Section 14(4) in Delhi Motor Accidents Claims Tribunal Rules, 2008
(4)The Claims Tribunal may also require the opposite parties to furnish the following information:-(a)full particulars of all earlier accidents in which such party may have been involved, and in which the claims have been awarded at least in part.(b)the amount of compensation paid in such earlier accidents, the name(s) and address(es) of the victims and of the persons who paid the damages; and(c)relation of persons mentioned in clause (b), if any, with the opposite party.
