A.K.ANNAMALAI J. - (1.) The Respondent as complainant filed a complaint before the District Forum, Coimbatore, alleging deficiency against the opposite parties to pay a sum of Rs.50,000/- towards compensation and to pay Rs.5,000/- towards the cost of the proceedings. The District Forum, allowed the complaint against the opposite parties. Against the said order, this appeal is preferred by the opposite parties, praying to set aside the order of the District Forum, Coimbatore, dated 5.11.07 in C.C.No.148/2006. This appeal coming before us for hearing finally on 01.04.2011, upon hearing the arguments of the counsel on both sides, and perused the documents, written submissions as well as the order of the District Forum, this Commission made the following order :- The opposite parties are the appellants.
(2.) The complainant/respondent filed a complaint against the opposite parties praying for the direction of claiming for compensation of Rs.50,000/- for mental agony and Rs.5,000/- as cost for the illegal act of threatening the complainant by sending unknown persons for alleged non payment of hire purchase instalment.
(3.) The brief details of the complainant case as per the complaint is as follows :- Complainant purchased a two wheeler on the hire purchase scheme by paying monthly instalments of Rs.1,363/- EMI in 36 instalments and has paid 18 instalments without any default from 5.12.04 to 9.5.06. But the opposite parties without sent the cheque for 14th instalment for the collection wrongly stating that the cheque was bounced and by sending unknown persons to the complainants house who have threatened him and a police complaint was given on 18.5.06, the opposite parties in spite of reply notice sent by the complainant on 24.2.06 taken such an illegal act which caused mental agony and prejudice before the public. Hence the compliant was filed.;