Section 6 in The Tamil Nadu Maintenance and Welfare of Parents and Senior Citizens Rules, 2009
6. Procedure in case of non-appearance by the Opposite Party.
- In case, despite service of notice, the opposite party fails to show cause in response to a notice, the Tribunal shall proceed ex-parte, by taking evidence of the applicant and making such other inquiry as it deems fit, and shall pass an order disposing of the application.
