Section 209 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
209. Notice to parties involved. - (1) If the application is not dismissed under Rule 208 the Claims Tribunal shall send to the owner of the motor vehicle involved in the accident and its insurer, a copy of the application and documents filed together with a notice of the date on which it will hear the application, and shall call upon the opposite parties to produce on that date any evidence which they may like to produce.
(2)Each Insurance Company shall nominate its counsel with an authority to receive notices, issued in the claim petitions by the Tribunal on behalf of the Insurance Company with the intimation in writing to the District Judge/Tribunal:Provided that the nominated counsel, so appointed, shall receive the notice issued by the Tribunal in the claim petition on behalf of Insurance Company concerned and refusal of notice by him shall be treated as refusal of notice by the Insurance Company concerned.".
