Section 27 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
27. Notice to owner and insurer.
(1)The Claims Tribunal shall give notice to the owner and the insurer, if any, of the motor vehicle involved in the accident, directing them to appear on a date not later than ten days from the date of issue of notice. The date fixed for such appearance shall also be not later than fifteen days from the receipt of the claim application.(2)The notice under Sub-rule (1) shall state that in case the owner or the insurer, if any, fails to appear on the date appointed, the Tribunal will proceed ex parte on the presumption that they have no contention to make against the award of compensation.
