M. THANIKACHALAM J. - (1.) The opposite parties and the complainant are the appellants in F.A.No.604/2006 and F.A.No.314/2006, respectively.
(2.) The parties are referred as arrayed in O.P.No.230/2004.
(3.) The complainant availing loan facilities, from the opposite party, purchased a two wheeler, in the year 2000, for Rs.47,100/-, which is to be repaid in equal monthly instalments at Rs.1884/-, per month, commencing from 10.11.2000. Pursuant to the agreement, the entire loan was discharged on 10.11.2002. After the entire dues have been paid, the complainant requested the opposite party, to issue No Due Certificate, as well, for delivery of Registration Certificate of motorcycle, which they failed, informing that the sister concern viz. Mont Blank Financial Services, was closed and the Registration Certificate, is not traceable. The employees of the opposite party viz. Mr.Diwan, Mr.Sriram and Mr.Manoj, informed through letter dt.24.12.2002, that they will issue No Due Certificate on 22.2.2003, but failed to return the Registration certificate of the vehicle, thereby committing, negligence, as well as deficiency. Because of the non-return of the Registration Certificate, the complainant was unable to sell the vehicle, thereby he incurred loss also. Hence the opposite party should be directed to deliver the Registration Certificate of the vehicle, and directed to pay a sum of Rs.50000/- towards compensation, with cost.;