A.K.ANNAMALAI, J. - (1.) Opposite party is the appellant.
(2.) Complainant filed a complaint against the opposite party claiming direction for payment of Rs.2,00,000/- towards mental agony, harassment and for medical expenses and for the costs due to deficiency of service by the opposite party.
(3.) The complainant obtained loan by hypothecating his auto TN 76-C-3277 in the year 2007 for which he has deposited the title deeds of his house property and executed mortgage deed on 7.5.07 and thereafter on discharging of the loan the opposite party sent no objection letter to the RTO for cancellation of hypothecation endorsement and when the complainant requested for the documents deposited along with the discharge of mortgage deed, the opposite party has not heeded for the same and thereby the complainant was prevented from obtaining loan from any other institution to meet out the son?s medical expenses and to return the loan obtained for the same. Thereby after giving legal notice to the opposite parties complainant filed the consumer complaint claiming the reliefs as above.;