Section 238 in The Chhattisgarh Motor Vehicles Rules, 1994
238. Award of compensation.
(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.(2)Where compensation is awarded to two or more persons, the Claims Tribunal shall also specify the amount payable to each of them.(3)The Claims Tribunal may in its discretion pass such order in respect of costs incidental to any proceedings before it as it may deem fit.
