JAYARAM J. - (1.) The unsuccessful opposite parties 1 and 2 in the complaint are the appellants herein.
(2.) The appeal is filed by the opposite parties 1 and 2 against the order of the District Forum, Coimbatore in C.O.P.No.148/2007, dated 1.11.2007 directing the opposite parties to pay a sum of Rs.30,000/- and costs of Rs.1,000/- on account of the deficiency in service in not returning the documents relating to the vehicle even after the discharging of the entire loan by the complainant.
(3.) The case of the complainant is that on 3.5.2005 the complainant purchased a two wheeler vehicle (motorcycle) from the opposite parties under hire purchase agreement and he discharged the entire loan pre-closing the account on 28.4.2006 on payment of the total balance of Rs.19,000/- and even after clearing the entire loan the opposite parties refused to return the R.C.Book and the insurance certificate.;