M.THANIKACHALAM, J. - (1.) This appeal is targeted against the order of the District Forum in OP.107/2006, wherein, direction has been issued, against the opposite party/appellant to pay compensation, as per the order dated 08.01.2008.
(2.) The respondent in this appeal, as complainant approached the District Forum claiming a sum of Rs.5 lakhs as compensation, alleging that there was abnormal delay in handing over the necessary documents, to him despite he had discharged the loan borrowed by him, for the purchase of Car on hire purchase agreement, including the penal interest, and pre-closure charges and the said inordinate delay caused mental agony and suffering etc.,
(3.) The opposite party, admitting the loan borrowed by the complainant as well discharge of the same, resisted the application, contending, that even at the time of discharging the loan, he was instructed to stop payment, that even as per the terms and conditions, the discharged document, NOC etc., will be sent within 30 days by courier directly and accordingly since the documents were sent, there was no deficiency of service and therefore, they are not liable to pay any compensation.;