HUKMA RAJ BADLA vs SUMESH KUMAR SURI

IN this complaint filed by Mr. Hukma Raj Badla, complainant for short, it has been averred that Mr. Sumesh Kumar Suri, MD of Aristocrat Consultants Pvt. Ltd. hereinafter referred to as the OP, gave an advertisement in the Newspapers for filling vacancies for Sr. Project Manager (Civil) with Multi-National Companies on 27.8.96. The complainant contacted Mr. Suri and he was promised a job with Rs. 30,000/- per month salary in addition to perks. He was charged Rs. 15,000/- for the service promised to be tendered by the OP. He paid Rs. 5,000/- on 3.9.96, another cheque of equal amount on 24.10.1996 and balance in cash amounting to Rs. 5.000/- on 15.11.96. The OP called the complainant a number of times but every time postponed his meeting with the proposed employer on one pretext or the other. The complainant claimed compensation amounting Rs. 1,80,000/- with 24% interest and Rs. 2,000/- on account of expenses incurred on despatch, telephone, telegram etc. a total of Rs. 6,10,000/-. The complainant also lodged a report with the police alleging cheating, breach of trust, dishonour of cheques given by Mr. Suri dated 25.1.97 and 15.1.97 for Rs. 5,000/- and 10,000/- respectively. After going through the complaint and hearing the complainant, we are clearly of the view that the claim is grossly exaggerated. IN fact, in the notice sent by the complainant before filing the present complaint, he had claimed much lesser amount. The complainant admitted that he did not leave his present job in the hope of getting the job promised by Mr. Suri. We, therefore, direct that the complaint be returned to the complainant who may if advised so, file the same in the District Forum after putting a proper valuation of the amount of claim. A copy of the order be communicated to the complainant for necessary action. Complaint returned. _____________