order dated 28.2.2014 in C.No.508 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Umrali Seva Sahkari Mandli Ltd.
At Umrali, Taluka: Jetpur, Dist.: Rajkot
2. Keshavbhai Vashrambhai At Umrali, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 935 OF 2014 (From the order dated 28.2.2014 in C.No.509 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jetpur Kheti Seva Sahkari Mandli Ltd.
At Jetpur, Taluka: Jetpur, Dist.: Rajkot
2. Karamshibhai Gokalbhai Kapadia At Jetpur, Taluka: Gondal, Dist.: Rajkot Respondents FIRST APPEAL No. 936 OF 2014 (From the order dated 28.2.2014 in C.No.510 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Mevasa Seva Sahkari Mandli Ltd.
At Mevasa, Taluka: Jetpur, Dist.: Rajkot
2. Rameshbhai Shamjibhai Hirpara At Mevasa, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 937 OF 2014 (From the order dated 28.2.2014 in C.No. 511 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Thana Galol Seva Sahkari Mandli Ltd.
At Thana Galol, Taluka: Jetpur, Dist.: Rajkot
2. Ramnikbhai Gordhanbhai Unghad At Thana Galol Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 938 OF 2014 (From the order dated 28.2.2014 in C.No.512 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Devki Galol Seva Sahkari Mandli Ltd.
At Devki Galol, Taluka: Jetpur, Dist.: Rajkot
2. Devjibhai Nathabhai At Devki Galol, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 939 OF 2014 (From the order dated 28.2.2014 in C.No. 513 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khirasara Seva Sahkari Mandli Ltd.
At Khirasara, Taluka: Jetpur, Dist.: Rajkot
2. Popatbhai Mohanbhai Chaniyara At Khirasara, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 940 OF 2014 (From the order dated 28.2.2014 in C.No.514 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kerali Kheti Vikas Seva Sahkari Mandli Ltd.
At Kerali, Taluka: Jetpur, Dist.: Rajkot
2. Harilal Keshavbhai At Kerali, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 941 OF 2014 (From the order dated 28.2.2014 in C.No. 515 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Pithadia Seva Sahkari Mandli Ltd.
At Pithadia, Taluka: Jetpur, Dist.: Rajkot
2. Rasikbhai Fulabhai Gondaliya At Pithadia, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 942 OF 2014 (From the order dated 28.2.2014 in C.No. 516 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bordi Samdhiyali Seva Sahkari Mandli Ltd.
At Mevasa, Taluka: Jetpur, Dist.: Rajkot
2. Rameshbhai Shamjibhai Hirpara At Mevasa, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 943 OF 2014 (From the order dated 28.2.2014 in C.No.517 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Pach Pipala Seva Sahkari Mandali Ltd.
At Pach Pipala, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 944 OF 2014 (From the order dated 28.2.2014 in C.No. 518 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khajuri Gundala Seva Sahkari Mandli Ltd.
At Khajuri Gundala Taluka: Jetpur, Dist.:
Rajkot
2.
Savjibhai Popatbhai Sakaria At Khajuri Gundala, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 945 OF 2014 (From the order dated 28.2.2014 in C.No.519 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Station Vavdi Seva Sahkari Mandli Ltd.
At Station Vavdi, Taluka: Jetpur, Dist.:
Rajkot
2.
Shambhubhai Ratnabhai At Station Vavdi, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 946 OF 2014 (From the order dated 28.2.2014 in C.No.520 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Charan Samdhiyala Seva Sahkari Mandli Ltd.
At Charan Samdhiyala, Taluka: Jetpur, Dist.:
Rajkot
2.
Dhirubhai Bhagwanbhai Paghdal At Charan Samdhiyala, Taluka: Jetpur, Dist.: Rajkot Respondents FIRST APPEAL No. 947 OF 2014 (From the order dated 28.2.2014 in C.No.521 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Lodhika Seva Sahkari Mandli Ltd.
At Lodhika, Taluka: Lodhika, Dist.: Rajkot
2. Ghetiya Vinodbhai Mohanbhai At Lodhika, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 948 OF 2014 (From the order dated 28.2.2014 in C.No.522 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Pambharitala Seva Sahkari Mandli Ltd.
At Pambharitala, Taluka: Lodhika, Dist.:
Rajkot
2.
Lavjibhai Raghavjibhai Pambhar At Pambharitala, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 949 OF 2014 (From the order dated 28.2.2014 in C.No.523 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khirsara (Ran) Juth Seva Sahkari Mandli Ltd.
At Khirsara, Taluka: Lodhika, Dist.: Rajkot
2. Mavjibhai Kanjibhai Vekaria At Khirsara, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 950 OF 2014 (From the order dated 28.2.2014 in C.No.525 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Lodhika Seva Sahkari Mandli Ltd.
