A.K.ANNAMALAI, J. - (1.) 1st opposite party is the appellant.
(2.) 1st Respondent/Complainant purchased Omni Maruthi Car from the 1st opposite party through the finance availed from 2nd opposite party for the vehicle having registration No.TN 38 S 6777 and repaid the entire loan before 2008. When the 2nd opposite party approached for the return of original R.C book, insurance and for no due certificate to clear the endorsement in the RC book, the 2nd opposite party stated the original RC book and the insurance policy are not handed over to them by the 1st opposite party and whereas the 1st opposite party informed they delivered the same to the 2nd opposite party as early as on 11.2.03 itself. Hence the complainant sent a letter on 16.4.08 to the 2nd opposite party and in spite of the same the documents are not returned with no due certificate by the opposite parties and thereby the complainant come forward with this consumer complaint claiming for return of original RC book and insurance policy and Rs.1,00,000/- as compensation for deficiency of service and for costs.
(3.) Before the District Forum since the opposite party not entered in appearance and remained absent they were set exparte and the complaint was allowed by the District Forum on merits, after considering the case of the complainant with the materials relied upon by the complainant and directed the 2nd opposite party to clear the endorsement and RC book and to issue no due certificate for the entire loan amount and directing the opposite parties 1 and 2 to return the RC book and insurance policy and to pay a sum of Rs.10,000/- each to the complainant towards compensation for deficiency of service by them and cost of Rs.500/-.;