- (1.) The opposite parties in O.P.72/2005 on the file of District Consumer Disputes Redressal Forum, NagercoilRedressal Forum, Nagercoil, are the appellants.
(2.) The respondent herein as complainant, approached the lower Forum, seeking a direction for the return of RC Book, Duplicate Key, three blank signed cheques, directing the opposite parties to issue No Objection Certificate as well for the compensation of Rs.50,000/- on the grounds, that for the purchase of Hero Honda Splendor Motor Cycle, he has borrowed a sum of Rs.33,000/- by executing hire purchase agreement, that at the time of borrowing the loan, he has handed over the duplicate key, blank cheques signed, that he has paid the entire loan and discharged the same, including interest, by paying a sum of Rs.37,134/-, that despite the discharged of the loan, the opposite parties have not handed over the RC Book etc., thereby, committed deficiency in service and in this view they should be given direction for the above said reliefs.
(3.) The appellants/opposite parties denying the averments in the petition, opposed the complaint, stating that the complainant has not fully discharged the loan and therefore as per the hire purchase agreement, unless the debt is discharged fully, they are not entitled to any relief and that the complainant is not a consumer, which should follow, the complaint itself is not maintainable.;