SOUMYA RANJAN SAMAL Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THE Appellant has knocked at the door of this Court for enhancement of compensation awarded by the 4th M.A.C.T., Jagasinghpur (for short "the tribunal") vide award dated 16.9.2008 on account of the injuries suffered by him 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 16.9.2008 passed by the tribunal.

(3.) THE grouse of the claimant 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.