As per the case facts, an arbitration award was passed, and an application was filed under Section 34 of the Arbitration Act to challenge it. The High Court allowed the ... respondents to file additional evidence in these proceedings, which led to the appellant preferring the present appeal to the Supreme Court. The question arose whether the High Court erred in permitting the respondents to adduce additional evidence in proceedings under Section 34 of the Arbitration Act. Finally, the Supreme Court held that the High Court did not err in permitting the respondents to file affidavits/additional evidence in the proceedings under Section 34 of the Arbitration Act. The appeal was dismissed, with an observation that the appellant may also be permitted to cross-examine and/or lead contrary evidence, including permission for clubbing khatas where there are nalas, and the court dealing with the Section 34 application should decide it expeditiously.