A.K.ANNAMALAI, J. - (1.) The unsatisfied complainant is the appellant.
(2.) Complainant filed a complaint against the opposite parties claiming for the direction to return the balance of maturity amount of Rs.75,000/- on the bond amount and Rs.3,00,000/- as compensation for mental agony and for costs.
(3.) Complainant availed overdraft facilities from the 2nd opposite party bank on the provision of Security of the RBI relief bonds of the year 2001 for Rs.25,000/-, Rs.2,00,000/- and Rs.75,000/- respectively and the opposite parties in spite of specific requests made, failed to furnish the statement of account for every month, after 31.3.05 and from the maturity bond amount of Rs.2,25,000/- on 16.4.2006, it was given credit to the account of complainant because of which loss of interest occurred and after giving complaint only on 17.6.2006, it was given credit and regarding the bond amount of Rs.75,000/- due on 24.10.06 also was not given credit and it was subsequently informed that the amount was adjusted in the overdraft account and the account became out of order and thereby the complainant has to pay Rs.1,946/- as per the letter of intimation dated 8.11.06. Hence after giving legal notice the complainant filed the complaint claiming for the above reliefs.;