CANARA BANK vs. M/S UNITED INDIA INSURANCE CO. LTD

REPORTABLE

WITH

1

J U D G M E N T Deepak Gupta, J. Leave granted. 2. All these appeals are being decided by one common judgment since they arise out of a common order dated 08.06.2018 of the National Consumer Disputes Redressal Commission, New Delhi, hereinafter referred to as ‘the National Commission’. 3. Briefly   stated   the   facts   of   the   case   are   that   most   of   the claimants,   hereinafter   referred   to   as   ‘the   farmers’,   had   grown 2 Byadgi   Chilli   Crop   during   the   year   2012­2013.     Some   of   the farmers had some other crops.   These farmers had stored their agricultural produce in a cold store run by a partnership firm under the name and style of Sreedevi Cold Storage, hereinafter referred to as ‘the cold store’.  These farmers also obtained loans from Canara Bank, hereinafter referred to as ‘the Bank’.  The loan was advanced by the Bank to each one of the farmers on security of the agricultural produce stored in the cold store.  The cold store was insured with the United India Insurance Company Limited, hereinafter referred to as ‘the insurance company’.   A fire took place in the cold store on the night intervening 13.01.2014 and 14.01.2014.  The entire building of the cold store and the entire stock of agricultural produce was destroyed.   4. After   the   fire,   the   cold   store,   which   had   taken   out   a comprehensive insurance policy, raised a claim with the insurance company but the claim of the cold store was repudiated by the insurance company mainly on the ground that the fire was not an accidental   fire.     The   farmers   had   also   issued   notice   to   the insurance   company   in   respect   of   the   plant,   machinery   and building but this claim was repudiated by the insurance company 3 on the additional ground that the farmers had no  locus standi  to make the claim as the insured was the cold store and not the farmers.     It   was   further   pleaded   that   Condition   No.8   of   the insurance policy had been violated, and that there was no privity of   contract   between   the   farmers   and   the   insurance   company. Since   the   claims   of   the   farmers   were   either   rejected   or   not answered, they filed claim petitions   against the cold store, the Bank   and   the   insurance   company   in   which   the   primary   relief claimed was the value of the agricultural produce as on the date of fire and interest thereupon and each of the farmers also claimed damages of Rs.1,00,000/­ per head.  There were 91 claim petitions filed and in most of them the agricultural produce was Byadgi Chilli.   In a few petitions, the  agricultural produce was Dabbi Chilli, Guntur Chilli, Bengal Gram, Coriander (Dhania), Jwar etc. However, this will not have any material impact on the decision of these cases.  The details containing the name of the claimants, the nature of the produce, number of bags and quantity thereof, rate, and  number   of   kilograms   have   been   set  out   in   Para   7   of   the judgment   of   the   National   Commission   which   we   are   not reproducing for the sake of brevity.   4 5. In the claims filed it was pleaded that the cold store while levying   the   general   charges   had   also   charged   the   insurance premium paid by it.   It would be pertinent to mention that a tripartite agreement had been entered into by each one of the farmers while taking a loan from the Bank and hypothecating the agricultural  produce  which  was   stored   in  the   cold   store.     The farmer, the Bank, and the cold store were parties to the tripartite agreement.  The cold store issued a warehouse receipt giving the particulars of the crop stored, the value thereof and also the date of the tripartite agreement.   For the period in question i.e. from 2012­2013 till the occurrence of fire, the cold store was admittedly insured with the insurance company.  The plant and machinery of the cold store was insured for Rs.5 crores and the stocks were insured for Rs.30 crores. 6. The case of the farmers was that in terms of the tripartite agreement, the cold store had got the stocks insured from the insurance company.  The fire was an accidental fire and, therefore, in terms of the policy, the insurance company was liable to pay the amount of value of the agricultural produce stored with the cold store as on the date of fire and was also liable to pay interest on 5 the   amount   payable.     The   insurance   company   resisted   the complaint   mainly   on   the   ground   that   the   ‘farmers’   were   not ‘consumers’ within the meaning of Consumer Protection Act, 1986, hereinafter referred to as ‘the Act’.  It was also claimed that there was no privity of contract between the farmers and the insurance company because the policy was taken by the cold store and not by the farmers.  It was alleged that the entire story of loans was a false story.  On merits, any conceivable objection which could be taken was taken.   The insurance company went to the extent of denying that the claimants were farmers or they had produced the agricultural produce or that they had stored it in the cold store.  It was also alleged that the Bank was negligent as it did not take any step to recover the amount due for more than two years.  The case of the insurance company is that nobody in his right mind would store   agricultural   produce   for   such   a   long   period   of   time. Therefore, the very genuineness of the tripartite agreement was challenged.   The other main ground taken was that the fire was not an accident and there was no spontaneous combustion on account of electrical short circuit.   According to the insurance company, there was an element of arson involved and the cold store seems to have been deliberately set on fire.   6 7. The stand of the cold store was that the fire was accidental and that since the stock was insured, the amount was payable by the insurance company.   The Bank supported the claim of the farmers with the caveat that the amount should be paid to it so that it could set it off against the loans advanced to the farmers. 8. The   Karnataka   State   Consumer   Disputes   Redressal Commission   at   Bangalore,   hereinafter   referred   to   as   ‘the   State Commission’   vide   judgment   dated   28.04.2017   held   that   the farmers had proved that the fire took place on account of electrical short   circuit   and   no   element   of   human   intervention   or   use   of kerosene was found.  The State Commission also found that as per the   tripartite   agreement   entered   into   between  the   farmers,   the Bank and the cold store, it was mandatory for the cold store to insure the goods so hypothecated by the farmers with the Bank. The insurance company was held liable to pay the amount to the farmers.  The State Commission assessed the value of the goods by taking the value as reflected in the warehouse receipts issued at the time of taking of loan and did not accept the plea of the farmers that they should get the market value of the goods as on the date of fire.  