M.THANIKACHALAM J. - (1.) The complainant is the appellant.
(2.) The complainant, who was a NRI, had executed General Power of Attorney in favour of his father M.E. Rangasamy, who has presented a housing loan application, to the opposite parties on 10.10.2002. In anticipation of sanctioning of the loan, foundation was completed. The Manager, Housing Cell, who inspected the site, questioned the foundation completion and on assurance regarding the payment of loan, the loan was sanctioned on 4.12.2002, after the delay of two months. The father of the complainant when had been to the Bank, he was requested to sign in the blank forms of documents though not willing, whereas, he was compelled to sign and therefore, without no option, he did so.
(3.) The father of the complainant presented a bill for Rs.1,36,080/- on 12.12.2002, but the Senior Manager refused to pay the amount, stating loan was yet to be sanctioned/disbursed. Because of the non-payment of the sanctioned loan, he was compelled to close the fixed deposits pre-maturely, resulting deterioration of health also, followed by, taking treatment as inpatient till 25.1.2003.;