VRINDAVAN YADAV Vs. JEEVANLAL

JUDGEMENT

(1.) HAVING heard the learned counsel for both the sides, I am of the view that this appeal deserves to be allowed.

(2.) THE claimant appellant has prayed that an amount of Rs. 25,000/ be awarded to him under 'no fault liability' principle. It appears that claimant suffered permanent disability. Though he himself was driving one of the vehicle which collided, he is entitled to get the compensation under no fault liability. The Apex Court in K. Nandakumar v. Managing Director, T.P. Transport Corporation 1996(11) M.P. Weekly Notes, 115 • has laid down that even if the claimant is responsible for negligence which resulted in accident, he is still entitled to compensation under no fault liability, if it is found that he suffers permanent disability.