The Bank was also held deficient in service.  The 7 cold   store   and   the   insurance   company   were   held   jointly   and severely   liable   and   were   directed   to   pay   the   value   of   the agricultural   produce   hypothecated   with   the   Bank   to   the farmers/claimants as on the date of tripartite agreement together with the interest at the rate of 14% per annum payable from six months from the date of the incident till the date of realisation. One complaint being Complaint No.597 of 2015 was dismissed.  In some   of   the   complaints,   the   Bank   was   also   held   jointly   and severely liable to pay the costs of Rs.10,000/­ whereas in a large number of cases the complaint against the Bank was dismissed.   9. Aggrieved by the aforesaid judgment dated 28.04.2017 of the State   Commission,   an   appeal   was   filed   before   the   National Commission.     By   the   impugned   judgment,   the   National Commission concurred with the findings of the State Commission and   held   that   the   farmers   are   consumers.     It   held   that   the insurance company was aware of the fact that the goods were held in trust.  It further held that there is no evidence to show that the fire was not an accidental fire or that the fire had been started by the owner of the cold store.  However, it partly allowed the appeal of the insurance company and reduced the interest from 14% per 8 annum to 12% per annum. The farmers had also filed appeal claiming that in terms of the insurance policy they should have been paid the value of the goods as on the date of fire.  However, this claim was rejected basically on the ground that the farmers had failed to show that the chilli and/or other produce stored is of the same class and characteristics as reflected in the Variety­wise Periodic Report of the Bengaluru Market for different commodities. As   far   as   the   appeals   filed   by   the   Bank   were   concerned,   the National Commission held that in the peculiar facts of the case where the farmers had suffered substantial losses, the principal amount of loan advanced by the Bank would be remitted by the insurance company to the Bank but the other amount i.e. interest and damages, would be given to the farmers.  It was also held that there was no deficiency of service on behalf of the Bank and the costs imposed on the Bank in some of the cases were set aside. 10. Before this Court, appeals have been filed by the insurance company, the farmers, the cold store and the Bank.   11. We have heard Shri P.P. Malhotra, learned senior counsel appearing for the insurance company, Dr. Rajeev Dhavan and Shri Gopal Shankaranarayanan, learned senior counsel appearing for 9 the   farmers,   Shri   Sajan   Poovayya,   learned   senior   counsel appearing for the cold store and Shri Dhruv Mehta, learned senior counsel appearing for the Bank. Appeals of the Insurance Company 12. Shri P.P. Malhotra, learned senior counsel appearing for the insurance company raised several issues for consideration of this Court.   One of the contentions raised by him is that the fire in question was not an accidental fire.  It is also contended that the farmers were not consumers and therefore the consumer fora have no jurisdiction to decide the dispute.  He next contends that there is no privity of contract between the farmers and the insurance company.     According  to  him,  a  contract  of  insurance   is  to be strictly construed between the parties to the contract.  He submits that   there   was   no   insurable   interest   of   the   farmers   and   the tripartite agreement entered between the Bank, the farmers and the cold store was never disclosed to the insurance company.  He further submits that there is non­disclosure of important facts by the cold store (insured) and, as such, the insurance company is not   liable.     He   also   urged   that   the   liability   of   the   insurance company is excluded by virtue of General Exclusion Clause 5 and 10 General   Condition   no.1   and   General   Condition   no.8   of   the insurance policy.      Whether the fire was an accident? 13. As far as this issue is concerned, both the State Commission and the National Commission have come to the conclusion that the fire was an accidental fire and occurred due to a short circuit. These are  pure  findings  of  fact  which,  in our view,  cannot be challenged   in   these   proceedings.     However,   since   lengthy arguments were addressed by Shri P. P. Malhotra in this behalf, we shall deal with the same.  At the outset, we may note that the electrical inspector, the police investigation team and the forensic science laboratory (FSL) have all come to the conclusion that the fire took place due to a short circuit.   The concluding portion of the report of the FSL reads as follows:­ “From   the   above   examination,   the   following observations have been made  1. Presence of combustible materials like thermocol (which are used to insulate the walls) pillars, wooden partitions and the grains stored inside the building could have enhanced the spread of fire. 2. The congested space in the building might have accelerated the smoldering fire. 3. The fire might have originated at the sixth floor front side of the building.  But it was not possible to 11 locate   the   exact   place   of   origin   of   fire   since   the complete building was involved in fire. 4. An electrical short circuit may have initiated the fire.” The   insurance   company   relies   upon   the   findings   given   by   a company namely Truth Labs and those of Rank Surveyors Private Limited, which read as follows:­ “Based on a thorough and in­depth inspection of the incident   site,   forensic   examinations,   field investigations, documentary evidence analysis and personal evidence obtained, it is concluded that the fire occurred in M/s. Sree Devi Cold Storage, Billary on the intervening night of 13/14th January 2014. a.   Was   not   due   to   spontaneous   combustion   on account of bacterial/chemical fires. b. Was not due to electrical failure caused by short circuit. c. And was on account of extraneous ignitable fire accelerants such as kerosene used deliberately for ignition,   initiation,   propagation   and   burning   of stocks   in   the   cold   storage   through   human intervention. d. Based on the motive, means and opportunity to carry out such malicious acts the possibility of the involvement of management in such a nefarious act cannot be ruled out.” 14. We may note that it is not disputed that in the construction of the cold store, the temperature was maintained by insulating the walls of the cold store.  Bitumen (coal tar) and Thermocol were 12 used for providing insulation.  The FSL found that in a fire which takes   place   in   a   building   where   such   material   is   used   for construction, hydro carbons would obviously be present.  