Section 19 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
19. Judgement and award of compensation.
(1)The Claims Tribunal, in passing order shall record concisely in a judgement the findings on each of the issue framed and the reasons for such findings and make an award specifying the amount of compensation to be paid by the insurer and also the person or persons to whom compensation shall be paid.(2)Where compensation is awarded to two or more persons, the Claims Tribunal shall also specify the amount payable to each of them
