Section 210 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
210. Appearance and oral examination of parties. - (1) The owner of the motor vehicle and the insurer may at or before the first hearing or within such further time as the Claim 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)Where the claim is contested, the Claims Tribunal shall, with a view to elucidating matters in controversy between the parties, examining orally such of the parties to the claim proceeding as it deems fit and shall reduce the substance of the examination, if any to writing.(3)The date of first hearing for filing written statement under sub-rule (1) shall not be more than on month from the date of issuance of notices to owner/driver and insurer of the motor vehicle and no further time, more than one month shall be given for that.(4)The opposite parties shall file their written statement, all the documents and affidavits for the proof thereof and in support of all facts on which, they rely in context of their defence duly entered in a list of documents and shall give copies of written statement, documents and affidavits so filed, to applicant:Provided that the Tribunal may not allow the opposite party to rely on any document or affidavit in support of their defence, not filed along with the written statement unless, it is satisfied that for good or sufficient reasons, he was prevented from filing such documents or affidavit earlier.(5)The application for compensation shall be decided on the date of filing of written statement when the claim is not denied/opposed by any of the opposite parties.".
