A.K.ANNAMALAI J. - (1.) The opposite parties 1 and 2 are the appellants.
(2.) The complainant/respondent filed a complaint against the opposite parties for the issuance of loan clearance certificate for the loan amount settled and to pay Rs.10,000/- towards compensation for mental agony, pain and sufferings and for costs.
(3.) The complainant availed vehicle loan from the 1st opposite party on 2.3.94 for Rs.2,18,000/- and after paying interest up to Rs.1,00,000/- as per the scheme announced by the Government in 2002 for one time settlement of payment. He has paid Rs.1,29,500/- as demanded for the settlement in 4th instalment from 28.2.02 and 31.3.03 and after that on 24.10.05 1st opposite party sent another demand notice for Rs.75,692/- to settle the loan amount as further balance payable by the complainant. Against this the complainant sent legal notice requesting for loan clearance certificate and after getting reply from the opposite party on 8.4.2006, wince the loan clearance certificate was not issued and he has filed this complaint with above claims.;