Report No. 85
Chapter 6
Duty to Furnish Particulars of Insurance and Accident
Section 109 and Sections 109a and 109b (New)
6.1. Supply of particulars by registering authority for police to Tribunal for injured person.-
Much delay in the disposal of claim cases is caused also on account of the fact that the person injured-and even the Claims Tribunal-face considerable difficulty in tracing the particulars of the insurance company with which the vehicle involved in the accident has been insured. It should be remembered that the proceedings before the Tribunal cannot affect the insurance company unless the insurance company is made a party to the proceedings, and this can be done only when the particulars of the policy are made available. A suitable provision making it obligatory on the Registering or the Police Authorities to supply these particulars to the Tribunal or to the person injured should therefore be made.
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