M.THANIKACHALAM, J. - (1.) The opposite parties in CC.No.74/2009, on the file of District Forum Salem, and the complainant therein are the appellants in FA.No.507/10 and F.A.No.336/2011 respectively.
(2.) The parties are referred in this order, as arrayed in the complaint.
(3.) Facts: The complainant availing financial assistance from 3rd opposite party, purchased a two wheeler-TVS Apache, for a total sum of Rs.49,992/- from Rainbow TVS, Cherry Road, Salem, agreeing to pay the loan amount at Rs.2,083/- in 24 months. At the time of purchase and at the time of receiving the loan amount, the 3rd opposite party received the RC book, insurance certificate, Form 35 from Rainbow TVS. The complainant had discharged the entire loan, and thereafter requested the original RC, as well as insurance policy, which was not handed over, resulting non-cancellation of Hire purchase, which caused mental agony, due to the negligence act, and deficiency committed by the opposite parties, which was not cured, even by legal notice. Hence the complainant is constrained to file the case, for the return of the original RC and insurance certificate or in the alternative to return the price of the vehicle, with compensation of Rs.1 lakh.;