On the other hand, M/s. Truth Labs mainly relied upon the presence of hydro carbons to come to the conclusion that the fire had not occurred spontaneously and on account of electrical short circuit but occurred on account of extraneous ignitable fire accelerants such as kerosene. The conclusions of M/s. Truth Labs were based on some inspection and chemical analysis carried out by a team headed   by   Dr.   R.   Srinivas.     Admittedly,   this   report   of   Dr.   R. Srinivas was never furnished to the parties nor was placed before the State Commission.  Interestingly, when Mr. G. V. H. V. Prasad, Director of M/s. Truth Labs was put a specific query whether the walls of the ground floor and the top floor and the inside portion of the   cold   store   along   with   169   pillars   were   constructed   by sandwiching bitumen and thermocol between the concrete in order to raise the level of insulation, he replied that ‘he was not aware of how the Cold Storage was built’.   This clearly shows the shoddy manner in which M/s. Truth Labs conducted the investigation. There can be no proper investigation of a fire if the investigating agency   does   not   even   try   to   find   out   what   is   the   nature   of 13 construction of the building which has been destroyed in the fire. M/s. Truth Labs has clearly stated that the observation that fire took place on account of extraneous ignitable fire accelerants, is based on the chemical analysis report which shows presence of hydro carbons in the debris.  It is apparent that M/s. Truth Labs, for reasons best known to it, did not analyse the material used for construction because if it had done so, it would have realised that hydro carbons would be present when thermocol or bitumen are burnt.  Thermocol is basically a rigid plastic foam material which is derived from petroleum and natural gas by­products.  Bitumen is   a   semi­solid   hydrocarbon   product   produced   from   crude   oil. Both thermocol and bitumen are derivatives of petroleum products and   hence   are   hydrocarbons   by   their   very   nature.     Therefore, presence   of   hydrocarbons   would   be   natural   when   a   fire   takes    place. The presence of hydro carbon could not lead to a conclusion that kerosene oil had been used to ignite the fire.   15. The National Commission has also dealt in detail with this issue and has come to the conclusion that M/s. Truth Labs visited the burnt cold store on two occasions and collected samples on both   the   occasions.     It,   however,   decided   to   send   12   samples 14 collected only in the second visit for analysis.   Interestingly, the controlled samples were collected from a plastic bag containing (fresh unaffected) chillies found in the burnt stock of the affected premises.  The controlled samples did not show presence of hydro carbons and hence, the assumption that the presence of hydro carbons in the remaining samples was not relatable to thermocol and tar.   There is no explanation why the samples taken on the first visit were not sent for analysis.  It is also difficult to believe that in a building which has been totally gutted in a fire, there would   be   one   plastic   bag   containing   (fresh   unaffected)   chillies found in the burnt stock.  It is possible that these unburnt chillies may have been introduced later on.   Therefore, we cannot place any reliance on the report of M/s. Truth Labs. 16. In any event, neither in the report of M/s. Truth Labs nor in the other reports by the insurance company is there anything to show that the insured had set the cold store on fire.  Whether the fire took place by a short circuit or any other reason, as long as insured   is   not   the   person   who   caused   the   fire,   the   insurance company   cannot   escape   its   liability   in   terms   of   the   insurance policy.   We reject the contention of the insurance company that 15 the fire was ignited by the use of kerosene and hence it is not liable. Rule of Strict Interpretation 17. It has been submitted on behalf of the insurance company that the terms of the insurance policy should be construed strictly and since only the insurance company and the cold store (insured) were parties to the contract of insurance, the insurance company will   not   be   liable   to   pay   any   claim   to   the   farmers.     Various authorities were cited by both sides.   18. In   United   India   Insurance   Co.   Ltd.   v.   Harchand   Rai 1  this Court held as follows:­  Chandan Lal “ 9 ….It is settled law that terms of the policy shall govern the contract between the parties, they have to abide by the definition given therein and all those expressions   appearing   in   the   policy   should   be interpreted with reference to the terms of policy and not with reference to the definition given in other laws. It is a matter of contract and in terms of the contract the relation of the parties shall abide and it is presumed that when the parties have entered into a contract of insurance with their eyes wide open, they   cannot   rely   on   the   definition   given   in   other enactment….” 1  (2004) 8 SCC 644 16 19. Reliance was placed on   Raghunath Rai Bareja   v.   Punjab 2  wherein it was held: National Bank “ 58 . We may mention here that the literal rule of interpretation   is   not   only   followed   by   judges   and lawyers, but it is also followed by the layman in his ordinary life. To give an illustration, if a person says “this is a pencil”, then he means that it is a pencil; and it is not that when he says that the object is a pencil, he means that it is a horse, donkey or an elephant.   In   other   words,   the   literal   rule   of interpretation simply means that we mean what we say and we say what we mean. If we do not follow the   literal   rule   of   interpretation,   social   life   will become impossible, and we will not understand each other. If we say that a certain object is a book, then we mean it is a book. If we say it is a book, but we mean it is a horse, table or an elephant, then we will not be able to communicate with each other. Life will become impossible. Hence, the meaning of the literal rule of interpretation is simply that we mean what we say and we say what we mean.” 20. Reliance was also placed on the following paragraph in  Suraj v. Mal Ram Niwas Oil Mills (P) Ltd.   United India Insurance Co. 3 Ltd. : “ 26 . Thus, it needs little emphasis that in construing the terms of a contract of insurance, the words used therein must be given paramount importance, and it is not open for the court to add, delete or substitute any words. It is also well settled that since upon issuance   of   an   insurance   policy,   the   insurer undertakes   to   indemnify   the   loss   suffered   by   the insured on account of risks covered by the policy, its terms have to be strictly construed to determine the extent   of   liability   of   the   insurer.   Therefore,   the endeavour of the court should always be to interpret 2  (2007) 2 SCC 230 3  (2010) 10 SCC 567 17 the words in which the contract is expressed by the parties.” 