Section 8(3) in Delhi Motor Accidents Claims Tribunal Rules, 2008
(3)The Claims Tribunal may also require the applicant to furnish the following information to satisfy itself that spurious or a collusive claim has not been preferred:-(a)full particulars of all earlier accidents in which the applicant or the person deceased, as the case may be, has been involved;(b)the amount of compensation paid in such earlier accidents, name and particulars of the victim, and of the person who paid the damages; and(c)connection of persons mentioned in clause (b), if any with the applicant.
