Section 16 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
16. Additional evidence.
- The parties to the appeal shall not be entitled to produce additional evidence whether oral or documentary before the Tribunal but,(a)if the authority from whose order the appeal or application is preferred has refused to admit evidence which ought to have been admitted, or(b)if the party seeking the additional evidence must satisfy the Tribunal that such evidence, notwithstanding, the exercise of due diligence was not within his knowledge or could not be produced by him before time when the order under appeal was passed, or(c)if the Tribunal requires any document to be produced or any witnesses to be examined so as to enable it to pass just order; and(d)for any other sufficient reason Tribunal may allow such evidence or documents to be produced or witnesses examined:Provided that where such evidence is received the other party shall be entitled to produce rebutting evidence, if any.
