- (1.) Respondent No. 1 is Akhil Bhartiya grahak Panchayat Hindu Dharma Sanskriti bhawan which is represented by its President mr. Ashok Trivedi. He has argued this case on behalf of Respondent No. 2 who had purchased a Prestige Pressure Cooker of five litres' capacity, from M/s. Meghna Metals, nagpur, on 21/10/1986 with ten years' guarantee. On 10/11/1989, the Cooker suddenly burst and exploded causing fracture in the right hand of Ms. Meenal Telrandhe, wife of Respondent No. 2. The appellants were informed of the accident on 4/1/1991 and were required to pay Rs. Five Lakhs as compensation besides Rs. 38,000. 00 incurred as expenses for the treatment of Mrs. Meenal.
(2.) Respondent No. 2 approached the State commission with the above claim which was allowed for a sum of Rs. One Lakh as compensation and Rs. 38,000. 00 for medical expenses with a further direction to the appellants to replace the Pressure Cooker by a new one.
(3.) The order of the State Commission was challenged in appeal before the National commission which dismissed the appeal and consequently, the appellants have approached this Court.;