MUTHOOT FINANCE LTD Vs. MULA RAM

JUDGEMENT

(1.) On making payment of the capital loan amount Rs. 25,800/- and the complete amount of interest at the rate of 23 per cent per year according to the receipt vide exhibit-1 on the above mentioned amount since dated 08.02.2012 till the date of filing complaint on dated 06.05.2015, Kanthi of god weighing 48.10 gram which had been kept as security on behalf of the complainant, respondents return the same to the complainant.It is being cleared that if at present Kanthi of gold, which had been kept as security by the complainant with the respondents side is not available, then in its place either 48.10 pure gold or its price according to the market price be provided to the complainant.

(2.) This order is also given that due to the deficiency of service committed by the respondents, respondents will also provide Rs. 10,000/- as compensation for the mental agony caused to the complainant along with it respondents will also provide to the complainant an amount of expenses of litigation Rs. 10,000/-.

(3.) Compliance of order be done within one month.