AKSHATHA Vs. SECRETARY B.N.M. EDUCATION
LAWS(SC)-2021-7-69
SUPREME COURT OF INDIA
Decided on July 14,2021

Akshatha Appellant
VERSUS
Secretary B.N.M. Education Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) The complainant is in appeal aggrieved by the order of the National Consumer Redressal Commission (hereinafter referred to as the 'National Commission') reducing the compensation awarded to her from Rs.88,73,798/- to 50 lakhs in an appeal preferred by the respondents.
(3.) We have heard learned counsel for the parties at length.;


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