WORLDWIDE IMMIGRATION CONSULTANCY Vs. AJAY PAL SINGH

JUDGEMENT

(1.) THIS revision petition is filed by Worldwide Immigration Consultancy Services Ltd, Chandigarh, against the order of the Punjab State Consumer Disputes Redressal Commission, in appeal No.1556/2007.

(2.) FACTS, as seen from the record, are that the Complainant Ajay Pal Singh, had sought professional assistance of the OP/World Wide Immigration Consultancy Services Ltd. (WWICS) Chandigarh, through its Branch Manager, Amritsar for obtaining permanent residence visa for Canada. An agreement was signed between the parties for this purpose and Rs.30,000/- paid to the OP as retainer fee. Separately, a sum of Rs.15,000/- was paid by the Complainant through a demand draft of 21.9.2000 drawn in the name of Canadian High Commission, New Delhi. After receipt of acknowledgment from the Canadian High Commission, another amount of $ 700 US was paid through a demand draft of 15.2.2001 to the OP, as processing fee.

(3.) THE Complainant was allegedly told to wait for 2 to 3 years for response from the Canadian High Commission. Five years later, the Complainant was informed by the OP through a letter of 27.3.2006 that his application had been rejected for non-appearance at the interview in the High Commission. Sri Ajay Pal Singh, filed a consumer complaint before the District Forum, Amritsar alleging serious deficiency of service on the part of the OP and sought refund of the entire amount paid by him together with interest and compensation.