- (1.) The above appeal is filed against the order of the District Forum dt.19.10.2005, wherein an amount of Rs.20000/- was awarded as compensation for mental agony and a sum of Rs.1000/- towards cost to the Respondent / complainant herein.
(2.) The complaint is filed on the ground that even though complainant has paid the entire amount of installments towards the loan secured by him from the Appellant / opposite party, the opposite party instead of returning the RC book and other documents, have taken a stand that the said documents were sent by post. But however they were lost during transit and thereby the complainant is put to hardship and mental agony. The District Forum has accepted the case of the complainant and allowed the complaint for the reasons as set out therein, against which the present appeal is filed.
(3.) The Learned counsel for Appellant would submit that even as per the statement of Accounts, marked by way of Ex.A14, it is clear that one last installment of Rs.1299/- is due and payable. It is only after the payment was received by the appellant, the RC book and other documents were sent to the complainant by way of registered post. However, according to the Learned counsel for appellant, the postal authorities have not served the RC book and other documents to the complainant and as such the appellant could not found fault, accordingly it is contended that there is no deficiency in service on the part of the appellant and order of the District Forum is liable to be set aside.;