The Motor Vehicles Act, 1988
168. Award of the Claims
Tribunal.
- On receipt of
an application for compensation made under section
166, the Claims Tribunal shall, after giving notice of the
application to the insurer and after giving the parties (including the insurer)
an opportunity of being heard, hold an inquiry into the claim
or, as the case may be, each of the claims and, subject to the
provisions of section 162 may make an award determining the amount of
compensation which appears to it to be just and
specifying the person or persons to whom
compensation shall be paid and in making the award the Claims Tribunal shall
specify the amount which shall be paid by the insurer or owner or
driver of the vehicle involved in the accident or by all or any of them,
as the case may be:
Provided that where
such application makes a claim for compensation under section 140 in
respect of the death or permanent disablement of any person, such claim and
any other claim (whether made in such application or otherwise) for
compensation in respect of such death or permanent disablement shall be disposed
of in accordance with the provisions of Chapter X.
- The Claims Tribunal shall
arrange to deliver copies of the award to the parties concerned expeditiously
and in any case within a period of fifteen days from the date of the award.
- When an award is
made under this section, the person who is required to pay any amount in terms
of such award shall, within thirty days of the date of announcing
the award by the Claims Tribunal, deposit the entire
amount awarded in such manner as the
Claims Tribunal may direct.
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