At Lodhika, Taluka: Lodhika, Dist.: Rajkot
2. Vasoya Narshibhai Shamjibhai At Lodhika, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 951 OF 2014 (From the order dated 28.2.2014 in C.No.526 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Chibhada Seva Sahkari Mandli Ltd.
At Chibhada, Taluka: Lodhika, Dist.: Rajkot
2. Keshabhai Govindbhai Vasoya At Chibhada, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 952 OF 2014 (From the order dated 28.2.2014 in C.No.527 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Devgam Seva Sahkari Mandli Ltd.
At Devgam, Taluka: Lodhika, Dist.: Rajkot
2. Damjibhai Thakarshibhai At Devgam, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 953 OF 2014 (From the order dated 28.2.2014 in C.No.528 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Makhavad Seva Sahkari Mandli Ltd.
At Makhavad, Taluka: Lodhika, Dist.: Rajkot
2. Shambhubhai Maghabhai At Makhavad Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 954 OF 2014 (From the order dated 28.2.2014 in C.No. 529 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Mota Vada Seva Sahkari Mandli Ltd.
At Mota Vada, Taluka: Lodhika, Dist.: Rajkot
2. Ghanshyamsinh Hemubha Jadeja At Mota Vada, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 955 OF 2014 (From the order dated 28.2.2014 in C.No.530 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Tarvada Seva Sahkari Mandli Ltd.
At Tarvada, Taluka: Lodhika, Dist.: Rajkot
2. Jadeja Jagdishsinh Kanaksinh At Lodhika, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 956 OF 2014 (From the order dated 28.2.2014 in C.No. 531 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sanganva Seva Sahkari Mandli Ltd.
At Sanganva, Taluka: Lodhika, Dist.: Rajkot
2. Singala Bhagwanji popatbhai.
At Sanganva, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 957 OF 2014 (From the order dated 28.2.2014 in C.No.532 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kishan (CH) Seva Sahkari Mandli Ltd.
At Kishan, Taluka: Lodhika, Dist.: Rajkot
2. Sakariya Jayaben lavjibhai At Kishan, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 958 OF 2014 (From the order dated 28.2.2014 in C.No.533 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khambha Seva Sahkari Mandli Ltd.
At Khambha, Taluka: Lodhika, Dist.: Rajkot
2. Jethava Yashawantsinh Gajrajsinh At Khambha, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 959 OF 2014 (From the order dated 28.2.2014 in C.No.534 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bhayavadar Seva Sahkari Mandli Ltd.
At Bhayavadar, Taluka: Upleta, Dist.: Rajkot
2. Prabhudas Chakubhai Makadia At Bhayavadar, Taluka: Lodhika, Dist.: Rajkot Respondents FIRST APPEAL No. 960 OF 2014 (From the order dated 28.2.2014 in C.No.535 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Dhank Seva Sahkari Mandli Ltd.
At Dhank, Taluka: Upleta, Dist.: Rajkot
2. Chimanlal Ambabhai Gajera At Dhank, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 961 OF 2014 (From the order dated 28.2.2014 in C.No.536 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Bhayavadar Seva Sahkari Mandli Ltd.
At Bhayavadar, Taluka: Upleta, Dist.: Rajkot
2. Mansukhbhai Vallabhbhai Makadia At Bhayavadar, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 962 OF 2014 (From the order dated 28.2.2014 in C.No.537 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Arni Seva Sahkari Mandli Ltd.
At Arni, Taluka: Upleta, Dist.: Rajkot
2. Meghjibhai Kadvabhai At Arni, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 963 OF 2014 (From the order dated 28.2.2014 in C.No.538 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jamtimbadi Seva Sahkari Mandli Ltd.
At Jamtimbadi, Taluka: Upleta, Dist.: Rajkot
2. Gandalal popatbhai Manavar At Jamtimbadi, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 964 OF 2014 (From the order dated 28.2.2014 in C.No.540 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Tansava Seva Sahkari Mandli Ltd.
At Tansava, Taluka: Upleta, Dist.: Rajkot
2. Mansukhbhai Mepabhai Sutaria At Tansava, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 965 OF 2014 (From the order dated 28.2.2014 in C.No.541 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Motipaneli Juth Seva Sahkari Mandli Ltd.
At Motipaneli, Taluka: Upleta, Dist.: Rajkot
2. Parshottambhai Dharamshibhai At Motipaneli, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 966 OF 2014 (From the order dated 28.2.2014 in C.No. 542 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sahid Kharchia Seva Sahkari Mandli Ltd.
At Sahid Kharchia, Taluka: Upleta, Dist.:
Rajkot
2.
Babulal Jagmalbhai Humbal At Sahid Kharchia, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 967 OF 2014 (From the order dated 28.2.2014 in C.No. 543 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Nagvadar Seva Sahkari Mandli Ltd.
