M. THANIKACHALAM J. - (1.) The opposite party in C.O.P.271/2003 on the file of District Consumer Disputes Redressal Forum, Coimbatore, is the appellant.
(2.) The Respondent herein as complainant, approached the lower Forum seeking directions to return all the documents deposited with them as collateral security at the time of borrowing loan as well, claiming a sum of Rs.30,000/- as compensation alleging, that despite the fact she cleared and discharged not only the loan borrowed by her, but also discharged the loan, for which, she stood surety and despite the fact, in spite of repeated demands, Bank failed to return the documents, which amounts to deficiency in service, for which, a direction and compensation should be given as claimed, with among other grounds.
(3.) The opposite party admitting the discharge of house loan, as well as the loan, for which she stood as surety, as well, the deposit of title deed, have stated that they are unable to return the documents, since the documents were misplaced, which was informed to the complainant, convincing her to get registration copy of the sale deed etc., and this being the position, neither direction nor compensation could be granted.;