TUNI SAHU Vs. RANJAN KUMAR JENA

JUDGEMENT

(1.) THE appellant has knocked at the door of this Court for enhancement of compensation awarded by the 3rd Motor Accident Claims Tribunal, Angul (for short "the tribunal") vide award dated 11 -12 -2009 on account of the death of Anam Sahu in a vehicular accident, which took place on 21 -9 -2008, operative portion 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 11th December, 2009 passed by the tribunal.

(3.) THE learned Tribunal after framing necessary issues and on assessment of the evidence available on record, passed the award of Rs. 3,22,000/ - in favour of the claimants as referred to above.