21. The principles relating to interpretation of insurance policies are   well   settled   and   not   in   dispute.     At   the   same   time,   the provisions of the policy must be read and interpreted in such a manner so as to give effect to the reasonable expectations of all the parties including the insured and the beneficiaries.  It is also well settled that coverage provisions should be interpreted broadly and if there is any ambiguity, the same should be resolved in favour of the insured.   On the other hand, the exclusion clauses must be read narrowly.  The policy and its components must be read as a whole and given a meaning which furthers the expectations of the parties and also the business realities.  According to us, the entire policy should be understood and examined in such a manner and when   that   is   done,   the   interpretation   becomes   a   commercially sensible interpretation.  As far as the present case is concerned, if we read the tripartite agreement along with the terms of the policy it is obvious that the Bank insisted that the stock be insured.  The farmers were told that they would pay the premium.   The cold store while fixing the rent obviously factored the premium into the rent.  It was obvious that the intention of the parties was that they 18 would be compensated by the insurance company in case of any untoward loss.   Whether the farmers are consumers and the issue of privity of contract  22. One of the main grounds of attack to the judgments of both the State Commission and the National Commission on behalf of the   insurance   company   is   that   the   farmer   is   not   a   consumer insofar as the insurance company is concerned.  The contention is based on the ground that the insurance policy is admittedly only between the insurance company and the cold store. It is further urged by Shri Malhotra that the claim of the cold store for damage to   the   building,   plants   and   machinery   was   repudiated   by   the insurance   company   on   16.09.2015.     The   cold   store   has   not challenged the repudiation.   Thereafter, all the complaints have been filed through one counsel which indicates that they have been orchestrated by the cold store itself.  It is also submitted that the tripartite agreement is not relevant as far as the insurance company   is   concerned   since   the   insurance   company   is   not   a signatory to the tripartite agreement.  It is further contended that the coverage for the goods was only for the goods owned by the cold store and not by the farmers who are in the nature of third 19 parties.     It   is   contended   that   in   some   cases   the   tripartite agreement has not even been signed by the Bank. 23. On the other hand, on behalf of the farmers, it is submitted that they paid rent to the cold store which included the element of insurance.     It   is   submitted   that   the   crops   were   given   on contractual bailment to the cold store for a valuable consideration and, therefore, the cold store held the goods as a bailee on behalf of the farmers.  It is also submitted that in terms of the tripartite agreement, the cold store was bound to take out an insurance policy and the crops and the premises were separately insured and the insurance was renewed every time for a period of 3 years.  It is also   submitted   that   insurance   company   was   aware   that   the insurance policy had been taken for the benefit of the real owners i.e. farmers.   24. To decide these issues, it would be apposite to refer to the definition of ‘consumer’ under Section 2(d) of the Act, which reads as follows:­ “ 2 Definitions. ­  (1) In this Act, unless the context otherwise requires,­ xxx    xxx      xxx (d) "consumer" means any person who, ­ 20 (i)     buys any goods for a consideration which has been   paid   or   promised   or   partly   paid   and   partly promised, or under any system of deferred payment and includes any user of such goods other than the person who buys such goods for consideration paid or promised or partly paid or partly promised, or under any system of deferred payment, when such used is made with the approval of such person, but does not include a person who obtains such goods for resale or for any commercial purpose; or (ii) hires or avails of any services for a consideration which has been paid or promised or partly paid and partly promised, or  under  any  system  of deferred payment   and   includes   any   beneficiary   of   such services other than the person who hires or avails of the services for consideration paid or promised, or partly   paid   and   partly   promised,   or   under   any system of deferred payment, when such services are availed of with the approval of the first mentioned person…;” 25. The definition of consumer under the Act is very wide and it not only includes the person who hires or avails of the services for consideration but also includes the beneficiary of such services who may be a person other than the person who hires or avails of services.  26. Taking the issue of privity of contract, we are of the considered view that as far as the Act is concerned, it is not necessary that there should be privity of contract between the insurance company and the claimants.  The definition of consumer under Section 2(d) quoted hereinabove is in 2 parts.  Sub­clause (i) of Section 2(1)(d) 21 deals with a person who buys any goods and includes any user of such goods other than the person who buys such goods as long as the use is made with the approval of such person.  Therefore, the st definition of consumer even in the 1   part not only includes the person who has purchased but includes any user of the goods so long as such user is made with the approval of the person who has purchased the goods.   As far as the definition of the consumer in relation to hiring or availing of services is concerned, the definition, in our view, is much wider.  In this part of the section, consumer includes   not   only   the   person   who   has   hired   or   availed   of   the services   but   also   includes   any   beneficiary   of   such   services. Therefore, an insured could be a person who hires or avails of the services of the insurance company but there could be many other persons who could be the beneficiaries of the services.   It is not necessary that those beneficiaries should be parties to the contract of insurance.  They are the consumers not because they are parties to the contract of insurance but because they are the beneficiaries of the policy taken out by the insured.   27. The definition of consumer under the Act is very wide and it includes beneficiaries who can take benefit of the insurance availed by the insured.  As far as the present case is concerned, under the 22 tripartite agreement entered between the Bank, the cold store and the farmers, the stock of the farmers was hypothecated as security with the Bank and the Bank had insisted that the said stock should be insured with a view to safeguard its interest.  