Section 30 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
30. Basis to award the claim.
- The Claims Tribunal shall proceed to award the claim on the basis of-(i)oral evidence;(ii)certified copy of the Register of Motor Vehicles registered in the district and/or registration certificates of the motor vehicle involved in the accident;(iii)insurance certificate or policy relating to the insurance of the motor vehicle against the Third Party risk;(iv)copy of First Information Report;(v)post-mortem certificate or certificate of injury from the Medical Officer;(vi)the nature of the treatment given by the Medical Officer who has examined the victim; and(vii)Bed Head Ticket and/or discharge certificate of the hospital or dispensary where the injured/the deceased received treatment.
