M.THANIKACHALAM J. - (1.) The opposite parties are the appellants.
(2.) The respondent herein, who is the complainant, on the file of District Forum, Krishnagiri, in CC.No.8/2010, having availed the loan facilities, from the opposite parties, had purchased a two wheeler, bearing Regn. No.TN 24 Z 9492, on 10.4.2005,, agreeing to pay the balance of the amount, in equal monthly instalments at RS.999/-. He had paid the balance on 10.12.2007, but thereafter, when he demanded the original Registration Certificate, which was in the custody of the opposite party, they failed to return the same, despite legal notice also. Thus complaining, leveling allegations, a consumer complaint came to be filed, seeking direction to return the RC Book, as well claiming a sum of Rs.25000/-, as compensation for mental agony, etc.
(3.) The opposite parties, admitting the purchase of the vehicle, by the complainant, by availing loan facilities, as well as admitting the discharge of the loan also, opposed the complainant, contending that despite intimation given to the complainant to come and receive the original RC, the complainant alone had failed to come, and take back the RC, and they are willing to handover the original also, thereby, praying for the dismissal of the complaint, since they are not liable to pay any compensation.;