Section 12 in The Manual of Procedure for Alternative Disputes Resolution 2009 to be Used by the Courts in the State of Rajasthan as Well as by the Arbitrators for Disposal of Cases
12. Procedure to lead the evidence.
- (i) The claimant shall present his evidence first in support of his claim. The respondent shall then present the evidence in support of his defence. The witness of each party shall submit to questions or other examinations. The Arbitrator will have the discretion to vary this procedure to the extent in the circumstances necessary.(ii)The Arbitrator may permit for sufficient reasons to prove a particular fact by affidavit.(iii)For securing presence of the witness, the Arbitrator may issue subpoena process with necessary direction, if any.