We may refer to the penultimate   clause   of   the   tripartite   agreement   which   reads   as follows:­ “WHEREAS the Third Party has agreed to insure the produce/goods   stored   in   the   cold   storage   to indemnify the produce in case of any casualty or accident by any means to cover the risk and also to cover the loan amount to avoid loss at the cost of the Second Party till the release order or repayment of the loan amount.” 28. The aforesaid clause in unambiguous terms binds the cold store to insure the goods, to indemnify the produce, to cover the risk and cover the loan amount.   This insurance policy has to be taken   at   the   cost   of   the   second   party   which   is   the   farmer. Therefore, there can be no manner of doubt that the farmer is a beneficiary under the policy. The farmer is, therefore, definitely a consumer and we uphold the orders of both the Commissions that the complaint under the Act is maintainable. 29. Shri Malhotra in support of his argument relied upon the judgement of this Court in  M. C. Chacko  v.  The State Bank of 23 4 Travancore, Trivandrum   wherein  the appellant as Manager of High Land Bank, Kottayam, had an overdraft account with the Bank.     The   father   of   the   appellant   had   executed   letters   of guarantee in favour of Bank agreeing to pay the amounts due to the   Bank   under   the   overdraft   agreement   subject   to   a   limit   of Rs.20,000/­.  The Court held:­  “ 10 . Even if it be granted that there was an intention to create a charge, the Kottayam Bank not being a party to the deed could enforce the charge only if it was a beneficiary under the terms of the contract, and it is not claimed that the Bank was a beneficiary under   the   deed   Ext.   D­1.   The   suit   against   M.C. Chacko must therefore be dismissed.” 30. We are of the view that this judgment has no relevance to the case before us.  This Court held that the Kottayam Bank was not only not a party to the deed but was also not a beneficiary under the contract.  In our opinion, the Consumer Protection Act clearly provides that a beneficiary of the services, other than the insured is a consumer under the Act.   General Exclusion Clause No.5 31. It has been urged that there is violation of Clause 5 of the policy under the heading of General Exclusion wherein losses of 4  (1969) 2 SCC 343 24 certain types have not been covered.   The said clause reads as follows:­ “ . Loss, destruction or damage to bullion or unset 5 precious stones, any curios or works of art for an amount exceeding Rs.10000/­ goods held in trust or on   commission,   manuscripts,   plans,   drawings, securities, obligations or documents of any (illegible) stamps, coins or paper money, cheques, books of accounts   or   other   business   books,   computer systems   records,   explosives   unless   otherwise expressly stated in the policy.” 32. The argument raised by Shri Malhotra is that since the goods were held in trust by the cold store, the insurance company is not liable.  We are not at all impressed with this argument.  This is not a case where the goods were deposited only on the basis of trust. The goods were kept in the cold store on payment of rent by the farmer.   This is not a case envisaged under Exclusion Clause 5 quoted   hereinabove.     These   goods   were   also   not   held   on commission.  Shri Rajeev Dhavan, learned senior counsel appearing for the farmers submits that the relationship between the farmer and the cold store was of bailor and bailee.   He submits that the crops   were   given   on   contractual   bailment   to   the   cold   store   for consideration.   25 33. In the present case, as pointed out above, the farmer had agreed to pay consideration to the cold store and, therefore, the goods were not held in trust  per se  but the goods were held by cold store as bailee of the goods for consideration.  The possession of the farm produce was handed over by the bailor, i.e. farmer to the cold store i.e. the bailee, in terms of the contract.  There may be  inter se rights and liabilities between the farmer and the cold store but it cannot be said that the goods were held ‘in trust’.  The goods were also not held ‘on commission’.   No commission was payable and only rental was paid.  Therefore, we reject this argument on behalf of the insurance company.   : General Condition Nos. 1 & 8 34. Shri Malhotra has placed reliance on Condition Nos. 1 & 8 of Part B of the General Conditions of the Insurance Policy:­  “(B) GENERAL CONDITIONS: 1. This   policy   shall   be   voidable   in   the   event   of misrepresentation,   mis­description   or   non­ disclosure of any material particular. xxx          xxx xxx 8. If the claim be in any respect fraudulent, or if any false declaration be made or used in support thereof or if any fraudulent means or devices are used by the insured or anyone acting on his behalf to obtain any benefit under the policy or if the loss 26 or damage be occasioned by the willful act, or with the connivance of the insured, all benefits under this policy shall be forfeited.” 35. The contention of Shri Malhotra is that the insurance company was not informed by the Bank, the cold store or the farmers that the farm produce or the insured goods belong to the farmers and therefore the policy is voidable.   At the outset, we may note that misrepresentation or misdescription only makes the policy voidable. The insurance company never chose to declare the policy void for 3 long years when it was in existence and, at this stage, cannot be permitted   to   wriggle   out   of   its   liability   by  taking   this   objection. Even otherwise, we are of the view that the submission made on behalf of the insurance company is without any substance.   The policies of insurance clearly show that the premises was separately insured for Rs.5 crores and the stock in trade were insured for Rs.30 crores.  This insurance was taken not only for the year when the fire took place but was renewed for 3 long years.  The insurance policy had an Agreed Bank Clause which reads as follows:­ “(1) AGREED BANK CLAUSE: It is hereby declared and agreed:­ (i) That upon any monies becoming payable under this policy the same shall be paid by the company to the bank and such part of any monies so paid as may relate to the interests of other parties insured 27 hereunder shall be received by the Bank as Agents for such other parties. (ii) That the receipts of the Bank shall be complete discharge   of   the   company   thereon   and   shall   be binding on all the parties insured hereunder.” 36. The aforesaid clause itself clearly indicates that it was agreed by the insurance company that upon any amount being payable under the policy in question, the same would be paid to the Bank and   the   amount   so   paid   “may   relate   to   the   interests   of   other parties”.  The said amount would be received by the Bank as agent for other parties.   Therefore, the insurance policy itself envisaged that there were interest of other parties and not only the Bank and the insured.  Therefore, it was for the insurance company to verify and find out who was the owner of the goods.  