Section 11A in The Karnataka Appellate Tribunal Act, 1976
11A. Tribunal to have certain powers of a Civil Court.-
For the purpose of proceedings under this Act, the Tribunal shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matters, namely:-(a)summoning and enforcing attendance of any person and examining him on oath ;(b)requiring the discovery and production of any document or any other material which is producible as evidence ;(c)requisitioning any public record or copy thereof from any court or office;(d)issuing commissions for the examination of witnesses or documents(e)such other matters as may be prescribed.
