166. Application for compensation.—
(1) An application for compensation arising out of an accident
of the nature specified in sub-section
(1) of section 165 may be made—
(a) by the person who has sustained the injury; or
(b) by the owner of the property; or
(c) where death has resulted from the accident, by all or any of the legal representatives of the
deceased; or
(d) by any agent duly authorised by the person injured or all or any of the legal representatives of
the deceased, as the case may be:
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.
1. Subs. by Act 32 of 2019, s. 52, for “section 140 and section 163A” (w.e.f. 1-4-2022).
2. Added by Act 54 of 1994, s. 52 (w.e.f. 14-11-1994).
94
1
[Provided further that where a person accepts compensation under section 164 in accordance with
the procedure provided under section 149, his claims petition before the Claims Tribunal shall lapse.]
2
[
(2) Every application under sub-section
(1) shall be made, at the option of the claimant, either to the
Claims Tribunal having jurisdiction over the area in which the accident occurred or to the Claims
Tribunal within the local limits of whose jurisdiction the claimant resides or carries on business or within
the local limits of whose jurisdiction the defendant resides, and shall be in such form and contain such
particulars as may be prescribed:
3
* * * * *.]
4
[
(3) No application for compensation shall be entertained unless it is made within six months of the
occurrence of the accident.]
5
[
(4) The Claims Tribunal shall treat any report of accidents forwarded to it under 6[section 159] as an
application for compensation under this Act.]
7
[
(5) Notwithstanding anything in this Act or any other law for the time being in force, the right of a
person to claim compensation for injury in an accident shall, upon the death of the person injured, survive
to his legal representatives, irrespective of whether the cause of death is relatable to or had any nexus with
the injury or not.]
Login with google