Section 8 in Delhi Motor Accidents Claims Tribunal Rules, 2008
8. Applications.
(1)Every application for payment of compensation shall be made in Form "G" and shall be accompanied by as many copies, as may be required, to the Claims Tribunal having jurisdiction to adjudicate upon it.(2)There shall be appended to every such application:-(a)an affidavit of the applicant to the effect that the statement of facts contained in the application is true to the best of his/her knowledge/belief, as the case may be, and further if the applicant(s) has/have earlier preferred any claim petition with regard to the same cause of action, and if so, what was the result thereof;(b)all the documents and affidavits for the proof thereof, and affidavits in support of all facts on which the applicant relies in context of his/her claim, entered in a properly prepared list of documents and affidavits:Provided that the Claims Tribunal may not allow the applicant to rely in support of his/her claim, on any document or affidavit not filed with the application, unless it is satisfied that for good or sufficient cause, he/she was prevented from filing such document or affidavit earlier;(c)proof of identity of the applicant (s) to the satisfaction of the Claims Tribunal, unless exempted from doing so for reasons to be recorded in writing by it;(d)passport size photograph(s) of the applicant(s) duly attested by the advocate on record.(e)reports obtained in Form "C" and Form "D" from investigating police officer, and registering authority; and if no such report(s) have been obtained reasons therefor;(f)medical certificate of injuries, or the effect thereof, other than those included in Form "C".(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.(4)Any application which is found defective on scrutiny may be returned by the Claims Tribunal for being re-submitted after removing the defects within a specified period not exceeding two weeks.(5)Every application for compensation shall be registered separately in appropriate register prescribed as per rule 36.
