The Motor Vehicles Act, 1988

140. Liability to pay compensation in certain cases on the principle of no fault.

1. Where death or permanent disablement of any person has resulted from an accident arising out of the use of a motor vehicle or motor vehicles, the owner of the vehicle shall, or, as the case may be, the owners of the vehicles shall, jointly and severally, be liable to pay compensation in respect of such death or disablement in accordance with the provisions of this section.
2. The  amount of compensation which shall be payable under sub- section (1) in respect of the death of any person shall be a fixed sum of twenty-five  thousand rupees and the amount of compensation payable under that  sub-section in respect of the permanent disablement of any person shall be a fixed sum of twelve thousand rupees.
3. In any claim for compensation under sub-section (1), the claimant shall not be required to plead and establish that the death or permanent disablement in respect of which the claim has been made was due to any wrongful act, neglect or default of the owner or owners of the vehicle or vehicles concerned or of any other person.
4. A  claim for  compensation under sub-section (1) shall not be defeated by  reason of  any wrongful  act, neglect  or default  of the person in  respect of  whose death  or permanent disablement the claim has been  made nor  shall the quantum of  compensation recoverable in respect of such death or permanent disablement be reduced on the basis of the  share of  such person  in the responsibility for such death or permanent disablement.