M.THANIKACHALAM, J. - (1.) The 1st and 2nd opposite parties, in CC.No.20/2007, on the file of District Forum Tiruvarur, aggrieved by the order dt.28.11.2007, have come to this commission, as appellants.
(2.) The complainant/respondent, being an agriculturist, had obtained an agricultural loan, from the opposite parties 1 and 2, in the year 2001, for his agricultural operation, Rs.16,720/-. On 18.6.2002 towards interest, he has paid a sum of Rs.2000/-, thereafter when there was no proper yielding, to claim amount from the agriculturist, no demand, and subsequently on 31.3.2004, the loan was converted as term loan. As per the term loan, the interest from 1.4.2004 to 30.6.2006, was ordered to be wiped out, as per the G.O. dt.21.9.2005, who had paid the principle amount on 30.6.2006, and accordingly in order to have the benefits of the said G.O., the complainant paid entire loan of Rs.16,720/- on 27.2.2006.
(3.) After announcing the wiping out of the debt, including interest, the complainant was informed, as if he is liable to pay a sum of Rs.22,800/-, thereby, the opposite parties, have committed irresponsible acts, committing negligence, followed by deficiency in service, and the demand for a sum of Rs.16,720/- is erroneous. The complainant had paid over and above the amount, payable by him, and therefore he is entitled to a refund of sum of Rs.1452/-, in addition to a sum of Rs.70/-, including share amount. Since that amount was not paid, caused mental agony, a consumer complaint came to be filed, for the refund of the excess amount paid, as well as for the compensation of Rs.50000/-.;