- (1.) These revisional applications under Article 227 of the Constitution have been preferred by New India Assurance Co. Ltd. (hereafter 'the insurer') feeling aggrieved by orders of the Presiding Officers of various Motor Accident Claims Tribunals refusing its prayer for issuing direction to the Officers-in-charge of the local police stations to furnish the Accident Information Reports in terms of Section 158(6) of the Motor Vehicles Act, 1988 (hereafter 'the Act') read with Rule 150 of the Central Motor Vehicles Rules, 1989 (hereafter 'the Central Rules') to it as well as the Claims Tribunals prior to the claims lodged before it by the claimants under Section 166 of the Act are proceeded with any further.
(2.) The issues raised in the applications being common, the same were heard together and shall stand disposed of by this common judgment and order.
(3.) Section 158(6) of the Act reads as follows: "(6) As soon as any information regarding any accident involving death of or bodily injury to any person is recorded or report under this section is completed by a police officer, the officer-in-charge of the police station shall forward a copy of the same within thirty days from the date of recording of information or, as the case may be, on completion of such report to the Claims Tribunal having jurisdiction and a copy thereof to the concerned insurer, and where a copy is made available to the owner, he shall also within thirty days of receipt of such report, forward the same to such Claims Tribunal and insurer.";