A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) Complainant pledged his jewels with the opposite party bank and availed jewel loan of Rs.39,000/- on 5.2.2003. Opposite party sent a notice dated 8.3.06 by courier on 22.3.06 which was delivered to one Kumaresan of the opposite house of the complainant on 25.3.06. When the complainant approached the bank on 27.3.06 he was informed that the pledged jewels were already sold in auction on 25.3.06 to one Sathya. Hence a legal notice was sent on 3.4.06. But no reply was received from the opposite party and thereby the complainant filed this complaint claiming a sum of Rs.1,15,000/- towards costs of the jewel and to deduct a sum of Rs.40,300/- with interest towards loan up to 25.3.06 and another Rs.1,00,000/- each for deficiency of service and for mental agony as compensation and Rs.5,000/- as costs.
(3.) The opposite party denied the allegations and stated that the jewels were auctioned in public after due notice since the complainant was a chronic defaulter in repayment of the loan and there was no deficiency of service.;