Section 13(1) in The Kerala Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
(1)In case where-(i)the applicant(s) and the opposite parties do not agree for reference to their dispute to a Conciliation Officer as per rule 10, or(ii)the Conciliation Officer appointed under rule 10 sends a report under sub-rule (3) of rule 11, conveying his inability to arrive at a settlement acceptable to both the parties, or(iii)no report is received from a Conciliation Officer within the stipulated time-limit of one month, or(iv)in response to the notice issued under sub-rule (1) of rule 12, one or both the parties decline to confirm the settlement arrived at by the Conciliation Officer.the Tribunal hall give to both the parties an opportunity of advancing evidence in support of their respective claims, and shall, after a summary inquiry as provided in sub-section (1) of section 8, pass such order as it deems fit.
