RAJESH TYAGI Vs. JAIBIR SINGH

JUDGEMENT

(1.) THE Claims Tribunal Agreed Procedure formulated by the committee of the Secretaries/nominees of the Ministries of road Transport and Highways; Finance (Department of insurance); Law, Justice and Company Affairs; and Joint commissioner of Police (Northern Range), to which all the insurance Companies have consented, has been accepted by this Court vide order dated 16th December, 2009. The Delhi police has given their consent to implement the Claims tribunal Agreed Procedure on a trial basis as a pilot project for a period of six months. However, certain clarifications to the scheme have been made by this Court vide order dated fao No. 842/2003 16th December, 2009 which have been incorporated in the claims Tribunal Agreed Procedure.

(2.) MR. Atul Nanda, the learned Standing Counsel for Union of India raised two concerns with respect to the order dated 16th December, 2009 which are as under:-

(3.) RECEIPT of information of an accident and duties of the investigating police officer - (1) The Investigating Police Officer may receive information from one or more source including but not limited to: