Section 107(7) in Tamil Nadu Co-operative Societies Rules, 1988
(7)(a)Where neither party appears when the dispute is called on for hearing, the Registrar or the Arbitrator or Arbitrators or the other person deciding the dispute may make an order that it be dismissed for default.(b)Where the defendant appears and the applicant does not appear when the dispute is called on for hearing, the Registrar or the Arbitrator or Arbitrators or the other person deciding the dispute may make an order that the dispute be dismissed unless the defendant admits the claim or part thereof, in which case the Registrar or the Arbitrator or Arbitrators or the other person deciding the dispute may make an order against the defendant upon such admission, and where, only a part of the claim is admitted, may dismiss the dispute so far it relates to the remainder.(c)Where the applicant appears, and the defendant does not appear when the dispute is called on for hearing, then, if the Registrar or the Arbitrator or Arbitrators or the other person hearing the dispute is satisfied from the record and proceedings that the summons were duly served, the dispute may be decided ex pane.
