Section 227 in The Chhattisgarh Motor Vehicles Rules, 1994
227. Judgement and award of compensation under Section 140.
(1)The Claims Tribunal shall proceed to award the claim of compensation under Section 140 on the basis of-(a)Application and Statement of the parties;(b)Accident Information Report in Form 54 of the Central Rules or certificate regarding ownership and insurance particulars of the vehicle involved in the accident, obtained from the Registering Authority;(c)First Information Report;(d)Post-Mortem Report or Death Certificate or Injury Report in Form C.G.M.VR.-76 (Comp. B) by the Medical Officer who has examined the victim.(c)Any other information or documents obtained by the Tribunal under Rule 226.(2)The Claims Tribunal in passing orders shall make an award of compensation in respect of the death or permanent disablement to be paid by the insurer or owner of the vehicle involved in the accident, within a period of thirty days.(3)The Claims Tribunal shall as far as possible, dispose of the application for compensation within forty-five days from the date of receipt of such application.
