A.K.ANNAMALAI, J. - (1.) Opposite parties are the appellants.
(2.) Complainant/Respondent filed a complaint against the opposite parties praying for direction to produce the pledged jewel account and to pay Rs.50,000/- as present value of the pledged jewel Rs.50,000/- for mental agony and deficiency of service and for costs.
(3.) Complainant having savings account with 1st opposite party bank borrowed agricultural jewel loans in account No.1220 dated 8.3.2000 for Rs.9,900/- on pledging 48.50 grams of jewels. When the complainant wanted to redeem the jewel the 1st opposite party wantonly refused permission for the same and thereby the complainant issued notice on 5.11.07 and also notice to opposite parties 2 and 3 and there was no response. Hence the complainant has come forward with the consumer complaint claiming above reliefs.;