Section 6 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
6. Notice to parties involved.
- If the application is not dismissed under Rule 5, the Claims Tribunal shall send to the owner of the motor vehicle involved in the accident and its insurer, a copy of the applications together with a notice of the date on which it will hear the application, and may call upon the parties to produce on that date any evidence which they may wish to tender.
