Section 17 in Delhi Motor Accidents Claims Tribunal Rules, 2008
17. Power of summary examination.
- The Claims Tribunal during the local inspection or at any other time at a formal hearing of a case pending before, it may, examine summarily any person likely to be able to give information relating to such case, whether such person has been or is to be called as a witness in the case or not and whether any or all of the parties are present or not.
