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JKL HC: Compensation for No Fault Liability Adjustable in Compensation Claimed for Fault Liability - (20 Dec 2022)

MOTOR VEHICLES

Jammu and Kashmir and Ladakh High Court has held that compensation paid under the "No Fault liability" provision under Section 140 of Motor Vehicles Act (MV Act), 1988 is adjustable in the compensation claimed for fault liability under Section 166 of MV Act.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   NO FAULT LIABILITY   COMPENSATION  

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