What are the legal remedies, if a person dies or sustains grievous injuries in vehicular accident? If a person dies in a road accident, his legal heir  can apply for compensation under Sections166 or 163-A of the Motor Vehicles Act. My cousin suffered an accident when he was driving to afar off destination for a holiday. Which court will he be required to approach for compensation? Under the MV Act, the victim/claimant can file a claim before any one of the following Motor Accident Claims Tribunal (MACT) within whosejurisdiction: victim/claimant are residing; or the accident occurred; or the respondents or insurance company are residing or conducting their business. Therefore, it is not necessary that one would be required to go all the way t ....