M.R. SOOD Vs. PIONEER TOYOTA

JUDGEMENT

(1.) Heard Mr. Anil Nag, Advocate, for the complainants and Mr. Vipin Singhania, Advocate, for the opposite parties.

(2.) M.R. Sood and others have filed above complaint for directing the opposite parties to pay (i) Rs. 8.00 crores-, as the compensation for accidental death of Ajay Kumar Sood; (ii) Rs. 2.00 crores, as compensation for committing unfair trade practice by opposite parties-2 and 3; (iii) Rs. one crore, as compensation for loss of love and affection; (iv) Rs. 5/- lacs, towards medical expenses of complainant-1, who came in shock due to death of his son; and (v) any other relief, which is deemed fit and proper in the facts and circumstances of the case.

(3.) The complainants stated as follows:-