AIR 1975 HIMACHAL PRADESH 62 ::1975 ACJ 256 ::ILR (1975) HP 201

Himachal Pradesh High Court

Hon'ble Judge(s): D. B. Lal , J

Motor Vehicles Act (4 of 1939) , S.110B, S.110C— Proceedings before Claims Tribunal - Safeguard against minors provided in O.32, R.7 can be invoked on the principle of equity, justice and good conscience. Civil P.C. (5 of 1908) , O.32 R.7— Section 110-C or Rule 20 of the Motor Accident Claims Tribunal Rules, 1960, do not provide for the applicability of O. 32, R. 7 of the Civil P. C. in proceedings before the Claims Tribunal. But there is no prohibition in the Motors Vehicles Act or its rules for application of the principle involved in O. 32, R. 7 and the said principles being of natural justice must be invoked even in a proceeding before Claims Tribunal.