A.K.ANNAMALAI, J. - (1.) The opposite party is the appellant.
(2.) 1st complainant filed a complaint against the opposite parties claiming direction for refund of excess amount of Rs.2,890/- and Rs.28,900/- towards compensation for mental agony and Ra.1,000/- as costs.
(3.) 1st complainant obtained loan for the purchase of house plot for a sum of Rs.63,000/- on 30.8.03 from the 1st opposite party repayable in 120 EMI. The complainant has obtained outstanding report as on 28.2.05. As per that balance outstanding for principle Rs.56,583/- EMI outstanding Rs.1,344/- and incidental charge of Rs.15/- in all Rs.57,943/- as payable and the statement is wrong as there is no balance payable by the complainant on that date and when informed the same by the complainant to the opposite party they assured it will be set right at the time of closing of account. Hence complainant availed a loan of Rs.57,900/- from LIC to settle the loan and in spite of paying it, opposite party deducted a sum of Rs.773/- each for March and April 2005 months in all Ra.1,546/- in stead of deducting interests the opposite party collected excess amount of Rs.1,546/-. Likewise under the pretext of EMI was deducted was Rs.1,344/- in excess. Hence after issuing legal notice on 13.10.05, 1st complainant filed the consumer complaint.;