Section 118(3) in Delhi Motor Vehicles Rules, 1993
(3)Notice to the parties involved. - If the application is not dismissed under sub-rule (2) above, the Claims Tribunal shall send to the owner of the motor vehicle, involved in the accident and its insurer, a copy of the application together with a notice of the date on which it will hear the application, and may call upon the parities to produce on that date any evidence which they may wish to tender.
