A.K.ANNAMALAI, J - (1.) Opposite parties are the appellants.
(2.) The complainants have filed a complaint against the opposite parties for the relief of compensation for Rs.2,00,000/- for deficiency of service and for mental agony and Rs.6,500/- for the expenses meet out to avail the loan and for costs.
(3.) The brief details of the complaint are as follows :- The 1st complainant applied for education loan for the 2nd complainant his son for Rs.4,72,000/- for three years on 8.1.2000 from the opposite parties and submitted necessary documents including the land documents for the purpose of collateral security and after receiving the loan application for the proposed loan for the year 2001 and on assuring the loan by the opposite parties the land was inspected on 27.4.02 and subsequently as the loan was not sanctioned due to the alleged letter sent by one Sathyamoorthy stating that the land shown by the complainant as collateral security was in his possession after his purchase and he has asked not to sanction the loan. Because of the rejection of loan the 1st complainant had to make alternative arrangements and thereby the complainants have suffered mental agony and ordeal and expenses for getting the documents and thereby the complaint was filed for the reliefs as above.;