HINDUSTAN MOTORS LTD Vs. MS PADMA V AMRAPURKAR

JUDGEMENT

(1.) The appellant has filed this appeal against the order dated 31st January, 1991 passed by the State Commission, Maharashtra State, New Bombay in complaint No. 21 of 1990. Facts leading to the filing of the present appeal briefly stated are:

(2.) The State Commission had awarded Rs. 22,000/- as compensation payable to the respondent No. 1 by the appellant, Hindustan Motors Ltd.

(3.) In Cross appeal No. 96 of 1991 the complainant Ms. Padma Amrapurkar has sought to recover from M/s. J. Williams & Co., the dealers of Hindustan Motors, to the tune of Rs, 2,42,000/- for various reasons listed out by her in her written statement.