Report No. 85
Chapter 11-Parties: section 110B
(12) In section 110B, a provision should be inserted empowering the Tribunal to make an order for compensation to be paid by a person who (though not the owner or driver) was in possession or control of the vehicle at the time of the accident.1
At the same time, a saving should be inserted regarding provisions fixing a maximum limit2 for the compensation that could be awarded.
1. Para. 11.9.
2. Para. 11.10.
Chapter 12-Appearance: section 110BB (proposed)
(13) A new section 110BB should be inserted to provide for appearance before the Claims Tribunal through a legal practitioner or other authorised person.1
1. Para. 12.3.
Chapter 13-Evidence and procedure: section 110C
(14) Attention of State Governments should be drawn to the need to make comprehensive rules of procedure.1
1. Para. 13.3.
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