M.THANIKACHALAM J. - (1.) The complainant is the appellant, for enhancement of compensation.
(2.) The complainant was having account with the second opposite party. He had applied personal loan in the first opposite party bank and availed a sum of Rs.2,18,000/- in the month of October 2006, which was paid regularly in 48 monthly installments, as agreed. The first opposite party taking into account the prompt repayment, requested the complainant to file a petition for sanction of another loan, which was rejected on the ground that the complainant has not paid the installment, for one month in the previous loan, which is incorrect. Though the first opposite party had contended that the cheque was returned, the second opposite party upon enquiry informed, no cheque was returned. The first opposite party instead of verifying the particulars properly, on their own published the name of the complainant in CBIL on 12.06.2007 as a defaulter, which was also published in the Internet, thereby committing negligence.
(3.) The first opposite party committed not only forgery, but also cheating, offering to pay loan, rejecting the same. On the basis of the assurance given, the complainant entered into an agreement, for the purchase of a property for Rs.40 lakhs, which was not materialized, due to non-sanctioning of the loan, taking the complainant as defaulter, which is incorrect, thereby the dignity and reputation of the complainant had suffered to the maximum extent, for which, the complainant is entitled to Rs.20 lakhs. Thus, claiming the amount against the first opposite party O.P.206/2008 has filed before the District Forum.;