(1.) Claimant's appeal complaining of insufficiency of compensation awarded by the Motor Accidents Claims Tribunal, Kozhikode in O.P.(MV)No.928/2006.
(2.) Heard the learned counsel for the appellant and the learned counsel for the respondent/Insurance Company.
(3.) On 02.02.2006, the claimant travelled in a pick up van. And at that time, it collided with a car, which came from the opposite direction. Accident was due to the negligence of both the drivers. One of the offending vehicle was insured with the respondent in this appeal. It is seen that the appellant sustained fracture of 1st, 2nd and 3rd metatarsal on the right foot. He sustained lacerated wound on right fore arm and also injury on knee joint.