JAYARAM J. - (1.) The complainants are the appellants herein.
(2.) This appeal is filed by the complainants against the order of the District Forum, Villupuram in C.C.No.29/2006 dated 27.8.2010, claiming enhancement of compensation awarded by the District Forum, alleging deficiency in service on the part of the opposite party.
(3.) The 1st complainant is the wife of the 2nd complainant. The case of the complainants is that they purchased a two wheeler vehicle, availing loan from the opposite party and the entire loan was discharged. But out of cheuqes issued by the complainants to the opposite party the cheque dated 7.5.04 was either misplaced or lost by the opposite party and the opposite party wanted another cheque from the opposite party and the complainants informed the opposite party that they would issue another cheque as required by the opposite party, after clearing the loan. But the opposite party sent some henchmen to the residence of the complainant, and on 25.8.04, created a seen in front of the public and behaved indecently humiliating and defaming the complainants before the public which caused annoyance and loss of respect in the society and they were put to shame and the opposite party did not release the documents relating to the vehicle and did not return the alternative key of the vehicleand and hence the complaint praying for compensation of Rs.1,80,000/- in total and praying for direction to return the documents relating to the vehicle and to hand over the alternative key of the vehicle.;