A.K.ANNAMALAI, J. - (1.) 2nd opposite party is the appellant.
(2.) The complainant filed a complaint against the opposite parties praying for the relief of compensation for Rs.1,00,000/- for mental agony and the opposite parties to return the amount due to be payable to the complainant and for costs.
(3.) The brief details of the complaint are as follows :- The complainant has purchased TVS Apache 150 ES DISC Motorcycle for Rs.54,620/- and the 2nd opposite party financed for the same to be payable in 29 EMI at the rate of Rs.2,330/-. After payment of three instalments when the complainant on doubt enquired about the details of price he came to know that opposite parties 1 and 2 joint together and prepared the bill for higher bill of purchase and thereby a sum of Rs.4,371/- was cheated for which a legal notice was sent and the 1st opposite party sent with wrong reply and 2nd opposite party demanding the payment sent reply.;