It could not presume that all the goods belong to the cold store.  The assumption of the insurance company that it had insured the goods belonging to the cold store itself has no factual basis.  It is a well­known fact that cold stores are constructed in such a way that there are many compartments in the cold store.  Any person can deposit a small or large amount of goods to be kept in cold store.  Normally, it is the goods   of   third   parties   which   are   stored   in   a   cold   store   and, therefore, we are dealing with a policy of insurance whereby the premises   and   the   stock   and   goods   in   a   cold   store   have   been 28 insured.     The   natural   corollary   would   be   that   the   insurance company should have known that the goods belong to the third parties.   From the policy of insurance, we find that in respect of description   of   risk,   the   insurance   covers   “Stock   of   Guntur Chillies/Byadigi   Chillies/Other   variety   Chillies,   Jawar   Seeds, Bengal   Garam,   Red   Gram,   Tambrind,   Coriander   Seeds   &   Other pulses.” 37. This stock in trade was covered for a sum of Rs.30 crores and premium was charged accordingly.  A prudent insurance company before issuing a policy of such a heavy amount, must or at least should have ascertained the value and the nature of the goods. The insurance company before us is one of the largest nationalised insurance companies and a presumption has to be drawn that it must have verified the details before insurance policy was issued. If verification had been done by a visit to the cold store, it could have been easily found out who are the owners of the stock.   In case, the insurance company has chosen not to verify the stock it cannot take advantage of its own negligence.   The principle of uberrima   fides   has   no   application   because   the   cold   store   had declared all necessary facts.   The bank clause clearly indicated that the goods were hypothecated/pledged to the Bank.  Therefore, 29 the insurance company now cannot turn around and claim that the names of the owners were not supplied to it at the time of insurance.  We also cannot lose sight of the fact that the insurance policy was renewed at least twice.   Therefore, the policy was in rd existence for 3 years and it is in the 3   year that the fire took place.  If the insurance company chooses not to even write a letter to the insured or take any steps to verify the value of the goods and ownership of the goods, it cannot now turn around and urge that it was not aware about the nature or ownership of the goods.   Fraudulent Claim  38. The insurance company also contends that the whole scheme is fraudulent and that no farmer in his right senses would store agricultural produce for such a long time.  This argument is totally baseless. 39. Byadgi Chilli is the major component of the goods that were stored in the cold store.  It is a very famous variety of chilli and is produced in two types – dabbi and kaddi.  One of the main uses of this chilli is not only as an item of food but as an item to extract red colour pigment which is used in the manufacture of lipsticks, nail polishes, and other cosmetics etc.  The material extracted is 30 called oleoresin, which is a red oil extracted from the pods.  Many cold stores have been constructed in the area where this chilli is grown because if these chillies are stored at a low temperature of 4 to 6 degree Celsius, the colour and purity is maintained and it also increases the amount of oleoresin which can be extracted from chilli   by   about   30%   to   40%.     As   such   the   farmers   took   a commercial decision to store the chillies because after storing it, the value would go higher.   40. The insurance company also urged that some of the tripartite agreements are not signed by the officials of the Bank. It is urged that this shows that the agreements cannot be relied upon.   We are not at all in agreement with this submission.   As long as the parties to the tripartite agreement i.e. the Bank, the farmer and the cold store, are not disputing the correctness of the agreement, there is no reason why we should not accept the same to be a genuine document.  Non­disclosure of material facts: 41. It has been urged on behalf of the insurance company that while submitting the proposal form on 21.03.2013, the cold store had not listed out the names of the parties who had an insurable 31 interest   including   the   financial   institutions.     It   is,   therefore, submitted that the cold store deliberately did not disclose the fact that the produce belonged to the farmers.   Shri Malhotra placed reliance on the judgment in  v. Satwant Kaur Sandhu   New India 5 Assurance Co. Ltd.   wherein it was held that: “ 25 . The upshot of the entire discussion is that in a contract   of   insurance,   any   fact   which   would influence the mind of a prudent insurer in deciding whether   to   accept   or   not   to   accept   the   risk   is   a “material   fact”.   If   the   proposer   has   knowledge   of such fact, he is obliged to disclose it particularly while   answering   questions   in   the   proposal   form. Needless to emphasise that any inaccurate answer will   entitle   the   insurer   to   repudiate   his   liability because   there   is   clear   presumption   that   any information   sought   for   in   the   proposal   form   is material for the purpose of entering into a contract of insurance.” 42. At the outset, we may mention that the initial insurance policy was taken in the year 2011, if not earlier, and that proposal form was   very   material.   The   same   has   not   been   produced   by   the insurance company before us.   Thereafter, it was only renewal of the   policy.     Furthermore,   if   a   column   is   left   blank,   again   the insurance company should have asked the insured to fill in the column.  There is no wrong information given in the proposal form though it may be true that all the requisite information was not 5  (2009) 8 SCC 316 32 supplied.  The column requires listing out the parties who have an insurable interest including financial institutions.  Since the policy had a bank clause, the name of Canara Bank should have been mentioned in column 5.   That was not there.   If the insurance company   while   accepting   the   proposal   form   does   not   ask   the insured to clarify any ambiguities then the insurance company after accepting the premium cannot now urge that there was a wrong declaration made by the insured.  In case the insured had written that   there   were   no   persons   who   had   an   insurable   interest,  the position may have been different but leaving out the column blank does not mean that there was some misdeclaration of facts.  We are, therefore, clearly of the view that the judgment of this Court in Satwant Kaur Sandhu’s case  (supra) is not applicable to the facts of the present case.   43. As  already   held   above,   the   insurance   company   itself   could have also taken some initiative in the matter.  