Section 10(1) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
(1)Where on the date fixed for hearing the application or any other date to which such hearing may he adjourned, the representative of Metro Railway Administration appears and the applicant does not appear, the Claims Commissioner may, in his discretion adjourn the hearing or hear and decide the application in default.
