WORLDWIDE IMMIGRATION CONSULTANCY SERVICES LTD. Vs. PRAKASH BUDHATHOKI

JUDGEMENT

(1.) This Revision Petition No.796 of 2020 filed on 25/8/2020 challenges the impugned order of the Karnataka State Consumer Disputes Redressal Commission, Bangalore ('State Commission', hereafter) dtd. 10/10/2019. Vide this order, the learned State Commission dismissed Appeal No.3692 of 2011. This Appeal was filed against the order of the District Consumer Disputes Redressal Forum, Bangalore Urban ('District Forum",) dtd. 29/9/2011. Vide this order, the learned District Forum directed the petitioners/OPs-Worldwide Immigration Consultancy Services Ltd. (the 'OPs') to refund Rs.1,38,916.00 to the Respondent/Complainant with interest @ 12% p.a. from the respective dates of payments. The Petitioners/ OPs shall also pay costs of Rs.10,000.00.

(2.) As per the report of the Registry, there is a delay of 93 days in filing the Revision Petition. For the reasons stated in I.A. No.5289, the delay was condoned vide order dtd. 10/10/2022.

(3.) The brief facts of the case, as per the Complainant, are that the Complainant enrolled himself under Denmark Immigration Gold Package, offered by the OP. The OP had made the assessment of the Complainant's application and details and found that he was eligible for application Scheme Denmark, to which he has to pay Rs.1,38,916..00 Accordingly, on receipt of communication to this effect he paid a sum of Rs.50,000.00 on 20/12/2008 as the Retainer Fee, Rs.20,000.00 as Professional Fee on 18/2/2009 and post land Service Fee of 1500 US Dollars (Rs.68,916.90) on 11/3/2011.