National Consumer Disputes Redressal
Aic Of India Ltd. vs Basavaraj B. Ronad & 21 Ors. on 21 February, 2020
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1126-1143 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 97/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLATE B&C EAST KIDWAI NAGAR NEW DELHI-110023 ...........Petitioner(s) Versus 1. BHEMAPPA YAMANAPPA TAGADI & 12 ORS. R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 2. VENKATAPPA GURULINGAPPA KEELIKALI R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 3. BASAPPA YELLAPPA DANDIN D R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 4. TIPPANNA YELLAPPA DANDIN R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 5. NIGAPPA HANAMAPPA DANDIN R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 6. NINGAPPA HANAMAPPA DANDIN R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 7. APPAJAPPA BHARAMAPPA APAOJI R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 8. MALIAPPA PARAMESHWARAPPA KALAGERI R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 9. BASAPPA LAXMAPPA MANENKOPPA R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 10. RAMAPPA LAXMAPPA MANENAKOPPA R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 11. VEERANNAGODWA BASANAGOUDA PATIL R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 12. SIDDAPPA ADVIERAPPA SANGALAD R/O. VILLAGE BHAIRHATTI, TALUK NARGUND DISTRICT-GADAG-582101 13. MANAGER, V.S. S BANK BYRANAHATTI NARGUND TALUK GADAG-582101 ...........Respondent(s) REVISION PETITION NO. 1144-1157 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 171/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLATE B&C EAST KIDWAI NAGAR NEW DELHI-110023 ...........Petitioner(s) Versus 1. VISHWANATH K HANCHINALA & 8 ORS. R/O. YAREBELERI AND KURADAGI, TALUK RON, GADAG DISTRICT-GADAG-582101 2. KARIAPPPA B HALAWARA R/O. YAREBELERI AND KURADAGI, TALUK RON, GADAG,
DISTRICT-582101 3. KRISHNABAI C.G. KULKARNAI R/O. YAREBELERI AND KURADAGI, TALUK RON, GADAG, DISTRICT-582101 4. SURESH HANCHINALA R/O. YAREBELERI AND KURADAGI, TALUK RON, GADAG, DISTRICT-582101 5. ANANDAPPA K GAVARE R/O. YAREBELERI AND KURADAGI, TALUK RON, GADAG, DISTRICT-582101 6. NEELKANTAIAH VASTARADA R/O. YAREBELERI AND KURADAGI, TALUK RON, GADAG, DISTRICT-582101 7. PANCHAKASHRAIAH R/O. YAREBELERI AND KURADAGI, TALUK RON, GADAG, DISTRICT-582101 8. SANGAPPA C. CHAWADI R/O. YAREBELERI AND KURADAGI, TALUK RON, GADAG, DISTRICT-582101 9. MANAGER, V.S.S. BANK RON RONK TALUK, GADAG-582101 ...........Respondent(s) REVISION PETITION NO. 1158-1176 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 185/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLATE B&C EAST KIDWAI NAGAR NEW DELHI-110023 ...........Petitioner(s) Versus 1. BASAVARAJ B. RONAD & 21 ORS. R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 DISTRICT-GADAD-582101 2. MALWWA S. GOJJANOOR, R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 3. BASAVANNGOWDA Y. LINGADALA R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 4. VEERAPPA. F. CHIKKANNARAGUNDA R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 5. VIRUPAKASHAIAH R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 6. SIDDGANGAIH R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 7. BASAVAIAH JP. CHAKKANNMUTTA R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 8. BASAPPA U TALAWARA R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 9. EBRAHIMSAB H. MULANAWAR R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 10. DEVAKKA N. SHIVALI R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 11. SHEKARAPPA S. SHIVALI R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 12. MADDEVAPPA S. MAYANNA R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 13. CHANNABASAPPA S SHIRKOLA R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 14. NAGAIAH S. MUTTAPATHI R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 15. SHIVALINGAIAH M. HADAPADA R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 16. HANAHAMATHAPPA B. GOOJANUR R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 17. SGUVABDA G, TAKAWAR R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 18. MAHALINAPPA J. NANDI R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 19. JADISH N. NANDI R/O. VILLAGE SURAKOD TALUK NARGUND, DISTRICT-GADAD-582101 20. MANAGER, V.S.S. BANK SURAKOD BRANCH NARGUND TALUK GADAG-582101 ...........Respondent(s) REVISION PETITION NO. 1410 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. FAKIRAPPA T HADAGALI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 4. BASAVANNAGOWDA S MARILINGAPPA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 5. ISARNILSAB R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 6. EBRAHIM A MULANNAWAR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 7. ADDULSAB E MULANNAWAR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 8. MUKTHAMSAB A MULANNAWAR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 9. JINNASAB A MULANNAWAR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 10. BASAVARAJ D PEENDANNA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 11. BHEEMAPPA B MADARA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 12. BASAPPA M JUAMANNA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 13. KENCHAPPA G MAJJAGE R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 14. SHIVARUDRAPPA K MAJJAGE R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 15. BHEEMAWWA S R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 16. KALANNAGOWDA B.K. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 17. FAKIRAPPA V HADAPADA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 18. EBRAHIMSAB N HONGAL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 19. GURUSIDDANNAGOWDA V PATEL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 20. GURAPPA N NAGAREDDY R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 ...........Respondent(s) REVISION PETITION NO. 1411 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. MAHADEVAPPA K. . ...........Respondent(s) REVISION PETITION NO. 1412 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. H.Y. KALAGARI . ...........Respondent(s) REVISION PETITION NO. 1413 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. B.B. MAJJARI . ...........Respondent(s) REVISION PETITION NO. 1414 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. BASAPPA G MOOLARNANI & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. ANDAPPA N. CHAWADI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 4. BHEERAPPA A MAJJEGE R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 5. NINGAPPA G. TALAWAE R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 6. IMANSAB M JAVOOR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 7. BHARAMAPPA A MAJJEGE R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 8. SHIVAPPA S MUTHANNA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 9. BHEMMAPPA S MUTHANNA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 10. CHANNBASAPPA S MUTHANNA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 11. BASAPPA S MUTHANNA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 12. VIRAPAKSHAIAH F MATTAPATHI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 13. PARAMESHWARA M POOJARA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 14. MAHESH F BHEERNOOR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 15. NAGAPPA F BHEERNOOR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 16. SHIVAPPA F BHEERNOOR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 17. MALAKAJAGOWDA C PATEL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 18. MALAKAJA S DODAMANE R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 19. BASAVAREDDY D GUNAREDDY R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 20. B.A. MAJAGI . ...........Respondent(s) REVISION PETITION NO. 1415 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. MAHADEVAPPA K BILLANNAVAR & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. SHIVAJI B KADAM R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 4. BASAPPA S JAGAPUR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 5. SHARANAPPA M NARGUND R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 6. BASANAGOUDA N KALLANNAGOUDRA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 7. SHIVANAGOWDA V TIPPANNAGOUDRA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 8. SHEKHAPPA C GURLAHOSUR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 9. BASAPPA M GOJANUR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 10. RUDRAGOUDA G ADOOR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 11. RAMESH GOUDA M PATIL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 12. BASANAGOUDA F LINGADAL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 13. SHANKARGOUDA S MUDDINAGOUDRA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 14. GURUSIDDANNAGOUDA V PATIL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 15. NAGAYYA S MATHAPATHI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 16. LAXMESH H CHAVADI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 17. MAHADEVAPPA N NANDI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 18. JAGADISH N NANDI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 19. BASAVAREDDY D GUNAREDDY R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 20. SHIVAPPA D GUNAREDDY R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 21. GUNAPPA D GUNAREDDY R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 22. B.S. JAGAPUR . . ...........Respondent(s) REVISION PETITION NO. 1416 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. DEVANAGOUDA B. KARIGOUDRA & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. NARAYAN K BRINDLE R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 4. GURAPPA M PUJAR R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 5. IRAPPA K GULLEDAGUDDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 6. IRAPPA K GULLEDAGUDDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 7. RENAVVA S PIDDANNAVAR R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 8. SARJANRAO A KADAM R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 9. BEERAPPA A MAJJAGI R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 10. SHANKARGOUA K DODAMANI R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 11. REVANASIDDAYYA A HIREMATH R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 12. ANDAPPA N CHAVADI R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 13. SHIVARUDRAPPA N MAJJAGI R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 14. NINGAPPA N MAJJAGI R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 15. SHARANAPPA G NAGAREDDY R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 16. SHARANAPPA G NAGAREDDY R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 17. KSHIMASAB J JALADAR R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 18. BASAPPA G MULIMANI R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 19. MALAREDDY S AJARADDY R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 20. MALLAVVA S AJAREDDY R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 21. SHIVAREDDY M AJAREDDY R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 22. BASAPPA V DIBBADARRUMI R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 23. BASAPPA M KUMBAR R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 24. SHIVAPPA Y GOJANUR R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 25. N.K. BAMBALI . ...........Respondent(s) REVISION PETITION NO. 1417 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. MALLAPPA Y GOJANUR & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. RICHAPPA V HANDIGOL R/O. VILLAGE BHAIRHATTI TALUK NARGUND 4. BASAVVA R TOTAL R/O. VILLAGE BHAIRHATTI TALUK NARGUND 5. PARVATEVVA H METI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 6. BASAPPA S CHAVADI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 7. VEERAPPA M CHALIHAL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 8. YALLAPPA M CHALIHAL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 9. YALLAPPA M CHALIHAL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 10. HANAMAPPA S JAKKALI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 11. SHEKHARGOUDA B MUDDANNAGOUDRA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 12. PRABHUGOUDA B MUDDANNAGOUDRA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 13. AYYANAGOUDA B MUDDANNAGOUDRA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 14. HANAMANTAPPA B GOJANUR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 15. GURANAGOUDA S KALLANNAGOUDRA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 16. HANAMANTAPPA B GOJANUR R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 17. SHIVABASAPPA B HOSAGIRI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 18. FAKEERAPPA T HADAGALI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 19. NAGAPPA S