At Nagvadar, Taluka: Upleta, Dist.: Rajkot
2. Ranmalbhai Devanandbhai Bhadarika At Nagvadar, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 968 OF 2014 (From the order dated 28.2.2014 in C.No.544 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Vadali Seva Sahkari Mandli Ltd.
At Vadali, Taluka: Upleta, Dist.: Rajkot
2. Mansukhbhai Odhavjibhai Gami At Vadali, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 969 OF 2014 (From the order dated 28.2.2014 in C.No.545 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kalaria Seva Sahkari Mandli Ltd.
At Kalaria, Taluka: Upleta, Dist.: Rajkot
2. Ramnikbhai Jerambhai Chikani At Kalaria, Taluka: Upleta, Dist.: Rajkot Respondents FIRST APPEAL No. 970 OF 2014 (From the order dated 28.2.2014 in C.No.546 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kishan Padvala Seva Sahkari Mandli Ltd.
At Kishan Padvala, Taluka: Upleta, Dist.:
Rajkot
2.
Amrutlal Devjibhai Barochiya At Kishan Padvala, Taluka: Upleta, Dist.:
Rajkot Respondents FIRST APPEAL No. 971 OF 2014 (From the order dated 28.2.2014 in C.No. 547 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jamkandorna Seva Sahkari Mandli Ltd.
1- At Jamkandorna, Taluka: Jamkandorna, Dist.: Rajkot
2.
Viththalbhai Dungarbhai 1-At Jamkandorna, Taluka: Jamkandorna, Dist.: RajkotRespondents FIRST APPEAL No. 972 OF 2014 (From the order dated 28.2.2014 in C.No.548 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Chitravad Seva Sahkari Mandli Ltd.
At Chitravad , Taluka: Jamkandorna, Dist.:
Rajkot
2.
Jayantilal Viththalbhai At Chitravad, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 973 OF 2014 (From the order dated 28.2.2014 in C.No.549 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Raydi Juth Seva Sahkari Mandli Ltd.
At Raydi, Taluka: Jamkandorna, Dist.: Rajkot
2. Dhirajlal Mepabhai Desai At Raydi, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 974 OF 2014 (From the order dated 28.2.2014 in C.No.550 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sajdiyali Seva Sahkari Mandli Ltd.
At Sajdiyali, Taluka: Jamkandorna, Dist.:
Rajkot
2.
Oghad Govindbhai Ranpariya At Sajdiyali, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 975 OF 2014 (From the order dated 28.2.2014 in C.No.551 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Boria Juth Seva Sahkari Mandli Ltd.
At Boria , Taluka: Jamkandorna, Dist.: Rajkot
2. Mavjibhai Muljibhai Lunagariya At Boria, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 976 OF 2014 (From the order dated 28.2.2014 in C.No.552 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Davdi Seva Sahkari Mandli Ltd.
At Davdi , Taluka: Jamkandorna, Dist.: Rajkot
2. Dungar Savdasbhai Thumar At Davdi, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 977 OF 2014 (From the order dated 28.2.2014 in C.No. 553 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Rajpara Seva Sahkari Mandli Ltd.
At Rajpara , Taluka: Jamkandorna, Dist.:
Rajkot
2.
Shivubha Ratubha Jadeja At Rajpara, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 978 OF 2014 (From the order dated 28.2.2014 in C.No.555 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Gundasari Seva Sahkari Mandli Ltd.
At Gundasari , Taluka: Jamkandorna, Dist.:
Rajkot
2.
Javer Rajabhai Bhanderi At Gundasari, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 979 OF 2014 (From the order dated 28.2.2014 in C.No.556 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kanavadala Seva Sahkari Mandli Ltd.
At Kanavadala , Taluka: Jamkandorna, Dist.:
Rajkot
2.
Liladharbhai Gordhanbhai Timbadiya At Kanavadala, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 980 OF 2014 (From the order dated 28.2.2014 in C.No.557 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Jamdadar Seva Sahkari Mandli Ltd.
At Jamdadar, Taluka: Jamkandorna, Dist.:
Rajkot
2.
Parshottambhai Naranbhai Umretiya At Jamdadar, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 981 OF 2014 (From the order dated 28.2.2014 in C.No. 560 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Sarapdad Seva Sahkari Mandli Ltd.
At Sarapdad , Taluka: Paddhari, Dist.: Rajkot
2. Kurjibhai Govindbhai At Sarapdad, Taluka: Paddhari, Dist.: Rajkot Respondents FIRST APPEAL No. 982 OF 2014 (From the order dated 28.2.2014 in C.No.561 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Thoriyali Seva Sahkari Mandli Ltd.
At Thoriyali , Taluka: Paddhari, Dist.: Rajkot
2. Vallabhbhai Kurjibhai Lunagariya At Thoriyali, Taluka: Paddhari, Dist.: Rajkot Respondents FIRST APPEAL No. 983 OF 2014 (From the order dated 28.2.2014 in C.No. 562 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kishan Seva Sahkari Mandli Ltd.
