A.K.ANNAMALAI J. - (1.) The 1st opposite party is the appellant.
(2.) The complainant/1st respondent filed a complaint against the opposite parties claiming for direction of refund the excess amount of Rs.83,078/- with interest collected from the complainant towards his loan account and to return the documents after making discharge endorsement along with other documents to pay Rs.50,000/- as compensation and as well as for the sufferings and loss to the complainant and to pay R.5,000/- each for transport and communicating expenses and for costs.
(3.) The complainant filed a complaint before the District Forum in which it is stated that the complainant obtained Rs.1,63,000/- from the 1st opposite party in 1994 as loan for the purchase of tractor to be repayable in 9 years at the rate of Rs.34,150/- with 12% interest and he was paying the loan regularly and within 6 years, he has settled the entire loan on 11.10.2001 and subsequently he came to know that a sum of Rs.83,078/- was collected in excess from the complainant by the 1st opposite party since the 1st opposite party informed by paying Rs.1,00,000/- the entire loan would be wiped out due to the concessions given by Government and thereby on that belief the complainant has settled the loan by selling his tractor. But the opposite party did not reported the settlement of loan or returned the documents and evading by stating the entire account to be looked into. Thereafter in various representation complainant made and thereby on 14.10.2003 the 2nd opposite party passed an order to repay the sum of Rs.70,282/- and even after that as the amount was not settled the complainant has come forward with this complaint for the reliefs as sought for.;