Section 18(2) in The Railway Claims Tribunal (Procedure) Rules, 1989
(2)Where an application has been dismissed for default and the applicant files an application within thirty days from the date of dismissal and satisfies the Tribunal that there was sufficient cause for his non-appearance when the application was called for hearing, the Tribunal shall make an order setting aside the order dismissing the application and restore the same :Provided, however, where the case was disposed of on merits the decision shall not be re-opened except by way of review.
