A.K.ANNAMALAI, J. - (1.) The opposite parties are the appellants.
(2.) The complainant filed a complaint before the District Forum against the opposite parties claiming for the relief of waiving of loan amount of Rs.49,841/- under the Government order and to return back the same withholding by the opposite parties and to pay Rs.50,000/- as compensation for mental agony and hardship caused to the complainant.
(3.) The complainant is a member of the 2nd opposite party bank and on 11.2.2006 he has applied agricultural loan for a sum of Rs.47,700/- and for the said loan he has pledged in jewels as security and the loan was granted on 11.2.06 itself. As per the G.O.No.70 dated 13.5.06 relating to the Agricultural loan and another circular dated 11.7.06 that all the agricultural loans availed before 31.3.06 could be completely waived and on that basis complainant is also entitled for the reliefs and on 12.8.06 the complainant borrowed a sum of Rs.50,000/- from the opposite party and paid Rs.49,841/- towards full and final settlement of the agricultural loan and by believing the 1 and 2 opposite parties words to get the relief. But on 20.7.07 opposite parties 1 and 2 sent a letter suppressing all the details of waiving benefit for relief calling for settlement of agricultural jewel loan pledged on 12.8.06 and thereby the opposite parties 1 and 2 adopted unfair trade business in banking and deficiency of service. A notice was sent by the complainant on 3.8.03 and no reply was sent and thereby the complainant come forward with this complaint praying for the reliefs as above.;