Section 2 in Delhi Motor Accidents Claims Tribunal Rules, 2008
2. Definitions.
(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).(2)All other words and expressions used herein but not defined and defined in Motor Vehicles Act, 1988, shall have the meanings respectively assigned to them in that Act.
