M.THANIKACHALAM J. - (1.) The opposite parties 1 & 2 are the appellants.
(2.) The complainant/1st respondent filed a complaint before the District Forum, seeking the relief to send a summon to the opposite parties and take into consideration all the documents filed along with the complainant and the opposite parties under Sec.12 of the Consumer Protection Act and punish the opposite parties, to pay a sum of Rs.5,00,000/- towards compensation for the illegal threat.
(3.) The complainant case in brief is, the complainant is a practicing Doctor. Prior of 26.5.99 the complainant applied for loan for Rs.4,00,000/- and cleared Rs.3,70,000/-. Opposite parties 1 and 2 agreed to grant Rs.7,00,000/- after adjusting pending amount and accordingly a sum of Rs.6,24,504/- was granted on 26.5.99 to be repaid at Rs.20,930/- EMI for 48 months from 1st June 1989 and after paying 15 instalments he has preclosed the loan, by paying Rs.5,11,100/- on 28.8.2000 by way of demand draft and request was made to the concerned opposite parties 1 and 2 to stop payment for the 3 cheques dated 1.9.2000, 1.10.2000 and 1.4.2003 and in spite of that 3rd and 4th opposite parties presented the cheques for collection which were not honoured. On 30.5.2006 on the basis of telephone call from one Ananthakumar of Chennai, the Lawyer of the 1st and opposite parties informed an alleged balance of Rs.70,000/- to be paid before 5.00 pm on 30.5.2006 failing which arrest warrant will be executed and on the basis of the same when the complainant contacted City Bank, Chennai and from there to Coimbatore in turn as directed by the officers and one Senthilkumar was deputed for collection of Rs.70,000/- and the same was paid for which a receipt was issued for Rs.38,657/- and a letter dated 12.6.06 from the 2nd opposite party intimated that the account was closed. After keeping silent for more than 6 years from 28.2.2000, the 1st opposite party in a sudden manner with threatening instructions compelled to the complainant to pay Rs.70,000/- and thereby he issued a legal notice on 12.7.2006 and no response was made for the same.;