Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act] Union of India - Subsection Section 37(2)(xiii) in The Railway Claims Tribunal (Procedure) Rules, 1989 (xiii)to dismiss the application for default in case the applicant or his legal practitioner does not appear before him on the date fixed for hearing of the case;