A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) The complainant filed complaint against the opposite party claiming for compensation of Rs.50,000/- towards deficiency of service and another Rs.50,000/- for mental agony and pain, caused due to the deficiency of service by the opposite party and for costs.
(3.) The complainant availed the credit card facility from the opposite party and he had issued a cheque for Rs.6,616/- drawn on Bharath Overseas Bank on 31.7.06 for the payment towards the credit card facility. But the cheque was returned as bounced since the cheque was presented for payment of Rs.66,161/- even though the complainant?s credit card limit was only for Rs.15,000/- against each. The cheque was fraudulently deposited for Rs.66,161/-. Once again the cheque was represented on 27.09.06 for the same amount even though the due was only for Rs.6,616/- and the subsequent cheque for Rs.6,616/- was cleared on 4.10.06 and even after that the opposite party failed to reverse the penal charges and other charges and thereby the complainant has come forward with the consumer complaint.;