Section 118(16) in Delhi Motor Vehicles Rules, 1993
(16)Judgment and Award of Compensation. - (a) the Claims Tribunal in passing orders, shall record concisely in judgment the findings on each of the issues framed and the reason for such findings and make an award specifying the amount of compensation to be paid by the insurer and also the person or persons to whom compensation shall be paid.(b)Where compensation is awarded to two or more persons, the Claims Tribunal shall also specify the amount payable to each of them.
