The Motor Vehicles Act, 1988
165. Claims
Tribunals.
- A State
Government may, by notification in the Official
Gazette, constitute one or more Motor Accidents Claims Tribunals
(hereafter in this Chapter referred to as Claims Tribunal) for such area
as may be specified in the notification for the purpose of
adjudicating upon claims for compensation in
respect of accidents involving the death of, or bodily
injury to, persons arising out of the use of motor
vehicles, or damages to any property of a third party so arising, or both.
Explanation.--For the
removal of doubts, it is hereby declared that the expression "claims for
compensation in respect of accidents involving the death of or bodily injury to
persons arising out of the use of motor vehicles" includes claims for
compensation under section 140.
- A Claims Tribunal
shall consist of such number of members as the State Government may think fit to
appoint and where it consists of two or more members, one of
them shall be appointed as the Chairman thereof.
- A person shall not be
qualified for appointment as a member of a Claims Tribunal unless he--
- Is, or has been, a Judge of
a High Court, or
- Is, or has been, a District
Judge, or
- Is qualified for appointment
as a Judge of a High Court.
- Where two or more Claims
Tribunals are constituted for any area, the State Government, may by general or
special order, regulate the distribution of business among them.
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