Section 14(1) in The Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
(1)in case,-(I)the applicant (s) and the opposite parties do not agree for reference of 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 inability to work out 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 13, one or both the parties decline to confirm the settlement worked out by the Conciliation Officer;the Tribunal shall give to both the parties an opportunity of leading 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.
