Section 219(4) in The Punjab Motor Vehicles Rules, 1989
(4)The Claims Tribunal may also require the opposite party to furnish the following information : -(a)full particulars of all earlier accidents in which it was involved and in which cases the claims have been awarded either wholly or in part; and(b)the amount of compensation paid in such earlier accidents, the name and address of the victims and the persons to whom the damages have been paid and their relation, if any, with the opposite party.]
