- (1.) ALL the appellants in F.A. 225/2010, F.A. 232/2010 and F.A. 323/2011 are the opposite parties, in C.C.12/2007, C.C.13/2007 and F.C. 71/2010 respectively.
(2.) THIS order shall dispose of all the above three appeals.
(3.) THE parties are referred, as arrayed in the C.Cs. before the District Forum. The complainants are all being agriculturist, have availed agricultural loan, from the first opposite party for the purpose of raising crops, by pledging their respective jewels, and the loan payable was in due, as on 31.3.2006. The Government of Tamil Nadu as per the G.0.98, dated 5.7.2006 wiped out all the debts, payable by agriculturist including jewel loan borrowed for agricultural purpose. Based upon the G.O., when requested the first opposite party to discharge the debt and return the pledged jewels, they have refused to do so, demanding 10% commission. The opposite parties, instead of wiping out the loan and returning the pledged jewels, refused to do so, under the guise, as if, the complainants have violated the terms and conditions of the loan, thereby caused mental agony, by committing deficiency in service. Therefore, the complainants are constrained to file the above three cases, seeking direction for the discharge of the loan, as well as for the return of the pledged jewels, with compensation of Rs. 50,000 for mental agony. Hence, the complaints.;