RAHUL SHARMA Vs. DREMZ AND ASPIRATIONS

JUDGEMENT

(1.) The present Revision Petition has been filed under Sec. 21(b) of the Consumer Protection Act, 1986, against the Impugned Order dtd. 18/5/2022 passed by the Rajasthan State Consumer Disputes Redressal Commission Jaipur (hereinafter referred to as State Commission) in Appeal No. 98 / 2022, whereby the State Commission condoned the delay in filing the Appeal and directed to withdraw the Revision Petition instituted before the Hon'ble Rajasthan High Court before the next date of hearing, in case, the Appellant wanted to pursue the Appeal before the State Commission.

(2.) Brief facts of the case are that an MOU was entered between Rahul Sharma, the Complainant/Petitioner herein, who is a professional artist, and the Dremz And Aspiration, Opposite Party Company/Respondent herein, who is engaged in live show launching, album recording etc. According to the said MOU, the Petitioner has to make a payment of ?15,00,000/- in instalments to the Respondent Company. It was alleged that despite having received a sum of ?12,00,000/-, the Respondent Company miserably failed to give even a single chance of singing to the Petitioner. Alleging deficiency in service on the part of the Respondent Company, a Consumer Complaint bearing No. CC /813 / 2016 was filed before the District Forum on 28/6/2016.

(3.) The District Forum vide Order dtd. 18/9/2017 proceeded exparte and allowed the Consumer Complaint and directed the Respondent Company to pay ?7,00,000/- alongwith interest @9% from 17/2/2014 and ?5,00,000/- alongwith interest @9% w.e.f 15/3/2014 together with compensation of ?10,000/- towards mental agony and litigation costs.