Section 219 in The Punjab Motor Vehicles Rules, 1989
219. [ Appearance and examination of the parties. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
(1)The opposite parry, shall, at or before the first hearing, or within such further time as the Claims Tribunal may allow, file a written statement which shall become part of the Claim Tribunal's record.(2)The opposite party shall file all the documents in support of facts on which he relies in its defence along with the written statement and shall duly prepare a list of documents and a copy thereof shall give to the applicant:Provided that the Claims Tribunal may not allow the opposite parry to rely in support of its defence any document, not filed along with the written statement, unless it is satisfied that, for certain good or sufficient reasons, it was prevented from filling such document earlier.(3)If the opposite party contests the claim, the Claims Tribunal may, if no written statement has been filed by it, it shall, proceed to examine him qua the claim and shall reduce the statements writing.(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.]
