AMBADI ENTERPRISES LIMITED Vs. RAJALAKSHMI SUBRAMANIAN

JUDGEMENT

(1.) IN this revision petition there is challenge to order dated 30.12.2011, passed by State Consumer Disputes Redressal Commission, Chennai(For short, 'State Commission ').

(2.) BRIEF facts are that, respondent/complainant had availed a housing loan from petitioner/o.p. for purchase of house property. Even after discharge of the entire loan, petitioner has not returned the original deeds/documents of the properties, which were deposited with it at the time of availing the loan, which amounts to deficiency in service on the part of the petitioner. Hence, respondent sought directions to the petitioner to return original deed of her property and to pay a sum of Rs.1 Lac as compensation for illegally retaining the house property title deeds even after discharge of the loan, and Rs.3 Lac as compensation for mental agony and physical stress, and a further a sum of Rs. 1 Lac for the unfair trade practice, and costs.

(3.) THUS , there is no deficiency on its part.