A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) Complainant filed a complaint against opposite party claiming for return of the original documents deposited with the opposite party and Rs.10,00,000/- as compensation for mental agony and damages for the loss due to non return of documents and for costs.
(3.) The complainant applied for a housing loan as a member from the opposite party for Rs.2,00,000/- and for the same deposited the original documents for the purpose of loan and as the opposite party informed on 28.5.01 that only a sum of Rs.1,40,000/- was sanctioned and as the same was not sufficient for the construction of the house she requested for consideration of Rs.2,00,000/- and which was not granted and thereby when she demanded for the return of documents they have evaded the same and the complainant came to know during 2003 on pledging the documents of the complainant on 26.12.2001 a sum of Rs.1,37,134/- was obtained by the society itself by using the society person and by forging the signature of the complainant. In spite of repeated requests of the return of documents the opposite party stated since there is a police case is pending and the documents are submitted to the Criminal Court it will be returned as soon as the case is disposed on and thereby the complainant landed with this complaint.;