SANDEEP MEHTA,J. - (1.) Through this writ petition,the petitioner Insurance Company craves exercise of this Court's supervisory writ jurisdiction for laying down of appropriate guidelines for the Motor Accident Claims Tribunals in the State of Rajasthan so as to ensure that the awards passed in favour of the victims/claimants genuinely reach their hands and do not fall into the hands of unscrupulous elements.
(2.) Learned counsel Shri Vinay Kothari, representing the petitioner and Members of the Bar; Dr.Sachin Acharya, Shri Jagdish Vyas and Shri Sanjay Raj Paliwal, Advocates addressed the Court and putforth their suggestions for laying down of proper guidelines. A request was made that extensive/exhaustive guidelines laid down by the High Court of Madras in Civil Misc. Appeal No.428/2016 should also be adopted in the State of Rajasthan and a direction to the Tribunals with requisite modifications would sub-serve the ends of justice and will ensure that the claimants get their rightful dues in pursuance of the awards passed by the Accident Claims Tribunals.
(3.) Upon a careful perusal of the guidelines laid down by the Madras High Court in the aforesaid judgment, this Court is of the opinion that incorporating certain amendments which have become necessary by efflux of time, following directions can be given to the Tribunals in the State of Rajasthan so that the amounts of awards passed in favour of the claimants genuinely reach their hands and are not pilfered by unscrupulous elements.;