GENESIS IMMIGRATION (P) LTD Vs. ARUN WILLIAMS

JUDGEMENT

(1.) THE revision petitioner, Genesis Immigration Pvt. Ltd., Chandigarh was OP No.1 before the District Forum in the consumer complaint filed by the Complainant Arun Williams. OP -2, Param Consultants, Jalandhar, Punjab had filed a separate appeal before the State Commission. Both these parties had challenged the order of District Forum -I, UT Chandigarh, wherein the District Forum had held the two OPs jointly and severely liable to pay to the complainant Rs.2,67,558/ - with 6% interest from the date of deposit and also pay him a compensation of Rs.50,000/ - for mental agony, harassment, financial loss and carrier loss. Both the appeals were dismissed by the State Commission. OP -1 has now invoked the revisional jurisdiction of this Commission in the present proceedings, seeking to have the impugned order set aside.

(2.) THE case of the complainant before the District Forum was that he planned to study in Australia for which he required a visa for travel and admission into a suitable college in Australia. The complainant s father met OP -2 in this behalf and also met OP -1 on his advice. An offer letter for admission to Hales College was obtained by the OPs. The Complainant deposited Rs.2,67,000/ - in the account number mentioned by OP -2. OP -2 was also paid Rs.50,000/ - for his services and had sought another Rs.50,000/ - after the visa was obtained.

(3.) EVENTUALLY the Complainant could not leave for Australia as his visa application was not even submitted to the High Commission of Australia. Nor did he get the refund of the course fee and the service charge paid to the OP -2. Having failed to secure either access to the course in Hales College or refund of the monies paid, the Complainant filed a consumer complaint.