Section 219 in The Haryana Motor Vehicles Rules, 1993
219. Judgment and award of compensation.
[Sections 169 and 176(b)]. - (1) The Claims Tribunal in passing order, shall record concisely in a judgment the findings on each of the issues 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 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.
