CANADIAN 4 UR IMMIGRATION SERVICES Vs. LAKHWINDER SINGH

JUDGEMENT

(1.) THIS appeal has been directed by opposite parties against order dated 23.10.2008 passed by Consumer Disputes Redressal Forum -I, U.T. Chandigarh (hereinafter to be referred as District Consumer Forum), vide which complaint of respondent Lakhwinder Singh (complainant) was accepted with costs of Rs. 5,000 and appellants were directed to pay a sum of Rs. 1,00,000 as compensation to the respondent within 30 days from the receipt of copy of order, failing which they would be liable to pay the same along with interest @ 12% p.a. since filing of the complaint i.e. 19.5.2008 till payment.

(2.) BRIEFLY stated the facts are that respondent Lakhwinder Singh along with his family planned to migrate to British Columbia province of Canada and for this purpose he contacted appellants in November 2006 and an agreement was executed between appellant No.2 and respondent on 6.12.2006. He deposited the retainer fee as demanded in the account of appellants on 9.12.2006 and also deposited more than Rs. 6 lacs in the bank in his account in the first half of March,2007 as shown in annexures C -3 and C -4 but nothing happened. Ultimately appellants refunded the amount of Rs. 30,000 paid by him through bank account transfer on 23.1.2008, copy of which is annexure C -5 but they did not deposit the requisite fee with the firm in Canada nor provided any service to the respondent.

(3.) ALLEGING deficiency in service, complaint was filed.