Section 15(2) in The Railway Claims Tribunal (Procedure) Rules, 1989
(2)In reply filed under sub-rule (1), the respondent shall specifically admit, deny or explain the facts stated by the applicant in his application and state such additional facts as may be found necessary in his reply [* * *] [ The words " alongwith affidavit" omitted by G.S.R. 438(E), dated 21-4-1992 (w.e.f. 28-4-1992).].
