RAJESH ARORA Vs. SAURABH CHHABRA

JUDGEMENT

(1.) This revision petition filed under sec. 21(b) of the Consumer Protection Act, 1986 (in short, the "Act") assails the order of the State Consumer Dispute Redressal Commission, Delhi (in short, "State Commission") in Appeal No. 549 of 2012 dtd. 26/5/2016 orders in consumer complaint no. 392 of 2010 of the District Consumer Disputes Redressal Commission, Janakpuri, New Delhi (in short, "District Forum") dtd. 30/3/2012.

(2.) Briefly stated, the facts of the case as stated by the petitioner are that respondent had approached the petitioner, who provides consultancy and assistance services for assistance in admission and visa services overseas, for higher education in the United Kingdom in 2009. The petitioner facilitated respondent's admission in the London School of Business Management and his student visa application through the High Commission of UK in New Delhi. The respondent travelled to London, UK in October, 2009 and joined the said college. However, the respondent was not attending classes regularly which was reported by the college to the UK Border Agency. The respondent discontinued his education and returned to India in November 2009 on receiving news of his mother's ill health. He filed a consumer complaint before the District Forum seeking refund of the expenditure incurred on the admission along with compensation and interest from the petitioner. The District Forum in its order dtd. 30/3/2012 dismissed the appeal on contest holding as below:

(3.) Against this order the respondent approached the State Commission in appeal. After hearing both parties the State Commission allowed the appeal and set aside the order of the District Forum as per the impugned order dtd. 26/5/2016 which reads as below: