Section 14 in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
14. Order to be passed and signed.
(1)The Claims Commissioner, after hearing the applicant and the Metro Railway Administration, shall pass an order as he thinks fit either at once or, as soon as thereafter as may be practicable.(2)Every order of the Claims Commissioner shall be in writing and shall be signed by him.(3)An order made by the Claims Commissioner shall be executed as a decree of civil court and the provisions of the code of Civil procedure, 1908, so far may be, shall apply as they apply in respect of decree of a civil court.
