Section 17 in Karnataka Conduct of Government Litigation Rules, 1985
17. Accident claim cases.
(1)In cases before the Motor Accident Claims Tribunal where the Karnataka Government Insurance Department is a respondent, it shall be the duty of the Director of the Karnataka Government Insurance Department to give suitable and prompt instructions to the Law Officer regarding the particulars of insurance policy, (including the fact as to whether the policy was in force on the date of the accident and also the extent of the liability under the policy) the vehicle with its number and the extent of liability, if any. The Director shall also see that suitable objection statement is filed incorporating all possible pleas including the plea regarding the reasonableness of the compensation claimed whether the claim is barred by limitation, whether the claim by the petitioner is maintainable. A copy of the policy issued, shall also be produced into the Court.(2)Where the Government is the owner of the vehicle involved in the accident it shall be the duty of the officer in charge of the vehicle and the driver of the vehicle to instruct the Law Officer suitably and to take all possible defences available in the circumstances of the case.
