Section 107 in The Rajasthan Law And Judicial Department Manual, 1952
107. Procedure for compromising claims below rupees one thousand.
- Where the value of the claim is below rupees one thousand, action will be taken as follows :-(a)If on the perusal of the report of the officer-in-charge, the Collector considers the claim to be genuine in whole or in part, he shall forward all the connected papers to the Public Prosecutor for his opinion on the merits of the claim and also as to whether the claim should be compromised;(b)If, on considering the opinion of the Public Prosecutor, the Collector is satisfied that the claim should be compromised, he shall either himself or through the officer-in-charge open negotiations for compromise with the notice-giver. But it should be borne in mind that negotiations should as far as possible, be carried on verbally and "without prejudice" to the pleadings of Government in the event of a suit being filed and on the distinct understanding that any arrangement agreed upon will be subject to the sanction of the appropriate authority;(c)If the notice-giver is willing to settle his claim amicably on the terms which appear to the Collector to be reasonable, the Collector shall forthwith send all the connected papers along with the opinion of the Public Prosecutor and his recommendation to the Head of the Department concerned (which expression shall, in the case of a department having no separate head of the department shall be construed as referring to the Secretary to Government in that department);Note:- All action under this rule shall be completed by the Collector within one month from the date of the receipt of notice.(d)If the Head of the Department is satisfied that the claim is genuine and should be compromised on the terms recommended by the Collector, he shall issue orders forthwith to have the claim settled and the Collector shall then take steps to effect a compromise accordingly.
