A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) Complainant filed a complaint against the opposite parties claiming direction for damages Rs.2,00,000/- for mental agony and for deficiency of service and for the costs.
(3.) The complainant had availed personal loan from the 1st opposite party in May 2005 and repaid the same properly. One Mr.K.Pande of ICICI Bank called on him and compelled to avail further loan with reduced interest and the complainant refused to avail any further loan. On 4.6.2004 an agent of ICICI Bank came to his residence and requested him to receive Rs.60,000/- as loan repayable with 23% interest p.a and insisted for handing over 4 blank cheques towards instalments it will be deposited from 7.6.04. When the complainant refused to receive the loan, the agent threatened him for dire consequences. On 5.6.04 the complainant addressed a letter to the Manager, Indian Overseas Bank, Aryapuram Branch, Chennai requesting him not to accept any credit from ICICI Bank in his account. But the complainant surprised to known that a sum of Rs.45,370/- was credited to his account by the opposite party on 8.6.2004 and also presented the blank cheque for Rs.4,980/- toward the first instalment. The complainant had advised the Indian Overseas Bank to freeze his account to safe guard his own interest and thereby the complainant has come forward with the consumer complaint after issuing a notice on 7.6.2004.;