TMT. VASUGI RAMANAN, J. - (1.) THE complaint filed under Section 17 of the Consumer Protection Act- 1986 The complainant has filed a consumer complaint before this Commission against the opposite parties alleging deficiency in service and prayed for a direction against them to pay Rs.8550/- with interest at 18% and to pay a compensation of Rs.25,00,000/- for mental agony pain and sufferings and to pay the costs.
(2.) THE case of the complainant is as follows : The complainant averred that the 2nd opposite party issued two major credit cards along with its derivative cards. He was using the cards for more than 5 years.
(3.) DURING 3rd week of November 2006, he received a phone call from 1st opposite party, making an offer to join the Critical Guard Secure Mind Policy. The complainant requested the caller to send the details through letter. But there was no communication from the 1st opposite party. To his shock, he received the Critical Guard Source Mind Policy dated;