CHAKALBBI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 20. TENGAVA S CHAVADI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 ...........Respondent(s) REVISION PETITION NO. 1418 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHANARANAPPA B GOOJANOOR & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. BASAPPA M GUDISAGARA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 4. MAHAGUNDAPPA S GOLAPPA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 5. NAGAPPA M GOBINAKOPPA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 6. MAIRGOWDA T MARIGOWDA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 7. GOUDAPPA G MARIGOWDA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 8. BASAVANNAPPA GUDIAPPA MARIGOWDAPPA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 9. GURAPPA M POOJARA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 10. GURAPPA S CHAKLABI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 11. NAGAPPA S CHAKALABI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 12. GIRJAWWA BB R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 13. AJJAIAH V MUTTAPATHI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 14. GANGAPPA N SHIVALI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 15. SHEKARAPPA G SHIVALI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 16. VEERANANNAGOWDA T RAYANAGOWDA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 17. HANUMANTHAPPA N MAJJGI R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 18. DURGAWWA S MADARA R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 19. EBRAHIMSAB BL R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 ...........Respondent(s) REVISION PETITION NO. 1419 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. PRABHUGOWDA B TIPPANAGOWDA & 19 ORS. R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. SHIVANNAGOWDA K K, R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 4. AYYANNAGOWDA B MUDDANGOWDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 5. PRABHUGOWDA B MUDDANNAGOWDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 6. BASAVANNAGOWDA F MUDDANNAGOWDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 7. BASAVANNGOWDA S RAYANAGOWDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 8. BUDDESAB H AVATHAVAR R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 9. KALANNAGOWDA T MARIGOWDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 10. GULLAPPA B HADIMANE R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 11. ERAPPA R RAMANNA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 12. KASIGOWDA B PATEL R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 13. SHEKARGOWDA B PATEL R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 14. GOUDAPPA B KARIGOWDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 15. RAVINDRAGOWDA B KARIGOWDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 16. DEVANNAGOWDA H KARIGOWDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 17. EMMAMSAB H NARAGUNDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 18. SHIVAPPA N MAJJGEI R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 19. BASAPPA S MAYANNA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 20. BASAVANAGOWDA N KALANNAGOWDA R/O. VILLAGE SURAKOD TALUK NARGUND DISTRICT-GADAG-582101 ...........Respondent(s) REVISION PETITION NO. 1420 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. MALHKAJAPPA THROUGH LRS & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. K.B. BADIGAR . ...........Respondent(s) REVISION PETITION NO. 1421 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. MAHADEVAPPA N. NANDI & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1422 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. FAKRIAPPA AM & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1423 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1424 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. BASANAGOUDA M. KRIGGIVDRA & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1425 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. RUDRAGOUDA F YATNALLI & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1426 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVASANGAYYA G. CHIKKANATH & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1427 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1428 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. NAGALINAPPA V. PATDHAR & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1429 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPUTRAPPA DODDABHEEMAPPA & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. CANRA BANK . ...........Respondent(s) REVISION PETITION NO. 1430 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. VEERAVVA S. TONDIL & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1431 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1432 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1433 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. PARASAPPA S. HULLANNAVAR & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1434 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1435 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1436 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. DYAMAPPA YELLAPPA & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1437 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. AMRRAPPA Y. KIRESUR & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1438 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1439 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1440 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1441 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHANKARAPPA R. SHEETHALI & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1442 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. . . ...........Respondent(s) REVISION PETITION NO. 1443 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1444 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. . . ...........Respondent(s) REVISION PETITION NO. 1445 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1446 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SIDDAPPA S. PAWAR & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1447 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1448 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. GURUAPPA BASAPPA CHAWADI & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1449 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. VEERAIAH