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State of Odisha - Section
Section 18 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
18. [ [Substituted vide Notification No. 15955-T./22.9.1984.]
The Claims Tribunal shall maintain a brief diary of the proceedings and shall also maintain a register in the following proforma :]Form of register of motor accident claims cases| Serial No. | Place, date and time of the accident | Name and address of Police stations in whosejurisdiction the accident took place | Name of the victim of the accidentdeceased/injured, his age and occupation | Monthly income of the victim deceased/ injured asstated in the petition | Name(s) of legal representative(s) and his/theirrelationship with the deceased victim in case of death |
| 1 | 2 | 3 | 4 | 5 | 6 |
| Registration No. and type of vehicle involved inthe accident | Name and address of the owner of the vehicle | Name and address of the insurer of the vehicle | Name and address of the applicant(s) | Whether the claim relates to death, bodily injuryor damage to property due to the accident | Relationship of the applicant with the deceasedin case the claim relates to death in accident |
| 7 | 8 | 9 | 10 | 11 | 12 |
| Value of the property involved in accident andthe extent of damage to property as stated in the petition | Amount of compensation claimed | Date of disposal of the case or award, if any,made by the Claims Tribunals | Relief granted by the Claims Tribunal | Result of appeal with date of order in appeal |
| 13 | 14 | 15 | 16 | 17 |