A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite party, praying for the relief of release of 3rd installment housing loan for Rs.90,000/- being the 3rd instalment and Rs.1,00,000/- towards compensation and for cost.
(3.) The complainant applied for housing loan of Rs.3,00,000/- from the opposite party as A Group member and accordingly Rs.1,20,000/- and Rs.90,000/- as 1st and 2nd instalments of loan were granted on 20.5.97 and 11.9.97 respectively. Thereafter without giving any reason the 3rd instalment was not released and on 14.6.99 a demand notice for the payment of Rs.69,763.90 to be payable within 7 days was sent by the opposite party and thereby a legal notice was sent by the complainant to the opposite party on 1.7.99 and was received by the opposite party on 2.7.99, but no reply has been received.;