PRINCE BANSAL Vs. MERCEDES BENZ INDIA PRIVATE LIMITED

JUDGEMENT

(1.) This appeal is directed against the order of the State Commission dated 27.3.2019 whereby the State Commission awarded a compensation quantified at Rs.2 lakhs to the complainant / appellant alongwith cost of litigation quantified at Rs.22,000/-.

(2.) The respondent company had also preferred an appeal against the impugned order being FA/830/2019 which came to be dismissed by this Commission vide order dated 30.5.2019.

(3.) The facts giving rise to filing of the consumer complaint by the appellant have been noted by this Commission in its order dated 30.5.2019 which to the extent it is relevant, reads as under:-