As per the case facts the National Consumer Disputes Redressal Commission modified an order from the State Commission significantly reducing the compensation awarded to the appellant The appeal challenged this ... reduction The question arose whether the National Commission was justified in setting aside the judgment and order passed by the State Commission particularly regarding the reduction of compensation Finally the Supreme Court allowed the appeal quashing and setting aside the National Commission's judgment and order thereby restoring the compensation amount as assessed by the State Commission The respondents were directed to make the payment within a specified period