Section 10 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
10. Disposal of application in default.
(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.(2)Where an application has been heard and disposed in default against the applicant, the latter may apply to the Claims Commissioner for any order to set aside it and if the applicant satisfies the Claims Commissioner that the notice was not duly served or he was prevented by any sufficient cause from appearing, the Claims Commissioner may make an order setting aside the dismissal in default, upon such terms as he thinks fit and shall appoint the day the proceeding with the application.