At Kishan , Taluka: Paddhari, Dist.: Rajkot
2. Karamshimbhai Narshibhai At Kishan, Taluka: Paddhari, Dist.: Rajkot Respondents FIRST APPEAL No. 984 OF 2014 (From the order dated 28.2.2014 in C.No.563 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khodapipar Seva Sahkari Mandli Ltd.
At Khodapipar , Taluka: Paddhari, Dist.:
Rajkot
2.
Keashavjibhai Dhanajibhai Bhalasara At Khodapipar, Taluka: Paddhari, Dist.: Rajkot Respondents FIRST APPEAL No. 985 OF 2014 (From the order dated 28.2.2014 in C.No.564 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khamta Seva Sahkari Mandli Ltd.
At Khamta, Taluka: Paddhari, Dist.: Rajkot
2. Karshanbhai Ranchhodbhai Patel At Khamta, Taluka: Paddhari, Dist.: Rajkot Respondents FIRST APPEAL No. 986 OF 2014 (From the order dated 28.2.2014 in C.No.565 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Khambhala Seva Sahkari Mandli Ltd.
At Khambhala, Taluka: Paddhari, Dist.: Rajkot
2. Mamad Hamir Sanghi At Khambhala, Taluka: Paddhari, Dist.: Rajkot Respondents FIRST APPEAL No. 987 OF 2014 (From the order dated 28.2.2014 in C.No. 566 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Dahisarada eva Sahkari Mandli Ltd.
At Dahisarada, Taluka: Paddhari, Dist.: Rajkot
2. Dhanjibhai Ratubhai At Dahisarada, Taluka: Paddhari, Dist.: Rajkot Respondents FIRST APPEAL No. 988 OF 2014 (From the order dated 28.2.2014 in C.No.567 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Damda Seva Sahkari Mandli Ltd.
At Damda , Taluka: Paddhari, Dist.: Rajkot
2. Rajeshbhai Bhurabhai At Damda, Taluka: Paddhari, Dist.: Rajkot Respondents FIRST APPEAL No. 989 OF 2014 (From the order dated 28.2.2014 in C.No. 568 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Rajpara Juth Seva Sahkari Mandli Ltd.
At Rajpara , Taluka: Jamkandorna, Dist.:
Rajkot
2.
Jagdishsinh Ranubha Jadeja At Rajpara, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 990 OF 2014 (From the order dated 28.2.2014 in C.No.569 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Navimengni Seva Sahkari Mandli Ltd.
At Navimengni , Taluka: Jamkandorna, Dist.:
Rajkot
2.
Jentibhai Bhikhubahi At Navimengni , Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 991 OF 2014 (From the order dated 28.2.2014 in C.No.570 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Ardoi Seva Sahkari Mandli Ltd.
At ardoi, Taluka: Jamkandorna, Dist.: Rajkot
2. Railal Mohanbhai Manvar At Ardoi, Taluka:Jamkandorna , Dist.: Rajkot Respondents FIRST APPEAL No. 992 OF 2014 (From the order dated 28.2.2014 in C.No.571 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Anida Seva Sahkari Mandli Ltd.
At Anida , Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 993 OF 2014 (From the order dated 28.2.2014 in C.No.572 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Kotda Sangani Juth Seva Sahkari Mandli Ltd.
At Kotda Sangani, Taluka: Jamkandorna Dist.:
Rajkot
2.
Naranbhai Ramjibhai Sojitra At Kotda Sangani, Taluka: Paddhari, Dist.: Rajkot Respondents FIRST APPEAL No. 994 OF 2014 (From the order dated 28.2.2014 in C.No.573 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Pragatishil Seva Sahkari Mandli Ltd.
At Pragatishil, Taluka:Jamkandorna, Dist.:
Rajkot
2.
Shambhubhai Jerambhai At Pragatishil, Taluka: Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 995 OF 2014 (From the order dated 28.2.2014 in C.No. 574 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Ramod Seva Sahkari Mandli Ltd.
At Ramod , Taluka: Jamkandorna, Dist.: Rajkot
2. Jaytabhai Karshanbhai At Ramod, Taluka:Jamkandorna, Dist.: Rajkot Respondents FIRST APPEAL No. 996 OF 2014 (From the order dated 28.2.2014 in C.No.576 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Patanvav Juth Seva Sahkari Mandli Ltd.
At Patanvav , Taluka: dhoraji, Dist.: Rajkot
2. Bhanabhai Bhavanbhai Vasoya At Patanvav , Taluka: Dhoraji, Dist.: Rajkot Respondents FIRST APPEAL No. 997 OF 2014 (From the order dated 28.2.2014 in C.No.577 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Moti Marad Juth Seva Sahkari Mandli Ltd.
