(61)Below Rule 27. - After sub-rule (l)(a) insert the following as clause (b) and re-number the existing clause (b) as (c) :-"(b) the party seeking to adduce additional evidence, satisfies the Appellate Court that such evidence, notwithstanding the exercise of due diligence was not within his knowledge or could not be produced by him at the time when the decree or order under appeal was passed or made; or"Order XLV
