Section 32(2) in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960
(2)Where the Claims Tribunal feels that the actual payment to the claimant is likely to take some time because of the identification and determination of legal heirs of the deceased, the Claims Tribunal may call for the amount of compensation awarded to be deposited with the Tribunal and then proceed with the identification of the legal heirs for deciding the payment of compensation to each of the legal heirs.][[Form 'COF'] ['Form COF' substituted vide SRO No. 189/85/10.4.1985.]]Form of application for compensation[On Fault] [Substituted vide SRO No. 189/85/10.4.1985.]ToThe Motor Accidents Claims Tribunals..........I son/daughter/wife/widow of residing at having been injured/having sustained damage in motor vehicle accident hereby apply for the grant of compensation for the injury/damage sustained. Necessary particulars in respect of the injury, damage, vehicle, etc., are given below :I/We.........son(s)/daughter(s)/wife/widow of residing at hereby apply, as a legal representative/agent for the grant of compensation on account of death or injury sustained by Shri/Kumari/Shrimati....son/daughter/wife/widow of Shri/Shrimati.........................who died/was injured in a motor accident.Necessary particulars in respect of the deceased/injured, the vehicle, etc., given below :
