A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant filed a complaint against the opposite party claiming for return of original documents and for compensation of Rs.1,00,000/- for deficiency of service and for costs.
(3.) The brief details of the complaint are as follows :- Complainant and his daughter obtained loan for Rs.4,60,000/- by depositing the original property documents along with other documents on condition to repay the loan in 15 years with EMI and then subsequently the loan was changed as Top up loan for Rs.6,00,000/- for which he has paid Rs.3,371/- as charges and the loan was not granted. Subsequently complainant obtained loan from ICICI Bank for Rs.6,66,480/- and settled the entire loan of the opposite party from that amount on 8.9.07. When the original documents were asked for return it was promised to be returned within 15 days and thereby the ICICI Bank stopped the Top up loan of Rs.3,10,000/- and thereafter even after so many correspondences and letter through e-mail the opposite party has not returned the documents which would amount to unfair trade practice because of it as the ICICI Bank stopped payment of Rs.3,10,000/- for which the complainant paying Rs.9,000/- towards interest. On 2.1.2008 he gave a legal notice for which reply was given stating the searching the documents and it was not returned till date of filing of complaint.;