DHANLAXMI BANK LTD. Vs. S. LOGANATHAN

JUDGEMENT

(1.) Heard Mr. T.K. Goon, Advocate, for the appellants and Mr. S. Loganathan (the respondent), in person.

(2.) Aforementioned appeal has been filed from the order of Tamil Nadu State Consumer Disputes Redressal Commission, Madurai dtd. 19/3/2014, passed in Consumer Complaint No.37 of 2012, whereby the complaint filed by the respondent was partly allowed and the appellants were directed to redeem the jewels on receipt of principal amount and interest up to 28/12/2008 and pay compensation of Rs.50000.00 to the respondent.

(3.) S. Loganathan (the respondent) filed Consumer Complaint No.37 of 2012 for directing Chairman, Dhanlaxmi Bank Ltd. and others (the appellants) to (i) redeem his property, taking interest up to 28/12/2008, (ii) pay compensation of Rs.26.00 lacs for withholding the property, (iii) pay compensation of Rs.10.00 lacs for mental agony and harassment, (iv) pay compensation of Rs.5.00 lacs, for deficiency in service, (v) pay Rs.15.00 lacs as exemplary cost for abusing their position in derogation of law, (vi) pay Rs.50000.00 as cost of litigation and (vii) any other relief which may be deemed fit and proper, in the facts and circumstances of the case.