Section 229 in The Punjab Motor Vehicles Rules, 1989
229. [ Determination of issues. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
(1)After framing the issues, the Claims Tribunal shall, proceed to decide such issues after allowing both parties to cross examine each other in accordance with the provisions of the Code of Civil Procedure, 1908 (5 of 1908).(2)The Claims Tribunal may, if it appears to it to be necessary for just decision of the case, allow the parties to adduce such further evidence as it may desire:Provided that no such further opportunity shall be permitted unless it is shown that such further evidence could not be adduced earlier despite exercise of due diligence by or that such evidence was not within the knowledge of the party relying on it.]
