Section 16(2) in The Kerala Administrative Tribunal (Procedure) Rules, 2010
(2)Where an application has been heard exparte against a respondent or respondents, such respondent or respondents, may apply to the Tribunal to set it aside the order within thirty days there from and if such respondent or respondents satisfy the Tribunal that the notice was not duly served, or that he or they were prevented by any sufficient cause from appearing when the application was called for hearing the Tribunal may make an order setting aside the exparte hearing as against such respondent or respondents upon such terms as it thinks fit, and shall appoint a day for proceeding with the application:Provided that where the exparte hearing of the application is of such a nature that it cannot be set aside as against one respondent only, it may be set aside as against all or any of the other respondents also:Provided further that no Tribunal shall set aside exparte hearing of an application merely on the ground that there has been an irregularity in the service of notice, if it is satisfied that the respondent had notice of the date of hearing and had sufficient time to appear and answer the applicant's claim.
