Section 219(2) in The Punjab Motor Vehicles Rules, 1989
(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.
