Section 231 in The Punjab Motor Vehicles Rules, 1989
231. [ Judgment and award of compensation. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
(1)The Claims Tribunal while passing order, shall record concisely in a judgment the findings on each of the issues framed giving reasons for such findings, and make an award specifying the amount of compensation, to be paid by the insurer and also the person, to whom compensation shall be paid.(2)Where compensation is awarded to two or more person, the Claims Tribunal shall also specify the amount payable to each of them.(3)The procedure of adjudicating the liability and award of compensation may be set apart from the procedure of disbursement of compensation to the legal heirs in a case of death, and 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 it, and, then, proceed with the identification of the legal heirs, for disbursing payment of compensation to each of the legal heirs equitably.(4)The Claims Tribunal shall, obtain a receipt from the claimant in duplicate out of which, one copy shall be issued to the person. who makes the payment, and the other copy to be retained on the record.