At Moti Marad , Taluka: Dhoraji, Dist.: Rajkot
2. Dineshbhhai Nathabhai Dalsaniya At Moti Marad, Taluka: Dhoraji, Dist.: Rajkot Respondents FIRST APPEAL No. 998 OF 2014 (From the order dated 28.2.2014 in C.No. 578 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Supedi Seva Sahkari Mandli Ltd.
At Supedi , Taluka: Dhoraji, Dist.: Rajkot
2. Nathalal Kurjibhai Govani At Supedi, Taluka: Dhoraji, Dist.: Rajkot Respondents FIRST APPEAL No. 999 OF 2014 (From the order dated 28.2.2014 in C.No.579 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Fareni Seva Sahkari Mandli Ltd.
At Fareni , Taluka: Dhoraji, Dist.: Rajkot
2. Jamnadas Narshibhai Rabdiya At Fareni, Taluka: Dhoraji, Dist.: Rajkot Respondents FIRST APPEAL No. 1000 OF 2014 (From the order dated 28.2.2014 in C.No. 580 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Zanzmer Seva Sahkari Mandli Ltd.
At Zanzmer , Taluka: Dhoraji, Dist.: Rajkot
2. Premgar Karshanbhai Bavaji At Zanzmer, Taluka: Dhoraji, Dist.: Rajkot Respondents FIRST APPEAL No. 1001 OF 2014 (From the order dated 28.2.2014 in C.No.581 of 2002 of the State Commission, Gujarat) Agriculture Insurance Company of India Limited & Ors. .Appellants Versus Nani Parabadi Seva Sahkari Mandli Ltd.
At Nani Parabadi, Taluka: Dhoraji, Dist.:
Rajkot
2.
Nandlal Bhikhabhai At Nani Parabadi, Taluka: Dhoraji, Dist.: Rajkot Respondents BEFORE HONBLE MR. JUSTICE D. K. JAIN, PRESIDENT HONBLE MR. VINAY KUMAR, MEMBER For the Appellants : Mr. Ashok Kumar Gupta, Senior Advocate with Mr. Sanjiv Sharma , Advocate PRONOUNCED ON: 05.11.2014 PER MR. VINAY KUMAR, MEMBER These are a set of 226 appeals filed against the common order of Gujarat State Consumer Disputes Redressal Commission pronounced, on 28th February 2014, in 227 complaints. Appellant, Agricultural Insurance Corporation of India Ltd, (hereinafter referred to as the AICI) was OP-1 before the State Commission. State of Gujarat and Rajkot District Central Cooperative Bank Ltd. (the DCCB) appeared as OP 2 and OP-3, respectively. All 227 complaints were filed by the Sewa Sahkari Mandalis (the SSMs), with and on behalf of their members. SSMs are primary village level agricultural co-operative societies, which had processed the cases of their members for agricultural crop loans advanced by the DCCB, Rajkot District and had subsequently taken up their claims for compensation under the Comprehensive Crop Insurance Scheme.
2. Groundnut was one of the crops covered under the above Crop Insurance Scheme, jointly implemented by the Central and State governments. In 1999-2000, this crop was badly affected by drought. Crop cutting experiments conducted by the government agencies established that actual yields had fallen substantially below the threshold yields. Therefore, the farmers had become eligible for compensation under the Scheme. Claims were prepared and sent though the Nodal Agency (OP-3/DCCB, Rajkot) to the Implementing Agency (OP-1/AICI). While considering the claims, OP-1 calculated them as per shortfall in yields but made deductions on various grounds, effectively disallowing substantial parts of the claims. Thus, in case of one of the SSMs noted by the State Commission, the claim of Rs.32.79 lakhs was allowed only to the extent of Rs.18.98 lakhs and disallowed for Rs.13.81 lakhs. Therefore, consumer complaints were filed before the State Commission, claiming the balance of the amount. The State Commission held that the farmers/members of the SSMs were entitled to claims as per the shortfall in yields. Therefore, deductions made by OP-1 were held to be impermissible.
3. One of the grounds raised in the Memorandum of Appeals is that the complaints were hopelessly barred by limitation as notice to the appellants was served after a big lapse of 11 years, therefore there are no records available with the appellants to produce before the court. There is no explanation how delay in issue of notice from the State Commission can be considered as delay in filing of the complaints. The fact remains that these complaints were filed in 2002 and not after 11 years. Moreover, the agency concerned i.e. OP-1 had admittedly, failed to retain the records of processing of these claims. Therefore, in our view, OP-1 must deal with the resultant situation caused by its own failure. This has nothing to do with the obligation of the complainants under Section 24 A of the Consumer Protection Act, 1986. Therefore, the ground of limitation, raised by the appellant, is rejected at the threshold itself.
