Section 10 in Jammu and Kashmir Arbitration and Conciliation Rules, 1998
10.
(a)Compliance with the noticeIf the respondent turn up in response to the initiation of proceedings whether by mutual consent or otherwise in response to the notice of the court, he has to prefer his claim or defence in the proceedings. Should the respondent fail to do the needful, the arbitral tribunal may take it as waiver of his claim, or counter claim, or any kind of objections to the application as provided under section 4.(b)Applications to the arbitral tribunal/Umpire by the sole or more respondents in the petition who consent to the application of the petitioner shall be signed by the party or parties so consenting. But, where a party is, by reason of absence or for any other cause unable to sign the same, it may be signed by any person duly authorised by him to sign the same.(c)Default and amendment of claim or defence:Default on the part of the claimant or to communicate his statement of claim under section 23(1) empowers the Tribunal to terminate the proceedings. The failure of the respondent to communicate his defence would be taken as admission of the claim of the petitioner and the proceedings would continue to its logical end. There is, however, provided in the provision under section 23 that either party may amend or supplement his claim or defence during the course of the proceedings unless otherwise agreed by the parties.