S MATTAPATHI & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1450 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1451 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1452 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. HANUMAPPA DT & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. . . ...........Respondent(s) REVISION PETITION NO. 1453 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. GURAIAH ADAVAIAH UNNIMUTTA & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1454 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA 3. . . ...........Respondent(s) REVISION PETITION NO. 1455 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SHIVAPPA K G & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1456 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. GURUBASAPPA B. CHAWADI & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) REVISION PETITION NO. 1457 OF 2019 (Against the Order dated 14/12/2018 in Appeal No. 98/2016 of the State Commission Karnataka) 1. AIC OF INDIA LTD. (THROUGH ITS AUTHORIZED REPRESENTATIVE) AT ITS HEAD OFFICE AT BLOCK 1, 5TH FLOOR, PLACE B & C, EAST KIDWANI NAGAR, NEW DELHI-110023 ...........Petitioner(s) Versus 1. SARAVATHAPPA R.M. & 19 ORS. R/O. VILLAGE BHAIRHATTI TALUK NARGUND DISTRICT-GADAG-582101 KARNATAKA 2. MANAGER, V.S.S BANK SURAKOD BRANCH, NARGUDA TALUK, GADAG-582101 KARNATAKA ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE V.K. JAIN,PRESIDING MEMBER For the Petitioner : Mr. Ashok K. Gupta, Sr. Advocate with Mr. Badal Dayal, Advocate, Mr. Raushal Kumar, Advocate and Mr. Ravish Kumar, Advocate. For the Respondent : Mr. Anand Sanjay M. Nuli, Advocate, Ms. S.K. Patil, Advocate & Ms. Nanda Kumar, K.B., Advocate Mr. B. Deva Sekhal, Advocate for Canara Bank in RP/1429/2019.
Dated : 21 Feb 2020 ORDER JUSTICE V.K.JAIN (ORAL)
The complainants/respondents in these revision petitions are farmers who had grown crops such as sunflower, groundnut and maize during rabi/khariff season in 2003-04. The crop was insured by the petitioner under a scheme of the government namely Rashtriya Krishi Bima Yojna. Under the scheme the farmers growing specifies crops were entitled to compensation in case there was shortfall due to natural calamities such as shortfall in rainfall. The scheme, inter alia, provided that if the actual yield per hectare of the crop in the defined area fell short of the specified threshold yield, the farmers growing that crop in the defined area shall be deemed to have suffered shortfall in their yield and would be entitled to compensation in terms of the said scheme.
2. The case of the complainants/respondents is that they had suffered shortage in yield on account of the rainfall being deficient in their area and, therefore, were entitled to be compensated under the scheme administered by the petitioner. Since no compensation was paid to them the respondents approached the concerned District Forum by way of separate consumer complaints seeking compensation.
3. The complaints were resisted by the petitioner which, inter alia, stated in its reply that as per the data provided by Director of Economics & Statistics, there was no shortfall in the yield of crop grown by the complainants.
4. The District Forum called for a report from the District Statistical Department and asked it to produce the statistical crop survey report. It is stated in the order of the District Forum that vide letter dated 10.07.2012 it was informed that the said Department had not conducted any data survey in respect of shortfall of Rabi/Khariff of sunflower, maize and groundnut in the year 2003-04.
5. The District Forum allowed the consumer complaints and directed payment of the sum insured to the complainants along-with interest @ 12% p.a. from the date of the complaint, compensation quantified at Rs. 3,000/- each and the cost of litigation quantified at Rs. 2,000/-.
6. Being aggrieved from the order passed by the District Forum the petitioner approached the concerned State Commission by way of separate appeals. The appeals having been dismissed, the petitioner is before this Commission.
7. In three matters the petitioner has filed applications seeking permission to file additional document(s). The additional document(s) filed by the petitioner is the letter dated 28.06.2019 sent to it by the Joint Director, Group Insurance Division Government of Karnataka along with its annexures. The submission of the learned counsel is that as per the annexures enclosed to the letter, there was no shortfall in the relevant year except in maize crop in Hoobly, Kannur and Nargund units of Nargund Taluk. The learned counsel for the petitioner relies upon a decision dated 21.01.2020 rendered by a Five Member Bench of this Commission in RP No. 533/2019 & other connected matters - Universal Sompo General Insurance Co. Ltd. & Ors. Vs. Didwaniya Exim Pvt. Ltd. & Ors. where the Larger Bench held that either of the parties is entitled to produce additional evidence in the appeal and/or revision petition at any stage if it establishes that notwithstanding the exercise of due diligence such evidence was not in its knowledge and could not, even after exercise of due diligence be produced by it at the time when the consumer complaint was decided. In the present the petitioner has not even alleged in the application that the additional documents sought to be filed by it could not have been produced by it before the District Forum, even if it had exercised due diligence. The petitioner is a company set up by Government of India. The document sought to be filed by it also emanate from a department of Government of Karnataka. Had the petitioner made efforts to obtain the relevant data from the concerned department of the Government of Karnataka during pendency of the consumer complaints, it would not have been difficult for the petitioner to collect and produce the said data. Since the data was available even in the year 2019 it must be available at the time when the consumer complaint was pending before the District Forum. Another noteworththy thing it is in this regard is that despite the District Forum having written to the Economics and Statistics of Gadag district seeking the relevant data no effort was made by the petitioner to obtain the relevant data of its own from the concerned department of Government of Karnataka and furnish the same to the District Forum.
