SHAMAN CARS INDIA PVT. LTD. Vs. NITIN DANGE

JUDGEMENT

(1.) These two appeals have been filed under Sec. 19 of the Consumer Protection Act, 1986 (in short 'the Act') against the impugned Order dtd. 8/6/2016 passed by Maharashtra State Consumer Disputes Redressal Commission, Mumbai (hereinafter referred to as the 'State Commission') in C.C. no. 351 of 2013 whereby the complaint of the complainant was disposed of directing the opposite parties to jointly and severally pay a sum of Rs.5,00,000.00 towards mental agony and tension etc. to the complainant.

(2.) Mr. Jagdev Singh, learned counsel appears for Honda Cars India Ltd. (hereinafter referred to as the 'manufacturer").

(3.) We have heard the learned counsel present and have perused the record including inter alia the State Commission's impugned Order dtd. 8/6/2016 and the memorandum of appeal.