Supreme Court: Parties Have No Vested Right to Produce Additional Evidence at the Appellate Stage - (10 Mar 2026)
CIVIL
Supreme Court held that parties have no vested right to produce additional evidence at the appellate stage under Order XLI Rule 27 CPC, observing that it is the appellate court’s discretion to allow such evidence only when the specific conditions prescribed under the provision are satisfied.
Tags : VESTED RIGHT ADDITIONAL EVIDENCE APPELLATE STAGE
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