4. For the appellant, it is also contended that the SSMs are agencies for providing crop loans to farmers. They are not the end users of crop loans. Therefore, SSMs cannot be consumer under the Consumer Protection Act, 1986. This contention was raised before the State Commission and has been dealt in the impugned order in its true and complete perspective. The State Commission relied on the view taken by the Supreme Court of India in Hindustan Sugar Mills Vs. State of Gujarat (1980 SCC 1681) that legalistic attitude should not be adopted to defeat the legitimate claims of the citizens. Therefore, we agree with the following view taken by the Commission:-
It is true that there are technical defects in the complaint. The complaint is not signed by the complainant. Affidavit of complainant no.2 is filed. Permission to file the complaint in representative capacity is not obtained. However, it should be noted that the complainants are small farmers or marginal farmers. They are villagers. Some of them may not be literate. These complaints are filed in the year 2002. As per the judgement of Honble National Commission and Honble Supreme Court, the complainants/farmers are entitled to get crop insurance claim as per the scheme without any deduction. Considering all peculiar facts of these complaints, it will not be desirable in the interest of justice to dismiss all the complaints on technical grounds.
5. It is important to note that before the State Commission, the Appellant/OP-1 had chosen not to contest the complaints on merits. However, the State Commission has duly considered the matter on merits and recorded its findings. Significantly, it is specifically noted in para 38 of the impugned order that At this stage, it should be mentioned here that Mr. V.P.Nanavati learned advocate for the opponent no.1 has argued at length about the maintainability of the complaint. He submitted before the Commission that the complaint is not maintainable under the provisions of the Consumer Protection Act. Therefore, he does not want to argue on merits of the complaint, more specifically entitlement of the crop insurance claim by the complainant. Therefore there is not argument on the part of the opponent no.1 about the merits of the case. Therefore, we have considered the merits of the complaints and entitlement of the assured farmers as per the scheme. Therefore, we have considered the merits of the case and given our findings.
6. Strangely, having chosen not to contest the complaints on merits before the State Commission, the Appellant/OP-1 seeks to do so indirectly before this Commission by referring to certain alleged irregularities in the claims. The Memorandum of Appeals seeks to justify reduction of claims on ground of irregularities noticed by OP-1. It is contended that The AFCL found serious irregularity such as (i) area insured is much more than the area actually shown (ii) addition of new members after the crop loss become evident (iii) shifting of crop loan from low risk to high risk, (iv) inclusion of sum insured in the share capital etc. It was on the basis of the above mentioned reasons that the claim was reduced and the same was approved by the competent authority and the State Government. Upon receipt of concurrence letters from both the Governments and receipt of fund for claim disbursement, the Appellant had disbursed the claim amounts being received by the Central and State Governments.
7. The State Commission has considered this issue in depth and recorded its conclusion in Para 22 of the impugned order Therefore, most important question requires to be considered would be whether the opponent no.1 is justified in reducing the sum assured and consequently crop insurance claim on the above mentioned grounds. Our answer to the question is definitely in the negative. Some of the farmers may not have sown ground nut or sown groundnut for lesser area. It is an individual act on the part of the farmers. Some have changed the crop. However, for default on the part of some of the farmers cannot be a ground to penalize and consequently reduced the sum assured for crop insurance claim for all the farmers. Similarly, deduction of premium amount or outstanding loan of previous year is done by the Nodle Agency that is Bank or the Cooperative society. It is not permissible. However, it is done. This is irregularity on the part of the Nodle Agency the Bank or the Cooperative society. This is a defect on the part of the Nodle Agency or the society. However, the assured farmers cannot be penalized for any default for non performance of scheme by the Nodle agency.
8. Going further, the State Commission has in a subsequent para of the impugned order referred to the Resolution of 31.3.1999 issued by the Government of Gujarat. In this, by a policy decision, limits have been fixed for the levels of indemnity under crop insurance. It needs to be noted here that indemnity is reduced to 60% for all crops, other than Raagi. Also a maximum limit of Rs 10,000 for all individual claims is imposed. We therefore, find ourselves in complete agreement with the view of the State Commission that in this background, there would have been no justification for further reduction of such claims on any other ground.
9. On the question of justifiability of reductions effected by the appellant/OP-1, the State Commission has placed complete reliance on the decision of the National Commission in Gujarat State Consumer Protection Centre Vs. General Insurance Corporation of India (OP Nos. 192-273 of 1997). Civil Appeals challenging this decision were dismissed by Honble Supreme Court of India on 7.5.2013.
