WORLDWIDE IMMIGRATION CONSULTANCY SERVICES LIMITED Vs. PARAMJIT NIGAH S/O SH. BABU RAM S/O SH. LABU RAM

JUDGEMENT

(1.) These two revision petitions are filed by Worldwide Immigration Consultancy Services Limited (referred to in this order as WWICS) against concurrent orders of the Fora below. The District Consumer Forum, Jalandhar has allowed the complaint of the respondent, Paramjit Nigah and directed the WWICS to refund 50% of the total amount of Rs. 137268 with 9% interest from the date of receipt. The appeal of WWICS has been dismissed by the Punjab State Consumer Disputes Redressal Commission and it has confirmed the order of the District Forum. The facts in brief are that the OP had entered into an agreement with the Complainant on 24.11.2000 to efficiently and diligently submit and pursue the application of the Complainant for his migration to Canada. His application was eventually rejected by the Canadian High Commission on 28.9.2006. As per the complaint petition of Paramjit Nigah before the District Forum:

(2.) Per contra, the stand of the OP/WWICS in its written response before the District Forum was:

(3.) Therefore, it is clear from the above that clearing of ILETS test was admittedly a requirement for successful consideration of the visa application. The WWICS was admittedly aware of this requirement when the agreement was signed with the Complainant.