TMT.VASUGI RAMANAN J. - (1.) Complainants are the appellants.
(2.) The case of the complainants is as follows :- The complainant applied for a housing loan of Rs.1,50,000/- on 17.9.2007. The complainant alleged that the 1st opposite party took an amount of Rs.1,324/- towards membership for obtaining loan. The 1st opposite party after receiving all the documents refused to sanction the loan and the same was informed after 8 months. The complainant issued legal notice, to which the opposite parties sent a false reply. The complainant borrowed money for higher rate of interest in the hope of obtaining loan from opposite party. Since the opposite party has not sanctioned loan, complainant filed a complaint with the above prayer.
(3.) The averments of the 1st opposite party is as follows :- The 1st opposite party alleged that the legal opinion regarding sanction of loan was available on 27.12.2007. But the complainant filed a sale deed executed and registered on 22.1.2007. The opposite party based on the documents after obtaining legal opinion, refused to sanction loan on the grounds that the complainant does not have proper title in the property. The opposite party informed the same to the complainant and returned the documents to him. The opposite party denied any deficiency in service.;