To make a contract void the non­disclosure should be of some very material fact.   No doubt, it would have been better if the Bank and the insured had given at least 1 tripartite agreement to the insurance company but, in our view, in the peculiar facts of this case, not disclosing the tripartite agreement or the names of the owners cannot be said to 33 be such a material fact as to make the policy void or voidable.  We are clearly   of   the  view  that   there  is   no   fraudulent   claim   made. There is   no  false   declaration  made  and   neither   is  the   loss   and damage occasioned by any wilful act or connivance of the insured.   44. In view of the above discussion, we are clearly of the view that the   insurance   company   under   the   insurance   policy   is   liable   to indemnify the cold store with regard to the value of goods and since the farmers are the beneficiaries, they are entitled to get the amount payable under the policy.  However, this will obviously be subject to the bank clause which we have already referred to above. 34 Appeal of the Bank 45. The Bank has raised objections to the interest portion of the amount being given to the farmers.  Otherwise it supports the case of the farmers.   Reliance has been placed on the bank clause already quoted above and it is submitted that the direction of the National Commission to pay the interest to the farmers is against the Agreed Bank Clause in terms of which the money is to be paid to the Bank till the outstandings of the Bank are covered.   Shri Dhruv Mehta, learned senior counsel for the Bank submits that since the farmers are claiming benefit of the policy, they cannot urge that the bank clause is not applicable.  It is further submitted by him that the National Commission has to decide questions on the basis of legal considerations and equitable considerations or equity has no role to play in such matters.  On the other hand, it has been urged by Dr. Rajeev Dhavan that the bank clause is only a processual clause.   46. We cannot accept the submission of Dr. Dhavan that the bank clause lays down only a process.  The insurance policy is a contract and the amount has to be paid as per the terms of the contract.   In our view, the National Commission could not have 35 ordered that the interest on the amount payable to the farmers should not be paid to the Bank till the liabilities of the Bank are paid out.   Arguments have been addressed before us that this Court may exercise its power under Article 142 of the Constitution of India to ensure that justice is done to the farmers.  We feel that there   is   no   need   to   invoke   the   jurisdiction   under   Article   142 because even after paying off the dues of the Bank, some amount of the value of the goods along with interest thereupon will be payable to the farmers. Whether there was a deficiency in service on the part of the Bank 47. It was urged on behalf of the insurance company that there is deficiency of service by the Bank and, in fact, it was argued that the Bank connived with the farmers because it did not get the valuation of the products done properly and further, it took no steps to sell the agricultural produce after one year which liberty it had in terms of the tripartite agreement.  We find no force in this argument.     As   already   pointed   out   above,   the   value  of  Byadgi chillies which was the major agricultural produce stored in the cold store rises the longer it is kept in the cold store.  Therefore, the Bank could have taken a commercial decision not to sell the 36 produce because the product was not deteriorating in any manner and its value was not diminishing. 48. The State Commission had held that there was deficiency on behalf   of   the   Bank   in   rendering   services   but   the   National Commission held otherwise.  We are of the view that the Bank was remiss to a limited extent.  When the Bank issues loans against the hypothecation of goods, as in the present case, and insists that the goods should be insured to safeguard its outstandings then a duty lies upon the Bank to inform the insurance company of the policy.   If both the Bank and the insurance company had done what would be expected of good financial institutions, there would have been no needless litigation.  The matter has dragged to this stage only because the names of the farmers were not mentioned in the policy or because the tripartite agreement was not handed over to the insurance company.  The Bank, as a prudent financial institution,   should   have   insisted   that   the   tripartite   agreement should also be handed over to the insurance company.  Therefore, we feel that there is some level of deficiency on behalf of the Bank. 49. In view of the aforesaid, we feel that the Bank cannot claim interest at the contractual rate and is not entitled to claim interest 37 at   the   contractual   rate   because   the   farmers   have   been   driven through   a   long   drawn   litigation   which   could   have   been   easily avoided   if   the   Bank   had   itself   sent   the   copy   of   the   tripartite agreement to the insurance company or insisted that the insured should send the same to the insurance company.  We accordingly hold that the Bank cannot claim interest at the contractual rate. We are therefore, of the view that the Bank would be entitled to charge simple interest right from the date of grant of loan at the rate of 12% per annum. The amount of claim payable: 50. The farmers in their appeal have claimed that in terms of the policy of insurance the value of the goods was to be assessed on the date of fire and the value was not to be assessed as mentioned on the date when the goods were stored in the cold store.   In this regard,   we   may   make   reference   to   the   opening   portion   of   the insurance   policy   wherein   the   insurance   company   has   agreed   to insure the goods.  Relevant portion of the insurance policy reads as follows:­ “IN CONSIDERATION of the insured named in the schedule   hereto   having   paid   to   the   United   India Insurance Company Limited (hereinafter called the Company) the full premium mentioned in the said 38 schedule.     The   Company   Agrees   (Subject   to   the conditions   and   exclusions   contained   herein   or endorsed or otherwise expressed hereon) that if after payment   of   the   premium   the   property   insured described in the said schedule or any part of such property   be   destroyed   or   damaged   by   any   of   the perils   specified   hereunder   during   the   period   of insurance   named   in   the   said   schedule   or   of   any subsequent period in respect of which the insured shall   have   paid   and   the   Company   shall   have accepted the premium required for the renewal of   the   policy,   the   Company   shall   pay   to   the insured the value of the property at the time of the happening of its destruction or the amount of   such   damage   or   at   its   option   reinstate   or replace such property or any part thereof .” 