Section 6 in The Rajasthan State Road Transport Corporation Motor Vehicles Third Party Liability Insurance Fund Rules, 1967
6. Settlement of claims.
- All claims lodged and/or established against the undertaking and to be met out of the Fund, shall be settled as under:-(a)The General Manager shall ordinarily accept the findings of the Magistrate on the question of the liability of the Undertaking to pay the compensation. The General Manager need not, however, accept the figure of amount of compensation fixed by the Magistrate. If a case can be compromised for a sum not exceeding Rs. 500/-, he may sanction the compromise and compound the case.(b)Where the sum sought to be paid as compensation exceeds Rs. 500/ - or more and where the General Manager thinks in his opinion, the Magistrate's finding on the question of the liability of the Undertaking to pay compensation is not correct, a reference shall be made to the Corporation.(c)Where the case involves the payment of a sum exceeding Rs. 500/ - it shall be considered by Corporation in consultation with the Legal Remembrancer to the Government of Rajasthan, if necessary ? Final sanction of Government shall be obtained in such cases before making payment.(d)Payments of awards under a decree or judgment of a Court in such cases, shall be made in accordance with the directions of the Court, but any amount which shall have been paid by the Undertaking previously shall be deducted from such amounts.
