CANADIAN 4 UR IMMIGRATION SERVICES Vs. LAKHWINDER SINGH

JUDGEMENT

(1.) Being aggrieved by order dated 19.11.2008, passed by State Consumer Disputes Redressal Commission, Chandigarh, (for short, 'State Commission') petitioners/opposite parties have filed the present revision petition.

(2.) Brief facts are that respondent/complainant alongwith his family planned to migrate to British Columbia province of Canada and for this purpose he contacted petitioners in November, 2006. An agreement was executed between Petitioner No.2 and respondent on 6.12.2006. He deposited retainer fee as demanded in the account of petitioners 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, but nothing happened. Ultimately, petitioners refunded the amount of Rs.30,000/- paid by respondent on 23.1.2008. However, petitioners did not deposit the requisite fee with the firm in Canada nor provided any service to the respondent. Alleging deficiency in service, complaint was filed.

(3.) Petitioners admitted execution of the agreement but denied other allegations. They further stated that they had contract with Overseas Immigration Services Inc. Canada but Overseas Immigration company had started correspondence directly with their clients to mislead them. So, their relationship became strained and as such they stopped dealing through the said Overseas Immigration company. It is further stated that it was respondent who abandoned the petitioners and demanded money back, which was given back to him vide cheque. As such, there was no deficiency on their part and prayed that the complaint be dismissed.