A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite party, claiming to issue for ?No Due Certificate? and for Rs.10,000/- as compensation for mental agony and Rs.2,000/- towards costs for the deficiency of service by the opposite party in dealing with complainant?s Credit Card facilities.
(3.) The complainant availed the Credit Card facilities from the opposite party bank from June 2005 and upto August 2006, he has availed the total purchases and other mode of dues to the extent of Rs.56,650.10. But remitted to the tune of Rs.67,090/- still the opposite party claimed more than Rs.97,000/- illegally as interest and penalty. The complainant has already discarded his Credit Card and sent it to the opposite party to close the account and in spite of that, the opposite party demanded more money and thereby a legal notice was sent by the Consumer Association. But the opposite party on 22.6.2007 sent a legal notice, claiming Rs.96,207/- for payment and thereby, the complainant has come forward with this consumer complaint.;