(2A)[ Where in the course of any inquiry, the Claims Tribunal satisfied that-(i)there is collusion between the person making the claim and the person against whom the claim is made, or(ii)the person against whom the claim is made has failed to contest the claim,it may, for reasons to be recorded by it in writing, direct that the insurer who may be liable in respect of such claim, shall be impleaded as a party to the proceeding and the insurer so impleaded shall there upon have the right to contest the claim on all or any of the grounds that are available to the person against whom the claim has been made.] [Inserted by section 61 Act 56 of 1969, (w.e.f. 2-3-1970).]
