A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) The complainant filed complaint against the opposite party claiming direction to refund the sum of Rs.7,298/- collected as excess amount and Rs.25,000/- as compensation for deficiency of service and mental agony and Rs.2,000/- as costs in all Rs.34,298/-.
(3.) The complainant availed housing loan for Rs.2,21,334/- on 23.1.2003 on paying Rs.2,391/- as EMI from his salary in order to settle the loan when demanded for outstanding letter from 1st opposite party which was given by stating that he has to pay Rs.2,07,075/- in all towards principal, interest and other charges. Hence the complainant paid by cheque Rs.2,07,000/- by obtaining loan from Diwan Housing Finance on 28.6.2006. While giving particulars of payment details there was discrepancy in the details given on 18.1.2006 and 28.6.2006. They have collected excess of Rs.957/- towards principal and EMI outstanding Rs.4,782/- additional interest Rs.270/- incidental charges Rs.390/- and others Rs.899/- in all total Rs.7,298/- excessively collected from the complainant. Hence the 2nd opposite party was reported about the same and there after a reply was sent on 8.9.2006 to the employer of the complainant and hence for the deficiency of service and for mental agony, the complainant filed this complaint claiming the relief as above.;