KIRANPAL SINGH S/O NARINDER SINGH, THROUGH SH. NARINDER SINGH, S/O SH. DARSHAN SINGH, R/O HOUSE NO. 63, WARD NO. 7, HAZIPUR ROAD, TEHSIL DASUYA, DISTRICT Vs. OMEGA MARITINE MANAGEMENT SERVICES PVT. LTD. & ANR. THROUGH ANAND MALHOTRA, AUTHORISED SIGNATORY B

JUDGEMENT

(1.) This revision is directed against the order of the State Commission Punjab dated 08.12.2015 whereby First Appeal No. 367 of 2014 filed by the petitioner complainant was dismissed for non prosecution.

(2.) Briefly stated, the facts relevant for the disposal of the revision petition are that petitioner filed a consumer complaint against the respondent opposite parties alleging that pursuant to the advertisement given by the opposite parties, the petitioner took admission in B.Sc. Nautical Science Diploma Course run by the opposite parties. The total fee for the course was Rs.4,00,000.00 plus Rs.1,50,000.00 for providing 18 months training after the completion of course. The complainant paid the fee of Rs.5,50,000.00 including the training fee at various dates. It is the case of the complainant that after completion of the diploma course, the complainant requested opposite parties to provide the promised practical training but the opposite parties failed to arrange for practical training of complainant on a ship. Although the opposite parties sent the complainant to Mumbai, Madras, Delhi and Ahmedabad for training but during his stay in the said cities, no practical training was given and the complainant had to incur expenses for his stay. Claiming this to be deficiency in service, the complainant raised a consumer dispute before District Forum Hoshiarpur.

(3.) As opposite party has failed to put in appearance, the District Forum decided the complaint ex pare on the basis of evidence produced by the complainant and directed the opposite party as under: