M.THANIKACHALAM, J. - (1.) The opposite party having suffered an adverse order, in the hands of the District Forum in OP.No.26/2009 dt.25.02.2010, challenges the same in this appeal, as appellant.
(2.) The complainant?s case in brief: The complainant/ respondent had borrowed loan of Rs.1 lakh, from the opposite party, depositing his original title deed on 22.3.1974, in Group No.53706/34. He had repaid the loan, and the entire loan was discharged as on 19.9.2006. After the discharge of the loan, when the complainant demanded the original title deed, which was entrusted as security, it was not returned, thereby the opposite party committing deficiency in service, prevented the complainant from selling the property, in order to meet the expenses of his daughter?s marriage, thereby caused mental agony also. They have insisted to sign in a paper, as if the complainant had received all the documents, not agreed, having lost the original title, in respect of the property, bound to return of the original document, as well a compensation of RS.80,000/-, with cost of Rs.10000/-. Hence the complaint.
(3.) The opposite party/ appellant, had not contested the case, resulting an order against them, where a direction has been given to return the original sale deed, within two months, as well as a total sum of Rs.20000/- as compensation, towards mental agony and deficiency in service, with interest thereon, in addition to cost of Rs.2000/-, which is challenged.;