BARNADIT TIRKEY Vs. JAGADISH SINGH

JUDGEMENT

(1.) THE Appellants have knocked at the door of this Court for enhancement of compensation awarded by the 3rd Motor Accident Claims Tribunal, Rourkela (for short "the tribunal") vide award dated 02.09.2006 on account of the death of Jonson Tirkey in a motor vehicle accident, operative part of which, runs as under:

(2.) IN order to avoid repetition, the other facts are not required to be reproduced herein since they have been recapitulated in detail in the award dated 2.9.2006 passed by the tribunal.

(3.) THE grouse of the claimants in the instant appeal is that the Learned tribunal committed a grave error in awarding inadequate amount of compensation by not appreciating the evidence on record.