Section 110A in The Motor Vehicles Act, 1939

110A. Application for compensation.

(1) An application for compensation arising out of an accident of the nature specified in sub- section (1) of section 110 may be made-

(a) by the person who has sustained the injury; or

(aa) 3[ by the owner of the property; or"]

1. Subs. by Act 100 of 1956, s. 80, for s, 110 (w. e. f. 16- 2- 1957 ).

2. Subs. by Act 56 of 1969, s, 57, for' motor vehicles" (w. e. f. 2- 3- 1970 ).

3. Ins. by Act 47 of 1978, S. 32 (w. e. f 16. 1. 1979 )

4. Ins. by Act 47 of 1982, S. 14 (w. e. f 1. 10. 1982 )

5. Ins. by S. 15, ibid. (w. e. f. 1. 10. 1982 ).

(b) where death has resulted from the accident, 1[ by all or any of the legal representatives] of the deceased; or

(c) by any agent duly authorised by the person injured 2[ or all or any of the legal representatives] of the deceased, as the case may be: 3[ Provided that where all the legal representatives of the deceased have not joined in any such application for compensation, the application shall be made on behalf of or for the benefit of all the legal representatives of the deceased and the legal representatives who have not so joined, shall be impleaded as respondents to the application.]

(2) Every application under sub- section (1) shall be made to the Claims Tribunal having jurisdiction over the area in which the accident occurred, and shall be in such form and shall contain such particular as may be prescribed: