Section 2(1) in Delhi Motor Accidents Claims Tribunal Rules, 2008
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Motor Vehicles Act, 1988 (59 of 1988);(b)"accident" means an accident involving use of motor vehicle at a public place;(c)"Claims Tribunal" means a Motor Accidents Claims Tribunal constituted under section 165 of the Act;(d)"Form" means a form appended to these rules;(e)"insurance company" means the insurance company with which a motor vehicle involved in an accident was insured for the relevant period;(f)"investigating police officer" means the station house officer of a police station within whose jurisdiction an accident involving a motor vehicle occurs, and includes any police officer subordinate to him entrusted with the investigation of the case;(g)"legal representative" shall have the same meaning assigned to it under clause (11) of section 2 of the Code of Civil Procedure, 1908 (5 of 1908).
