The Motor Vehicles Act, 1988

170. Impleading insurer in certain cases.

Where in the course of any inquiry, the Claims Tribunal is satisfied that-

1. There is collusion between the person making the claim and the person against whom the claim is made, or
2. the person against whom the claim is made has failed to contest the claim, it may, for reasons to be recorded in writing, direct that  the insurer  who may  be liable  in respect  of such claim, shall  be imp leaded  as a  party to the proceeding and the insurer so  imp leaded shall  thereupon have, without prejudice to the provisions  contained in  sub-section (2) of section 149, the right to  contest the claim on all or any of the grounds that are available to the person against whom the claim has been made.

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