Section 215(2) in The Punjab Motor Vehicles Rules, 1989
(2)There shall be appended to every such application:-(a)all the documents on which the applicant relies in context of his claim, entered in a properly prepared list of documents:Provided that the Claims Tribunal may not allow the applicant to rely in support of his claim, on any document not filed with the application, unless it is satisfied that for good or sufficient cause, he was prevented from filing such document earlier;(b)proof of identity of the applicant (s) to the satisfaction of the claims Tribunal, unless exempted from doing so for reasons to be recorded by it in writing;(c)passport size photograph(s) of the applicant(s) duly attested by an Advocate or a Gazetted Officer;(d)reports obtained from investigating police officer, and registering authority; and if no such report(s) have been obtained, reasons there of and(e)medical certificate of injuries, or the effect thereof.