51. The   highlighted   portion   of   the   aforesaid   clause   leaves   no manner of doubt that the insurance company in consideration of the premium received had agreed to either reinstate the goods or replace the same or pay to the insured the value of the property at the time of  happening of its destruction or damage.   The State Commission and the National Commission had rejected the claim of the   farmers   in   this   regard   on   the   ground   that   the   variety­wise periodic report of the Bengaluru market, produced by the farmers, showed that the range between minimum and maximum price for Byadgi and Guntur chillies etc. is very vast and to arrive at an average price would mean construing that all the chillies are of standard   quality.     According   to   the   National   Commission,   this 39 would be a speculative exercise based on the assumption that the entire quantity of chillies is of the same class and characteristic. 52. At the time when the farmers deposited the goods with the cold store there were handed over warehouse receipts which not only gave   identity   of   the   agricultural   produce   but   also   reflected   the quantity of the agricultural produce and its market value on the date when this produce was stored in the cold store.  However, the quality of the produce is not reflected in the warehouse receipts.   53. Though we hold that in terms of the clause discussed above the insurance company is liable to pay the value of the goods as on the date of the fire, we feel that the National Commission was right when it  came to the conclusion that it was not possible to award an amount based on the variety­wise periodic report of the Bengaluru market.   This is the only evidence produced by the farmers and brought to our notice to support their contention. The   National   Commission   is   right   that   the   difference   between minimum price for which this product was sold during the period 14.12.2013 to 14.01.2014 and the maximum price for the same agricultural produce during this period is so high that without exactly knowing what was the quality of agricultural produce, it 40 would not be possible to ascertain what was the price on the date of fire.  To give an example, Byadgi chillies have a price range of Rs. 3,200 per quintal to Rs. 17,300 per quintal i.e. Rs.32 per kilogram to Rs.173 per kilogram.  There is no way for any Court to determine what the exact price would have been without having the benefit of the quality of produce.  Unfortunately, even in the warehouse receipts there is no gradation or reflection of the quality of the produce. 54. We, therefore, affirm the decision of the National Commission that the value of the goods as reflected in the warehouse receipts should be taken to be the value on the date of fire.  We may add that this value is not very different from the median value for most of the products.  We rely upon the value given in the warehouse receipts   because   that   was   the   value   which   was   given   by   the farmers, not knowing that their product is going to be burnt, and was accepted by the cold store, which must have known the value of the product in the local market and accepted by the Bank, which on the basis of such surety advanced the loan. 55. In view of the aforesaid discussion, we are of the view that the   Bank   shall   be   entitled   to   recover   the   principal   amount 41 advanced by it to each one of the farmers along with the simple interest at the rate of 12% per annum from the date of advancing of loan till repayment thereof.  The insurance company is liable to pay the value of goods as reflected in the warehouse receipts of each farmer along with simple interest at the rate of 12% per annum from the date of fire till payment of the amount.  The dues of the Bank till the date of fire will have to be first determined and, thereafter, the excess will be payable to the farmer along with the interest.   56. To clarify the issue we take the example of the first farmer­ Thippa Reddy at Sr. No.1, in whose Account No.1425844005736, the loan of Rs.10,00,000/­ was sanctioned on 30.08.2011. The insurance company has worked out his outstanding on the date of incident at Rs.13,57,307/­ whereas the value of the goods was 2,00,2000 as per the warehouse receipt.   If we calculate simple interest at the rate of 12% per annum on Rs.10,00,000/­ from 30.08.2011   till   14.01.2014,   it   works   out   to   Rs.2,84,712/­ approximately.    Obviously,  if  the  farmer  has  paid any amount towards the loan that will also have to be adjusted but for the sake 42 of clarification, we are assuming that no amount has been paid. Therefore, with effect from 14.01.2014, the insurance company shall be liable to pay interest on 10,00,000/­ at the rate of 12% per annum to the Bank and shall also be liable to pay a sum of Rs.7,17,288/­ along with interest at the rate of 12% per annum from 14.01.2014 till payment to the farmer.   57. In  view of  the   above, we  dispose  of  the  appeals with the following directions: 1.That the insurance company shall be liable to pay to each one of the farmers the value of his goods to be assessed as per the rate mentioned on the warehouse receipts when the goods were stored in the Cold Store in terms of our direction given hereinabove along with interest at the rate of 12% per annum from the date of fire till payment or deposit thereof. 2.That the Canara Bank shall file certified statements of accounts   before   the   Karnataka   State   Consumer Disputes Redressal Commission showing the principal amount   of   loan   advanced   to   each   farmer   and   the amount due to the Bank by calculating simple interest 43 @ 12% p.a. up to 13.01.2014 i.e. payable by 14.01.2014 after adjusting the payments which the Bank may have received in the loan account. 3.The Bank in the statement of accounts shall also set out the amount due with the aforesaid rate of interest up to 30.04.2020. 4.The   aforesaid   statement   be   filed   before   the   State Commission on or before 02.03.2020. 5.That thereafter, the State Commission in each appeal shall determine the amount payable to the farmer by calculating it in terms of the clarification given above i.e. after   adjusting   the   amount   due   to   the   Bank   as   on 14.01.2014.   This exercise be completed on or before 31.03.2020. 6.Out of the aforesaid amount, the Insurance Company shall pay the amount of loan along with simple interest at   the   rate   of   12%   per   annum   from   the   date   of advancement of loan to the date of payment directly to the Bank.   44 7.Thereafter,   the   insurance   company   shall   deposit   the amount   payable   to   the   farmers   with   the   State Commission on or before 30.04.2020. 58. All appeals are disposed of in the aforesaid terms.  No order as to  costs.     Pending   application(s),   if   any,   shall   also  stand(s) disposed of. …………………………….J. (S. Abdul Nazeer) …………………………….J. (Deepak Gupta) New Delhi February 06, 2020 45