A.K.ANNAMALAI, J. - (1.) The unsuccessful complainant is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming direction to disburse the loan amount of Rs.2,00,000/- and Rs.2,00,000/- for mental agony and Rs.5,000/- towards costs.
(3.) Complainant to purchase a new car approached the opposite party for a loan of Rs.2,00,000/- and after furnishing all the necessary documents including creation of equitable mortgage by deposit of documents. The opposite party sent a requisition letter to the Sub Registrar of Assurances, Kothagiri to register deed for deposit the memorandum of title deeds in favour of the opposite party and registered on 18.8.08. The opposite party sanctioned the loan of Rs.2,00,000/- on 12.8.08. But the same was not distributed to him by stating evasive reasons. The complainant is working as senior lecturer in the District Institute of Education and Training, Kothagiri and there will not be any difficulty in recovering the loan amount from his salary and also document based on the mortgage and hence a legal notice was issued on 23.9.08 which was received on 26.9.08 by the opposite party and hence the complainant lodged the consumer complaint praying for the reliefs as above.;