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A two judge bench headed by the Hon'ble Chief Justice Mr Indrajit Mahanty of Rajasthan High Court passed an order on 27th July,2020 in a PIL filed by the Sarpanch of the Satlana Gram Panchayat.
The petitioner Bhala Ram Patel had filed a PIL on behalf of the farmers of Satlana village when the Agricultural Insurance Company of India denied to release the insurance amount due to the farmers under the Pradhan Mantri Fasal Bima Yojna.The farmers had not received the insurance money due to them for crop failure in the Kharif seasons of 2016 and 2017.
In the plea filed before the court the farmers stated that whenever they approached the insurance company in the past three years the company would make absurd excuses to deny the insurance money that was due to them.
This had urged the aggrieved farmers to approach the court and file a plea. The court had noted in its proceedings that the dues that had to be payed to the farmers by the insurance company amounted to Rs. 80 lakhs. The court also received the details of 1,052 farmers who had payed the insurance premium from the cooperatives.
During the proceedings of the case the insurance company in its defence had stated that it was entitled to get subsidy from the State government and premium from the cooperative bank with regards to the insurance claim of the farmers but it had yet not received any amount from them. The complaint therefore, could not clear the dues of the farmers.
The court after hearing the contentions of the parties passed an order acknowledging the present condition of the farmers and directed the insurance company to clear the dues within four weeks and file a compliance report with the court within two weeks after the elapse of four week time period given by the court to clear the dues.
The court in its further observations also stated that the poor farmers should not be denied the benefits due to issues pending between the company, State government and cooperative. The parties should solve the issues between themselves.
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