A.K.ANNAMALAI, J. - (1.) The opposite parties are the appellants.
(2.) Complainant filed a complaint seeking for the relief of directing the opposite parties to issue No Due Certificate for the settled loan account and for Rs.1,00,000/- as compensation for mental agony and deficiency of service.
(3.) The brief details of the complaint are as follows :- The complainant purchased a Honda Unicorn vehicle in February 2005 from the loan amount of Rs.25,000/- obtained from the opposite parties on 7.2.05 which is payable at Rs.1240/- in 24 EMI. The complainant paid the monthly dues through cheques without any default and obtained receipts from the 2nd opposite party and requested for issue of no due certificate for which 2nd opposite party promised to issue within a week but evaded the same in spite of reminders issued by the complainant. This would amount to deficiency of service complainant closed the loan account on 7.1.2007. Past one year opposite parties are giving evasive reply and made the complainant to run pillar to post by adopting unfair trade practice and thereby legal notice was issued on 29.1.08 which was received by the opposite parties on 1.2.2008. They neither sent the reply nor issued the no due certificate. So the complainant filed this complaint seeking the reliefs as above.;