8. The consumer complaints came to be decided by the District Forum on 30.11.2015, in the second round of litigation. Though appeals were preferred by the petitioner before the State Commission challenging the order passed by the District Forum no application seeking permission to produce the relevant data was filed even before the State Commission. In fact that data was not even obtained during pendency of the consumer complaints or during pendency of the of the appeals before the State Commission. Therefore, it can hardly be disputed that had the petitioner been diligent enough there would have been no difficulty in producing the relevant data before the concerned District Forum and in any case before the state Commission during the pendency of the appeals.
9. The respondents herein are farmers. They claim to have suffered losses on account of shortage in rainfall. The scheme framed by the government was meant for ameliorating the financial conditions of the farmers who suffered on account of natural calamities such as shortfall in rainfall. Therefore, considering all the facts and circumstances as discussed hereinabove, no justification for allowing additional evidence at this highly belated stage is made out when the consumer complaints were instituted between 2007 to 2009 and the matter is yet to see final adjudication in last more than 10 to 12 years. The applications are, therefore, dismissed.
10. It is next contended by the learned senior counsel for the petitioner that the letter relied upon by the District Forum did not at all pertain to the year 2003 - 2004 and, therefore, reliance upon the said letter by the District Forum was wholly misplaced. Though the submission appears to be correct, the fact remains that the petitioner did not make any efforts to obtain and submit the relevant data to the District Forum. Since the complainants had claimed in their respective consumer complaints that they had suffered on account of shortfall in the yield on account of deficient rains and had claimed compensation from the petitioner is it was expected of the petitioner which is an entity of the Government of India to place full facts before the District Forum and submit the relevant data. The complainants being farmers could not be expected to be in possession of such data which is available primarily with government departments. Therefore, in my opinion, the order passed by the fora below, even in the absence of the data for the relevant year does not call for an interference by this commission in exercise of its its revisional jurisdiction.
It would also be pertinent to note here that vide order dated 15.01.2014 in Revision Petitions No. 1521-1538/2011 - Agriculture Insurance Co. of India Ltd. vs. Krishnaraddi Yallaraddi Hirekoppa & Ors. this Commission dismissed the revision petitions filed by this very petitioner arising out of consumer complaint filed by farmers alleging failure of kharif crops in various taluks of Gadag district in the in crop year 2003-2004.
11. It is next submitted by learned counsel for the petitioner that the interest awarded by the fora below is excessive particularly when considered in the light of the prevailing interest rates and the fact that the petitioner is a government company engaged in providing compensation to the farmers who are affected on account of natural calamities. Considering all the facts and circumstances of the matters including that the correct data was not available to District Forum at the time the consumer complaints were decided and to this extent the District Forum was somewhat handicapped, the interest awarded by the fora below needs to be suitably reduced.
12. For the reasons stated hereinabove the revision petitions are disposed of by maintaining the order passed by the fora below except with regard to rate of interest which stands reduced from 12% to 8%. It is made clear that interest will be payable with effect from the date of the consumer complaints till the date of deposit with the State Commission, on the amount which the petitioner had deposited with the State Commission and it will be payable from the date of the complaint, till the date of deposit with this Commission on the amount deposited with this Commission. If there was any shortfall in making the deposit when computed in terms of this order, the interest on the deficient amount would be payable from the date of the complaint till the date on which the set deficient amount is actually paid. The amount with the petitioner has deposited with this Commission as well as the amount which was deposited with the State Commission shall be transferred to the concerned District Forum for disbursal to the complainants along with interest which may have accrued on that amount.
13. It is made clear that since these matters have been decided without benefit of the relevant data being available to the District Forum, the order passed in these matters will not be taken as a binding precedent. The interest payable in terms of this order will be deposited with the concerned District Forum within 4 weeks.
......................J V.K. JAIN PRESIDING MEMBER