(1)An application for compensation under section 124 or section 124A may be made to the Claims Tribunal—(a)by the person who has sustained the injury or suffered any loss, or(b)by any agent duly authorised by such person in this behalf, or(c)where such person is a minor, by his guardian, or(d)where death has resulted from the accident or the untoward incident, by any dependant of the deceased or where such a dependant is a minor, by his guardian.
