This appeal by special leave is directed against the judgment andorder dated as passed by the National Consumer DisputesRedressal Commission the National Commission hereafter in First AppealNo of whereby the ... National Commission has modified the orderdated as passed by the State Consumer Disputes RedressalCommission Maharashtra Mumbai the State Commission hereafter inComplaint Case No of and has issued directions to the effect that i the appellants shall pay a sum of Rs - to the respondent-society the complainant within a period of days