Section 234 in The Bihar Motor Vehicles Rules, 1992
234. Notice to opposite party.
- If the application is not dismissed under Rule 233, the Claims Tribunal shall send the insurer or the owner or the driver of the motor vehicle against whom the applicant claims relief (hereinafter referred to as 'opposite party'), a copy of the application and if the claim in the application does not exceed Rs. 10,000/- also copies of all the documents and affidavits, together with a list thereof filed by the applicant under sub-rule (4) of Rule 226, together with a notice of the data on which it shall dispose of the application, and may, in case in which the claim in the application exceeds Rs. 10,000/- call upon the parties to produce on that date any evidence which they may wish to tender.
