Section 16 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
16. Framing of issue.
(1)After considering any written statement the evidence of the witnesses examined and the result of any local inspection, the Claims Tribunal shall proceed to frame and record the issue upon which the right decision of the case appears to it to depend.(2)Notwithstanding anything contained in Sub-rule (1) the Claims Tribunal may drop the proceedings at any stage in its discretion if the claim is admitted by the owner or insurer.
