A.K.ANNAMALAI, J - (1.) The opposite party is the appellant.
(2.) The Complainant/Respondent filed a complaint against the opposite party for directing the opposite party to pay Rs.20,100/- paid by the complainant to the Income tax Department due to the non furnishing of loan statement by the opposite party and Rs.15,300/- for not able to get the society loan and Rs.50,000/- each towards deficiency of service and mental agony and Rs.15,000/- towards cost with interest.
(3.) The opposite party denied the allegations of the complainant by stating that as there were failure of instalments by the complainant towards housing loan a statement was not furnished and the opposite party is not the authority to recover any amount from the complainants salary towards income tax and there was no deficiency of service and as far as the society loan is concerned they are in no way concerned with the same.;