S JESURETNAM Vs. GOUTAM FINANCE CORPORATION

JUDGEMENT

(1.) This appeal arises out of the order of the District Consumer Disputes Redressal Forum, Nagercoil, in O. P. No.93/95 on its file.

(2.) The complainant is the appellant herein. He filed the complaint against the respondent/opposite party financier for a direction to them to return the key and RC book of scooter No. TN 74 6710 and pay Rs.500 towards cost of the complaint on the following allegations.

(3.) He entered into a hire purchase agreement with the opposite party on 16.8.1991 and obtained a loan of Rs.12,000 and agreed to repay in all Rs.18,000 in 25 instalments. As security for the loan, he surrendered the RC book and key of the scooter. The last instalment had to be paid on 16.9.1993. He wrote to the opposite party to intimate the balance amount due. On 11.3.1994 the opposite party wrote to the complainant stating that there was a balance of Rs.3,500 and asked the complainant to pay that immediately. The complainant sent the amount. The opposite party received the same on 9.4.1994. The complainant had so far paid Rs.18,300 and, therefore, there was no balance. However, the opposite party not having returned the key and the RC book, the complaint came to be filed.