WORLD WIDE IMMIGRATION CONSULTANCY SERVICES LTD., THROUGH ITS MANAGING DIRECTOR/AUTHORISED SIGNATORY SH. BHARAT LAL HAVING ITS HEAD OFFICE A Vs. AMIT KUMAR VERMA, S/O SH. DEVINDER VERMA, R/O 209, MANGALAM, COOPERATIVE SOCIETY OPPOSITE JYOTI NAGAR, PALANPURPATIA, ANAND MAHAL ROAD, SURAT GUJARAT

JUDGEMENT

(1.) (Oral) - The complainant/respondent Sh. Amit Kumar Verma who was seeking to settle abroad engaged the services of the petitioner company and entered into a contract of engagement dated 17.08.2013 paying a sum of Rs. 50,000.00 as registration fee along with applicable tax. Clause '2P' and '7' of the said agreement read as under:

(2.) As a result of said assessment, the complainant could not get the job of Customer Service Manager and consequently, could not migrate to Australia. Being aggrieved and alleging deficiency on the part of the petitioner company in rendering services to him, the complainant approached the concerned District Forum by way of a complaint seeking compensation etc. The complaint was resisted by the petitioner inter-alia on the ground that there was no deficiency on its part in rendering services to the complainant.

(3.) During the pendency of the complaint before the District Forum, the parties were referred to Lok Adalat for an amicable resolution of their disputes. A sum of Rs. 55,000.00 was refunded by the petitioner to the complainant before Lok Adalat. The fee paid to the assessment agency however, was not reimbursed to the complainant. Vide its order dated 30.11.2015, the District Forum directed the petitioner to refund Rs. 53,000.00 which is equivalent to Australian Dollars 866, to the complainant and also pay a sum of Rs. 25,000.00 as compensation and Rs. 10,000.00 as the cost of litigation. Being aggrieved from the order passed by the District Forum, the complainant approached the concerned State Commission by way of an appeal. The said appeal having been dismissed, the petitioner company is before us by way of this revision petition.