As per the case facts, the respondent filed a complaint regarding a defect in a vehicle manufactured by the appellant, specifically concerning its safety features, after the vehicle was involved ... in an accident and its airbags did not deploy. The National Commission awarded damages to the complainant. The appellant appealed this decision to the Supreme Court. The question arose whether the National Commission was justified in awarding damages for the non-deployment of airbags and if the relief granted fell within the statutory framework, particularly Section 14(1) of the Act. Finally, the Supreme Court answered that it is within the jurisdiction of the forum to mould the reliefs claimed to do effective justice, provided the relief comes within the stipulation of Section 14(1) of the Act. The Supreme Court found that the relief granted to the respondent came within the statutory framework and did not find the reasoning of the Commission or the operative part of the order awarding damages to be perverse. Accordingly, the Supreme Court did not interfere with the decision of the National Commission, thereby upholding the award of damages.