Section 207 in The Haryana Motor Vehicles Rules, 1993
207. Appearance and examination of the parties.
[Sections 169 and 176(b)]. - (1) The owner of the motor vehicle and the insurer may and if so required by the Claims Tribunal shall, at or before the first hearing or within such further time as the Claims Tribunal may allow, file a written statement dealing with the claim raised in the application and any such written statement shall form part of the record.(2)If the owner of the insurer contests, Claims Tribunal may, and if no written statement has been filed, shall proceed to examine the owner and the insurer upon the claim and shall reduce the substance of the examination to writing.
