RAJESH TYAGI Vs. JAIBIR SINGH

JUDGEMENT

(1.) Can a compensation claim relating to road accident death be resolved within 10 days of the accident? This Court visualized that it was possible as back as in 2011. Reference be made to Motor Accident Claims Referencer, 2011 Edition of Delhi Judicial Academy. The relevant para of Referencer is reproduced hereunder: -

(2.) On 14/2/2020, this Court directed the Delhi Police to launch a Pilot Project for resolving the compensation claims of road accident deaths in New Delhi District within 30 days of the accident. This Court constituted a Committee comprising of Mr. Surinder S. Rathi, Registrar, Supreme Court at that time, as a Convenor, Mr. Rahul Mehra, learned Standing Counsel for Delhi Police at that time, Mr. Rajesh Deo, DCP (Legal Cell), Delhi Police and Mr. Satyam Thareja, Amicus Curiae to frame the Fast Track Scheme for implementation of this Pilot Project.

(3.) On 8/1/2021, this Court directed the Committee to formulate the Fast Track Scheme of the Pilot Project for resolving the compensation claim cases of road accident deaths within 30 days. This Court further directed the Pilot Project to be implemented w.e.f. 2/4/2021.