Section 245 in The Bihar Motor Vehicles Rules, 1992
245. Savings.
- Notwithstanding anything contained in these rules--(a) in the case of claim under Section 140 and in the case of any other claim not exceeding an amount of Rs. 10,000/- the Claims Tribunal may, at its discretion, after hearing the arguments of the parties, or of their legal practitioners if allowed under Rule 231 and after examining the documents, and affidavits accompanying the application for compensation decide the claim by recording a concise judgement and, (b) in case of a claim exceeding an amount of Rs. 10,000/- but not exceeding Rs. 25,000/- the Claims Tribunal may, at its direction, follow the provisions of Order XIX of the Civil Procedure Code:Provided that in case where cross-examination of the deponent who has filed an affidavit is permitted by it the Claims Tribunal shall follow the procedure prescribed in Rule 30 of the said Code.