10. Facts in the above cases were very similar to those in the present appeals. The Implementing Agency i.e. the insurance Company had made deduction on various counts like cultivation of groundnut in lesser area, cultivation of some other crop, deductions from the crop loan towards share capital or towards over dues of previous year, etc. As in the present appeals, the State Government had agreed with the Implementing Agency. The National Commission however, considered the matter in all its aspects. We respectfully reiterate the same as under:-
In our view, the entire exercise of reducing the assured sum is without any basis. firstly, it is to be reiterated that insurance coverage is given to each and every farmer who has taken loan from the Primary Agricultural Credit Cooperative society for cultivation of groundnut. Further it is to be stated that groundnut is sown in the month of August and not in the month of June of the year. Further, if GIC had any information that in the month of June there was failure of rain and a drought situation was prevailing, it ought to have taken care at least in not accepting the insurance premium from thousands of farmers. If that was done, at least some of them could have saved amounts pent by them for cultivation of the groundnut and of taking water from other sources. The chart produced by the respondent reveals that there was cultivation of groundnut in various districts. For calculating the loss suffered by the agriculturist and for payment of insurance amount, the scheme makes a specific provisions. There is no provisions in the entire scheme that if some or few loanees have committed default in cultivating the groundnut despite taking loan for cultivation of groundnut, all other loanees could be penalized by reducing the sum assured on an average basis. At the time of taking loan as per the scheme there is built-in insurance coverage to each and every farmer who takes the loan.
The scheme nowhere provides such a procedure for settling insurance claim. The procedure prescribed for assessment of the loss is provided in the scheme. Firstly, it provides the nature of coverage as per Clause 7 quoted above. There is a deeming provision in Clause 7 (i), which, inter alia, provides that on the basis crop cutting experiments in the insured season, if the actual average yield, falls short of the specific threshold yield, them all the insured farmers growing that crop are deemed to have suffered the shortfall in their respective yields and the scheme provides coverage against such contingency. It was sought to be argued that for paying insurance coverage, the scheme provides average yield basis for determination of the loss suffered by the farmer. If this average yield basis is applied, then, the farmer who has suffered total loss, would be getting only 50% of the sum assured. Hence, the learned Counsel submitted that the scheme farmer for CCIS (Comprehensive Crop Insurance Scheme) is on the basis of area sown in a particular village or Taluka. This submission and approach by the G.I.C. is without any basis. For determining the loss average yield is to be taken into consideration and the loss of crop is to be paid to each farmer individually. However, there is no provision that a few loanees commit default in cultivation of groundnut after taking loans in a particular village or primary Agricultural Credit Cooperative Societies commit some irregularity while granting loan, all other farmers who have taken loan for cultivation of groundnut should be penalized and the sum assured in their favour could be reduced. The scheme nowhere provides for such an exercise by the GIC. On the contrary, under Clauses (10) there is a specific provision that after determination of shortfall in the actual average yield per hectare of the insured crop each of the insured farmers growing that crop in the defined area will be eligible for indemnity calculated as per the formula provided therein.
The aforesaid provisions leave no doubt that under the Comprehensive Credit Insurance Scheme insured farmer is the basis and not the Credit Societies, Sufferer is the farmer because of the drought. Such farmers cannot be penalized because the credit society commits some alleged irregularities, such as (a) while disbursing credit loan deducts the share capital and crop insurance premium;
(b) adjustment towards share capital etc; (c) reporting of loan is for groundnut alone, while cultivation in villages is for several crops; (d) mistake or error in classification of big farmers under small and marginal farmers for getting benefits of subsidy.
Further it is to be clearly understood that under the scheme the insurance charge has to be calculated on the sum assured and there insurance premium is an additionality to the sale of finance. This has been specifically provided in the scheme quoted above. The insurance charge is to be deducted from crop loan at the time of disbursement of the loan.
In any case, for such mistake or irregularities assured farmer is not responsible. If Government wants to penalize, it may penalize the primary agricultural Credit Cooperative Society or the nodal Society- the district level Society, but it cannot penalize the farmer by reducing the sum assured, which is meant for his benefit. Poor farmer who has suffered the natural calamity cannot be made to suffer further for the mistakes or irregularities committed by the office bearers of the society or some to her farmers.
11. Finally, it is contended on behalf of the Appellant/OP-1 that the amounts of compensation determined by OP-1 and agreed by OP-2, were accepted without protest and in full and final settlement of the claims. Therefore, as per the appellant/OP-1, no further claims can be raised for the balance disallowed parts of the claims. On this, the State Commission has given a clear finding in para 37 of the impugned order. It has noted that the loans were advanced by OP-3/DCCB, Rajkot through the SSMs and has observed that The loanee/insured farmers have not given any writing about the acceptance of crop insurance claim as full and final settlement. The Bank has also not given such type of writing. Even if it is accepted by the bank as full and final settlement, it is not binding to the insured farmers.
We agree with the view taken by the State Commission. The DCC Bank would have had no authority to give such a discharge on behalf of the borrowing farmer. There is nothing on the record to show that it had such authority/competence.
