NAVNEET CHHINA Vs. SUNRISE IMMIGRATION CONSULTANTS PVT LTD

JUDGEMENT

(1.) THIS is an appeal against the order of District Consumer Disputes Redressal Forum -I, U.T., Chandigarh (for short hereinafter to be referred as District Forum) dated 13.10.2009 passed in complaint case No. 615 of 2009 : Ms. Navneet Chhina v. Sunrise Immigration Consultants Pvt. Ltd.

(2.) BRIEFLY stated the case of the complainant is that in response to an advertisement of OP, he visited OP for immigration to Australia and the complainant was assessed eligible for Australian Resident Visa as a Hairdresser. It was averred that the complainant entered into an agreement wijh the OP vide agreement dated 5.3.2007 (C -1) and fee of Rs.59,000/ - was settled to be paid by the complainant. As per the complain ant, he paid an amount of Rs.10,000/ - on 5.3.2007 whereas a sum of Rs.11,000/ - was paid on 28.2.2007. The complainant supplied all the necessary documents on receipt of letter dated 12.4.2007 and paid a sum of Rs. 15,000. On 12.4.2007, it was averred, the complainant paid another sum of Rs. 71,000/ - to the OP for preparation of Demand Draft of Australian Embassy, which was duly acknowledged by the Australian Embassy. The case of the complainant was that he was shocked to receive letter dated 28.6.2008 from OP informing her that her application for residence visa to Australia had been refused by the Department of Immigration Citizenship of Australia Govt, vide order dated 26.6.2008. It was the case of the complainant that he was wrongly assessed eligible by the OP, which amounted to deficiency in service as OP never apprised her about the training certificate under the Apparentership Act. As per the complainant, she had suffered a loss of Rs. 1,07,000/ -, which she had unnecessarily paid to the OP as fee and embassy charges. Terming the act and conduct of OP as deficiency in service as well as unfair trade practice, the complainant had filed the present complaint.

(3.) THE version of OP is that the complainant was required to fulfil 120 points against which, she fulfilled 130 points as required by the Department of immigration and Citizenship but inspite of positive assessment report of TRA dated 3.4.2007, the Department of immigration and Citizenship has rejected/refused her application unjustifiably without any verification of documents submitted by the complainant along with her application. As per the OP, the rejection of complainant's application was not on qualifying criteria of Department of Immigration and Citizenship. OP also stated that the assessment of the complainant done by it was absolutely correct and she was found eligible for residency visa of Australia as Hairdresser. OP next stated that the case of the complainant was not covered under Clause 15 of the Contract of Engagement as her case had not been rejected on merits and hence, she was not entitled to full refund of processing/professional fee paid excluding processing fee of Rs. 10,000/ -. Pleading no deficiency in service on its part, OP prayed for dismissal of the complaint.