Section 215B(14) in The Punjab Motor Vehicles Rules, 1989
(14)The compensation assessed by the Designated officer of the Insurance company, shall constitute a legal offer to the claimants and if the said amount is fair and acceptable to the claimants, the Claims Tribunal. shall pass a consent award and shall give thirty day's time to the Insurance Company to make the payment of the amount so awarded. However, before passing the consent award, the Claims Tribunal, shall ensure that the claimants are awarded just compensation in accordance with law. The Claims Tribunal shall also pass an order with respect to the shares of the claimants and the mode of disbursement.