12. In this Commission, the case of the appellant/OP1 has been argued by Mr Ashok Kumar Gupta, Sr. Advocate. It was pointed out to him that certain averment in the Memorandum of Appeal are seen to be contrary to the provision in Clause 7 of the insurance scheme, which deals with Nature of Coverage. After arguing the matter for some time, learned counsel for the Appellant sought and was permitted time to place on record the relevant documents and in particular, orders of the State Government, if any, interpreting the terms of Clause 7 of the National Agriculture Insurance Scheme. This was considered necessary, in view of the fact that the Written Statement filed on behalf of OP-1 before the State Commission the present appellant had admitted (in Para 9 thereof) that the relevant records had been destroyed and only limited records were available on the computer of OP-1. Proceedings before the State Commission do not show that any such records were submitted. However, despite three opportunities, no documents have been filed in this Commission, on behalf of the appellant/OP-1.
Clause 7 lays down that Nature of coverage
i) If the actual average yield per hectare of the insured crop for the defined area determined on the basis of crop cutting experiments in the insured reason, falls short of the specified threshold yield, all the insured farmers growing that crop in the defined area are deemed to have suffered shortfall in their respective yields and the scheme seeks to provide coverage against such contingency.
ii) Where data of yield obtained through crop cutting are not available, the methodology for assessing the shortfall will be decided upon by GIC in consultation with the Union Ministry of Agriculture.
13. De hors the provision in Clause 7, the contention raised in the Memorandum of Appeal by appellant/OP-1 is that That it is submitted that before the loans advanced during the loaning period for Kharif season and/ or Rabi season, these loans must fulfil the pre-requisite conditions necessary for any crop loans to be covered under the comprehensive crop insurance scheme. The pre-requisite conditions are as under:
i) Loans were required for raising crop;
ii) Loans were actually advanced to farmers for cultivation;
iii) Loans were received and were actually used for raising crop;
iv) The farmers must have made efforts to raise crops;
v) Loans given by the concerned society or Banks to the farmers and received by the farmers must be for productive purpose and not for repayment of old debts.
Thus, the crop loans/ advances, which do not comply with these six pre-requisite conditions, cannot be considered for that purpose.
14. We need to consider this argument in its true perspective and import. It is not the case of appellant/OP-1 that results of crop cutting experiments were not available. Therefore, sub-clause (ii) would not apply to the facts of this case. The case would clearly fall under sub-clause (i). On plain reading, it unequivocally extends the protection to all the insured farmers growing that crop in the defined area. Thus, the Comprehensive Crop Insurance Scheme was clearly an area scheme in which claims for insurance benefit were to be decided on the basis of area wise shortfall in actual yields as compared to threshold yields. Crop cutting results to determine actual yields per acre as well as computation of area wise threshold yields were both to be determined by government agencies. In this background, the six principles now sought to be invoked in the Memorandum of Appeals, are nothing more than an attempt to convert an area scheme into an individual scheme and an attempt to re-write the Comprehensive Crop Insurance Scheme, itself. We therefore reject this contention in its entirety.
15. At this stage, we find it imperative to refer to Taluka wise details of the crop cutting results of groundnut crop in Rajkot district, as noted in the impugned order. The picture of damage to the crop by the drought of 1999-2000 that emerges is pathetic. In the nine notified areas for groundnut crop, actual average yields at 9 to 226 quintals per acre were abysmal, compared to the threshold yields of 486 to 872 quintals. In this background, we fully endorse the view of the State Commission that even if some farmers had sown some other crop or had not sown groundnut in the entire area, there would be no justification for reduction of the sum assured in case of all farmers who had sown groundnut crop.
16. It also needs to be observed that
1. Even before claims under the crop insurance scheme could arise, Government of Gujarat had, by an administrative decision of 31.3.1999, limited the maximum indemnification under the scheme to 60% in case of all crops, other than Ragi (a millet), with a cap of Rs 10,000 on total relief for any crop. Therefore, the insurance scheme, at its best, would have given the farmer only a limited indemnification.
2. On merits of the matter, appellant/OP-1 had chosen not to challenge the consumer complaints before the State Commission. Therefore, consideration of the appeals would get limited to legal issues only. However, the Memorandum of Appeals has primarily confined itself to mere re-iteration of the grounds urged before the State Commission. Despite opportunity no documents have been filed.
3. More importantly, the direction of the State Commission in the impugned order is directly based on the view taken by the National Commission in General Insurance Corpn. of India etc. Vs. Gujarat State Consumer Protection Centre. Subsequently, Civil Appeal Nos. 6352-6358 of 2005, filed by the General Insurance Corpn. of India, against this order, have been dismissed by Honble Supreme Court of India.
17. In view of the details discussed above, we do not find any merit in these appeals. They are accordingly, dismissed at the stage of admission itself. Parties shall bear their own costs.
Sd/-.
(D.K. JAIN, J.) PRESIDENT Sd/-.
(VINAY KUMAR) MEMBER S./-