MARUTI UDYOG LTD. Vs. VIRENDER SHARMA

JUDGEMENT

(1.) THESE two appeals have been filed by M/s. Maruti Udyog Ltd. and M/s. Joshi Auto Zone Pvt. Ltd., the dealer.

(2.) FEELING aggrieved by the order passed by the State Commission in Complaint Case No. 26 of 1998 directing the appellant to pay a sum of Rs. 45,000/ - as compensation to the complainant, Rs. 4,000/ - as damages on account of mental harassment and Rs. 2,000/ - as costs.

(3.) FACTS giving rise to the present two appeals are stated hereinabove.