A.K.ANNAMALAI J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant/appellant filed a complaint before the District Forum, praying for directions to the opposite party to return the original title deed pertaining to the property of the complainant and to issue a certificate declaring closure of his housing loan and to pay compensation of Rs.2,00,000/ - for the financial loss hardship and mental agony and to pay a sum of Rs.25,000/ - towards cost.
(3.) The opposite party filed its written version, in which denied the allegations of the complaint and stated that the complainant originally obtained a housing loan from the Tamil Nadu Petro Limited, wherein he was employed and subsequently the Tamil Nadu Petro Products Limited transferred the loan account of the employees to the opposite party bank and the complainant paid the loan dues to the opposite party for which to return the documents consent of the TNPL is required and when it was applied for the opposite party stated that the complainant was not relieved from the company on his resignation and a civil suit was filed by the company against the complainant and as per the letter dated 8.11.2004 he has to pay certain amount to the company and as per the TNPL Circular dated 29.7.02 stipulates that the opposite party was not part with the title deeds of the property of any employee without written consent from TNPL, the title deeds and other documents shall be released by the HDFC only after getting written consent from TNPL. Hence there is no deficiency of service.;