WORLDWIDE IMMIGRATION CONSULTANCY SERVICES LIMITED Vs. DEVINDER CHAUHAN

JUDGEMENT

(1.) The present revision petition is against the order of the Himanchal Pradesh State Consumer Disputes Redressal Commission in FA No.391 of 2009 and F.A. No.480 of 2009.

(2.) These were two cross appeals filed by OP. The State Commission has dismissed the appeal filed by the OP/Worldwilde Immigration Consultancy Services Limited (WWICS Ltd.) and allowed the appeal of the Complainant, Devinder Chauhan. The State Commission has held that the Complainant is entitled to refund of Rs. 97,000 with 9% interest from the date of the complaint. The Complainant was also allowed compensation of Rs.15,000 and cost of Rs.3,000. In fact, the State Commission, with certain modification has agreed with the view of the District Forum allowing the complaint and ordering the refund in favour of the Complainant.

(3.) The revision petitioner has sought to challenge the impugned order first, on the ground that the complaint, filed in the month of June 2005, was liable to be dismissed on the ground of limitation as his application for immigration was itself made to the Canadian High Commission five years earlier, in March, 2000. This plea has no substance because the cause of action arose much later when the complainant was informed in April 2005 that the interview was scheduled on 30th May 2005.