Section 238(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)The Claims Tribunal in passing orders, shall record concisely in a judgement 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 insurers and the owner of the vehicle who may be found vicariously responsible for causing the accident and also the person or persons whom compensation shall be paid.
